Dr. Abdul Sattar vs Jamia Millia Islamia
2018 Latest Caselaw 2403 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                             Date of Order: April 17, 2018

+                   W.P.(C) 3782/2018 & CMs 14981-82/2018
       DR. ABDUL SATTAR                                    .....Petitioner
                    Through:           Ms. Pratishtha Vij, Advocate

                    Versus

       JAMIA MILLIA ISLAMIA                             .....Respondent
                      Through:         Ms. Zeba Khair, Advocate
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                          ORDER

(ORAL)

1. For the relief sought in this petition, a Representation (Annexure P-

22) has been made by petitioner on 5th March, 2018 against impugned order of 16th February, 2018 (Annexure P-1) vide which it has been conveyed to petitioner that he has to retire on 31 st October, 2018. According to petitioner, he has to retire at the age of 65 years and not 60 years. Learned counsel for petitioner submits that there is no response to the said Representation (Annexure P-22).

2. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with direction to respondent-University to consider petitioner's Representation of 5th March, 2018 (Annexure P-22) and to reconsider impugned order of 16th February, 2018 (Annexure P-1) in light thereof and in case petitioner's aforesaid Representation is not to be acceded to, then a speaking order be passed thereon within a period of

six weeks and fate of the said Representation be made known to petitioner within two weeks thereafter, so that petitioner may avail of the remedies as available in law, if need be.

3. With the aforesaid directions, this petition and the applications are disposed of.

Copy of this order be given dasti to counsel for the parties.

(SUNIL GAUR) JUDGE APRIL 17, 2018 s