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PETITIONER: STATE OF UTTAR PRADESH & ORS.

       Vs.

RESPONDENT: DR. RAMESH PRASAD

DATE OF JUDGMENT:       11/01/1996

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. G.B. PATTANAIK (J)

CITATION:  1996 SCC  (7) 385        JT 1996 (2)   393  1996 SCALE  (1)654

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Leave granted.        Though notice was sent to the respondent on September 10, 1993  in usual  course, till  date  the  report  of  the service of  notice has not been sent nor the acknowledgement received. Under  these circumstances,  the  notice  must  be deemed to have been served on the respondent.      The only  controversy  in  this  case  is  whether  the respondent-teacher imparting  teaching in  Moti Lal  Nehru , Medical College,  Agra is entitled to remain in service till he attains  the age  of superannuation  of 60  years. Making such a  claim, the  respondent filed  a writ petition in the High Court.  The High  Court even  without  considering  the relevant provisions had directed the State Government in the impugned order  dated December  21, 1990 in CMWP No.33277/90 to continue  the respondent  in service  till he attains the age of  superannuation of  60 years  virtually allowing  the writ petition.   Calling  this order  in question, the above appeal by special leave has been filed. We have directed the learned counsel  to place  before  us  the  relevant  Rules. Section 2(18)  of the  U.P. State  University Act, 1973 (for short, ’the  Act’) defines  the teacher.  The Section  reads thus:      "2(18).   ’teacher’   means   a   person      employed for   imparting  instruction or      guiding or  conducting research  in  the      University or  in an  Institute or  in a      constituent  affiliated   or  associated      college  and  includes  a  Principal  or      Director." University Teacher  has been defined in Section 2(19) of the Act which reads as under:      2(19) ’teacher  of the University’ means      a teacher employed by the University for      imparting  instruction  and  guiding  or

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    conducting  research   either   in   the      University or  in  an  Institute  or  in      constituent college  maintained  by  the      University."      By exercising the power under Section 49(d) of the Act, the State  Government had  framed the  statutes and  statute 16.24 prescribes superannuation of 60 years for the teachers of the  University. Under  statute 17.01,  it is stated that the provisions of the Chapter shall not apply to teachers of any college  exclusively maintained  by the State Government or Local Authority.      Under   Regulation   459   of   U.P.   Civil   Services Regulations,  the   date  of   compulsory  retirement  of  a Government servant  (in other  words superannuation) is such as may  from time  to time  be prescribed  therefore in  the Financial Hand  Book,  Vol.II.  In  Fundamental  Rule  56(a) contained in  the U.P.  Financial Handbooks Vol.II to IV, it is provided thus:      "56(a). Except  as otherwise provided in      other clauses  of this rules the date of      compulsory retirement  of  a  Government      servant, other than a Government servant      in inferior  services, is  the  date  on      which he attains the age of 58 years. He      may be  retained in  service  after  the      date of  compulsory retirement  with the      sanction of  the  Government  on  public      grounds,  which  must  not  be  retained      after the age of 60 years except in very      special circumstances."      Regulation 520  of the  U.P. Civil Services Regulations also envisages  that an  officer who  is  in  receipt  of  a superannuation or  retiring pension shall not be re-employed or continue  to be  employed in  service paid  from  general revenues or  from a  local   fund, except on public grounds. Extension or  re-employment on  extension of  the  terms  of employment may  be given  under the circumstances enumerated thereunder, which read as under:      (i) By  the Government  of India  in the      Administrative   Department   concerned,      when   the   pensioner   served   before      retirement  of  a  Gazetted  appointment      directly under  the Government  of India      or belonged  to an  Imperial Service  or      Imperial Branch  of any  Service, or was      an officer, who before retirement, has a      post usually  filled by  officers of  an      Imperial Service or Branch;      (ii)  In   other  cases,  by  the  State      Government  under  whose  administration      the pensioner is re-employed;      (iii) By any authority, subordinate to a      State   Government,   when   the   State      Government may delegate its powers under      this article in respect of pensioner re-      employed  in  establishments  under  the      control of such authority.      NOTE:- A  State Government  may  declare      that the  restrictions contained in this      Article   shall   not   apply   to   any      particular local  fund or to local funds      of   any   particular   class   in   its      territories, or  that they  shall  apply      subject to  such modifications as it may      direct."

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    It would thus be clear that the University teachers are governed by  the Act  and the  statutes made  thereunder. By operation  of   Statute  16.24,   the  superannuation  of  a University teacher  has been  prescribed at  60  years.  The teacher of  any college  exclusively maintained by the State Government or  a Local  Authority is  a  Government  servant governed by  the Regulations  referred to  hereinbefore. The statutes made  under the  Act envisage  that the  University teachers are a class for whom specific age of superannuation has been  prescribed  under  the  statute  governed  by  the provisions of  the Act,  whereas  the  teachers  though  are working in  the Medical  Colleges maintained  by  the  State Government, are  governed by  the State  Government  Service Rules prescribed  in the  Regulations which  prescribes  the superannuation on  attaining the  age of  58 years. Thus the doctor-teachers working  in the  Medical Colleges maintained by the  State Government  are  not  entitled  to  remain  in employment on attaining the age of 58 years, unless there is an  express   order  made   by  Government  covered  by  the Regulation 520  of the  U.P. Civil Services Regulations. The order of  the  High  Court  is  ex  facie  illegal.  If  the respondent remained  in service  after he attained 58 years, by virtue  of the  order of  the Court, he must be deemed to have retired  on his  completing  58  years  with  resultant consequences.      The appeal  is accordingly  allowed. The  order of  the High Court  is  set  aside  and  the  writ  petition  stands dismissed. No costs as the respondent is not appearing.