DR. S.C. JAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) A Division Bench of this Court on 19.1.2017 referred the following two questions for decision by the Larger Bench in a petition filed by the Teachers working in the aided private institutes in the State, seeking the benefit of enhanced age of superannuation i.e. 65 years, as has been granted to the Teachers working in the Government Institutes. The questions are:-

(2.) Before the aforesaid questions are examined, certain statutory provisions relating to the Teachers working in the aided institutes and that of the Teachers in the Government Institutes including members of teaching faculty of the Universities are required to be noticed.

(3.) The Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 (hereinafter referred to as 'University Act') was enacted on 23.4.1973, to consolidate and amend the law relating to Universities and to make better provisions for organization and administration of Universities in the State. The Eight Universities as mentioned in the Schedule enacted by different statutes were now to be governed by the said Act after the enactments incorporating the said Universities were repealed.