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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 5696 OF 2018

[@ SPECIAL LEAVE PETITION (C) NOS. 13838 OF 2018] [DIARY NO. 7694 OF 2018]

NARENDRA DEV UNIVESITY  OF AGRICULTURE AND TECHNOLOGY & ORS. Appellant(s)

                               VERSUS BHUPENDRA SINGH RAWAT & ANR.                 Respondent(s)

J U D G M E N T

KURIAN, J. 1. Delay condoned.  Leave granted.

2. According to the first respondent, he has been working as a Physical Instructor.  Being thus in a teaching post, he is entitled to continue up to 62 years like other teachers.  The High Court held in favour of the first respondent and thus, aggrieved, the appellant – University is before this Court.    3. Having regard to the peculiar facts of this case, we are inclined to hold that the respondent should be permitted  to  continue  upto  the  age  of  62  years. Ordered accordingly.

4. The appellants are granted a period of two weeks to  implement  this  order.   Needless  to  say,  the

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contempt  proceedings  will  stand  recalled. Accordingly, the writ appeal now pending in the High Court  has  become  infructuous  and  is  accordingly, dismissed.

5. In view of the above, the appeal is disposed of, however, leaving the question of law is kept open.

6. Needless to say that the impugned Judgment shall not be treated as a precedent.

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ MOHAN M. SHANTANAGOUDAR ]  

New Delhi; May 18, 2018.

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ITEM NO.33               COURT NO.5               SECTION XI                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 7694/2018 (Arising out of impugned final judgment and order dated  10-10-2017 in SAD No. 400/2017 passed by the High Court Of Judicature At Allahabad, Lucknow Bench) NARENDRA DEV UNIVESITY OF AGRICULTURE  AND TECHNOLOGY & ORS.   Petitioner(s)                                 VERSUS BHUPENDRA SINGH RAWAT & ANR.                       Respondent(s) (FOR ADMISSION and I.R. and IA No.71495/2018-CONDONATION OF DELAY IN FILING and IA No.71501/2018-EXEMPTION FROM FILING O.T. and IA No.71496/2018-CONDONATION  OF  DELAY  IN  REFILING  and  IA No.71505/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)   Date : 18-05-2018 This petition was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Petitioner(s) Mr. S. B. Upadhyay, Sr. Adv.  

Mr. Shantanu Sagar, AOR Mr. Anmol, Adv.  Mr. Nishant Kumar, Adv.  Mr. Jeevesh Prakash, Adv.   

                   For Respondent(s) Mr. Sudeep Seth, Adv.                      Mr. Anurag Kishore, AOR                          UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.  The  appeal  is  disposed  of  in  terms  of  the  signed

non-reportable Judgment.   Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)