Supreme Court of India
State Of Bihar And Anr. vs Teachers' Association Of Govt. ... on 27 August, 1998
Equivalent citations: (2000)10SCC527, AIRONLINE 1998 SC 282
Author: Sujata V. Manohar
Bench: Sujata V. Manohar
ORDER
1. Writ petitions were filed before the High Court by the teachers of Bhagalpur Engineering College, Bhagalpur, Muzaffarpur Institute of Technology, Muzaffarpur and Bihar Institute of Technology, Sindri, praying, inter alia, that their age of retirement should be the same as the age of retirement of teachers in Bihar College of Engineering, Patna. They had also prayed for the same pay scales and had claimed arrears in the UGC scale from 1-1-1973 to 31-3-1975. Their prayers have been granted by the High Court. Hence, the present appeals have been preferred by the State of Bihar.
2. In the appeals the State of Bihar has not raised any dispute with relation to the pay scales and granting of arrears in the UGC scale from 1-1-1973 to 31-3-1975. The only question at issue is regarding the age of retirement.
3. The three engineering colleges in question are owned by the State. The teachers of these three engineering colleges are recruited through the Bihar Public Service Commission. Their service conditions are governed by the Bihar Service Code. Under the relevant provisions of the Bihar Service Code the age of superannuation up to 1989, was 58 years. However, with effect from 1-10-1989 the age of superannuation has been raised to 60 years.
4. Bihar Engineering College, Patna is a college of University of Patna. The teachers in Bihar Engineering College being university teachers are recruited through the University Service Commission, Their service conditions are governed under the Patna University Act. At the relevant time the age of retirement for university teachers was 62 years. However, with effect from 15-8-1992 the age of retirement has been reduced to 60 years.
5. The respondents contend that their age of retirement should be the same as the age of retirement of university teachers employed in Bihar Engineering College, Patna. But the terms and conditions of service of teachers in the three engineering colleges of the State are different from the terms and conditions of service of the university teachers employed in Bihar Engineering College at Patna. The authority responsible for recruitment is also different. The method of recruitment is different and service conditions are prescribed under different rules and regulations and/or under a separate Act. We fail to see how in respect of the teachers who are government servants, governed by the Bihar Service Code, the age of superannuation should be different from the age of superannuation for all other government servants governed by the Bihar Service Code. The High Court ought not to have equated the service conditions in the three State colleges with the service conditions in a University college. Application of Article 14, in these circumstances, is misconceived, when there are valid criteria for differentiating between the service conditions in the two sets of colleges. In the premises the impugned judgment of the High Court insofar as it directs that the age of superannuation of teachers working in the three engineering colleges other than Bihar College of Engineering, Patna should be brought on par with the age of superannuation of those working in Bihar College of Engineering at Patna, is set aside. The further direction to pay arrears or give benefits flowing from the extended age of superannuation is also set aside. The appeals are allowed accordingly.