LAWS(ALL)-2017-8-100

BRAHMA PRAKASH PANDEY Vs. STATE OF U.P.

Decided On August 04, 2017
Brahma Prakash Pandey Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard Sri P.N. Tripathi, learned counsel for the petitioner, learned Standing Counsel for the respondents no. 1, 2, 3 and 5 and Sri Ved Byas Mishra, learned counsel for the respondent no. 4.

(2.) The dispute relates to the benefits being claimed by the petitioner as a teacher of a Sanskrit Degree College recognized and affiliated to the Sampurnanand Sanskrit University, Varanasi and aided by the State Government.

(3.) The undisputed facts are that the date of birth of the petitioner is 19.7.1943 and his age of retirement as fixed earlier was 60 years. Consequently, the petitioner was to attain the age of retirement on 18.7.2003. The institution is admittedly a Government aided Degree College. The petitioner was duly appointed and was continuing in substantive capacity when he retired in the year 2003. His appointment stands approved by the University under the Statutes framed for the said purpose.