- (1.) Heard Sri V.K Singh, learned Senior Counsel assisted by Sri Hritudhwaj Pratap Sahi, for the applicants.
(2.) This contempt application is filed for punishing the opposite parties for committing wilful / deliberate disobedience of the order dated 18.7.2016 passed by this Court in Civil Misc. Writ Petition No.31474/2016.
(3.) The applicants are teachers of various faculties / departments of the University of Allahabad, who after having attained the age of superannuation, were re-employed as teachers, in view of the policy formulated by the University Grants Commission, which permitted re-employment upto 70 years. The Executive Council vide its Resolution No.15/37 dated 25.2.2016, resolved that re-employment of retired teachers be considered only on case-to-case basis and not as a general practice. The relevant extract is quoted hereunder:- "Resolution No.15/37 It was resolved that the re-employment of retired teachers be considered only on case-to-case basis and not as general practice. It was also resolved that fresh young faculty be engaged on contract basis who will be selected through appropriate selection committee as per procedure and re-employment be provided only if the departments do not have adequate teaching staff. It has also been unanimously resolved that if in any department some re-employment had taken place, it should be thoroughly reviewed by vice Chancellor permitting only such cases where it is very much necessary.";