- (1.) THE petitioner retired as a Professor from the respondent - Mohan Lal Sukhadia University, Udaipur, on 30.06.2010. The petitioner while he was in service was allotted Quarter No. C -1, Durga Nursery Road, Udaipur and he handed over back the vacant possession of the said residential accommodation allotted to him on 14.08.2013.
(2.) BY the impugned order (Annex.8) dated 13.06.2012 the respondent - University, demanded penal rent of Rs.2,17,683/ - for the period 01.01.2011 to 31.05.2012 (17 months) at ten times of the normal rent of Rs.1273/ - per month, and this amount has now increased to Rs.4,40,636/ - for the period 01.01.2011 to 14.08.2013 (31 1/2 months), copy of such communication dated 24.08.2013 has been produced by the learned counsel for the respondent - University, which is taken on record. Mr. Manoj Bhandari, learned counsel for the petitioner submitted that prior to the retirement, the writ petitions were filed by various professors and teachers of the Universities claiming increase of age of superannuation to 65 years as per UGC norms, and that litigation came up to the Hon'ble Apex Court and by an ad -interim order passed in similar bunch of matters on 09.05.2011, passed in SLP Nos. 9198 -9221/2011, which reads as under: - "List in the second week of July, 2011. In the meanwhile, the petitioners are permitted to continue in the premises earlier allotted to them on the same terms and conditions. The parties are permitted to complete their pleadings, in the meanwhile."
(3.) ALTHOUGH the present petitioner was also in the fray of litigation as intervener before the Hon'ble Supreme Court, however, the same interim order was admittedly not passed in that case, but it is not disputed that aforesaid order was passed in similar cases. Ultimately, the SLP(s) came to be dismissed by the Hon'ble Supreme Court on 19.07.2013 and thus the issue of superannuation age, which was 60 years came to an end and that litigation terminated against the professors.;