- (1.) Heard learned counsel for the petitioner. Learned Standing Counsel appears for respondent nos.1 and 2 and Shri Hem Pratap Singh for respondent nos.3 to 5.
(2.) The petitioner before this Court was employed as Lecturer in the University of Allahabad for the period between 23.7.1957 to 27.11.1978. On 28.11.1978 he took extraordinary leave and started serving at Bhagalpur University. This continued upto 9.2.1981. On 10.02.1981 he joined at G.B. Pant Social Sciences Institute, Allahabad as a Professor and attained the age of superannuation while working in the said institute on 14.3.1995. It is not in dispute that on the date the petitioner joined at G.B. Pant Social Sciences Institute, Allahabad as well as on the date he retired from the said institute i.e. 14.3.1995 the institute was not within the administrative or financial control of the University of Allahabad, which was a State university at the relevant time. It is admitted to the petitioner that at the relevant time G.B. Pant Social Sciences Institute, Allahabad was under the control and supervision of the Central Government and the salary etc. of the petitioner was also paid through the funds made available by the Central Government to the institute directly with no say of the University of Allahabad.
(3.) The University of Allahabad was declared a Central University under the provisions of the Act No.26 of 2005 and G.B. Pant Social Sciences Institute, Allahabad was made an institute of the Central University under the said Act.;