D.G.R.PATNAIK, J. - (1.) THE petitioner in this writ application prays for quashing the order 2612 dated 30.8.2006 issued by the respondent No. 5 whereby the petitioner has been directed to superannuate from the post of Registrar on 31.8.2006 on his attaining the age of 60 years.
(2.) THE facts of the case stated precisely are as follows: The petitioner was appointed as Assistant professor cum Junior Scientist in the department of Soil, Science and Agriculture Chemistry and accordingly he joined the post on 6.8.1973 in the Birsa Rajendra Agriculture University. He was promoted to the post of Associate professor cum Senior Scientist on 6.8.1986 and subsequently he was promoted to the post of University Professor on 6.8.1994 and was discharging his duties accordingly. In the years 2005 an advertisement was issued by the respondent University vide advertisement No. 1 of 2005 inviting applications for the post of Registrar. The petitioner submitted his candidature and on being found eligible, he was selected and appointed on 11.11.2005 and since then he is working as Registrar of the University.
(3.) THE State Government vide notification No. 115 dated 30.7.2005 issued by the respondent No. 2, Introduced an amendment in Rule 13.3(2) in the Birsa Agriculture University Statute to the effect that each University Employee of the Birsa Agriculture University, Ranchi shall retire on superannuation on attaining the age of 60 years except the teachers/scientists who are in UGC/ICAR pay scale, who will retire on superannuation at the age of 62 years and thereafter no further extension in service will be given to any employee/teacher/scientist.;