M.KATJU, RAKESH TIWARI, JJ. - (1.) HEARD Sri Ashok Khare learned senior counsel for the petitioner and SriDilip Gupta for the respondent -University.
(2.) THE petitioner is a practicing lawyer in the Civil Court, Gorakhpur and he was also appointed as a lecturer on purely ad hoc basis in the Gorakhpur University for a period of 6 months by order dated 5.4.1989. Annexure -1 to the writ petition, on the fixed emolument of Rs. 11.000 per month. This amount was subsequently Increased to Rs. 15,000 per month. Under Statute 16.24 of the Gorakhpur University, the retirement age of a teacher of the University is 60 years. Statute 16.24 states as follows : '16.24. (1) Subject to the provisions of Statutes 16.25 and 16.26, the age of superannuation of a teacher of the University governed by the new scale of pay shall be sixty years. (2) The age of superannuation of a teacher of the University not governed by the new scale of pay shall, subject to Statute 16.25, besixty years. (3) No extension in service beyond the age of superannuation shall be granted to any teacher after the date of commencementof these Statutes.
(3.) THUS , whether the teacher of the University is governed by the new scale of pay or not, his retirement age shall be 60 years.;