SHREE CHANDRASHEKHAR,J. - (1.) The petitioners have made the following prayers in the writ-petition: A. To treat the petitioner as a teacher in Vinoba Bhawe University, Hazaribagh. B. To provide the petitioner all the benefits regarding the salary, age, retiral benefits and pension which are given to the University teachers of the University; C. To consider and grant approval on extension of service by University as well to constitute Managing Committee as it is in existence for last two years; D. To consider the case of the petitioner for his superannuation on attaining the age of 65 years at which the other teacher/lecturers of the University are superannuated; and E. Pending final hearing of the instant writ-petition, the respondents be directed to retire the petitioner on attaining the age of 60 years as he is entitled for services upto the age of the 65 years as he is a teacher of the University who has to retire at the age of 65 years.
(2.) At the outset, Mr. B.K. Sinha, the learned counsel for the respondent-University raising a preliminary objection, submits that prayer for enhancement of age from 60 to 62 years by some of the employees under Baidyanath Kamal Kumari Sanskrit College, Deoghar has already been declined by a coordinate Bench of this Court in W.P.(S) No. 549 of 2010 with W.P.(S) No. 7491 of 2012.
(3.) The petitioner has pleaded that he was appointed as Assistant Teacher in Baidyanath Kamal Kumari Sanskrit College, Deoghar on 10.04.1980 and he would have attained the age of 60 years on 31.12.2015. Seeking a direction for enhancement in the age of superannuation with other prayers, the petitioner has approached this Court. During the course of hearing, the learned counsel for the petitioner has drawn attention of the Court to Resolution dated 24.10.2014 to contend that in the light of the decision taken by the State Government, the petitioner shall be paid pension and other post-retiral benefits.;