Dr. R Halesha vs State Of Karnataka on 22 June, 2011

[Cites 6, Cited by 12]

Karnataka High Court

Dr. R Halesha vs State Of Karnataka on 22 June, 2011

Equivalent citations: 2012 LAB. I. C. (NOC) 323 (KAR.), 2012 (3) AIR KAR R 42, (2012) 2 KANT LJ 85, (2012) 3 KCCR 1836

Bench: Anand Byrareddy


IN THE HIGH COURT OF KARNATAKA AT BANGAIIQRE

DATED THIS THE  DAY OE JUNE 2€)_I.._'I_"~V  A

BEFORE:

THE HON'BLE MR. JUSTICE AIIAIID B§I'R_,I9§R';EDI:)'I5'.»  V

WRIT PETITION NOS. I3449453 OE  (S%'R:ES.)  _
WE. NO. I 3454 OE :20I I, C/w',,w,E.NOs. I97I24,7I78OE 2I::I I,  ,

W.P.NO.20'777 OE 20I I, W.P...,N'Os.I7650~6S2"~DF:2'GI'I',
W.P.NOs. I766 I -665 OE 20I I,  I4.?.69.-270 OE 20I I,
W.P.NO. I7667 OFIZQI I, W";P;N'O."I7726 CF20"! I,
W.P.NO8. 17862863 OE 52.05; I, 'W.I?;N(3I8g!7874~876 OE 20I I,

w.E.NO.8850 OE 20I I, w.I> NO=8. I,22'99;-3_(I_'O OE 20I I,
W.P.NOs.I I9I0--9--I_I OE I20IIII.j;IAw';E;IfOsI. I.5'005-- I5 OE 20I I,
W.P.NO.,}'5()§2"OF*2OE i~,'VV';P,NO;~I.553O OE 20I I,
W.P.NO8. I 5.5'3"i~,5f53!S. OE 20,1 ;i_W.;'P,5NOs». 15777-785 OE 20I I,
W.P.NO.} 59€jI__6,OF'Z01._I",~'W,RNOSI. 160044009 OE 20I I,
WP.N08I-I8QO3»OOiI::,;OP"2(Il_ I, W';P,NOs.18364~366 OE 201 I,
vIi,E.NO;'I883,4   W_;P.NO. I 9074 OE 201 I,
w.E,I»IOs._I 90724073 *4OE=2,08I,,,II, W.P.NO. I 7605 OE 201 I,
w.E.NO.. I 7604"0F"'2'(}.I 1"',----.W.P.NOs. I63 I 23 I 6 OE 20I I,
W,P.NOs.154?.2¥4«23;.OF_20*'I I, W,P.NOs. 16326-332 OE 20I I

~  ,W.P.NC)','I'64.64/201 I , W.P.NO. 16467/201 I,

  'NV_..VF.N (3,i516270/2011,W.P.NOs.16683 and I6685 OE 20I I,

* V _N0': OF 201 I, W.P.NOs.}6690--9I/201I,

 '»'»i'.'.E¥".._If4'O'.' I '6;705,{,240I I, W.P.NO. I 7302/:>,0I I, W.P,NOS.17--458~

I7463 OE.  w.E.NO.I7593 OE 20I I, W.P.NO.I7918~920
OE ZOE 'I",_W.'P.NO, I92I I OE 20I I, W.P.NO. I8302 OE 2009,

   AA w.E;I»rO.2002I OE :20I I, w,E,NO.2I I I0 OE 201 I AND

W,P.NOs,2I548»2I549 OF ZOI I

 



K)

EN 'v'v".P.}\%OS.13=1é§9~453 C)? 2011 AND
W.P.NQ¢ }f3=i54 OF 2011

BETWEEN:
I .

Dr. R. Haiesha   

S/O Rangappa,

Aged about 59 years,
Associate Professor?

SIR College of Science,
Arts and Commerce,

Race Course Read,   «
Bangalore W 560 009';  T - 

Dr. M.C. Divakar   a I' " . 

S/0 Late Prof.  S. 3Cha11r1'aV'eeAfaiah. .

Aged a_bovjvt.'_5'3[_yjears§  " 
Associate I?f1ferfessii;:*,_"-'ije_~ «_  
HKES sfes V'e"c:mnd1:a'--PatiI  
Degree _CC5}?_-egeV'0.f Sqienee, _'
Arf::_a1id C0_nim"eI'c'e,, 3  _" 
Sadasvhivanaga.r,'"'  .  -- 
Bangaldre: --'- 560 OA8O.V*°

M, A1biha~- ddddd e. «

VA  'D/C} I_,2:teA'I\5Ir. Abraham D'S0uza,
" _ 'Aged«'a:5ou_t  years,
._  

A ._Mou.nt Cafmel College? 58,

Palaee "Road,
Baegalcure - 560 052.

 M. Denappa
'' S/0 Nanjundappa,

Aged abet}: 59 years,

a



Associate Prsﬁessoz',
Maharani Lakshmi Ammanni
College for Women,
Malleswarzun,

Bangalore W 560 (M2.

Shri. H.M. Ramadas

S/0 H.R.l\/lanjappagc>wda, '
Aged about 59 years,
Associate lP1"0fess0:', Q_ _
Kalpataru First G1*a«:le: '  ' _ . .
Science College, Tiptur;   A
Tumkur Disfg1*ic_:,   ' ' V

'L   PE'l"l'l"l'Ol\l:ERS

(By Shri. V. lezikéhﬁlin%;1'ayan.a',"Ad<}0e.alte}'

AND:

State Qf Kafrzataléla'  l' " 
Represented by the, Pliricipal

Se'cr_etary,  .__ '
  'Department 0'll'E-dueation,
' V. 3 {Hi'gher4E7dvL1cation),

l - T'M.'sl..Bunal;ing,

géllvo_'re';¥'56O 001.

Tl1e': C(Smmissé<>ne:' for

Cell_egiate Education,

x 'T Seshadri Road,

V'  Bangal0re~ 560 001.

la-,;:

The Director of Cellegiate
Edueatiom Seshadri Road,
Bangalore -« 560 001'

5



5§i§3%:%.

Q1':

SIR Coliege <>fScic3r1<:e§ Arts
And Commeme,

Race: Course Road,
Bangalore - 560 009.

By its Secretary.

HKES Sree Veerendfzi .P21ti}.._7  _
Degree College of S C.i,6',ﬁ(:€, ' .  " 
Arts and C<,»--mm_erC€:, V' A
Sadashiﬁ'-.nag£1'f,.'. . " _  
Banga}'0re_,.!:.S'6'O'--V()8G;--{sj~.-. vs '    "
By_i:s St:::;1*%:té.:§y.V , V' "

MOUHI C:i1rfi;<é:}- ..C o1sIé'g:;.  --- '

58,'P;11ace RQad..;f_ "  .
Bangzikjsre .¢«« 560 

By its Sécreta't*y.

V   _S=Nija1ingappa College
..   B1(5ck,»Rajajinagar,

.  Ba'1:ga.1,Q1eT}V"56O 010

'A V "By ifts':'3¥:_m4etary.

Maharani Lakshmi Ammanni

'A : 4_C0Hege for Women,
.  Malieswaram,
'Bangalore M 560 012

...RESPONDENTS

By its Secretary.
Kalpataru First Grade Science
College: Tiptur,

Tumkur District,

By its Secrstary.



awn

5

(By Shri. KM. Natztraj, Additional Advocate__;Gene_i*t:,i__'i
Respondent No.1 ta 3, Shri. Kt Hiiriyanna, "A._dv.Qeatei
Respondent N09, Respondent Nod  are S{'3'i'"''»''C~';i:}_'v , 

'Nb *'r*r~. 

U» U; '- « ; U;
,5 4» >_,. 5. i':\

These Writ Petitions are 'i'i.1ved..Linder Articles  227 " V

of the Constitution of India, prztyiiiengto quzish the': endorsement
dated 25.03.2011 passedznby the---C.(5'infn*i-issienef"fer..»vCoi1egiate
Education in Karnataka, 'Ba":1g21I<-ire t>f"'which is produced at
AnneXure~J as being arbitrary ;'un_enf't:ife'e--ab1e against the
petitioners sofar astjhe peti.t.i~9.ne'r and  A' 1 " 

IN W.P.NOS:  1    i     

BETWEEH; M  

1. Babajan Bades'ab:"N;ii;dy'a.1_ 
S/0 Late VB.H.  
Aged abdu-:60 years;._ i 
Ex';/xs sociate v-Professor and
  the Depaittneiit of

 " «B_dtanj7,fAS IVE Cellege of Arts,

V  étnd* Commerce,

X ._I;]Y'r;3,'Iﬁihaf3a".'T.S7'?/i601

D,_2_wanage're.V. District.
Residiiig at"
C,/n Veeiiegowdei,

"Fifi-ysicétl Education Director,

°  'ﬂiiditanagara,

"Harihara ~ 577 601.

KN. Bztiztshanthzirnurthy
S/0 Late K. Ningappat
Aged abeut 60 $6813, 5

tit" _



Residing 22:: Thiimznappa C<;>mpound.,

Bzifebziilu, Agumbe Roach
Tirthahalli - 377 432,
Shimogzl District.

HR. Namyzznzi Murthy

S/0 H. Ramappa,

Aged about 60 yeara, 
EX=S€£"JiOf Librarian, ' 
Tunga Mahavidyalaya, ' VA _
Tirthahalli W 577' 432,   
Shimoga DiSII"«§(.'./L . I

Residing sit: '§3'r2if:'thaH";'--{f"--, 

B21Iebai1u,Ag'urﬁbe R()ad;'v.' ~   V

Tirthahzilii:-{i377  
Shim=Qga__Distrim._»V ' 

KN. Mm-t'hy   % X _ 
S/Q Late DI"N_fg1rayana"R21b,
Aggéd abaut 60 'years, _

.  - AEX-~P1*0i'esS'or of Edﬁcwation,

' _N*:1tiona'i~Ce_l1'eg_e 0f Education,

'  2:?mnL>ga.f 577k2o1.

Residirzg  'Srigandha Nnaya:
Behirrd Veena Sharada Junior

=C~'.)_.H€gV€', Shara:/athi Nagara,
V' Shirgxoga -~ 577 201,

 Maregowda
' S/0 Late Ag Bharamappa,

Aged abom 60 years,
Ex~Ass<3Ciat€ Professar,
Departrnent Qf P<>}i{i<:a1 Science?

"S?
C)



MSB Collegje «.:>f Arts smd C<>mmef<:'e';  '
Davzmagere -- 577 {JG}.   bf

Residing at: No. I675/I5,
'Vishwabandhu', L,
Rangzmathanagar Extension, 
Vidyanagara,   I
Davanagere - 577 005}  

{By Shri. KR. eBh;w:1_ni    "

AND:

1. Stai;e"ef _};<.:31rH%i:EE-1&3 by its

Pijincipalx S'e,:jr.etary 'to "C}Qye1f11ment
Ed'ucati0n DepfartmenieeA..,' 
(Higher EduCVati'oﬁ}>,.  " V
M.S.BLi'i.1diI1gs,'V-. _V

_ ;Bé11}ga101'e1« 560 001 .

 2.. ' v .. The Corunmi'ssi0ner for Collegiate

 V'  VEd1j'e-ati0%Vne-iV:i.~Karnataka,
'- A '---Banga'"I'e.ree::~ 560 001.

Q The' ;Di.fe<:t0r

n j Dire-«iterate sf State Education

V V 'Research and Training,

' ' -- $500 fee: RingR0a(i,
Banashankari HI Stage,
Hogakerehaili,

Bangalore - 560 085.

4. S.3'P.\!'.V.Pee:ha

Represemed by its Vice President,
Harihem - 577 (SM.

3

'  



EN W.P.NO.;20'777 OF 201 I

BETWEEN:

:0

SM. Szmgameghwar   

S/0 Late Channayya SWEim}' I

Aged about 57 years,

Occupation: Principal  

Resident of 34, Aksharadhama, ''   . V    
3" Main, 3" Cross,   ~-PETITIONER
Basaveshwaranagar, 2" B'ie.g_k,     
Bangalore.  " '

(By Shri. S.M.Chand1fesheké1f;'    1' 

AND:

1. Stateef K2:rnzi'ie§;1::1  
Rc§p1'esenxtedVb.(y 'its Se_C7'1'e_tary_;
Deparitnemﬁ df. ghe_r""s3d't;.cati0n,
M.S.B_ui1ding;';-- ' V ,_ 
Bangalore 4+ 560 001 "

~ .e..'1'"hc:'-Cemniissitjhef for
A * -. _VCO11e«gi--a:e~--Bducation,

 "   
" A "~Ba:1gaIfQ'reA'eI=~ 560 001.

 '   Society

_ .A  Guibéirga,
" _ 'Represented by its President.

   Government of India

Ministry ef Home Resource
Development (Department of

E



E 1

Higher Edue:1ti<>E}, Shzaswi Bhavzirx,
New Delhi - I,
Represented by its Secretary. 
5. University Grant Commission I
Bahadur Shah Zafar 1\'Ia1'§.;,.
New Delhi » 2. "  A' E V     E
Represented by its Sec1'etary';e*  :.:RE'SP:'ON:eDENTS

(By Shri. RaghavendraG';'~._Ga.'y2itriA,vL"HiVgvh'=.C0urt Government
Pleader for Respondent No.1 _a'1'sd'2)5  he " 

This W1*it.vP-eﬁt»i_0n is fjilhejgi u.nde:jV.Arti'e'1es 226 and 227 of
the Constitution India7..pray.in:ghtohwquash Annexure-A
endorsement =i'daI_ed V25;'!)3.2Qf:I-.eI "'isshued.,' by the Respondent No.2
and etc?      ~ 

IN W.P.NOs. "17¢55e--ES2E  _1_ E

BETWEEN:  

  _____ 

V S/0°Shi_da1.ingappa Hooli,
A " ged '6()"~}{ears,
_ '5'__Oc'C:i1;:21ti(>.ijv:V'Associate PI'Of€SS()I"/
' _ 'Grade¥iA'1.?'t*'incipaL
"'Res-idirxgsat Banahatti,
 Taluk Jamakhandi,
" * »,Dist"ri<:t Bagalket,

 Kalianagouda,

S,/0 Shankaragouda Patil,

Aged about 60 years,
Qccupation: Associate Pr<)fe:~;s<>r/
Grade -- 1 Pri:1eip2i},5



5.»)

Residing at Sindagi,
District: Raichur,

I\/Iohammad i\/Iukhtar

S/0 Abduikadhar Bhakshi,

Aged 60 years, 1
Occupation: Physical Director, 
Residing at Bagalkct Road; _
Bijapur. ' . 

 

(By Shri. SB. Hebbaﬂi andSh1'i. ;\./'~.--  A'd9mcz1te:'5§)

1.»)

AND:

State of'Kamg;t:_1ka  I _
Represenfcd  the»  '
P1'incip5%11S_.écfé{:i13v',     
Dep_ar:r1ic13f'df7:Jiducéiticn, * ..
(ghef Ed;'u_catiVQh),_ 4 ' ' » , '

    ~
Bangalorc -4 560--.00 

The cC0n1VrnisSi0'her {hr

 Cfo]31_¢'gi;3te Educelion,
V  f3hé'shadfi..R0ad,
 : 'Bcai1--ga101c*e_~?*56O O01.

-- ' _ The  Director
"S I(>1E.eg1'ate Education,

1VI'i§1i i-Vidhana Soudha,

" I ».{.)h2i1s*wad.

Rani Chzmnamma wL}'nicve:'si:y

Bhootaramanahatti, Bclgaum,
By ks Registrar.
5



EM.)

CM. Chazndmppa:

S/0 Late CM, lvlallzzppa,

Aged about 59 years,

Associate Professor and HOD of
Commerce, SIM Arts, Science égrnd.  _
Commerce College, Chandravaglli,   
Chitradurga ~ 577 501. C C ' I

J. l\/lahanthesh

S/0 J. Murugendrappa,

Aged about 59 years,' A A  
Associate Pr0f'ess<jr"'«é1fI';i_  Of"  
Kannada, SIM Arts, Sc~ierree=ar{d   __
Commerce College, 'Cl121r1'dra"./.a'l,li,  r " ll
Chitradu1jga':g.Vl577    C' l' 
Dr. A.K_. Cﬁieethal' J   é
WV/,e.Ir.S_f'Rr_éivlf;:lra,   l

Aged abOi:i;_--,59  _ _
Associate' Pr0fes.sl0:'v el3..EClz_1cati0n,

J nyalmalyoegi lShr1'»S i:l_des'l1"w"a1~a Swami ji
Collegeof 'Edurcati~i)n','~.--Sl.s.High School

 B'ijapurm 586 lOl.

 Subl1as.eliand1'a S. Sannakkanavar

V' _ 'CS;/QV"SvatyVapp"2;. Sannakkanavar,

 A  <«lJ§tara Kannada District

   Shri. KR. Bhavzmi Sl'l21Fll(£1f and Ca, Advecaies)

" Aged l:1»bo'u;t"59 years,
-._Asse<:i_a'%ij'e Prefesser of Kannada,
MES M.M. Arts and Science College,

Sirsi i~-- 581 402,
MPETITIONERS

:§



AND:

I'

_t'».)

State of Karnataka by its
Principal Secretary to
Government, Education

Department (Higher Education),

M.S.Bui1dings,
Bangalore ~ 560 001.

SJM Vidya Peetha.  

Represented by its Seetfetatfy  1 .4

Murugharajendra Brn_nan,n1a.t_ha;
Chitradurga 5.77 501." ' .  '

Istaataaxséogiatagn"<;,_" V
Represented  its 

BIJJE 3;TtiiVe1's:ii:5' Carnpus,  

Bijapnr.-V586--~.1t_»0!.  -- '

Modern Education 
Repre sente'd by its General

_;S'ec£etary, 'M_ES Catnpus,
~_sne.»5s1402; ~ eeeee

 '-.:(Notice? R_espondents No.1 to 4 - Service awaited)

..RESPONDENTS

*  "These-'V.'Wtfii:VPetitions are filed under Articles 226 and 227

of tne.__Constit:ition of India praying to quash the impugned letter

2'?

§

._ é '. dated 1.5.20-3.2011 Vide Annexure--F of the Respondent No.1
fnttofar the petitioners are concerned, hoiding the same as
 "«iI}egal;_. bad in law, arbitrary one, discritninatory and thus

s_ ._t*_.vi'o1ati'Ve of article E4 and 16 of the Constitution of India and

 etc;



l6

IN W.P.NOs. lr-1269270 OF 20} l
BETWEEN:

l. Sheri. Puttegowda,

l\/IA. (History),

S/0 Gadi Chikkaiah,
Aged about 59 years,
Professor,

Working at Mandya  *
PBS College of Science, Arts  
And Commerce, '  ' _   V '
Residing at No.59, _ V
Rajkumar Layout,   _  '
Mandya ~,5i7,l 4.02.}

2. Srnt. S«i1roj'i_r1i1K-Maihari.  
 (ECVO'n.c>:f,I1icSl}b   
D/0"  Ma1rlrr;'ari" 
Aged ._2.boliI:--"fS 9.. yearls; _  ~  __ - '
Priﬁcipal V     
Worki--r14_glat Bar_1galo*rel"_.»~
l\/Iaharar1'i Arts.,fC0l'nr1i'erce and
~ A/[adage ment'-C,Q_lleg:e,
  l " Re§idiﬁ'g.at No.60, 16"' Main,
 A --..Iud._ieial'Léryout, G.K.V.K.Post$ --PETITIONERS
 r3ang;a.:g1~e;r*-~l56o O65.

  (ByAShri.V§:;RVl;éZ}opalaswamy, Advocate)

 D: " '*

ll    'State of Kzirnaiakzi

l By its Principal Secr'eta:'y,
Department of Education,

5



(Higher Education},
M.S.Building:,
Bangalore -- 560 00l.

2. The Commissioner for Collegiate.... 
Education, ' 0
Sheshaclri Road,

Bangalore.

3' loint Director

Collegiate Educatirin,

Vinoba Road,   '_   

Mysore.    ESPONDENTS
(Notice issued to 'Rles'_oonél_entil\.lo.  vo_nlj2i6.04.20l l, service
awaited, Respori--r1er:t:l$l_O;.3:_iS_ei'yed}«~ if; .

Thesev W':it'P'et,ition_s"are filedwunder Articles 226 and 227
of the Coiistitution of1.4lrid4iaA..pi'aying to quash the portion of the
impugned order Ban:fgalo»rel'i'dat'ed 15.10.2009 as per Annexure~B
stipulating'in'the 'orcler.'polrtii_or1*that "in respect of other teaching
community the age ofrsuipe.r~iannuation shall continue to be 60

years oriijgf , and retef,' '

 lIN   oezloi 1r\

 . HD. Nabiijmju,
I  3/0 HP." Devakuinzir,
V' 'Aged-about 60 years,
 _ E-x¥'A5§sAociate Professor of
" ___"""Comniei'ee and Principal,
 ' '' SE5 College? Sandor --« 583 E E9?
l:'Bellary District.

5



Residing at
Opposite to SP8 Batik,
LB. Colony,

Sandu1'-- 583 ii9_  " ii

(By Shri. KR. Bhavani Shankar' and Co;';"Advoei;1te_s)l:ii'll V  

AND:

l. State of Karnataka 
Principal Secretary to' 'M  '
Government Educatiorlii  _   =..
Department. {Hi-ghei;_'Edul '.';itio4n'}..i"--.._ '  I
Bangalore-1%'-S60:QQ1';'{jj.._    ,   

2, San(lu1'--Ecl;icatii;7n-- Soei'ety' 
Representedjhy its S«e;fteta:y,'
Sanduf em 583     
Bellaryf Diistriet. .  R ..RESPONDENTS

' ii (Notice. iS»§ued* to Respvolndent No.l and 2, Service Awaited)

 '*i*his'Wi~it.'ei>e:i:ion is filed under Articles 226 and 227 of
the C{3f1Sf.fi_'fUilGl1 of India praying to quash the impugned letter

 dated l~5.03.2()ll vide Annexure~J of the Respondent No.1

_  .insofar a$""the petitioner is concerned, holding the same illegal,

ll   arbitrary one? dise1*iminatory and thus; Violative of
...il'.-Aitieles I4 and lo efthe Constitutien of India and etc,

5



30

Kl}

Sri S,'/. Education Society

Bhalkit Talnk Bhalki,

District Bidar,    j  '  
By its Secretary.    f

(Netice issued to Respondents N»;>,1 to ':~3._;ma 5 s:e1'§jiA:te_ 2t\z:a;ite{i$_ 

Respondent No.4 Served}

This Writ Petition Ii::._.filed="n'n:ief ;'5L'13ti._c1es 276 and 227 of
the Constitution of pIndia"<--pr'ayin_g direetpthpe Respondents to
extend the age of retirement-0-to the peti.t_ibn;er't':pt0 65 years in
terrns of clause 213.1 0f""UG:C "Qualifications for
appointment of;teaehpers and§0t1*ier'"ae'adern_i§:5staff in universities
and colleges hanéiv 44()t{{1V¢1':'.fl"i'CEt:3Llff3;S f;.irn1aintenance of standards in
higher educatipn) fegu1atiens.'pf:2'0-AI0 £iat'ed 30.06.2010 read with
Appendix-« I---0_f the' Saigi .vReg:u1at10ns--~ etc,

IN W.P.N'og,'1 1'1

" <   AA  ~ ..... .. v

_ 0' ._S/(5"L'a"_te  B.R.Shankarappa§
A  Aged.abQt1t 59 years,
"Ass-opciate Professor,
 ;i\.P.$:C01Iege sf Cemmer-.2
 0 '*~.NtR.C0Iony,
' ~_ Bangalore - 560 019.

 Shri. B: Nanjaiah

Sfe Boraiah
Aged 59 yeara
Aswciate Professor,



2}

H K Veeranna First Grade
College,
Maddur --~ 571 428.

(By Shri. V. Lakshminarayana), Adv0<:a're)

1.

AN D:  

State of Karnataka
Represented by the Princirja}.__
Secretary, » 
Department of Education
(Higher Education)  
M.S.Bui1ding, " .  _  
BangaI0re-56O O01.  _  'd

Education;   ' '
Bangalore if  001.,' ._ " 

The COmI?1]i4$i';iO;\ﬂ€I' for Cc::He'g'L.ate--K' = 

The D'ireete.rVVofdfolieigiate -- f
Edi;-eation', Seshad1'ivRd0-ad,_.
Bangalore ~ 560""QU 1. .V  

" ffhve Princifja1,. A V
. V-r.C0-liege of Cdrnmerce,
a  .N.R.C0'l9_ny,_
V   019.

X rampr--ranerpar

H «K 'Efeeranna First Grade

=  A. ,_.C01£'ege,
V' , _ Mzzddurw 57% 428.

..RESPONDENTS

..dPETITIO_E\EE;R_S~.,_



{Neriee issued :0 Respondents; No.1 £r;i~?,s..:¢;nd  seifﬁiee a"w:;ii3:e£;1..

Respondent No.4 served)

These Writ Petitions are filer} under }'a:*ticl»:s";Z2€§V anti; 2?? 

of the Constiiuriori of India pi*ay*i~r1g":ri dlI'€C--1',.Eil15§l'3S[§i)fld€ntS :0
extend the age Of retirement of the"-petitioner' upto 65% years in
terms of clause 2.3.105" ~UGCV"(lVli.iijiniUm qualiifichtions for
appointment of teachers 21'n.d7 0.f;her ::i<':;1derii~iei'si:z1ff in universities
and colleges and other measuies fer éha;i~i1_teh§:n_C_e of standards in
higher education) reg_ulatieris":ifi'20llQklateél ;3_OV}'O6.2OlO read with
Appendix I of the  Regulatidns":1hd*-eite..,f

IN    
BETWE_iE,l\l;i "  L M ii 
1, Sheri.'  Doddaiihlgéigoiiiiagi
S/0 Shri... K; DQ»:ldalih'geg0wda

_ ged about  years,
~  Ass--ist'a.rit Pr0fes'sur,

  Shaiilthiéébegree College,

A '  "i»igiaya11'i;ilMaiavaiii Taluk,
' '--.l&/lahd.ye. District.

]    lljavan Ku mar

n e S/Qﬂihippaji R210 Kalyankari,

V V 'Aged about 59 years,

i  -Assoeiate Professer in Hindi,
BRB College of Commerce,
BRB Circle,

Raichur - 584 I03.

3. Shri. KM, Kodariaiarama Setry
S/<3 KP. lvlylarzisetty,
Aged about :39 years,

3'?

b



Assoei:«;1te Pr<:sfess0r,

National Degree Coiiege,

Jayanagar VII Block,   
Bangaiere - 560 O70, '

{By Shri. V. Lakshminarayana, Ad_v<:><:21te) 

AND:

1.

Ex)

. an

State 0fKamata}<a ' '   
Represented bythe P;§i':i'eip2:}__ :_ 
Secretary,  _   
Departmeiflt    
      '
M.S.Bui1difJgf;_.. '  « 
Bar1gé1'i0reii~e 566

The C0«mfI1i-ssiefief'i'ofCQ.E~1egiate
Educatiaotx, VSe'shaVd.ri"RO_.ad,

Bangalofe 550 001. 

' \ v-?:fhe'''Dife.e_t0r ofvffeilegiate
* ..jEd«11VCmri0n;' Seshadri Road,

  B'angal01'e.}~. 560 001 .

he._ PrEﬁeipaL

Sfzzmthi Degree College,

'A : ..MaIéiValIi, Malavalli Taluk:
u  Mandya District.

Shanthi Education Society
Ea/Iaiaxraﬁi, Mandyzi District,
Represented by its Seeretzzryz

.% /3
/

..PETIT;IQ_§£fjP;e:S;~" 



6' The Principal
BRB College of Commerce,
BRB Circle,
Rai<:hur.

7. Taranath Shikshana Samsthe (TSS)
Station Road,   --
Raiehur M» 584 103. ll
By its Secretary.

8. The Principal
Nai':i(>nal Degree College,
Jayanagar VII Block;

Bangalore --~ 560 O7(l'.--  T - '

9. NationalEduCa:ion:Soe'ie'ty  ~ 
Of        
Nationai"C'olll6§é§ V   h   '
BasaV'an.g1g'{1<;li'&.V E l  V. «.
Bang'2¢loreg~  O70.»  '
B;:i:sese¢reiai:y;i<ie    I ..RESPONDENTS

(Notice issluecl to Reslpoi:.Cle'nfSlNo.l to 3 and 5 to 9 service
awaited, _Responclent No.4 Served)

 \'V.ri'[ Petlifionvs are filed under Articles 226 and 227

"xof  _VCo.ns{.it'u.:jJon_ of India praying to direct the respondents to

extend  o~f}.=e:irenient of the p€'Cl{lOi'1€F npto 65 years in
tering -wgf claiigseii' 2.3,lof UGC (Minimum qualifications for
appoi'n:me__n't' oﬁteachers and other academic staff in universities

 'and colleges; and other meagures for maintenance of SliE1HClai"ClS in
 education) regulations of 2010 dated 30.06.20lO read with
  }Xp-pveniiix l ofthe said Reggnlations and etc,



IN W.P.NO.885€) OF 201 l

BETWEEN :

HP. Nagarajachary, 
S/'0 H. Puttacharl

Aged about 59 years, T.
Associate Professor of E»;:onomie<;_,"'--~
Vani Sugar Firgt Grade College, V V

Hiriyur,   _   
Chitradurga District. V     V   ._"~.,PETlTIONER
(By Shri. KR, Bhafx/_a11i   4 .. 

A N D:

State of I{arnataka"b-yits "  _ .
Principal Seerfetar y to.lG.oVerﬁme.2~1t,
Education Departme'nE,°;l = 
(Higher. Educaltmrr) V _  "

'.r.V.M.S.Blrildings,  _____ 
 BA3.nvgalOl'E3l?~  Oﬁl. ..RESPONDENT

V "1

 N o,';~ .  erved}

A ""«Thi:j;W.rll":APei;itior1 is filed under Articles 226 and 227 of

 {he (:OU£<tlf'g?ilOE1 of India praying to quash the portion of the
_ .l"--irr1pLfgnedl'order* dated 1510,2009 vide Armexure*B stipulating in
  lill£'C'QI'Cll:A_'F portion {hat in respeci of other teaehirzg eommunity the

'Superannuaiion shall continue to he 60 years oritly and ete,

z?
5



26

lN W.P.NQse l2299«3{){l OF 201 l

BETWEEN:

l.

Shrir M.R.Devaraj

S/0 Late M.R.Rarnaswamy

Aged about 59 years,

Assistant Professoxg

Working in BMS College of _ _
Engineering, Bangalore ~56'G._VOl9  .
Residing at No.51? ''   ._
Pallava Terrace, Kanal<apura__Ri0ad;"
Jayanagar 6m Bloclﬂ  . _ VA  ~ V 
Bangalore - 560 070) '    V

Shri. R. Mahendran V g.   ' 
S/0 Late l\%_l.Gl.}i:RajaVMudaliarég   
Aged     
Assistant.   A *  
Worklingg.  BMi5"C0l~le'ge of  V

  . _'
Ban'galo.re ~« 56'O':_Qll9« ., __  ». _ 
Residing argN¢.2'7;/1 
Osbornell 'l3 glad, Ne>é:'i to" Lake

 _ . ideal./ledica'i'-Cenpre,
 - A V V"r'-Bar2.gald'reg~ 560 042.

,.PETITlONERS

{B5} S'_l1rl}  Adyneaie)
V l _A N 
; ,.StatVe' of Karnataka

H V. _  its Principal Secretarys
Departrnent of Higher Education

(Technical Education)



2?

IN  l5{l{l5~l5 G? 201 l

l.

BETWEEN :

Prof. Shreelaizha B. Humbarawadi
W/o Dr. Basvaraj Humbarwadl
Aged about 59 years,

Associate Professor, 
KLE's S Nijalingappa College, A'
H Block, Rajajinagar, l
Bangalore M 560 010.

Shri. H.K.l\/Ioulesh.    " ll

S/0 Late Shri, T.  Mpxfihiy *   

A ged about 5 9 years,

Associate P1fo'fe_.ssor:f"  .  
The Natiohal Degree College,"    

Basava:nag"u.df;--..v-    ~. V
Bangaloye i: 004,  .. A' A

Di, A, Thli'rh'tm.e_ Gow__ A A
S/N/1/,alte Hanuiflaniliegowcla
Aged about 59 years»--, V 
A_s_soeiafe l_5roVfe's;;soi'v_ aricl

..«l%1eac:l~of Depafzrnent of
A -¢s..Che.mistr.y, A
 ~ A"v'.K'Ce.lleg_e for Women,
A   as s73l~l2o;.

A '~Shri,._."M.A Amanda Rao

S/'o M. Nara}/ana R210?

 A. ,_'Ageti about 59 years,
A  Associate Professor?

ﬂizlysore St. Philomena's Degree College,

Mysme ---~ E5.

3



10.

ll.

Lad
......

Aged about 59 years, Associate Professor, Sree Siddaganga College Of Arts and Commerce for Women, Tumkur.

Shri. KR. Sheshadri S/o KR. Rangaswamy Iyengeuj, Aged about 59 years, Ass(:-eiate Professor, Sri Kalpataru First Grade Science College, Tiptur, Tumkur District. ' DB. Shivankappa _ S/olsate Shri_l"A_nkapp'af;"*[:1 _ . V I Aged V.V.Pu;'ab;a.Ce.1.-le7_ge of--..S"ol€»nefe,"'._' A K.R.Road, 'iBﬁ';ngal'<3re}9v4. 4. B ' ..PETIT1ONERS (By Shrii;vV. Advocate) AND:

, State of Kamamka A, A " ~Re;:~.t*esei1:ed by {lie Principal Seer_et.21ry, of Education, B'(HighefljE'd9uCati<>n), "'M.S.__;Building, Bangalore ~-- 560 001.

V. _ 'l"he Commissioner of' Collegiate Education, Seshadré Road, Bangalore » 560 {)0}, % Q.) Lu I\.) The Director of Collegiate Education, Seshadri Road, Bangalore -- 560 001.

KLE's S Nijalingappa College, ll Block, Rajajinagar, Bangalore --~ 560 010 By its Secretary.

The National Degree C0llege--~ Basavanagudi, Bangalore - 560 00%} By its Secretary A ' AVK College for WQVme11_ ll Hassan ~«~ l "

By its SeVc3_r'vetai,%;:j._ . '- Mysore Sgt'*Pli;il0me_r;-37$-A ~ V De~gree'Ca11ege;a: " "

M:'3{s0:e--~Vl3'.V~-. V> ._ By its Secretgxry Pa.1lagalfi and .»«€Tjom1ne1'Ce Cellege, _ '"'Tip;t'ur. '_ _ ' " -By" its' Secretary.

. Slri First Grade College "Dr. V-_H.M".'G. Road, Sazjasiwathipuram, ll .-_.Tum'l<ur~S72 105.

V' a _ its Secretary.

H. 1,14 K,R.Na§;ar Gt>\/exmnent First Grade Ceiiege, K.R.Nagar, Mysore District, By its Secretary. 1 Secretary Peoples Education Trust? ' Mandya Districts Mandya.

Sree Siddaganga C011ege._ef.."_' Arts and CQ;fmn_e1'ce'f0"f' . Tumkur.

Byus&x&me;_«-j~ "Av A Kaip:1tat:tj"i_Z?i1's't:ffﬁradte, SC ienee 'V College, Tiptu1'_, W ' ' Tufnkur I)v1'stVri'ct;. ~ ' By itS"--Secretary_*ff = V .. «jyIa1*iagemeh't"«Of_.SW16 Vokkaligara A V"t"SaﬁLgAha;

V' " ee..retaryfPresident of Sangha VaV,Puram, . "'v'.V.Pufa.r£i College of Science, K.F'3.V..RGf1"Ct, Beegalore ~-- 4. .,RESPONDENTS K. Hitiyanna, Advocate for Respondent N08 and 13, ,f.--Re;§p0t1dent N04, 6, 9, I I and 14- are served.) These Writ Petitions are filed under Articles 226 and 22'? N1)? the Constitution 01" India praying to quash the enimrsement dateii 25.03.20}! and dateti 28,{}3.2OH X passed by the 36

2. The Commissioner of Collegiate Education, Sheshadri Road, j " ' Bangalore. l _ T f (Respondent No.1 Served, Notie.e issu'e«;:l"t<> Restﬁondent i;No.2 service awaited) This Writ Petition is.' filed.«ti"nde:' Articles 226 and 227 of the Constitution of India'~«,ota_}«'i:1g{to lqtxlavsliwjhe portion of the impugned order dated l5. 10.2009-me A.nlne.§§L::"e.--B stipulating in the order portion that in res'pectfofo.tl'1e_r te'aClli»ng community the age of superazlnuation 'shall eontintie to-be_6_Qf years only and etc., IN W.P.NOs.€.l:V553"i;.»§.5l3'8' A BETWE.l,:§l; J A ll. Shril.' V! Mun'i.yapp;_ "

M .A. (P-olitvieal 'Sci~enee") 4:3/"o Venkatappa, about 60 y'ea'fs, . ' 2 , P:'ote.ssoxr','»., " V _ "ReslaaVlrllgte.: 370.203, " -.8" l\2l--ail1;,j2"d 'C' Cross, A Blctclggléjﬁalyati N agar, Bangalore --- 560 043.

AA l"'S,mt:Sugunab21i S.K " M.A,M.Phil, D/o Lala BSK Salgar, Aged about 60 years?

Assistant Professoxi, Residing at No.972, IV Block, tttmgtain, !;

I Rajajinagar, B2mgaI<):*e - 560 (HO.

Smt. R. Lalithamma, M./3L, Dlo Late N. Raghavan, Aged about 60 _\;e.21r$, Professor, _ Residing at No."/'33§ 43' Cfo$:'§;-V._ Robertson pet, K.G.F., Kolar Distri,<:.t.

Shri. D.R. MaHesh:1ppVa.e_"

S/o Rangannﬂ, V Aged aboutu6Q 'j¢.ear:§§ Assistant }i?rof§feSs_or, Residiﬁg: a1.T"Réif1ganéft'Ii.::'Nilz;yaZ:

10'h_'CroS~s, Rozzdv," "

Sadpthagi1<igExte£13103,' » ' Tumkur'. . ' 'A "

Smt. M;-..Pa1'iIﬁa1ak2;hthu2i Die Late Muniswamy E3. ged about 6"G'ye21rs, _ ~ " i2e_es~;c:mge~va::'M0370, _ "5'.__7'5h 'Cro~3s_., 'Qpiﬁosite W ater Tank, ' Ganeshpmém, Robertsonpet, F..,"Ko}ar Distrie .

AA ' vf5riyad3rshini Petitioner Madddi * M.Sc., Phd, W/(tr Dr. M. Prahladaohar Aged about 60 years, Professor, Residing at No.5}, EH Main, é :3.

EN) 39 The Commissiorier ef Collegiate Education, Shesliadri Road, Bangalore, The Director of Collegiate Education, Sheshadri Road, Bangalore -~ 560 00 l.

The Chairman V Dr. Ambedkarl Grade C0lI'e.gie~,.r» lndiranagar, HAL ll Stage, Bartgalere --«~« 560 OO8.~.__ The President _ V Gold Vally Edlicatioﬁ "

O0i"gaum,;"K.éT:,iI3., ' " "

Kolar. 5 ' l lVlE}'i'l'c't'1'Ci~,ll_llLakgifijlill Amman iii" ' ' College. fil0'i"iv7's7\/lcgriiengi __ i I 8" _Cro_ss'., Mlallies Bangalore --- 5'60"Ol 2 i Revpreseiited byiyits 'Sec"retary. ._ ... ..... ..

~ .Tl1eC.h1*i.st" University and Ciellvegeig Reade the 2 "Biar1gial€}ref--'-- 560 029. ' _{G0Ve ..RESPONDENTS ,.

I'iI"f1.§3iI"l'L-All(l\!OC21[Et Served) These Writ Petitions are filed under Articlee 226 and 227 iC:)nstitu:i(>n of India prayirig :0 quash the portion of the ried order dated l5. 10.2009 Vide Anriexure-B stipulating in Z 49 the order portion that in respect of other teaching cc3;:}:i:1w1Vﬁ§i;vj.£h€f age of superannuzuicm shall continue to be 60 y€a:'s_.:§nI§«9 '::--:§& V. IN W.P.NOs.I5777-785 OF 2011 BETWEEN :

1. Dr. M.K.NaIini A D/0 Shri. Keshava NarayanaL[=.._ V' _ Aged about 59 yez1r~3_ Associate P1'ofess0i;.._ f _ V .

BSVP Arts and Comnlefce' Coﬂege for W0m611v"" 'V Vijayanagai', V Banga1041fé¢~ 5f"O._V_U4().« k %%%% "

2. Sn1£_,JT, Usha 11;; ;;«.. s W/ 0 R. _' Agad ab0L1tV'5'9V"3?€Var,S§Vu*-. " ' Associate PrQfé:s.Sf0r,V ' " < BSV A:r1:s and 'Cc>tr;_ri1a:'(:e Collgge f0;:W0men;

"i<'ij%1.Van%agar, « ..... .. v % _f}%%;;zan*g%¢1gre.%%~ 560 040. ._ :C}!K.'AV.TC'fi.andrashekharappa ' S/0 G,S;Ef{2iIlappa, Qkgeii abéut 59 years, Aésoéiate Professor " Collcage for Women, " Saraswathipuram, Mysore -~ 09.

V' w _y " Shri. L. Balakumar S/0 Late M. Lingaraj % ,,<» Aged about 59 years, Associate Professor, JSS College for Women, Koﬂrrgal, Chamarajar1aga1* District.

Shri. SB. Turakanagori S/o Late Basappa, Aged about 5? years, Associate P1'Of€SS()}"; '.

JSS College for Womén_, L Saraswathipuram, . A Mysore » 09.: .

Smt. W/0 B 53 . R_g£rr;ﬁc h';1:1dra:.'jR a[o--~ . Age..d..a.b'o:1_t" '6'(}1 :;yea1's," ' Assvsociafe Profeé'sVo1'," _ _ Méc--haj'ah21' Firgto "C}radé'~Co'i1g3ge, J ay'2;ia}<4Shymipu19ar1f:*, _ "* _ Mysore": 5'90 ()__12T.~_ ' yeerabhadrr=aia'h ' a _, Sfo Dodda..iah, ' V _ 'Ag_édyVaboe,.: years, ' ~-Assocrga-toProfessor, ..,'4Ru1'a:}.C'Q}1Aege, Kanakapura, Egr:g;1}ore, "Dr. EV'. Shashirekha D;/0 Shri. B.M. Venkataramaiah Aged about 60 years, Associair: Professor, BMS Coliege for Womerr, BasaVanagL1di, 3 4% [U B£1F'ig£1l()1"€ ~ 5(4) {){}4.

Dr. S; Shamhi Sfo SN. Seshagiri Rao Aged about 59 years, V Associate Professor, RBANMS First Grade Colvlege§ 12, ASM Road, V Bangalore M 560 042.

V:.'PEf1'l1'TI(5§\IERS (By Shri. V. Lakshmin21ré1§,{2_1lfr21, Advgoctaie fl.


AND:   '

State  __    .

Represientedlwy Elie» Pfi§r1vctipa1..SeC§re'tary Devpartrﬁenilofﬁdueéition Q' 5 (Highe19 lE:l';1c_ati?on), ' l ' M;s.Bui1ding,.ojollg L Banlgalore ---¥ 5_60=OOl 'Q "

4Thee.CommisVsi'o11er of ~ Sosllegiuate EduC'a':i'on, ' 2 , Se_shadri'R,oad, V , "B3Vﬁ'galofee._ A _l7he.~Dl1;eelor of Collegiate Edz§a:.ation, Seshadri Roads ' AA B21t';.gi1lore ~-- 560 001. V' BS'/P Arts and Commerce College for Women, Vijayanagar, Bangalore --~ 560 040 By its See:'et:a:'y.

sf?

2:'> 44% AND:

1. State of Karnatalqt .

Represented By its Prin<:ipal Secretary A_ Department of Education V ' (Higher Education).

M.S.Building, Bangalore »~ 560 OOI.

The Commissioner of' l _ V A Collegiate Education, vi Seeshadri Road, B l Bangalore;

lx)

3. Ti;~e'nil«e¢'tm~5r§eo1 iegiare Ednca_tion,' See.had1:i 'Roads - . Bangalore -«

4. KLE's S"N_ijali.n'ga15pa"College, , Block, Rajajin_agar, A "'e--Blangalore --.i 560010. ' By-.i_tS~Seereta1'y. ..RESPONDENTS (R€S'Qt?.nd.€_Elt ~No.l yerized, Regpenclent No.2 to 4 Service _ Awaited} V l."l"his Writ Petition is filed under Articles 226 and 22? of ._jthev--Constitution of India praying to quash the endorsement dated passed by the Commissioner for Collegiate *,Etincation in Karnataka Bangalore vitle AHH€XUf€*J as being " ~ "arbitrary and unenforceable against the petitioner and ere, 5 45 IN W'P,NOs. 16004009 OF 20} 3 BETWEEN:

I. Dr: MR. Jayaprakash S/0 M,S. Ramabhat, Aged about 59 years, Asgociate Professor', ' Sri Bhuvanendra Coliége, .

Karkala - 574 104', Udupi District. ' 'A " "

.2. Dr. G.M. rxrgrfesh Kgrmar S/0 Late'G.M:§r'rM2t11esha.i;:h, _ A ged abourt' 'y3e.ars';'--.ir"'-- 7' "

Retired As'sr>a::;1te N (;»'.'2Z"(5', '3.'T':j:Cr0§3§ ,'" «V _ Hé,numantha.p'p;i'hgryetity._ ' - SuI't-hanpalyélp if V. 2 Bangéthgré; +_ 560 0.32.,

3. Jayas--h.1iee , A ¢.¢r._;j/C3A"Lat€A.tSri R Raghavendra R30 ~ 60 years, RTeti.re..§iAS;s0ciate Professor, 'No.2 ('C)E_€I§\I0.9), ""'Sec.Q'rrd.C1'()ss Road, Shankarpuram, At , , Batiga10re M 560 004.

NB. Parimala Bar D/0 Naresimha Murthachar BE/1£i(ifi§ Aged. about 60 }:"€:1fS§ Retired ASSOCiEii€ Profassor, 5 Prrofésisorg 48 Residingg ai N0.9zi, 'Shubhzida', 1" Floor, 6"' E\/iain, 2"'? Cross. Shankar Nagar, Bangaloré - 560 096.

Shri. VS. Prakash, S/0 M. Veeraiah Aged about 59 years, Professor, Working as Joint Direc:tor _ _ Department of Collegiate'Eciugation; Vidyanagara, Shivamogga ' V Residing at "Kirana_'_', 4"' Cross, 2nd 5986;

Ma1k~':shwara N agaxn; ' * Z _ Shimoga - 577 201. H " vv : *'-. '*r~12.1?E~T1T10NERS (By Shri. K.M." u AND:

. gag)"

State of Ka1'n.::t;1ka'j _ By its Princ-ipéii 'SeC1*e;:i1=y Depaftnjent of Etinc'ati (yn (Higher 4Ed_uCa.ﬁon)',-

._ ;:yI.ss;Bm1dings; sssss -4 . _ 's"Bai:gal_c3§€;~ 560 001. T h:3.4C«<}n1:n-nisvsioner of '{:0l1eg'ia'j_t5*. 'Education, "--Ses§_1ad~r%"'R0ad, Bang'a1o1*e.

r D§f€C:i(>i' of Coliegiate Education, Sesnadri Road, Bangaloxe ---- 560 00 i.

é N "

49

4. The Principal Seshadripuram Degree Coiiege, No.27, Nagappa Street, Seshadripuram, Bangalore - 560 020.

(Notice issued to Respondents 4 service These Writ Petitions are fi1e<:{l'tinde.t At'tieIes_22.6 and 227 of the Constitution of Ind"ia"t~n1*aj.;/tinggttygugash the portion of the impugned order dated I5:iOtf:0G9vsjvﬁde--'At2¢nexure-D of the 1"

Respondent stipulating in order .pojEtion"5that "in respect of other teaching gvcmunmunigty "superannuation shall continue to be ;3ye_a1"s "on11y", _ins:ofarV"as" the petitioners are concerned, holdingVt'he-._san1e--_iI1e.ga1,'7badin law, arbitrary one, discrimtinatory"Va.nd " " 3' IN wmtos. 1 SV3o21.4?66t J; E BETWEEN? _ "

. A1. _B.G. Sangam.es.hwara _ "S/o'Late'B.S.Gurubasappa ' 5 9 years, ._ P.ri'rtei'p,a1 V V V ' _ 'W'or_k.ing_in Sri Jayaehamarajendra ""Co15Iege of Engineeringg JSS Technical Institutions Campus, so " * a.Myso1'e -- 570 006 * Residingt at No. 1482, Paduvana Road, Kuvempunagar, Mysore ~-- 570 023.

D1: Syed Shakeeb Ur Rahrnan Sfo Late Syeti Abdur Rahman, 3 E .etggsspomamen it SEE N Director of Technical Edut:ation., Seshadri Road, B2tn§gal:>r'e ~-- 560 001.

3. All India Council of Technical Education Represented by its Chairman I Indira Gandhi Sports Complex, l.P.Estate, ' New Delhi ---- l I0 002.

4. J38 Mahavidya Peetha _ _ ._ K Sri Jayachainztrajenclra._Co}lege ,_ , Of Engineering, 4' ' ' f V _ JSS Technical lnstit1itioir1s.VC'a_mpusi;'=V is .. Mysore~5700.06. V ' Represented its .VSii3¢Cfi=«°:llEtry.4_i ' "'"';".RESPONDENTS (Notice issued to i:l?a}3pon:i_ents"iiN'oilto service awaited) These._Writ'Petiti'ons'-.are-filed under Articles 226 and 227 of the Constitutiono"f i:_'i~n_di'a__ praying to quash the portion of the impugned o"r':l_e1'l dated i3.l.O.liI_20ll as per Annexure-f passed by l''' Respondent "stipulating. inlthe order portion that "in respect of other..«.I1;eacl:ing comrnunity the age of superannuation shall . "contiirtne to b'e_6O years only", insofar as the petitioners are "._concerne-d,'holding the same illegal, bad in law, arbitrary one, ti~iscrti-miiiia,to.ry afntl. L IN W";*<P.N.0;i-$1834 or 201:

ii " ' i ~ §§'nr,w'EEr¢:

iijjVi'irl.iil\/iiadaili i .tVSi'ol\/asappa Madaili, E 53 Aged about 59 years, Professor and Head of Department Chemistry, KGF First Grade College, Clorgum, K.G.F, ii "

(By Shri. MH. Sawkar and Smt. Thej:;§wi:i.ieSf:i\i;rk2ir,lAdlvotzateigl i AND:

ll. State of Karnataka A _ V By its Principal Secretary 'V 'i To GoV'e1*nme'm':_, V _ _ _ Education;'Di6Ek¥i*tment (Higher Efi:1_céi-ti.ofr1)" l' M.S.B1ii.1di-£1275. i A' Q0

2. KGE First Grlad.ee«Covllegell Golden Valley Eldrieationi Trust, KGE Orfguitli, ll ,,.ii{olar " V V-.e._{i{epi'es€nted by 'i:s'secre:ary. ..RESP()NDENTS {Netiee to'R_espondent N .l to it S€i'ViC€ awaited} Petition is filed under Articles 226 and 227 of __ tlie Constitgition of India. praying direct the Respondent to _ 'i.i':;oitfi,r1_t1e the service of the petitioner till they attain age of 65 fgezars é'ti:; provided under UGC Regulation dated 30.06.2810 ..iiQ'ArmVelxt:re~B and ete, IN W'-P'NO.l9074 OF 20E l BETWEEN:

Shri. P. Krishnamurthy, S/o Tippanna Bhat, Aged about 59 years, Associate Professor, APS College of Commerce, N R Colony, Bangalore.

; glf.l?ET1TAIoNER (By Shri. V. Lakshminaraya-not, "

AND:

l, 'lﬁangalore OO.'..

Stateof 'K.ai'11%::'aka RcVipreseﬁte}d.V By":.l:hC.Pl'l.l_.]ClpEll Secretary Department'offﬂduevzltioﬁ; C ' (Higl1efEducatio.ﬁ) M.S.Blui.lding, C ' V. 3 'Fl1$5 Co.:o1nissione:' for V _ 'Ceoliegiale_EduCation, 2 C' '-S'esha5Clri. Roéid, A -.44Bangalol'ie?~ 560 OOl. Tlle..l§irector of Collegiate llﬁducation, Seshadri Road, V Bangalore --~ 560 001.

The Principal APS College of Commerce, Bangalore.

é And Commerce, Sayyzxji Rae Read, Mysore - 570 023.

{By Shri. V. Lztkshmizxzzmyana, .:5:e'i.y()c:21té:':) "

AND:

1.

'[\'.> State ofK21rnataka . L , _ Represented By the Priﬁc_ip:§ISbcreieirgﬁ ._ Department :3-fVEduc'a"ti'0r:.," ' ' (Higher EdLi:'1at1ion):1~. i l\/I.S.B_uiid,'in_g;._..If ' :_ ~ Banga11<3Vre--:g-- i§6O 'G531, ._ The C0_r1i1V'152;i_--ssiV07ncr 'fgf . . Cc§'}.1egi_ate' Ed~u.¢auon;T'T%% Sesh'adriR0a'd, ,. ' Bangaldre 44 560 001 "

V-':f.j;f"hq§..?p1r9zctor "(vifv "C0116 giate . = .. _VEd_LvIC3,'UQI'L'~.S€ShEld1'i Road, " BTe:j'g;;Iof¢[-5360 001.

A C:(§13'.ié?ge of Arts, SQi€ iﬂC6 and Commerce, B R.-Chandravalli, ; '{TAhitradu1'ga W 577 50} By its Principal.

Shri SIM Vidyapeetha Bruhanmath, Chiiradurgei ~ 577 50$ By its Secrstzzijy i .36 6, Shri, D. Banumaiah Ccﬁkege of Arts and Cemmerce, Sayyaji Rae Road, Mysore ~«~ 570 023.

By its Principal. ._

7. Sri D Banumaiah Educational Institutions, ' Sayyaji R210 Read, Mysore " ii By its Secretary. - 1.]; "*-,_..RE1SP'GNDENTS (Government Advocate) V These Writéiﬁ:-{t:iti0rit§ afefiled}h1der..A1*tic1es 226 and 227 0f the C0nsti.tufi'on53?:).f';7 If1di:jc'1.1_jbiayei---hg-A'Vdi;'e»et the Respondents £0 extend the age_0f_'retiredfhenfte t_he"pet':{tiCne1's in terms of Clause 2.3.: of R1egu11a,:i0ns..dated'3006,2010 read with letter of Ministrygvof I/Il\1ﬁi:i.vn_.VR'es0u.1jees' dated 11.05.2010 and also letter dated 31."'1_2.200'8 _ee'p"1'es "of dzwhdigfh are produced at Annexure-C, C1 and B re:=,pective*1y "¢tn'd.--efee, 1 _ IN W.i{?:;Nc')5 1 7605- 20} 1 KR. Jiiyade 3,10 R'z%1ma1_i'ng%«--';ah, 'Aged: 60 years, Re{ire_d aS"Principa1, 1'V_iVek:i:_aanda Ceﬂege of Education,

-~ 593 103, 1 Distriei, "«_C}'0 Dr. Halesh, " « * Pmfesser of Chemistry, 2 57 Jagadguru R€HukZ1Ch£ii':y'2I Ceilege, Amanda. Rae Circle, B:;mgaI0re.

(By Shri. V. Lakshminarayanae Adv<)C,ates»}_' ; AND:

_.{:.U .

State efKarnataka Represented By 1:he"P.1jineipéiTSe.e;'etéu'y Department of Edue'ariﬁ0r:,'--_L iv (Higher Education) T ' M,S.Bui1diﬁ_g; _ _ Banga1ore';':?j50 The COmni.isSjj0net"f«:)f*{] ._ V' C0l'iegi-a:ej;Edij'c;aEiOn, Se:shadriR'o'aVd, ' M .

Ba'i1gai01'e -~ Q0 1 .. e 4' The Difect_er V<)f'--Ce'}1e5giete ,. «Education, Road, ~ ]3ah'gaIere ~--- 560 001. A,e%Vms';:>;%:a:':o§:h~of D'S-E.R.T 100 Fee: Read, 3*" Stage, ""'-.BaK:'3Sitahkari, Behgﬂoree x The Principal '\/ivekzxnanda Coilege of Education Arsikere --~ 593 E03.

Hagsan Dismct. ..RESPONDENTS W h T h 58 (Government Advocate Served) This Writ Petition is filed under Articies..22i§§"w2;nd.:'22"/" of , the Constitution of India praying d~ii'e'ct-.the_4 Resp'en:'ient.§.V tog retirement to the petitioner upto 65 years tei'in:~:» oficiziiisew-ti2.3; it of UGC (Miniinurn Qualifications f<>1"A_pp-ointmei;-t of Teizi--=:iihei'é'~_ and other Academic Staff in Uniiversitiesvand coliegefyzznd other , * measures for the maintenance of"§.t;i'ndards 'in higfieriiednczition) Regulation of 2010 dated 30.06.20__1__O':?eaci__with Appendix I to the said regulations and etc., V ' " A H V IN W.P.NO. 17604 OF zoiii' i' BETWEEN: "

Dr. Harishchanrfra ii S/0 SaiigappaiMat'ti;. ' Aged 60 ye_aors,"~._"" 1' V _ Retired as Aséocinte SBC A1'ts..AS.V.Ciainirneifco,and" i ' Science Co11§§§, ' 4.

Humnabad --¥S..85-330;_ A Distric;t'Bida1'. i " ii ..PETITIONER (By I§a.kshmiiiiéifé;y'ai1a, Advocates)

1. i A 'State offﬁzirnataka i"'=Rep_r'esetiited By the Principal Secretary Depzirtinent of Education, * : (Hiigiher Education) in _ i'\i;'i.S.Bniiding, i Bangaiore - 560 001.

§ gamma mix) 59 The Coinrnissioner for Cnliegiate Education, Seshadri Road, Bangalore - 560 00!.

The Director of Coilegiate Educatien, Seshadri Road, Bangalore - 560 001.

The Director of D.S.E.R.T -

100 Feet Road, 3'"dvSta_ge, Banashankari, Ban galore.

The Princiipaiirii'i SBC Ar«ts"S4:Vi'I}_,.C0miii.ei'ee And S¢i_en:§:_e';.C0Ii'ege;*-0'_- _ HL1rnnahad--~ D1i:striCtBiidaVr_.tV = A (Govern ment 'Ad vVoiCa_te % ..RESPONDENTS . ' Thi.s:W'z:it Petitidii is filed under Articles 226 and 227 of 0"._vti1t€jvi'CQriSI§itLEfi€)1;I'V of India praying direct the Respondents to iretii*e~nientt0.Vihejpetitinner uptnfaﬁ years in terms of cianse 2.3.} 0fiUC3'C (Minifrniini Qualifications for Appointment of Teachers _ and d{--hei'..__Academic Staff in Universities and colleges and other xrneasures fer the maintenance of standards in higher education} _ Regi:1_ati0ri of 2010 dated 30.06.2010 read with Appendix I to the V' "said_re.§;uiati0ns and etc, (30 IN W.P.NOS, l63l2-316 OF IZOI l BETWEEN:

I . G.R,Eswarappa S/o Late G. Ruclrappa, Aged about 59 years, Professor of Sociology and Principal, GFG College, Channagirg Davanagere Disiiriet.

Ex) F.C.Kalawadamath A 8/0 CF. Kalawada1ﬁ'ath,,.

Aged about 59 years, _ Associate P:fofe_ssor'olfll" ' - Economics Prin"eipal;"

GBR De"gr'ee 1Co'l_le.ge:,V-...__" ' ' Huvinal1adia:gali, " '

3. M.U, Krismgrégharoae M 8/0 D';'--lUgrappa = ..

Aged ablout :39. years, .. «j§\sso~ciaie Profesgor, of Sociology A V"e'-Wo:'kirig.Aas Principal, .roFG*C:;<1r1ege, Akki Alur, l' . llﬁaveri Bisallrict.

Dr.ﬁV..D. Kerur or S/ollate D.A.Kerur, V V. _ Aged about 59syears., l Professor of Education and Principal, 6i Kamala Baliga Cellege ef Educatien, Ktzmta, Utmsca Kamzacia Digtrict.

E. Krishnappa S/0 Late E. Ealappa, Aged about 59 years, Associate Professor of 1 Mathematics and Principal, GFG College, Santhebennur, Channagiri Davanagere District. _v (By Shri. KB. MuraIidhaf;--§dv0{:at¢;:s§. % AND:

1.

State 0f<K'a:_:_t1é£-ta3§:_ai.:é H Principal Sé:_C3:*_etafy 'to VG.§wfé'rr1Vme':1t; Ed'UC'3{i~Qﬁ':D€ié;é§.ft3T1€n:;"- A (Higher Ed:3'ca:iGn)'«..MV _ ' M.S..'B'u.i1dingg=." A Bangalgre -~ 5'60"O{)1 .V ' , 73/'eerashaix}a" Vidyayardhaka A "'L--S'a1:gha"A' H " ~ _Rt:§}_f£~S€I1_téd_ by its Secretary, A'SvIS?i«V.WQ§:1§r:'$ Coﬁege Campus, "'3andhif:j3.gara, """BeK_afy.

. n ; ,_Ka:iai.*a Coiiage Saciety (R) V. Iifepreseizied §y ii Seszreiarys Kanara Cgﬁegﬁ Sadat}; Campusg KKC Rizad, 5 €32 Kumtzt, Uttara Kannacia Dtsum. .tRESPONDE}:N»TS (Respondents No.2 and 3 Served, Respondent awaited) These Writ Petitions are filed ;tntiex*«Art'EC1e.s Z;'.§6_ aVnd:I22x' 3? of the Constitution of India praying tdlqutzghe.iheee,ifn.pngneV§i-et..1ette;t' dated £503,201 1 vide AnnexuregK? oféthel Respenéient i1';.sAO~fa1**, as the petiticaners are Coltcerned,'Thtﬂding the :;:;1meV_iI}.eg«3..1,VVhad in» ' law, arbitrary one, discriminatory":tn<fi=etc., IN W.P.NOs. 15422-423 239201 C

1. HA.

S/0 BM; ;1x«di1vie§%_;/asw'a,:n3:V t Aged ab.QLI:t.5;? ye'9rs;. _. AssO'Ciate7?r0fé1sS01'0,f'Eng1i'Sh''' 'V And PrineVip'.aVI--;.__»4"' ' __ ' SJV-P Degree Harihmﬁa "-~ 5717 60.1 = Davanagetje Dis't1'ie't.

A " .SfBaI'aehandra M urthy V' " ..S/0._VLatt'e~_S"rikanta Somayaji, f§ged"abn1:t..5'9 years, . "'Asst>citite Professor of Political "'"-Scienee,«"'GFG College, Bhadravathi -~ 577 301.

V A. ,_Shi rnnga District.

V ..PETITIONERS KR. Bhavani Shankar, Advocate) ' V" -- B'_Ef_i:WEEl\i:

AND:

ll State of Karnataku by its Principal S€CI'€{3l'y to Gove1'nn*ient.__M pl ; Education Department? i A (Higher Education) l\/l.S.Building, Bangalore --- 560 001.

F») SJPVV Peetha Represented by its Vice President, 1 Harihara 57.7lVZ'6Ol _ Davanacrme i i:W:.RESPONDENTS (By Sheri,.Sa.ndt'h_Vi'Ku;?nar Adyozltate for Respondent No.2, Respondent No: lgeyvice ajmi2.iVted) ; These filed under Articles 226 and 227 of the Constitution ofv._lnd,ia"f;»1'aying to quash the impugned letter dated4;l5.Q3.20l"l .. Vyide Annexure--J of the Respondent No.1 inso£7%;t'*as_--the».petitione'i's'are concerned, holding the same illegal, badin lziwg, a.1jb'i.trary one, discriminatory and thus violative of "'8.i't'i::Ale ill'6u.o'1_'f.the Constitution of India and etc., IN i}s3'26-332 OF 201 l N.V.Ja\/ali S/o Virupakshappa Javali Aged about 60 H.No.26/B, Adhyapak Nagar, Hubli -~ 32.

Dharwad District.

£ ..£".':..

éé Commissicmer, Collegiaie Edueatior1, Bzm§;alo:'e. The Secretary Department of Education, (Higher Education) lVI.S.Buildmg, Bangalore ~«~ 560 001.


PC. Jabm College  
Vidyanagar, - V V'
Hubli,      e

By its Sec;re'Eé;rj,'*; ' -' 'V KLE So_eiefyf_s Ll}: Q Col--lege,_ College R'o?.d..oVBeMlg'a.1lﬁ1,.o . ' By"'.its"Secretar.y;m.. _ Nehru C/\.~I'tSV; Seivenee drill j-;fJom.merce' College, . 'I . ..... 14 \\ w 1' lVh1_Vbli.~--l5'8.O 020 V _ uB.y_'it3 CS::f%C:'e't_a1'y. C A .l,\J{.-- C and Commerce uCol"iege for Women, .§.C;Nagar, Hubli ~ 28 C I "By its Secretary, KLE Societ}/5 RL Science Institute, College Road, Belgaum, By iés Secxetary.

'Q 10, Maratha Mandafs Arts, Science And Commerce COHeg:e, Near New C<)1*p:)1'.a{i<>n Building Belgaum, By its Seésretziry. u b j (By Shri. Sunil S. Desai, Respondent No.2, 3, 6, 9 and.i(}..__Served,"Resp€31iiien_t_V N_<3>.I Acknowledgement not yet reCeiVe.d;V.eShri. f*J..P.Si:igri;:,»Aéivocate for Respendent No.7) ' 7 These Writ PetitioV11's--;,i'1fe'f:iIeéjL:r{éieef Araieles 226 and 227 of the Constitution of India '~pra}fihg: tcxqu-2i_sh.'-~the order dated 15.03201 1, passedAb§_f the;~1""'ReV§pQ'r1q¢Qt am Ae7tc:., IN W3P.NO.1§.64i64/2b.1';'--§ e .;L Prof. S.G}* _Chikkanarg§und ' S/0 Gangappa Chikkarim*'gurid., ' Aged about 6O'~ye'a1'S,V _ "

R€Si(1i3f:1g'\El'£.PhO€ﬁiX_VNIahE1'I1C€Sh 'V V' Nagar, 'Ramduyga - 5'9"iWI'23. Beigau1n_VDVi§:xiVC't., _ ..PETITIONER {y :S.h.:'i¢, R., Advocate) N D: a V' The Stevie of Kamzitaxka Represented by its Priencipai Secreiary, é Ex} 68 Department ofEdL2ez1tion, {Higher Education} M.S.Buildin§g, b iB2tn§;a1ore ---- 560 001, it C The Commissioner of Collegiate Education, _ " V .

Seshadri Road, Bangalore ~--i°3.6() Q01. "

The Director _ Department of C()iieg'i--:1te Education, Office of .

Commissioner, Ct>l1e.gi,ate ' Education, Bangalcigre. I The Se{e1'etéI--ry'"'' , Depertrnen't o:f:,Edt3e'atVio'n,"

(nTighereAEducai'i.osn)jg' M1i..S.BuiIding;"-.. T to Bangalore --'~ .§6O;'QO'l*~.._é__ '' " 2 Vidya Pf2;sarak"'Sai*nithi's +~::sBi Arts, Sha...M..R.P A V Science and GLR Commerce =Deg1fee,v'Coi}-ege, . "'._Ra'1nd:!,t'gn,;~"' it _ 'By its'Se_ef.etai'y.

..RESPONDENTS '<Respon't%,e_n~t No.2 , 3 and 5 are served, Respondents Not and 4 'use1'x»'ic«e awaited) This Writ Petition is filed under Articies 226 and 227 of "Wthe Constittition of India praying to quash the order dated " 25.03201 1, passed by the 1" Respondent and etc, C% A ,¥§.)' 70 Respondent stipulating in the Ufdei' p{}¥'fi€)F} that "in resggeet of other teaching community the age of sL1pe1*annt1ati0:i"shall Continue to be 60 years only", insofar the petitiQ"n-ei's.V 'are concerned, hoiding the same illegal, bad in law, tt;i'"i3'iiifz;r.y' é>:_ie;~. discriminatory and etcx, IN W.P.NO. 16626/201 1 "

BETWEEN :

Prof. S.C, Hadimani .

S/0 Late Sri Channabasan2_1gouda,_____ Aged about 60 years, A Residing at A~BIoc1«:, T A V; . 18"' Cross, Basaweshwar Nag'ar.,V V A Haveri»«58I l10._:" H _' ~ ' Haveri District. ti °"-~~~;'.PETITIONER (By /-\.H.Lawi I3iI"it1ii£}I1diiiiSii'1I'-iii'iSi.C.i:Bel1dki%i, Advocate) AND: K T

1. The S't:r14_t:e0f Revpresei1te_dByi'-its"~. "

.. Erineipal Seciictttry, A "'t----Dep"artri'ien: of Ediication, 'V .(Hé.ghertE,du.cati0n) V i'. iBiangaiéi_fe.3~ 560 001,. The Commissi«:>ner for A. , i_'C<)Hegiate Education, _ SeshttdriRoad, ii Bzmgalore.

Yl The Director Department of Collegiate Education, Office of Commissioner _ Collegiate Education, . l' Bangalore.

5. The Secretary --

Department of Edu<:ation, (Higher Education) _ M.S.Building, ;

Bangalore » 560 001. C

6. l\/Iritunjayia 'V.id'ya Peethk.' M.A.S..C,Colléga, ~ _ Post: Haun:S'b_hav'i; » Tal11kl.Hlr::l{e'r'mf,.._ ~ ll H;;1V€Fil'3'iSUflCt,l3.4 C _ * Board clr Manalg'f;'.I'hél1;1-i_,_."'< ..RESPONDENTS (Respondeobnt Served, Respondents No.1 and 4 v l_ser\Ii.f¢_é«:.a\§X.o21itad) " ' ----- -~

- :1 "T.h:i':=;:_:Wri:.:l5¢.tition is filed under Articles 226 and 227 of the 'C§o;«nStitn:ionj;;of India praying to quash the order dated rlS.O3_._20l lo. pagsed by the 1" Respondent and etc, ll"'~.__l§§{\&'.P.N§§i's.16683 and 16685 or 2011 ..j_'l§;_'l?§'F'JVl?,EN:

ll Srni.Mangala.R W/o T.S.Mrutunjaya, Aged about 59 years, § N Associate Professor, Maharani Lakshmi Ammanni College for Women, Malleshwaram, Bangalora --« 560 012.

Smt. P. Chandra W/0 Shri. Rajappa, Aged about 59 years, K.L.E.College, Rajajinagar, Bangalore - 560 010. ll (By Shri. Rajashekhar Seéfi--, .. _ AND:

I. . 53:2"

The State ' V Represented the .. V Principal A:S;ec1'éi¢;11*y,"' - . 9 Détpartmeht-"of._Edl1,1Cat'ibn, -- I (Hlghér_ EdL1caiiQnj' M.S.B--!;_ilding;* A' Bzgngalofe 560 00.1.

A " *----M2Lliar.a"1:..i Lakshﬁﬁ Ammanni " * ..Co1,1e<ge« .f()"'r Women, Rap..i'§:.sé::t€d--~by' ﬁg Managing . l"l'ruste:l[,"j_Mlé1lleshwaram, ""4-Bangal-or'e »-- 560 012. AA .»_.Thé'K.L.E. S0ci€I:y l1{«ep1'es€nt6<l by its Secretary, Cf/0 K.L.E.C0llege, Rajajinagaxg Bang21l<)re -~ 560 GEO. ..RESPC}NDE:l\lTS (3 (Notice issued to Respondent Nilai E0 3 service 2wv21ite~<:§.--).i These Writ Petitions; are filed under Ai'tieVie§_§'~2."6;.i.i.étnii .o of the Constitution of India praying toqueséh the in§peoIgned._i}etter dated 15.03.2010 vide Annexure»J passgg' b};"_jTthe" Respondentj insofar as it refates to petitioner hei*ein}.Vho.1ding tfiesarne bad in the eye of law, arbitrary one,__ disc1*'i.rni1iatory'a'nd.vete., ; IN W.P.NO.16684 OF 2011 BETWEEN:

Iranna Fakirappa Mudgai S/0 Fakirappa Mudgai, : .

Aged about59 KLE Collegefi » Bangalore» 560 'U110. ' ..PETITIONER * (By AN D:

I. The Sitzntei of Karnatéiimii' Represented By the"

"Priineipal Seefetvar§,7;' _ Dej:2im:ne.nt of Education, V' i "(H'ii*ghef'E,e1neation) , "T_M.'$iguiieggng, ' Bangaioteiw 560 001.

The i5:.L.E. Society 'A : 'Refjfesented by its Secretary, 'C/o K.L.E.Coiiegei, Rajajinag3.r, Bangalore ---- 560 010. ..RESPONfDENTS Z /<&$k«,;r 11 {Notice issued to Respondent No.1 to 3 service awaited) This Writ Petition is filed under Articles 226 a§:d.0'?:«20?'--s:)t' the Constitution of India praying to quash the i1np~ugufe.<l_'letter: dated 15.03.2010 wide f3&flU€3XUf€'".I passed by th--e'*-Res:poh'der1f ' ' No.1 insofar as it relates to petitioner herein, hc>lgli'§1g'tlf1e._same-.0 " illegal, bad in the eye of law, arbittra.ry"o-:1e, disc:'i1ﬁi-néatowfrwaﬁcl etc» 0 " * ' 'V IN W.P.NOs. 16690-91/201 l BETWEEN :

1. Shri. N. ShiVarudrai'ahlj.. 7 S/0 Nanjundaiah, ' Aged about o0._yearsl;W A _ _ V_ .

Assoclate?.PfQ:fesVsO1*'-ion V "

Sri Sidd-aganga Celle.gle7.fo.r; Wvomem. AE;rH.I{§oad;"--.,""- "

Tumk__ur -{ 5-".7.2~._ l ' _ ' _ - st»-"> Shri. l\l;1gn;1tli'l\/Ilésllliliarjetun lddalgaﬁ/'e,_' » _ .. ged about 60 years, A 0' S/oi-.'Ma'll.iAl<arjun lldldalgave, ~ ,Sen_ior G_rad.e Lecturer in Hindi, A;ué;:<eSl':x%;far~*Arts and . Coxnlmerste' Degree College, "'~.Aur_ud (5), District Bidar Karrnataka - 585 326. ..PETlTlONERS Lakshminarayana, Advocate} AND:

1. The Sims cf Kamaiaka Representeci By the Principal Secretary, Department of Education, _ (Higher Education) 9 M.S.Bui1ding, Bangalore --~ 560 001,

2. The Commissioner ofc:_c1}e%gia:e --

Education, -

Seshadri Banga1Q.Vt'é.,~ _V

3. The %13iree::>r;gfcaleggate . Egiucatiénf SesIiad:';i_ Rwjad, . Bangal01'e ' '

4. The Secretary ' ' ;Sr6e_ Siddaganga Education V' .....

,A ' V. 3 Sreéﬁiddzivganga Mutt, V _ "T11::t::1§ur 4~a__5:7{2 104. L 5. %%4 *rhe.1>§i:§.c,iTkpa1 '$:i"'S&iddganga C0116 ge for women, BE. "Road, 2 ~ ' ixfumm »~ 572 :02.

The Sec:'e*:a:~_x,z Rashtrijya Racharzathmaka Karya Samithi (R) Bidar Disirzicig Biclaz' -~ 585 40}; g 76

7. The Principal Arnareshwar Arts and Commerce Degree Ceilege, Aurud (13), District Bidar, Karnatai<;a W 585 236. ii (Notice issued to Respondent No} to 7'sei*vi_iee awiagited) ' V These Writ Petitions are fipled:A"u.nd'e_r Arti"c'iesH22{3 and 227 of the Constitution of Indii'a"~pra3/ing to~«diwre'ct_the Respondents to extend the age of retireme'1iit_Fto 'the? petitioners-upto 65 years in terms of clause 2_._3.I of...UGC '(Mbinin1un1».' i_Qua1ificati0ns for appointment of Teachers ﬁand, ot?ier4vacia*d_emie' staff in universities and colleges a_nd;5'other". n}easu_resw-- V ifor""the maintenance of standards in hi.ghe'r"i--vedueiatiion.)i_.regutl--ations of 2010 dated 3O.06.2Ol__Q_Vre'ad.V "w*itb_,v_App_e'nVdix'Ito said regulations and etc., IN w.P.No_. 15705./zotitji {T BETW.,.EEN:"'~ X ' t - is. iv%rro~izai;i<i¢tt _Rahniath.1.11Haq, Aged'S5"years;«i,.

P1't:fess_oi;. Sid.d:1_ganga Coiiege, , v.

Residing a.€'a.N/'(':3.V'A:5V::30' 6"" Cross, op JHBC'SL'ayout, Banashankari Stage;,l'.P.Nagai' Post, ..jeBaniga1o1'e ~ 560 078. ..PETITIONER ~ Asarnad Khan and Shri. Narneed Ahmed, Admeates) é M} L The State of K21I'I1€1{8.i<é1 Represented by the Principal Secretary, Department of Education (Higher Education), M.S.Bui1ding, Bangalore A 560 001.

2. The Director of Coiiegiate _ Vi --.

Education,     V
Sheshadri Road,  
Bangalore 556.0 (J01. .0 0

3. Sri Siddaganiga c(»iiegeiori't Ai*t§"a'i1d mri*;er(:e' for wonien Tn_mk_u--r, Rep1*eéente"djb3!._ its -0 Seerfetary. t A ..RESPONDENTS (Notice isgéued toiR'-espo_ndents No.1 to Service awaited) V is fiied under Articles 226 and 22'? of theAConstitu'tion'of India praying to direct the Respondents to V _ extend the"age"of retirement to the petitioners in terms of clause 2.3.1 of UGC (Minimum Qualifications for appointment of etacthéersiend other academic staff in universities and colleges

-. "ané_otiE;er° measures for the niaintenance of standards in higher

-- eciticatiitinj regulations of 2010 dated 30.06.2010 and etc, é

-PO IN W.P.NO. E7302/2011 BETWEEN:

Basappa Ningappa Hulkund, S/o Ningappa Dundappa Hulkund, Aged about 59 years, Associate Professor, __ JSS Arts, Science and Commerce College, Gokak Taluk, I . _ "

Belgaum District. . ~ V._ x..%PoETIT1ONERo (By Shri. Dayanand S.

1. State of"Kar_n£ara1§a" H Represented' By its P19i11feipéi"SeC;*efary DepaI':me'nt o f3Eduea:ion "

(Higher Eduq:-a_ti'on)'>o -- ' M.V'So.BuiIding;'~.». - .

Bang'aIo1*e V» 560" 001 % J o .Comrhi3_;f{ioner' of _ ~ Ccallegiate Education, A * .. _ SeVesh'advfi~--Road,

6. -- ' of Collegiate "Ed'u.eat'ion, Seshadri Road, j galore - 560 001.

A r 'LESS Aria Science and Commerce "College, Gokak Taiuk, Belgaum District, By its Seereiiary/Manager. ..RESPONDENTS 3 79 (Notice issued to Respendents N().i E0 4} This Wm Petiition is filed under Arzic1es;vi22je-.;im:ij 2.27 _ef«. the Constitution of India praying to qf33§h'*t«he é:nd_<)i1_§e'ii'ient'dated 25.03.20} I passed by the C:)inmiss_'i<>n--ei' 'gfci-r C(;{:iee_gi*a:_e Education in Karnataka Bangalore Vid€'w.AﬁnCXUf€-jiaiid etcg V IN W.P.NOS. 17458-17463 OF BETWEEN:

1. Shri, Basavantray DAeV2ii'a.;na.ni:V» S/0 Irapp2;,.--ia' V E' Aged abV<:31_1t 5f9'ye3iVrs. 1' Associate Ahd Science Humenabadié .. ' ~ District Bidarf "

EN) Pabhu Edway' _' 'Q__LS3V1_1gapp'a «Eidway A abapt 60 years, " 'Par-t_i'"fi.Ertie Associate Professor, _ Ch'ziﬁ'ii.aba$zﬁfeshwara Arts, ' iScienCe:-;:.iid Commerce, De'gree'Co1lege, Bhaiki --~ 585 328, B7'i:{éi~ Distriefi.

J. _ " Dr. A.Y. Pangannavar S/0 Yaiiappa Pzmgannavai', Aged about 59 years, Assgeciate pi"OfCSSOI', JSS Arts, Science and Commerce Degree gliege, 80 Gokak ~ 59} 307 District Belgaum.

4. Dr. RH. Gunaki S/o Holeppa Gunaki, -

Aged about 59 years, 1 Associate Professor, I SS Arts, Science and __ Commerce De gree Ccullegea Gokak ----- 591 307$ District Belgaum. .

5. Parappa Patil S/o Sangappea1?atil,i"V"V' _ _ Aged about 4' VCB Ar:s':ar;f1 Co:nme'fc:e. College, nI;;»ing§§~i:1*g1i'1",., "- "

R11ich_ur D'i's;i;r--%c_L« >

6. Shashiebhushﬁaé' ; = A _.

S/,0 Shi{i'a1j:iurta'§/yéi- Kéﬂyanamath, .. {Aged ab0ut}?9 V years, A " AsL§oeié1te Professor, " -. * and Commerce . College L.jr:.gasugur, 'A V "'Raieh'uefiI>:istrict. Lakshminarayana, Advocate) _,PET[T[()NERS % State of K21;"natz:i<21 Represented by {he Principal Secretary, Department ofE:i1:cation.} ( Higher Education), l\/I.S.Building, Bangalore -- 560 001.

The Commissioner for Collegiate Education, Seshaclri Road, Bangalore 560 001.

The Director of Col:legiate"l"lll_ _ Education, Seshadri"R;oad,'- j. ' ' Bangalore --- 560 00 The Director 100 Feet .i3'l"i'St;3_ge5.._ C l Banasllanl::ar;i_, Bangalore. H SBC VA'rts ' And Seielrlce C.ollC_ge,.

;Hun1nabad.54585 330.

Tlie PrincliVp'al':"--.:4'l > '*t>isg%t.:: Bidalt ..... t. « ' V. 1' The A9: ineipal V Ch_annal§asay.'eshwar Arts, A "-.Seie'nee--.a:;=d Commerce *~..__Degree College, ethane «. 585 328, _ Dist--rietBldar.

x _ The Principal ISS Arts, Scitencle and Commerce Degree College, § . :

Gekak -~ 59} 307, District Belgaum.

8. The Principal VCB Arts and Commerce College, Lingasugur, ' Raiehur District. ';,.RE:SiPOi°iDiENTS (Respondents N02? 3, 4, 5, 7 Elf€._tS_(§"1'Vt3(L_VR€S[5(>1ﬁ{iBHt$:5N(}.i and 6 service awaited) _ " ~ 0 These Writ Petitions are filed under' Afrtie.1es 226 and 227 of the C0nstituti0n*0f_ Indirziig'p1*ayinig«.to_direc.t«iit»iie Respondents to extend the age 2()fEj;eti1*ernent L03 tIie_i)e--t'iti0.n:er upto 65 years in terms of clause" df.:_.UG.C '--"(Minimum qualifications for appointment te_at;hers and*:Q'ther"'taeademic staff in universities and colleges and measures iforwniaintenance of standards in higher education)-'reguiati'0.ns~91' 2010 dated 30.06.2010 read with Appendiftsl of the sa«ide«Revg1ii--a;tig:ns and etc., IN w.1>.NOf 1rr7t59i3 015201 1 ' S!-9 Late "T,iV'£.. Anandpai, Aged___S;9"ye'2afSs Associate P1*Ofess0r in Commerce, 0 -- St. Ph'iI_0rnina "College, '- Banni Mantap, ,. SC-ife. MPETITIONER

-- V. Lakshrninarayana, Adxroeate} 83 AND:

1. Siate of Karnataka Rspresentad by the Principal Secretary, Department of Education?

(Higher Education}, M.S.Bui1ding, Bangalore --- 560 001.

2. The Commissioner for Coilegiate Educatiozn, Seshadri Road, ' _ -_ Banga10re- 560 001.

3. The Dire<;t0~5.::)f .C0iieg§éJ;:€: -

Educatmrg 'Sc??§*;Ij1;1d3:iL 1]. V Baﬂgai0re.:';'56O"£?O " "

4. The 'vimgjzor c3f§DSER'T M 100 Feet 3"7d_S'tag€:,_ ' ~ Ba:*iasha1ﬂ<21fi§" A3,?' ~_ 9 "

Bangélgrby V' V ._ V 5 . V» . Principai V' . A " Si.5.,Phi}{'3jI1iI1a Céiiége, » _ " » _ Ba:_1ni Mgmtap, V Fviysmje,

6. " ,__"Thev_Sé¢é.j_e£:;ary "M13ES.;, "St. Joseph Complex, . Jégzgiaiishzzlipuraxzz, X %3"Y50m .,R.ESP()NDENTS . issiiad :40 Respondezrig Na} {:3 5 -~= servisse awaited, * Rsspendeni $39.6 semaeci) 3 This Wiit Petition is fiied under Articles 226 zinciiT'.:ii77 of the Constitution of India, pi'aying to direct the R€Sp(}Ii{iVé.'i1IS"-IE0 extend the age of retirement to the petitioner upE<>..~6-5._A'y.ei;i;'$ iii, terms of eiause 2.3.1 of UGC (Minimum quai4'if'iC21:io:2.S"i for ' appointment of teachers and other academic staff.,i1iw.uni-yeirisiiiee "

and colleges and other measures for IFi£iiI1'E$f}21ﬁiuC€t Qf:iSi?1BdEtF(3.S ii:

higher education) regulations of 2010 §1ated.3.(i.O6,2().I"€} i*e..i'd.__.\N*§::h Appendix 1 ofthe said Regulations and'etC'.a,_ ' ' * ' IN W.P.NO. 17918-«.920 op' 201i BETWEEN:

I. Gajanan M. Bhat, E S/o Manjunath Bhat,__ V Aged about .IS9v.yea1f_é, . Associate._Pr(ife$sori*of 3' Kannada, b _ Sri Jagadogtirii;;Chaudr;iShekeia _ Biiarami ..Mem{i'i'iia1Coiiege, ' ' sn_ngei--; E139, _ ~ E Chikka'maga1u'r :Iu>Vist1"~é._e7t';»«. [Q Sha1iniiiWi}ii2:.u& .. 43W/o'~WiI1iém.. E A A ~ Aged ab.out59ij*ieé1rs, ' * .oA3.3oCuiate'''Professor and HQ.D..o'i'Fiii1e.ii i"'La1biaii'é:;i1iir Shastry Arts and "'«--.Sei.e"rie~e«*eud _? S~.~B{';Sorabanna Shetty E ii Commerce College, _ 'Sager ----« 5?'? 401, E Shimoga District.

4;» 85 SG. Chan(l1'eg<)wda S/0 Late S.G.Shi\/alixlgana Gewda Aged about 59 yeast V b Pr<>fessé>r of Educatien and "D D In-Charge Principal, Vivekananda College of _ Education, V Arasikere »-- 573 103, Hassan District.

(By Sm. KB.Muralidhar,lP{d_V0cate');:' AND:

fgo State of Prl1__1c jpal. .S'ecl:fetary to _ " Gbvefnl-ne5nt .

Departrnentv{Efligll1e1*"Etlt:cati'0n) M.S«.BuildiI1gS,' " .

Bangalore .:- 560 OUT '-Erie agadgufu C.h.a.r;drashekara _ Memorial College, A 'Re'prese"Hted.by its Principal, ._ "-l'___Sri1igevsfl 139, ' Chikrﬁagallur District. l\/laltilad Development Feundation " I Repfesented by its General Secretary, Sagar - 577 401, Shimoga District.

Srl Yelanadu Jagadguru Education Society, Represented by its Secretary, 'Z;

l : ;VPEi'r1j"IO,i~l 86 =§' Arasikere - 573 I03, Hassan District. ..RElSPONDE'NTS (Notice issued to Respondents No.1 to 4 Service awaiteidl" -- V These Writ Petitions are filed L_1_I'1.Cl6f_r_ Art_ieileS" ii of the Constitution of India praying to quztgli the itnpugiied letter' dated l5.03.20l I vide Annexure~K, (if-the:__l°'i iiReépoi1clen.t if]T§«5)uf§;t'17 as the petitioners are conce1'nedV-r'h_olding' the sameii-ll law, arbitrary one, disCrirninatory*a1'id_etc.,i V " IN W.P.NO.l92ll OF 20} I V. BETWEEN:

Shri. Narayan S/o Ashwathnaray_aii;t_jfois,_: ii i Aged about 60 ye_:ii';3, ii '_ 1 VVOl"l(lDg,."1S"--I ieet1Jrer1.SanSi<rit, AVK College for'.W_oiiien;_"".___ DaVanagie,_re,i' _ ' _ i Residing near ouggammz. ,.T"e-tnple, Halepete, Davanagere-. ..PETlTIONER V' {By G; Adi/rocate) N ri; -- i,:["=«.i: ' l. "-.State'o.ti.iKiarnataka _ Represented by its Principal ii .. ,_SeC'retary, , 'Education Department, Multi Storied Building, Bangalore - 560 00 i.

yd The Commissioner for Collegiate Education, Seshadri Road, Near K.R.<:ir<:le., Bangalore 560 O{)l.

3. The Director of Collegiate Education, Seshadri Road, Near K.R.Cir<:le, Bangalore »» 560 001.

4. The Principal 4_ «. .

AVK College for Woine'n,l' Davanagere,,_ Y ..

Davanagere «Districit.

5. Th.€t.Svee1'et"ar§=.: ;t__o_ C-oixer'1'.rrie.11t of India, s Ministry of Res"o11re'es DeVelo'pmen.t_,'---.."- '4 Department of _Hi"g;her -Education, ;N'irn1an B'hai\/an, Delhi «J l it-£10'! 1. ..RESPONDENTS (Notice issuedttto Respondents No.1 to 5 --~ service awaited) Petition is filed under Articles 226 and 227 of the '€onst'itution of India praying to direct the respondents to i'._t3f1l1EmC€, off age of superannuation of the petitioner to 65 years as 2 he itsgovelrned by UGC Regulations per Sm Respondents letter l.O5.20lO and 3l.l2.2008 'ride Annexure~C and B and 3 $9 , ' 88 IN W.P.NO. 1 8302 OF 2009 BETWEEN:

Dr. Panchakshzlraiaii S/0 Late HM. Kashinathaiah, Aged about 60 years, Professor and Chairman, Department of Sociology, Director School of Social,-«Sciencicrg V ' ,E'~--_..PETITIONER Kuvempu University, Jnana Shayadri, Shanka1'aghia:ta,i' Shimoga District +577 . if V (By Shri. A..(_T.,.§'L%;1i2iiiftL1,j_; it A N D: ii

1. The State (if " 'E ' Rep1:eS'entedw.by'--«.its _ E' "

Secretary to vG~<_)Ve.rnnoent, , ; Departme'iit,__<V5fi Higher Education, Qi°M_,-S.Bui1ding,'" ~~~~~ _, _ _ B_aﬂg21i§7I'E§ ~ 560 001. A Ba.haciiti:r'iShah Zafar Marg, Delhi --- i 10 002.

V ""~«.Ku\/empu University ' 'inane Shayadri, Shankaraghatta, Shimoga ---- S77 45} Represented by its Registrar'.

5 H *-.?The Uniiaersity Grant Commission "RESPONDENTS 8% {By Shri. C. Shashikantha, Aszixzoeziie for Respondent No.3, Shri. Raghavendra G. Gayatii, Advocate for Respondent Nt);i'i_,"'»Shri, P.S.Dinesh Knmar, Advocate for Respondent No.2) This Writ Petition is filed under Articles aiid the Constitution of India praying to qua$--h--~»t1ii:'e.. imp!-.1g1'.<f;Ci"~ notification dated 04.02.2009, issueci'by"*the 'Responvtient'*No.3g marked as Annexure-G insofar as the=.petit~io.ner'ei.s ooneefnezi 'and IN W.P.NO.2002I OF 2011 BETWEEN:

Shri. Sangayya Hiremath V S/0 Sanganabasayya vHirefnath',", Aged about 59 ;%Zea1§i','i' _ Vi 1' h Associate Pi'c)feSi$'Qf§"' 9 LVDCbmgeg¥w§' i="ipe ;

Ramhu:#584iO3.7f'iVN" ""' .}¥ﬂTTH)NER (By Shri.ii'V. Q Advocate) A N , i E A V V" Stafe of Karnataka ..Repfese«nted_by its Principal V Siee.ietaVi'y§t' - V .

. i"Departinerit of Education, Hi.-gher Education) tiaammmg "=;_Bagame~5anmL ii The Commissioner for Coiiegiate Edneationi 90 Seshadri Road, Bangalore» 560 00}.

The Director of Collegiate Education, Seshadri Road, Bangalore ---~ 560 001.

S4.)

4. The Principal LVD College, Raichur 584 103.

5. Taranatha Shikshana Shainsthe . . (TSS), SSRG Womens_'_ {Zollege ' Compound4,.:Statior;_'Road; _ f ._ .

Raichur By its ..RESPC>NDENTS (By Shri." lG.&:'Gayaitri',lilHigh Court Government Pleader 'for Respo'nd~e_nt iliesijitincients) This 'tum VPe't'i_tiion. isifiled under Articles 226 and 227 of the Constitutionof' ln'dia"- praying to to direct the respondents to extend-l:.the'age of "reti_r_ei.nent of the petitioner upto 65 years in 2 lteifmst of¥'"cla'use 2,3.lof UGC (Minimum qualifications for Kxappointnienti teachers and other academic staff in universities and-e_ol'leges._and-other measures for maintenance of standards in hi g'lier'educa'tion} regulations of 2010 dated 30.06.20lO read with V _ Appe"nd.i>g.,,"l.of'the said Regulations etc., i i i tiiw,t.P.No.2i I 10 OF 2011 H ' .4 T.P. Channabasappa, 9' " " S/o Pnttasubbappa, 9i Aged about 59 3;€£»1-f'S%/ Associate Professsor in P<>Iiti<:aE Science, JSS College for Women, Chamarajzmagar, Chamarajanagar District.

(By Shri. V. Lakshminarayzma, Advocate)' AND:

1. State of Karnataka _ Repreeented by its'Pfi:3cip.'a} _ V ~ Secretary, " 'M " f Department of EducatiQh»_ V (Higher EduC aEieon)§:' ' ' M.S.BuiI€iing;e.e,e- 'V V Ban ga?0 i~e _--2 .5605 I ,, _ --

2. The MC()m.r ;1issiéi?§rie1* Cigllegiate V Eda-r;§:%1'tig)'r1~,_ A ' Seshadri Road; if . «.

Bangz':1Qre~_ 560 C0 _ 3, ~ 'Tee'Direcfef"0f.C§>1iegiate A _ "EdELi'Catic.n, Seshadri Road, ' . '»~._56O 001.

4. 4 A "The Prezncegm *-JSS1.fC<':}iege for Women, Chafizarajanagztr, " :Ch2imarajanag21r District. '}:SS Maha 'V'id}"a Peetha, Mysore, By its Secretary.

A [ % ..RESPONDE;NTS 92 {By Shri. Raghavendra G, Ga1yatrl, High Conn Gc}vefhment Pleader for Respondent Respondents) This Wm Petition is filed under Articles an§lC'l2'7:':}f % the Constitution of India praying to to direct the..re"spo'h§lents t<':>--. "

extend the age of retirement of the pse'ti"tione1*l_'Llptd ffeaife ll; terms of clause 2.3.l0f UGC (l\/Ilhimuml q:la'li.file-atiehs__ 3%}:

appointment of teachers and other aeaderf;--i_e staff' "L:.ni'.ve£_si'EieS~, and Colleges and other l"H€21SUI"€~;'§fG.F mairl~teh;:r.j1cev'QfV.$ia.n§lar1ds in-_' higher education) regulations of 20.l:Udated 30_._06~hl'C; read with Appendix l of the said Re'_gulati0r1_s__a:nd_ IN W.P.NOs.2l548~2l549''(5E;_ "

BETWEEN I

1. Dr. Na;jrh:i_R2ie=*l1'.V__ _ § W/0 Syecl 'l\./L1ham:5od{'~~l.' .. Wlorklng 2l1s--"l?m_fess'or_ __ ~ AlLAmeeh and Commereev Ci;l_lege,»* ur Road? NeafLa.lbagi1 l\/Iain Gate, ..«}l3anlg21l0re 4' ~ ._Nl;v,Sl'lilV'£1llllI1g€ Gowda Liege Gewda, 'Aged 59 years, V'-VVe__:'l{i11g'l as Professor in Bhafati College, " ll ; fBhé'rati Nagar, Maeldur Tallulg V V. ll'\f'l2:fl€l}'é1 District. ..PETITlONERS WM 96 rect>rnrnendatinn made by the lVI.C.Mehrt>thra Corntnissien, the said benefit was extended to the teachers wc>r'l<ing in Ll-ni'verslt'£.es with effect from 01.01. l986.

22, It is stated that certain incentives vg'.ere} gr-x{e'n_lb~y in the event of adopting the UGC.._Schelr':e,ll'z;nChr. ]e0ntribl§ntilng.Vit» 80% of the additional expenditure revision of pay scales and the balanee.2(l%f:Qt:ther'v':e.l§t)enditure was to be borne by the by the said incentive, had adopted the the«~UlC}C guidelines with effect from of the UGC pay scales, the designatron olfthe teaehlngllstaff namely, Lecturers, Readers and V'"Professs0ris'~.w'ere re--de'slgnated as Lecturers, Lecturers (Senior 1:":'..eal.e)lt'antl«..l Leeetnrers {Selectien Grade) in the pay scale ef _ Rs.2200~7'5%2,l8Utl--lOO~4000, Rs.30()O--l00-3500-l25-5000 and L :RsA..3t7QO9t'2.5~495O--l50-5700, respectively. lnsofar as it relates .j;_.t(i-Vthellldecision with regard te the fixation of the age of E stxperanrazzitinn is C{i)nC€fH€d, various State Governrnents had prescribed varying age (if superannuation. :23 Based on the recommendations and i'inan_cia_l"assistanceafif,V the UGC, in order to maintain unif;>r1n'_pay sr;21"les'~--.f€>r.'vall teaching staff, the State Government d;;ii'ing_it the year 1999, extended the scales:ﬁt0¥iTeache:*s, Librarians and Physical Universities? Government and l.l.l996§ in consultation Zia the XI Five--Year Plan of India _.the Prime Minister of India indicated thatiithe' Plan envisages a massive thrust an access to iV'"e.duc'ati0n.j"andzhenceitliei Plan will spend more than double of iiv:hat_i-W2 s.sne"nt V"inV.1the Tenth Plan, on edncatinn. That in higher educat_i0n,'theiF"lan will work towards increasing enrolment rates to #21 percent over a ten year peried and that this will _j_rei;;t:i:?'ef'i a rnassive expansion in our University system The 5 98 Prime Minister added that given the special focus on ett:nt:nt'i'o?n'.ti4n the Plan» it could rightly be called a "National ii 32,22" In September 2007, the UGC,i%;eeping_ in vievvitite 'nb'ovei objective under the XI Five _ -wYeai'u. Pi-an , t1tp§§:ointed=--¢and'--.. constituted a eight member Comniiit»tee oti' by Prof. G.K. Chadda, to the Prime Minister of India, iifzAt<9.zf:'_cz:Zic:;i_i implementation of previous the structure of University and College in Universities and Colleges and to make'itsrecoinmenclaitions. The Committee submitted its &_i'epof"Ci'i.n year i2'OO8,_..tv'With particular reference to the age of V'=.superanbn'nat'ion 'teachers, the recommendation read as follows:

i5;c'§;ii2.The age of superannuation "Keeping in mind the fact that the field of higher education is currently facing an acute shortage of teachers at all levels and also being aware of the decision of the central government to expand the base of college and university education significantly throughout the country tlnringi the Xi Five Year Plan which has been 5?

b The State Govemirierit oi' K2ii*r12ital<2t,__ order" "to 9 implement the above said Scheme; .oi*der,_"diite:i. l5.lO.2009, the very Order ela_rified'--.Ath;it it ﬁtitildi' applicable to other members of thie's'te:éiehirig Incidentally, the "issued at Corrigendum dated earlier Order dated 15.10.2009? s:2iiiie,.retrospectively, from 25.9.2009. Z " A' t t In;i'so's'f:1r;€:-s thefi.;r'evi's.iCm ()fipay-- 'scales sanctioned under the above SvCheme,*:r--he_ fitate gQ_ve_rr_imer1t passed an Order dated 24.12.20(l9._revisirigiitiie'--llGC'"p'iiy Scales of Teachers, Librarians and Physical Ed.I1ea'ti'onVPersonnel of Universities, Government etiid: l_VDiegree Colleges in the State of Karnataka. This i":1cl';t_ded'~v2i'i«l,V»vte.éiehers of both Universities and colleges »~ they were««.,ct)rriri:cii3i'ly eategorized as Assistant Professors, Associate iii"-.v.PlfOf€3SSOi7S¢3ﬁd Professors. The revision of pay was uniform, _ 't--here_i2%zas no difference between the "teaching community of the i .V _l_j_rii»'ersities and other teaching eonimunit;/9'. 3

91¢;

? ti; The Government of India, l\/llil«lS'i't'j5..§)il Haitian.Resvotircie. Development, Department of Higlieii EriuiiizttiiimiiiNew issued another letter dated ill V to' all 'State * ii Govei'ninents, emphasizing that the State G'o.veirnineints were required to implement the in ént.i;~»s.;iy..,. adhering to all the provisions and terms ent;i.me_rated_ 'its V'earl'ier letter dated 3i.i2.2o08. .

'2Z.:tZ¢ The 44 --the}Q Regulations On l\/IinimtiinpQt1alifi'cationsAppointment Of Teachers And Other /X-.cademici'-".SVta'ffp'in?'l.lni\/ersities And Colleges And Measures forthie Mainteinani:-eVii()if Standards In Higher Education 20107 jheifeina.tter_referreid td as ' the 2010 UGC Regulations' for ihrexjityl, Eii2:i1ieili.._laid down that the Minimum Qualifications for appo.intiiieht.v"and~_.other service conditions of University and college te_aehers; Librarians and Directors of Physical Education Spciits a measure for the maintenance of standards in ..highei'..~educati<)n shall he as provided in the Annexures to the ll"w.Re_;§ulations. The letter of the Government of India dated 3 105 3L E22008 was annexed to the Regulations and Va i part of the Regulations.

Eijéf It is stated that the Federat_ion <)i£5AUr1iVersjistgziand'<:o*llege'=. Teachers Association in Karnataltahari rnadea 'regiiresientation to the State Government, 23i;7';'2;i}i_i'{},iiipointingiout*'that there were similar pay scales, serxiigie Cor}d,i'tio_nts, vpriémotional avenues ete., among all the:te.achers Colleges in the State of of superannuation conferred__o_n the Universities, which was ine-_j<pli_eahvliyi-i'deitiepd'other teachers. As the State Government. not teachers had petitioned this Court se'el<_ing i'elief." 'The' said petitions were all disposed of with idii7ect'ions7ito the State Government to consider the grievance of the._Jpetitiofaei*s therein, in the light of the letters of the G()i\i1{r?§l;Ii'lI'i"t{3VE".Ii"::ii:'.,{;iiiii India dated 31.12.2008 and $1,532,010, ir.respectivel;§, referred to hereinabove. '* ' 1 r * 'sin f 5 get v;+;""t>'£.:'t&,.:l':.2121.:

rovides for comnen revi n (t a} s tle *' kettles of Universities and Colleges (affiliated 'or cf-ens3titi:;:ent.)i'estah-el..i_sl3--:d under Central, State or Pr(>vineiail-Acts with enh::1"icen'1ent the_i°. age of superannuation to 65 years:s..:i_liSeco11diIy> Scheme has been made part and parcel 20lO as Appendix-I. Thirdly, the the common Regulations fo1~§..te'aehing and colleges (affiliated Central or Provincial or StatewA'Ctsii.ifillnrtl?:l3'~ "'dte'---iU'GC'Regulations, 2010 has been framed tinder and is therefore mandatory and binding and"e._vvlonld' overr"ide_.'t'any Government Order or Circular passedghyt*.the the State Governments. It follows Government of Karnataka, in denying the V of superannuation of teachers working in the ._ 1 Gove«rnm.e'nt,and Aided Affiliated Colleges drawing UGC scales pay," acted in contravention of the UGC Act. l956 and T"'ililGCii:ifRegnlatit3ns, ZOIO. Hence, the impugned Government Order dated l5. M12009, in so far as it denies the enhancement of < r:'.;./ age of superarmuatieh to the peiiiierrers who haiie' werik-eii Private Aided Degree College and h_:::Ve'd3'z1w'*ﬁ fSeaEe;~:

Pay and consequent erzdorsemerus is's"ueri._Tte' the'pet-itviQnet?s«.ai'e. liable to be quashed as the sa.r1ie.._are higlﬂy dVise1_fi'mi.najtery,* V baseless, vielative of Articles (,i._Vr)f the'Cerxs,€ituti<)n of India A "

:5 3 It is thatiaingthhe c'ase'L"ii'fV.l_.)rj['funizy Pandey and Ors.Vs. Stare N0.11348/2010 and connected 'tea'c:he£rs of B.R.Ambedkar Bihar Universrty "had 'fer enhancement of age of superannuatxierrte 65._years',r.._ut}1e Patna High Court has passed an Q_QrdeVr{:11aVte_iCi 2O.OV.$f2Ol,Q___that the said UGC Regulations, 2010 are ' marxdatory'«ar1dA"biending and hence the age of superannuation of teaehirrg hem§1r>;,2;éae's of Universities in the State of Bihar has to be

-- exten€ied"'~:(>"65 years with effect from 30.06.2010 and as a veerisequehce whereoﬁ any teacher, who was in service then _' be enritied to the benefit of extended age of 5 snperanntzation and any one, who was forceti to r'etir.e <:etif:e'»:>r after 7 that date prior to; attaining the age <>ﬁ°lo5"y'eai':g ha:;.t(>«.l_2e ltaiqerit back in service with full ct>ntinuit§2«,_zii':d all Therefore, the petitioners pray thatr_lt'hiS Court be..Aptea§'etl"'tt) grant it similar reliefs to them.

4. On the other hand; it .i oiilvbehalf of the State as follows:

That the if;evti'ti-oners-._ja;e'1<eV_appointed at a time when the State scales-.olllpayhlwtevre State government had} Vide order dated' 3"J}:3A,:lt99(?»,_é'anCtioned the UGC scales of pay with retrostaeetive lef_fe'c._tvl 1.1.1986. It is sought to be . _ Aclarified that the .S'tat€.._8;_Q\i'€rnment had accepted only that part of ":_VtheV'U(V}C_recommendation with regard to revision of UGC pay scat.es----to thelteaehing eomtntmity who were working in various 'VGover'nt.nent.land Private aided colleges Coming under the i:'pn'1'Vie_w lief the Department of collegiate Education with .AiQ'_.rettjoS;:'$ecti\se effect from 11.1986. Other recommendations of 5 the UGC i'eg2trding enhaneernent of the age of slu'per2tn'r1tiat'i€;*ni_ G from 58 to 60 was not accepted. it thereﬁmte, t:'ente';ided'that« the varian<:e with the gt1idelinesyprescribe'd,_ deperi_da'iit =:mw.lio<:a'i*. conditions, which discretion has"'-rdways been 'iefi: tr; the State G Government is a practice..v.\x«'hielrr"'htiyS* eviidentiylaccepted both by the teaching in the past decades. It is 'petitioners were granted 1.1.1986, service conditions...a«_llistiolhii-1tgsV._ rriﬂstiperannuation, probation, pensionl'aAnd._so:we'rewi_i<§e.\/erned by State government Rules as the silent or were not mandatory' It is as§sei"ted that thevpetitioners having exercised their option to illreeeiyei pay ~« the same is applied. The UGC pay is-caiez beenrevised during the year 1996 and again in the year"~200f_>; 'the'~V'State Government had accepted only the revision

viii)': pay arid various other guidelines and recommendations T i'pyeit.ai_n--ing tr) aeadernie rnatters. it is the State Government rules ll G govern ail other service Cenditions of the petitioners, it is Cm It is contended that the i€21Ch€:E'S"'f;§3.tCi't as the-VIpeti'ti{):i:ei*:;V it having opted for the UGC scaies of pay h(>\;ue'<«":%:i9, aeefepteéii the State G0vernment's pi'e's'e:jiptieh'~ Vt;-f_ i'tVhe«V._V"'ie§,;e-' eh superannuation, in variance with__the»vv_L?'€3_C gLii'd€}iH€$:§O\'€f the decades, without demur"«-_ai'1d"the:tef<jtef~eannot claim parity decrying any alleged EU'bi[.I.'«2t£7y'E'}T€21CTI1$11i.a".It.i'S;V,CbHt€Hd€d that as early as in the ofze'"Gui'usmufthy;" an employee of an aided Educatiignaihi that in terms of the ree0mme'fiCiatieiiiVf, f<i)'.r""'fei'isi0n of pay scales and service "i:'t1.1V€)V C}0ve1*nment had furnished a scheme of scales and other measures and .v..é'inforxt:n5eeiV'theV State--.V:(:}_tiyernments, which wished to adopt and that they would be assisted by the in providing the additional expenditure in _ givirigg. effect the scheme, subject to the condition that the State H44"-.ﬁ§3€)\;fei":1tr1e---tits implement the entire scheme a Composite it without any metiifieatiott. One of the recommendations at eggs that the age of superztnnuatien 01" teachers should he 60. It rm! rtt;'crepzr?tf ffre U6,/EC K' !'"ef?{,°{Ji'§ZE?I€'E2.:[{iIft'??? I52'/Ex ifze age lréfﬂ -3-

5lij}(?!"€'Ii'2IZiyiiiffsﬁhit I'€f3}?{?iI2.§' _fE.x/ed at 55 _\h{zczr.s' zzizcf (if frrijg less"

the Slate (f}r.>1vt*er;z;zz€;tz2' /252.3' not V;ic}Ev32:;9fr'.:Z ':4/re ' recxrmznzeizcfzz{£012 fa jib; the (25:52 of 5':-.g;2=:»z'.§£§z;ziétzfiénzz "at €30 _v::)czr.s', zetzc'i2ez:s* cczmgoz' C'e7cflt"I'??V.:ZS."(£ Iflafiiféfff i'€g/12*,zi'z'csz'ttzlzey l; are geztziirieci I0 rrefirce rm c1{féi{S2iitg'--._??§e> ragga rgf'é'§(} jv'é;:'zZ,i",'§_5 "

4.2; The Supreme Courtll.'.adoption of the Scheme was voluntary may follow from the State' scheme might be that it 1naVyl.nQtll'get' of reimbursement from the -of 80% of the additional expenditureuinvolved to the revision of pay scales as recom.mended._by the Slehelnue. Itp iigconteinded that the implementation of the UGC norms andR;egulati.§ins:r3'bly the State Government is mandatory only in 'so fares the scales and academic standards are concerned, ﬂint regards service conditions including the age of . jgsdperalnnuation to be prescribed at 62 or 65, is entirely left to be <ie'cided and adopted by the State Governments as a matter of E19 peiicy and depending on the i(}C.';1i C{)HdiT.i~€7=I»3S:ilwiiiiéii ~::>tttef exigencies. it hence contended thatithis Ziegzftl ipQsi.ti0--n established as laid down in Biizzrfmiczise 2 S It is further contended G_0vefn.m_ei1t'i dated 15.10.2009 produced at vA;IiH_€XLf.Te,i:D: issiiiediiretaining"

the age of superannuation'i>t:tIi(§s'e working in colleges coming the State and its instrumentaiiifiesii:_'*--at"'ht': .was taken as per the concurrence'va.t%.;$t.atei'Cabi'net--.§iii*e1'1v~»0ii 25.9.2009. Hence, non» enhancement staff Working in colleges coming under the StateiiGOViei*nment:.:ind its instrumentalities is a matter of pdligfcy and as'th_ieiSupieme Court in the case of B.Bharaz1z iKiL£:'?2§i»£if', clearly held that the state is empowered to fix the £'t§tiI'€m€n[, the said Government Order is legal _ and Vaiid,.__" ' .F'u1*thei*, it is contended that the petitioners cannot ii ""--__iciaim with teachers failing under the control of T ii,inixie;isiities. if such parity granted then it weuid create a 0 as sit__ziati0n of considering unequais equais for the simpie reason 53 i 20 that at he point of time was the age of 5;ttpe.ranh%,1atio'ntof te:at:h.er':i:.V in colleges under the State, on par withthati at tefa:.ehe,rs in Universities. Further, it is ":t_1s"e_ subrhitted. that service v S conditions of those working in Uhi.yers_ities"a.rei regitiated by Statutes passed by the ~-.S.};ndi'cateV,i1'ndet1*'~the provisions ef Karnataka State UniveirsitiiesiAct; :»VV'heVrea.._§_.. in the case of teachers working 'i:t.T:Vct)11eg_es gurider«.thei[_State:fCovernmentt their service ct>ndiitioriS'*--. Karnataka Educational Institutions'"(Cioi§egiate=Ed.tication)"Riiies, 2003 and wherever there is service conditions, the same is regulated by'Sprovisions'..ot7_i_'the Karnataka State Civil Services Rtules,.iii958. View of the above, it is contended that the Goverriinetit hasfoi' a long time not granted parity with regard to siervﬁséainong teachers working in colleges and Unive«rsitie-'s'. The action of the Government in not extending the age of saperztnnuation as appiicabie to teachers Working in T Univ<z,ers5ities to the petitieners does not amount to discrimination. _Bt_t_t instead the State, as a matter of poiicyt resorted to reasonable 3 Ciassifieatien of teaching eonimiinity [?€<'I" 352, by fiiaing it differentiai age of superannuation for teachers wQrkii1__gh.Vin eoiieges and Universities. This decision is based <>iii"-s:'t*>iti1n'd_i. reasoning, with an aim, not only to address' Lineinpile3i'jine'i'it,_i =hut._V V also to stem the possible demand that °wQi1.1d"arise* teae'her's.. working in primary sec0ndary».._st:h00is x_and.._'I?re:~siiiVniVersity*V Colleges. It is contended that sineeiia'i'a.ifeti:'ab1e ednsideratitin of the petitioners' claim wouid 1'es_L1Itifin financial burden to the State e>;'cihe;qner, *._thei-L Cabinet' has appropriately decided not tr) Qf1'retir'ernent. s5:<§T It _.U.GC Regulations, 2010, dated 30.06.20_10§ aiidvitliei-ii1'e:ti0iis contained therein are mandatory ' "on1y"-irisoifar 'pay andeeademic related matters, but with regard i't0it;Yti1€r ..s:e'ryiee"e~qinditions including age of superannuation? the State: Geverniiiient is given liberty to prescribe the same ._depending 'upon Inca} conditions. Hence the actions of the State . Cimfeirninent in not enhancing the age at' superanntiatiern to 62 or g 65, for teaching staff working in colleges under the jurisdhtion of State and its instruinentalities, is just and valid. 555 Furthei; with regard to making» of regulati.{>ns; V contended that the UGC is empowered".toi':nal<e the_s--a,;ne Section 26 of UGC Act. citttisetgggnta (ci'--.o1° 'the; saidiiiiS'ectit>n ' are Commission specific,_: "i:iei'tain to recognition of provides for qualifications H minimum standards of 1: degrees, regulating and maintenance_ I coordination of work in Unive1'sities}g_ 1*eguilat_ing gthe establishments of institutions. '_SectVi»o-ii. {ccc)i.ipi--'oy_ides for fees, Section 12 A(2) regulates 'W,en.du'ii*iesi__i"iHeinee, it is contended that the UGC is not em;.*.oiWet'ed'tii:>;j_ tnalte regulations regulating service conditions of 'teaching staff in colleges under the control of the State i'f}e.vgei9t:ment= such, the claim of the petitioners that the prescription of age of superannuation as being tllétlltititééfyv.€;i;iE;i'iT§§i£V, be E1£:£:€pt€d and is iiahie to he rejected, 495$ It is submitted that in para} :t.he"iReg:iiations"

30.06.2010, it is stated that theeonseqtiienseew the"

Universities to comply __with theifreeommendationsi of the Commission, may resultﬁni _the%{.gra4iitsﬁ payable to the said University being withhelthin» of iS"e.eti"o;ni 14 of the UGC Act. The said_}5.aragI'api1,does. not_app1j/ tothei instant case since the petitioners._are_ not vimirkiirig in 'Universities or in the colleges run by the Universities, In'=Appendix--I of the said Regulations, the following" directions. arei""gi~Ven regarding fixing of age of superannuation: V. 'ff_£'} m*a't5f I0 Inger the sfmari()n arzIs*z'zizg out of K.s*i3.()i?zczgce Qf ?€(£Ch€I"S in 5/miversiiies and Ofiiei"

A ..{ecéiciiZti:2§; i:25z'z'fz~:fi0izs* and (;Ii2e:er c(2z2.s'eqzi:e*z2z vczcvsznz . ;2o,s*E?i{)i2ts* therein, the cage of sa;)e:2,rczz2:ezzczzion _fé2>r §e:»:<'f2er.s' in Cenlrczl E(§l{€'{i{i{)l'Z InsZiIzm'(;i2.s' has tziretztiy 59525;: eizizszizcecz' {<2 5zZt'zy_fi've yeczm, wide the D£%j}{Z?'Z'i'}'Z£?}'Zf 53,'? Higher' Eafsscszfizizz L€7'f?€?i' !\7(2, F.z\/Y2.H9/2{)(}{3--U.ii titties! 23.93.2007 for 32203:? 5 E24 is2t>z)z':¢e:! in c'f(:.s:s' mz;zz2 Ieczcffzing in :::t'de:a'r to czzz;z;':--z.' L"

eligibfe per.x'(2ztz.s' ta I/ze 2'ez:zc%/'2i:?g mreer <'J;?:':{" ?{,\}:'V'V: VV"

Feiéiifi ze.:z:rf2er5 in xert>s7c'e {f%g_r»...cz,_;'{>ztzgefH '. C()f'?.S'€€;i€€?i'El' on apmzizz' Fé?§~'hS:f{}I? }'!?t%--eopztg<f' * Jmperanzz2ua.ri(>zz of _teczc:*i:e}i§,.. "'~T,_;?(? C¢%;{zz}*cz:' ' Goverzznzexzt ism' ézz'recfz::7}_;J'22;t_z'i2z2riﬁé;f__I/ViewC'ez2t?":tZ"

Li;2ive;<si{ies', 3/~z}:z'e Dep£2zitn2cen_zt Ecitwcziioiz D.C1:L'e{ic2z' [)e.sv't'(ZA/V') zlczred.' 30.03.20'o':7_e_' :0" L. .,;?;»z»?:a;4_é'9" 35.6?" ram (sf tsugaerczzezzzgctzizm . 'z;3f'* C(32§m_c"eI.I¢'? C en Ira! U'z1i'~;_§e}'_§Ej:'n:S*V_}'}'{):}?t 'IQV "}:es:t':;, mlzjeez' to c.5nten:(fz2z:éii'IL§ﬁizz , ;$'t'tlfLlI€.S with the ..... _(1;§j7;:7(_:}v(z;i1 {fie~»(:'t)i2Z%i?6fef?~:'..(lt{I,li§::)!"if}' ( Vz':;iI0.r in the Ceihérgzl ' z'ver.2*iz'i_és}.

£33 It i§.eon.tendeVd'that'the'ten.or of the above does not provide any direetionto enhance-,_the"age of superannuation of teachers .yvork_ing collegeé' the concerned State Governments to the age of superannuation of teachers working _\:/ in"eo'i*1egeS under the State Governments has to be *Vdeterniine'é.AVaS' per prevailing age of superannuation applicable to govefnment employeee. Since the Age of superannuation _' j_of7the 'State Government ernployeee is 60? the genie yasdstiek has 5 123*?

to he appiied to teachers working in ceiieges cmh_i--:{g itimije-:*__ftE":e_"' . concerned State Governments.

42% It is further brought t0 the atterit:'._0h--._ot' ttiis_"_i;i:{§t;rt writ petition in WP ste43~ 8'I'v€i%iét./201th"!"ﬁftiesfi?ile'dWhyiVtwoV lecturers of a private aided: i.;1'stit1'.ttidri' the i(iIiirCuitv'Beneh 01"

this Court, at Gulbarga, i'v':3'iI:tTtilatiaiC+;}§ftéI}ti()I1S as in the present petition, T by an order dated 255.201 1. A; "¢c§;:;,z ft:~rttt¢ available. 4 té It «ist'a'IsQ;"hr0tigl":t testhe att'e"1*it-i'('3n of this court, when the matters {wereireserviedr.:f0»r.4v_hO.1fde.rs,' by a memo dated 17.6.2011, that an appeal. _Vha.Vihg_ bC €3:l"I«.f'ﬂ€d against the above order in WA A_ 1O09'5~3i.:9t§/_i2Oi 1, there._s_wia:s an interim order of stay of operation ef;theV by the learned Single Judge - but the same 'Va further considered order dated 156.2011 «-

-- wherei'hy"----a Divisioii Bench of this Court has, prima faeie, .sex;p"essed"'that the decision of the apex Court in Shara; Ktmtafs _ easeiiheids the field and henee "wisdt)n1 xmuid prevail not to 3 E26 extend the date of retirement; of persons?' The Diiy§isit3i:~:_'Ee_ne-itV" _ has, hence vacated the interim <.>rder anti s_eit----d--:j)iw,11"theucasvei for final hearing in the usual course. Itfis thet'efifoi'e eor:tein*d.e.:i thats' the petitions be dismissed.

5. By way of i'ep1y; is by notification in the Officiai i?ieg:i.1ati(>ns and any such Regulations i Vitfttttid be binding on the State fallacy, in the reasoningof. is that it proceeds on the footing that §he:vis9 'Regulations framed by the UGC and the reCo1'nnicvndatioi3s"ori..guide1ines issued earlier from time to time, albeit with--..a_ride:' that it was for the State Governments to:adoptiantiiirnplement the same, are being construed with referencei'to_'pro:ioit1ncemerits of the courts --- which did not have

-- occasion to atidress the effect of binding Reguiations which are _no.w; place.

ii I27 ll is ceniencled that whzh {he framing of the 2010 Regelailens which have made the clirections issued"

Gevernmeni ef India in its letter dated 31.12.2002:jé:l::;%l£;:£:ll:»e:_l* _ correspendence, as part of the same, the..le_gislat_iC3£i tile: 1:153 Come into ferce shall Gccupy the field in terrhs: ll Seventh Schedule to the C0n$titl1i§_::§'f'r._Qf mall and' 1: $12.31} prevail * ' over all State legislation V ggi:g, It is further contendeel decision of the apex court in v. Secretary to Govemmenz' { 2009 ) 4 S C C 590, c0:vl%ers_'l is laid ClOWI1 that any law made by the over State legislation . ' l.'':i:'T§ it cQnte:1ded""'that on similar questions having been and Haryena High Couri, the Rajasthan High C<}'u:':.:'~"zahd the Madhya Praclesh High Ceurt have _'eeesi"ste:iil§ upheld the requirement ef enhancing the age of . sé.:.pera§nneiien as direeied by {he Gessernreent ef Inéia. 5 i28 $4. It is contended that a piain reading of the pi'<>yisi<>i1s.e_f the Karnataka iéniversities Act, 2000, the benefit ef the Order dated 15.10.2009 should be made appiicabie _ « drawing the UGC scales of pay and the denpiaiy the*saine petitioners is per se arbitrary and.eiii4ega1. ._

6. In the light ofthxe ab»dVe'cccntesn.ti()nsi the pcints that arise for consideration are:

a) an to the State Government, Ministry of Human Resource Deyeiepnieiiit, Depa1'tment of Higher Education, to enhance the age Cf:sajpera*niiua.tion of teachers in Government and private aided'inst§.tut'iQns"'as per the communication dated 31~ " = iaind 1--5;2'0vlﬂrrespectively '?

V h)v..:Wrhether,1~~such direction is merely recornrnendatory, to be innpierneintediiiat the convenience of the State Gevernrnent, or 'x_Wh€{h€i' the same was mandatory and binding en the State i..:i(}ieyernment, having the force of law'? I30 revision of pay of tea<:hers among other eonditiens vg;is"p--i'§,;;:3_es::d and directed to be implemented. It tégfas spe~eifivet:ft~..as=,tt:=-Athe applicability of the Scheme as follows ~tp; iappncabaaytafau:sch¢aa§*.

(i) This Scheme shall app'lieahle"i.t_o t,eaehe'rs "and other equivalent cadres "of.Li_hrary %:{_tttrl F'hy:~*ieal_»Edueatioi1 in all the Central Universities -and ColileVges.Qtheife:under and the Institutions Deemed to.thev.U:niversit.ies' vvhoséely,'rnaintenanee expenditures met byithe -.The:implementation of the revised scales sit ill be "sut}j_ect to ll~]E:"t1CVCt§'}")l'£1IlC€ of all the conditions tne.ntio'i't€:d in--_t'11is"letter a:I:_Vwell as Regulations to be framegzl '5h§$_the' U(3uCfi_'in "this "behalf, Universities itnpi'e'n2e,nti1:g thl¢é::,- Sieheine. snalt'"--he..atlvised by the UGC to amend their relevant statutes and ordinances in line with the UGC Reguvl:itioi1s'~.within --thVr"e-e months from the date of issue onmmamngS""="~~ _(v) This Scheme". may be extended to universities, lleges and other higher educational institutions coming under the pur'vieW"'of State legislatures, provided State Coverriments wish to adopt and implement the Scheme it subjeet tolthelfollowing terms and conditions:

_ ta) . . Yiizzineial assistance from the Central Government to ."Stat:Ve Go"vei'nments opting to revise pay scales of teachers and tgther equivalent cadre covered under the Scheme shall helttnited to the extent of (eighty percent} of the "additional expenditure involved in the implementation of the

-revision.

(1:3) The State Government opting for revision 05 pay shall meet the remaining 20% (twenty percent} of the additional ertpenditure {min its own sources. r Central :U'n'i'versitie': _ Department of Higher Education letter No, _ F.Noil~l9/2UO6~Uill dated 23.{)3.2(}(}7, tor those im*ol\zed in class room i€2lChii1g"'i'.1J'- order to attract eligible persons to__t'he"

teaching career and to retain teztchers service for 2: longer period. CC>I}S€'C'§!1_'<3fl1:{'Q L"

upward revision of the age of stipei'ttn:i_ti'atio'e, of teachers~;, the Cejitrali"Govcrnmentl'Vhas ' already authorized the Cez1.trat UaniVe.rsitiesC"

vide Department of Higher Education"

Letter No.1? l.i2./gl/2006iDes'i:. (i:>;~- AV dated 30.03.2007 to, 'en_hancel' the. 'age'1._ '"t;.tv superannuation l'Vice»Clhancel'iors of Central ;..UI]i\'€YSiI-'i€9_- " froth 65 ye'ar9_ to, 70 years, ' __sitb_ject_'l tog i"Ll.Iz"('l€3'Ii('l*-lf[.1€3I"1iS in the respectixfe "statt1t:sfg--w}ith " the .. approval of the competent autheifityi(V£s;itor.i;'in_the case of ~.Subj'ect to favvailahillity of Vacant j'.pols1'ti_ons"--ai2d "fiI_ness;=_teachers shall also be ' -- i:e~e1n1,ilciyed'.on contrziet appointment beyond the}; age"-ogfﬁsixty 'fivc'lyears upto the age of ii"ii.jse_venty«.ye'2Uf_S. . Reemployment beyond the _ agieiiitof{superannuation shall, however, be 'done"::elec__tiVe'ly, for a limited period of 3 yearsicinitheifirst instance and then for another t'urtherV'pei'iod of 2 years purely on the basis °'of__tne1fit, experience, area of specialization andmpeer group review and only against available vacant positions without affecting lpselection of promotion prospects of eligible teachers.

(iii) Whereas the enhancement of the age of superannuation for teachers engaged in class room teaching is intended to attract eligible persons; to a career in teaching and to meet the shortage of teachers by retaining teachers in service for a ldnger period, and whereas there is no shortage in the categories E of Lihrarizms and l)irec:tori«; of --'?liysi<:e:,;l Education. the inerea;~;e in the-.e.a'ge . superannuation from ~-;:sreé«:e;jt ?'~1l§<.l':i;"-.i"'v"(3l V i' years; shall not be 2i1'2tll21bl€3_ tof.th'e c"atego:"ie§; of Librarians and l}ireetorEé of'- Pl'.y$r::al" "

Education." * * ' lg. It is clear from the tenor oftthe.ab<)\2'-e that the--.enh'aneement of the age of superannuatlor: of 65 was already implemented in Central as on date of the said if the Scheme for revision State governments ,the enhancei%nentl_A f;.3:g§l3.trv21ad"ze',V__eondition precedent. Apart from acceptance .of all "rnentioned in the letter as well as Regulations :5 rratmee 5;; the UGC in that behalf. This has lbeen't"reiteratedepin the 'farther Communication of the Government ot*India 'atate5.'e~t1.e1t.5p,20 10. "=The' ;le~he£me, in so far the revision of pay scales is 'V eonce'1*ne"d,a having been extended to all teachers in Unix/ereities l:'e»and*C',ollelges in the State? including the petitioneres the elairn that . the 'State Government is not bound to implement the condition é regards the enhancernent of age in so far' as the petiit'ion;C§s' ti§lcl'~r others similarly placed, is clearly without any iiasisjlt 'e.ot1«ld extended to all Universities, coli,eges--g sands.' i(>th'er"'liiii_ghegrA educational institutions, or now;-ie;--.._at the opti();V1'Vl'o.fv.tl}e _State_lt Government. The classification teachers in the Universities and elisiew_i'iei'e,_gis illusiory. The contention as to the by different Rules and other" as their service conditions The incongruity in this regard onlmtliteBitatheitffvshoiil'd'"he cured by recourse to legislatitfles of any inconsistent State legislation, vi'sV~a¥visV'the'=_ UGC Regulations 20l0 read with the 3 V' proposed Vide"'cornrnunication dated 3 l .l2.2008. '""l*--»Th.e' contention on behalf of the State Government that _ there" ino" express direction to enhance the age of .r,supeirann'ttation in respect of teachers such as the petitioners and _ ttirtlher that the directions may be binding only in so far as the gé 135 revisit>n of pay scales and other acadeniicg: standards g;tiene~.,__l'ia _._se~. far as the scope and effect ef the Regulations t'r:_i:i;~n-e.t:l":hy Ll is concerned, not tenable. Firstly,l=.Atherels1 no in.di~ct2tt%<j>Vn_ that' the State Government was giVen__ an Option t0;"rleVad__ intt} the' Scheme any such artificial e121ssifileétt_ieii._VV It as to how the State G0vernmeht.':haAs_nte peguthe age ef superannuation only at 62,.when je.i5'the Government of India and the age of superannttatien einggatged in higher education, every where j to boot, deny the benefit of enhancetnen.t QfVthel.'a§#:e"-e:i§"siLtperannuati0n, even at 62 t to the petitioners.

. :53 far as thelﬁirlther justification sought to be canvassed the Cle~vei'nment that any such enhancement of the age of snpetfanntiation would have an adverse impact on the K "'«.__l"teci*uitthent of young teachers at the entry level has been taken j§--tlt{?._€é.O1'lSl(l€I'£1ElOn by the Chadda Cetntnittee Report in the 2 felltiwing words :

S 45} rhgsw ' t}?

136 "The Bay Review Committee aiso heiieve'$V'*.. that the fears expressed hf; certain qu2trterg:§i_:t.htt't"

raising the age oi" xuperannuation to sixty would itave an adverse impact gjniuthe'teeiiaitinenti V ' young teachers at the entry ieveiig both'~:'niseons§trttetiéit and misplaced. Aceordin:g'to__the untierétandirg'oifthei Pay Review C()IT1ITiiii<ii3,"i['h§'"fit3£11éiI1d"._tiI41Ci,:.§Up}5i}' situation of teaehergs for highet1."etiuiCati()n isiisuch that even after this pro'xriai'ott si;j>_:.t§;. five the age of superannuation of 'Z't€.§1Ch.etV% v})_'1a~:e, there would .SKi'1:i!b€_2t siﬁgnifieaitt :;hVoi<t'fa.l_1 in tizieiavaiiabiiity of academic institVutiio_né§ wii'i to define the benefits of Haira'iE:thi,1ityoi'itaetii'e.iVacadeihiesV"both in teaching and re'--searchi" wot;}giV"i:1deed be a big ("actor towards itheitnprovteineint i>_ii.'qtta11ty of teaching and research. The 'PayVReV'i.eW'~~~Co1n1nittee is of the considered V opinion' " t--hat______n/itile allowing the institutions to to derive the benefits of participation by = in both teaching and research; it will attract taiented young academics to the pt"ofession."

It is t'ttifthei* apparent that the recommendations of the Chadda Committee Report, the UGC and the Scheme of the E Government of India as speit out in its letter of 3 I V' a broad study of conditions prevaiiingaeross evotttntijyii Thefe is no material placed before the Coui'tYhy7.thie to demonstrate, that the Sehen1ef"'~beingi"forinniateet"Wi'tn the particular terms and eon«:iitions,.twh.i.i'e ii<e_epingiin--..v7.eiw certain facts and figures, could not 'iieid7to' heireie_V'ant in so far the conditions and C.i§CLlff3S{211';tC€SV p_ijevale~:1"t-- in the State of Karnataka. It is pertinen;'t"toi'_notethat'-in.__this i9ega:rd.V_t'he Scheme specifically indicated -a--e.foi"1oW§f is, "I2; . V ix'r"i-noi'n;11ii'e_sj;'if any, in the implementation of ti:fisi'Sehe1nei 'ntayii"'n.e.""ofought to the notice of the Depamnen.t_c}---_f Pi-ighef Education, Ministry of Human i{esourcei"DeVei_op.;nent, for eiarification/decision of the Central Government."

"IfiW>etS.Vti§éf§I*€fOY€ possible for the State Government to seek exiernption iiiéfbtfii any and at} conditions imposed, under the ',SChfit1T1€:',V if the State Government was in a position to "iiien1o'n.st1'ate to the Central Government that it is indeed entitled ' togsneh exemption from the mandatory rigour of the eonditions. § £38 In the absence of any such exchange of correspcsnc¥;eh'ce.,'_*i»n:

regard, it may be said that the State Gofyjernrnent' 'li£1-S:"tEf1ll'lé1lEIf8.ii.}/l proceeded to act at its convenience. Vt«'h'ethe.:f"~:1_nj,'"till-eged' financial constraints could be aground tor' su_chv,e§te'rnp.tion is = again a matter which en-ght tel{e'nv...upl§with the Central Government. A it 'f The veherne of the State Government decision, and therefore being would require this Court overloolc that the need and 1'equirernc,nt of the age of superannuation iintilementation of the declared objectives of and as at National Policy, encompassing all [the §tate's.,inllthe country. Any policy decision of the State V~ll_Go\}e;tnment could not he expected to run counter to the same. As; already stated, there is nothing on record to indicate that the State Government of Karnatztkzt stood on at different footing, in terrns cf the str*eng_ith of its :?chers in higher education, or other /' because of the absence of any statutor§,/ 1'nanciate'"'tne2:l<_li}g§_i§:, obligatory for the Gox/ernnient and the Llnive:'sit»i-es_:t'<>VV fo.l:lc>w, It was thus held that the State Governinenti hadA.thezglise;'eti(in'V-leitheifl to accept or not to accept the scheéme. The"i'L1rthee'f*l-opinion; tlhia.t.F in so far as the present position on hand, that the framing of the not make any difference tothe on which this bench to the case of Annamalai lixilfliilchvlfydoes not appear to have been biought. to'itE1{3-«.;ittv6in'tiohofthe Court, before the said Order was pronounced.' _ L' backg'foun_dH.vto Annamalai University Case is as mesa tintlone G were candidates for appointment to the postief I?_?i'in~eipal in the Film and Television Institute of Tainil ,Ne(in. Gwas appointed temporarily as a Lecturer-in-acting. His _ se:r$%:<:'es were regulari;«:ee:i with retrospective effect from the date Z of joining by an order dated 20.2.1992. He was subésieqaeiitlly prometed as the Head 0 1" Section. The next zivenueef ~ from the post of Head of Section was post oi" Prm¥:;pz:i Vintl:-e it Institute. In the year 2000, R was given the iii the post of Principal. Gi,,rappi'oached» the "'V._Tarniinadu"i Administrative Trihunal, qU€f§l.i£?iiYil.1i't':§{iHliiiﬁihiiégﬁllilyli of the appointrnent on the the requisite essential €dUC£1ll"()I.1:E:'ii.quai:ifl<ii1lLitt§I1i.: disposed of the application, the' consider whether R possessed since admittedly R who did not possess' degree could still be said to qualify on the basis of a~pios..t~7gr21duation degree conferred on him " v ,_by t?ie:'«:An_nanialai Uni..v.ersity. §::.:§ 5%3'.--._VpTh'ei:e-vytere"several incidental proceedings but ultimately, a V . of the High Court held that R was not eligible to considered for the post of Principal as the l\/LA, Degree . c:ihta'ined by him thrnugh the Open University Systern, without a 3 Eanguage of 23: letter which proposed a scheme _ that the Scheme was mfuntary and not binding. V UnI.ik{> in--, ' the present case on hand, there was no st_2§{tu{(>i*y ihan_dn§e__Liii ghe form of Regulations by the U_GC, in {Hider t('>--".e.:e'n"1}:>uIisef%3ey'= impasse the <:0ndi§:i0ns presc1*ibed""e«:h'e:'ein. €.nri'<>t.IV:;Iy;'V;the above decision was not b1'0ught""{~i)_ the:eitfe'1';viien'"'of the Divisinn Bench, which was dealing with the V2ip'pe'a~E.$i'sJweH'.~. 7-2:1" RegL11at.é€;n 2 jafghe .._«-LYGC Enégumuons 2010 and Paragraphs 1?.__1.(;}"a.nd"2e»34.'1;.'jv'eare*--e'xtn1c:ted hereunder fer ready reference"

"1". 2__ 7i12ve*yxV.s!2_c.;"'é'E every Uzzivemh' mzczbiislzeci or 'T?zc'()rhor£{fet! bv 'Err ﬁnder a Cenrmi Act, Pmvinciczl Act i_"-Q!' cs. Stare Hac'*Z',""e'x7?ery insrimtion incfuciirzv a C()nsIiiuenz' a';ez, c'§:';'}"ii'z'c:tec! Colleée ::«:c0gz2i.s'ed by the C()I'IZI?%i.S'.Si{)i2 A ..£3:0z~z/AV$:§it'5i'€.z{ms2 wiﬂz {fee Uz2s"u'ersi2"v c'0neerz2.r3ci wider VC?(nA1§.-eh {if} of Secriion 2 of 5.31:2 Uzzfversizjy Grams' C:(;.rni?zé.s*.s'i{}z2 Acz, F 956 (ms! evesjy .:"22.s*2'§Iuti0z2 cfeemecz' £0 Vvvhe a Unz'vsez:s'i?_;r ssszcler Seciisxzz 3 o}f'ii2e 39:55:!' A55. {emphasis supplied) Z €,'<')f3(t'§{f(,?iES s';}c%c1*z'f?e:f :'2t> fizz? UGC in zfzese Re !tz{ggzt:':z:ts" ' L. V (.EE?(1' ollza/fr Gtticielizzes'. V (emphasis supplied) ':1 5:5; It is evident from the ztbovje that thef3.chemev_"fr2irned by*'the'--.. Government of India vitle letter 31. l2';2{)G8.lpro'~gides for 21 common revision of pay Llnlvelrsities and Colleges (affiliated or est2thlls'liet:lln_nder the Central, State or of age of Superannuationllllp_toT"'-6S__ said Scheme has been incorporated ct'-mt: UGC Regulations 2010. The in exercise of power under the UGC Act and Would. henceoever-ride any executive government t_vord€;'s'l'«:isst1e:lVVVeontr'2try_._t.e«the same. In other words the denial by 'V._t'nel'"State_"GeV:ernment of the enhancement of the age of sulperannuétttfjn to teachers working the Government and Aided, '.affiliatedlles;)lhleges drawing the UGC Scales of pay is repugnant l.fteithle«--..U(l}lC Act and the UGC Regulations, 20lO and is hence vtttd.

@ 153 :2? In the result, the impugned O1'de1'sfAnnexures,f»in the respective petitions, which have the effect of :Vd'en.j{ing5 enhancement of the age of superannuation'.~to-65, 'years, provided under the UGC Regt1lations=.,_2O The petitioners shall be continued<--.i_n service in tlitielitio's«tsVhe3ld bye' thern on the date of the petitioAns;t';r_ _i1nrnediéttel§t_prjor thereto, till they attain the age oi",,55, in accordance with the UGC benefits.

*§_:€:§§ Notice; :thetV.1'esp0ndents in some of the ii s_i'nc"e; the respondents were represented several contentions raised having been the learned Government Pleader is permitted ii'tofil'eilhitﬁrnerno of nnnearzince on behalf of the State in those in-etit.i'on?s,~ period of four weeks. eegk §E§${%Efi V' W

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