208+207+114+115+116

IN THE HIGH C

208 

1.  

CHANDIGARH ADMINISTRATION

 ANITA MAHAJAN AND OTHERS

2.   

CHANDIGARH ADMINISTRATION 

DR. ABHA SUDARSHAN AND ORS

3.   

CHANDIGARH ADMINISTRATION 

MRS ANITA BERRY

4.    

CHANDIGARH ADMINISTRATION 

JAGANNAT

207+114+115+116     

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH

      Date of Decision : 29

      CWP- 15912

CHANDIGARH ADMINISTRATION  

VERSUS

ANITA MAHAJAN AND OTHERS  

      CWP- 13268

CHANDIGARH ADMINISTRATION 

        VERSUS 

ABHA SUDARSHAN AND ORS  

      CM- 11215

      CM- 11217

CWP-10678

CHANDIGARH ADMINISTRATION 

      VERSUS 

MRS ANITA BERRY       

      CWP- 19869

CHANDIGARH ADMINISTRATION 

      VERSUS

JAGANNATH AND ORS.     

OURT OF PUNJAB AND HARYANA  

AT CHANDIGARH  

Date of Decision : 29-08-2025 

15912-2024 (O&M) 

       ........Petitioner(s)

VERSUS 

        ........Respondent(s)

13268-2023 (O&M) 

CHANDIGARH ADMINISTRATION              ........Petitioner(s)

VERSUS  

           ........Respondent(s)

11215-CWP-2023 and  

11217-CWP-2023 in/and  

0678-2024 (O&M) 

CHANDIGARH ADMINISTRATION              ........Petitioner(s)

VERSUS  

         ........Respondent(s)

19869-2024 (O&M) 

CHANDIGARH ADMINISTRATION               ........Petitioner(s)

VERSUS 

                  ........Respondent(s)

........Petitioner(s) 

......Respondent(s) 

........Petitioner(s) 

........Respondent(s) 

........Petitioner(s) 

........Respondent(s) 

........Petitioner(s) 

........Respondent(s) 

CWP-15912-2024  (O&M) and other connected cases 

                     -2- 

5.            CWP-19871-2024 (O&M) 

CHANDIGARH ADMINISTRATION              ........Petitioner(s) 

           VERSUS  

MANI BEDI AND OTHERS         ........Respondent(s) 

6.           CWP-19877-2024 (O&M) 

CHANDIGARH ADMINISTRATION     ........Petitioner(s)  

           VERSUS  

JATINDER SOHI AND ORS.                     ........Respondent(s) 

7.           CWP-19884-2024 (O&M) 

CHANDIGARH ADMINISTRATION      ........Petitioner(s) 

           VERSUS  

 ANJU CHOPRA AND OTHERS              ........Respondent(s) 

8.           CWP-19887-2024 (O&M) 

CHANDIGARH ADMINISTRATION     ........Petitioner(s)  

           VERSUS 

VANDANA AGGARWAL AND ORS.                ........Respondent(s) 

9.           CWP-19892-2024 (O&M) 

CHANDIGARH ADMINISTRATION     ........Petitioner(s)  

           VERSUS  

 DR. DAVINDERJIT KAUR AND OTHERS     ........Respondent(s) 

CWP-15912-2024  (O&M) and other connected cases 

                     -3- 

10.           CWP-22082-2024 (O&M) 

DR. HARVINDER SINGH AND OTHERS    ........Petitioner(s) 

           VERSUS 

UNION TERRITORY CHANDIGARH AND OTHERS 

                 ........Respondent(s) 

11.           CWP-6218-2024 (O&M) 

CHANDIGARH ADMINISTRATION       ........Petitioner(s) 

           VERSUS  

VIN DOSAJH AND OTHERS              ........Respondent(s) 

12.            CWP-6221-2024 (O&M) 

CHANDIGARH ADMINISTRATION     ........Petitioner(s)  

           VERSUS  

PARMJIT SINGH AND OTHERS             ........Respondent(s) 

13.           CWP-6222-2024 (O&M) 

CHANDIGARH ADMINISTRATION       ........Petitioner(s) 

           VERSUS  

PARDEEP KUMAR BHAGAT AND OTHERS      

                        ........Respondent(s) 

14.           CWP-6223-2024 (O&M) 

CHANDIGARH ADMINISTRATION     ........Petitioner(s)  

CWP-15912-2024  (O&M) and other connected cases 

                     -4- 

           VERSUS  

AMRIT RANI AND OTHERS 

15.           CWP-6229-2024 (O&M) 

CHANDIGARH ADMINISTRATION      ........Petitioner(s) 

             VERSUS  

MONICA SINGH AND OTHERS            ........Respondent(s) 

16.           CWP-6243-2024 (O&M) 

CHANDIGARH ADMINISTRATION       ........Petitioner(s) 

             VERSUS  

PURNIMA  BHANDARI AND OTHERS 

 ........Respondent(s) 

17.           CWP-7832-2024 (O&M) 

CHANDIGARH ADMINISTRATION      ........Petitioner(s) 

             VERSUS  

DR. SHASHI KANT RAI AND OTHERS      ........Respondent(s) 

18.           CWP-9076-2024 (O&M) 

CHANDIGARH ADMINISTRATION             ........Petitioner(s) 

             VERSUS  

DR BARHM PRAKASH YADAV AND OTHERS 

               ........Respondent(s) 

19.           CWP-15920-2024 (O&M) 

CWP-15912-2024  (O&M) and other connected cases 

                     -5- 

CHANDIGARH ADMINISTRATION        ........Petitioner(s)  

              VERSUS  

DR RAJIV BHANDARI AND ORS.                     ........Respondent(s) 

20.           CWP-16364-2024 (O&M) 

CHANDIGARH ADMINISTRATION             ........Petitioner(s) 

            VERSUS  

BELA GUPTA AND OTHERS                       ........Respondent(s) 

21.           CWP-23675-2024 (O&M) 

CHANDIGARH ADMINISTRATION              ........Petitioner(s) 

             VERSUS  

DR SAPNA MALHOTRA AND ORS.                  ........Respondent(s) 

22.           CWP-24948-2024 (O&M) 

CHANDIGARH ADMINISTRATION             ........Petitioner(s) 

             VERSUS  

DR REWA SHARMA AND ORS.                        ........Respondent(s) 

23.           CWP-24969-2024 (O&M) 

CHANDIGARH ADMINISTRATION            ........Petitioner(s) 

             VERSUS  

RENU OBEROI AND OTHERS                   ........Respondent(s) 

24.            CWP-24973-2024 (O&M) 

CWP-15912-2024  (O&M) and other connected cases 

                     -6- 

CHANDIGARH ADMINISTRATION              ........Petitioner(s) 

             VERSUS  

MUKESH KUMARI AND OTHERS                   ........Respondent(s) 

25.              CWP-25146-2024 (O&M) 

CHANDIGARH ADMINISTRATION        ........Petitioner(s)  

             VERSUS  

DR. KANWALJIT KAUR DHILLON AND OTHERS 

                ........Respondent(s) 

26.              CWP-28051-2024 (O&M) 

CHANDIGARH ADMINISTRIATION                ........Petitioner(s) 

             VERSUS  

SURINDER KUMAR AND ORS              ........Respondent (s) 

27.              CWP-28686-2024 (O&M) 

CHANDIGARH ADMINISTRATION        ........Petitioner(s)  

           VERSUS  

DR. ANIL KUMAR MANKOTIA AND OTHERS 

           ........Respondent(s) 

28.             CWP-28687-2024(O&M)  

CHANDIGARH ADMINISTRATION        ........Petitioner(s)  

           VERSUS 

NIRUPINDER KAUR AND OTHERS 

           ........Respondent(s) 

CWP-15912-2024  (O&M) and other connected cases 

                     -7- 

29.              CWP-32692-2024 (O&M) 

CHANDIGARH ADMINISTRATION         ........Petitioner(s ) 

            VERSUS  

ANITA GUPTA AND ORS              ........Respondent(s) 

30.              CWP-23994-2024 (O&M) 

CHANDIGARH ADMINISTRATION          ........Petitioner(s) 

           VERSUS 

MS. MONA SINGH AND OTHERS 

                        ........Respondent(s) 

31.              CWP-24001-2024 (O&M) 

CHANDIGARH ADMINISTRATION        ........Petitioner(s) 

           VERSUS  

PUNAM BANSAL AND OTHERS               ........Respondent(s) 

32.             CWP-24006-2024 (O&M) 

CHANDIGARH ADMINISTRATION      ........Petitioner(s) 

           VERSUS  

RANJJAN VERMA AND ORS.       ........Respondent(s) 

33.             CWP-17842-2024 (O&M) 

DR. BARHM PARKASH YADAV       ........Petitioner(s)  

           VERSUS  

CWP-15912-2024  (O&M) and other connected cases 

                     -8- 

UNION OF INDIA AND ORS                ........Respondent(s) 

34.              CWP-22652-2024 (O&M) 

DR. DEVINDERJIT KAUR          ........Petitioner(s)  

           VERSUS  

UNION OF INDIA AND OTHERS              ........Respondent(s) 

35.              CWP-28257-2024 (O&M) 

ANJU CHOPRA ALIAS ANJU TRIKHA AND ANOTHER   

                 ........Petitioner(s)  

           VERSUS  

UNION OF INDIA AND OTHERS              ........Respondent(s) 

36.              CWP-28369-2024 (O&M) 

PROF. DR. J.K SEHGAL 

                 ........Petitioner(s)  

           VERSUS  

UNION OF INDIA AND OTHERS             ........Respondent(s) 

37.              CWP-28591-2024 (O&M) 

DR. SHASHI KANT RAI 

                 ........Petitioner(s) 

           VERSUS  

UNION OF INDIA AND OTHERS               ........Respondent(s) 

CWP-15912-2024  (O&M) and other connected cases 

                     -9- 

38.              CWP-28867-2024 (O&M) 

MONA SINGH AND ORS.        ........Petitioner(s) 

           VERSUS  

UNION OF INDIA AND OTHERS      ........Respondent(s) 

39.              CWP-29070-2024 (O&M) 

MONICA SINGH AND ORS.       ........Petitioner(s) 

           VERSUS  

UNION OF INDIA AND OTHERS      ........Respondent(s) 

40.              CWP-29295-2024 (O&M) 

RANJJAN VERMA          ........Petitioner 

           VERSUS  

UNION OF INDIA AND OTHERS            ........Respondent(s) 

207           CWP-27266-2023 (O&M) 

ANITA GUPTA                ........Petitioner 

           VERSUS 

UNION OF INDIA AND OTHERS      ........Respondent(s) 

114           CWP-19503-2025 (O&M) 

RAMA ARORA AND ANOTHER         ........Petitioner(s) 

           V/S  

UNION OF INDIA AND OTHERS      ........Respondent(s) 

CWP-15912-2024  (O&M) and other connected cases 

                     -10- 

115            CWP-25100-2025 (O&M) 

VIN DOSAJH                 ........Petitioner 

           V/S  

UNION OF INDIA AND OTHERS       ........Respondent(s)  

116           CWP-25142-2025 (O&M) 

AMRIT RANI                ........Petitioner 

           V/S  

UNION OF INDIA AND OTHERS      ........Respondent(s) 

CORAM:  HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI  

    HON'BLE MR. JUSTICE VIKAS SURI 

Present:  Mr. Chetan Mittal, Senior Advocate with  

Mr. Mayank   Aggarwal, Advocate and Ms. Shifali Goyal,  

Advocate for the petitioner - U.T. 

Mr. Amit Jhanji, Senior Standing Counsel with   

Mr. Aman Bahri, Addl. Standing Counsel,   

Ms. Shubhreet Kaur, Addl. Standing Counsel and  

Ms. Sukhmani Patwalia, Addl. Standing Counsel  

for respondents - U.T. (in CWPs No.17842, 28257, 28369, 

29070, 29295 and 22082 of 2024 and CWP-25100-2025). 

Mr. Satya Pal Jain, Additional Solicitor General of India with  

Mr. Vibhor Bansal, Senior Panel Counsel and Mr. Ishank 

Bansal, Advocate for respondent - UOI (in CWPs No.17842, 

22652, 28257, 28369, 28591, 28867, 29070 and 29295 of 2024 

and CWP-19503-2025). 

Mr. Rajiv Atma Ram, Senior Advocate with  

Mr. Brijesh Khosla, Advocate for the respondent  

in CWPs No.6221 and 6222 of 2024). 

Mr. D.S.Patwalia, Senior Advocate with  

Mr. Ayush Gupta,  Advocate for the petitioners in CWPs 

No.29295, 29070, 17842, 28257, 28867, 28369 and 28591 of 

2024 and for respondents (in CWP-13268-2023 and CWP-

17842-2024). 

CWP-15912-2024  (O&M) and other connected cases 

                     -11- 

Mr. Pawan Kumar, Senior Advocate with  

Mr. Raj Kumar Gupta, Advocate, 

Mr. Bhuvnesh Sharma, Advocate and  

Ms. Vidushi Kumar, Advocate  

For the petitioner in CWP No.27266 of 2023. 

for respondent No.1 (in CWP-32692-2024).   

Mr. Rajesh Garg, Senior Advocate with Mr. Mandeep Singh,  

Advocate Ms. Neha Matharoo, Advocate Mr. Ravinder Narwal, 

Advocate and Mr. Rajinder Goyal, Advocate for the petitioner 

(in CWP-22082-2024) for respondents No.2 and 3 (in CWP-

19884-2024) for respondents No.5, 6, 9 and 10 (in CWP-6229-

2024) for respondents (in CWPs No.23675, 19887, 24001 and 

15912 of 2024). 

     Ms. Sangita Dhanda, Advocate  

     for the petitioner (in CWP-25100-2025). 

     Mr. Balbir Singh Sewak, Advocate  

     for the petitioners in CWP-22652-2024 and CWP-19503-2025. 

Mr. Lalit K. Gupta, Advocate  

For the respondent-Union of India in CWP Nos.27266 of 2023, 

CWP No.25100 of 2025 and CWP No. 25142 of 2025. 

Ms. Madhu Dayal, Advocate and  

Mr. Sarthak Gupta, Advocate  

for respondents No.3 and 4 (in CWP-19503-2025). 

Mr. Abhishek Masih, Advocate  

for Mr. Aman Bahri, Advocate and Ms. Sukhmani Patwalia, 

Advocate for respondents No.1 to 3 (in CWP-22082-2024). 

Mr. Gagneshwar Walia, Advocate  

for respondent No.1 (in CWPs No.19871 and 25146 of 2024) 

for respondents No.1 and 2 (in CWP-24948-2024) and for 

respondent No.11 (in CWP-6229-2024). 

Mr. Puneet Gupta, Advocate  

Mr. Anil Rana, Advocate and Mr. Ravindra Singh, Advocate 

for intervenor/applicants (in CWP-13268-2023). 

Mr. Shivansh Sood, Advocate  

for Mr. Aman Bahri, Advocate for respondent - U.T.  

(in CWPs No.17842, 22082, 28257, 28369, 28867, 29070, 

29295 and 28591 of 2024). 

CWP-15912-2024  (O&M) and other connected cases 

                     -12- 

Mr. Harsh Vasu Gupta, Advocate 

for the respondent (in CWP-16364-2024). 

Mr. Kamal Deep Sehra, Advocate  

Mr. B.P.Yadav, Advocate for respondent No.1  

(in CWP-6243-2024). 

Mr. Gaurav Goyal, Advocate  

for respondent No.1 (in CWP-24973-2024). 

Mr. Aman Bahri, Advocate and  

Mr. Abhishek Premi, Advocate  

For the respondent-U.T., in CWP No.25142 of 2025. 

Mr. J.R.Syal, Advocate and Mr. Sandeep Syal, Advocate  

for the respondent in CWP-6223-2024 and  

CWP No.25142 of 2025. 

Mr. Inderpal Singh, Advocate  

For Mr. Nitin Kaushal, Advocate  

For respondent No.3-AICTE. 

Mr. Abhijeet Chaudhary, Advocate  

For respondent No.1 in CWP No.24969 of 2024. 

HARSIMRAN SINGH SETHI, J. (Oral)  

1.     In the present bunch of petitions, the challenge is to the order 

dated  21.03.2023  (Annexure  P-1)  passed  by  the  Central  Administrative 

Tribunal (CAT) by both the parties i.e. the Chandigarh Administration as 

well  as  the  Teachers.  The  Chandigarh  Administration  has  challenged  the 

said  order  on  the  ground  that  the  Teachers  have  been  allowed  to  be  in 

service till age of 65 years and the Teaching Faculty has challenged the same 

on the ground that benefit of arrears for the period they were relieved from 

service on attaining the age of 58 years, till rejoining in service has been 

denied to them as per the order dated 21.03.2023 passed by the Tribunal 

hence, as the bunch of petitions arise out of the same order of CAT(Central 

Administrative Tribunal) (hereinafter referred as “Tribunal”) and that too in 

CWP-15912-2024  (O&M) and other connected cases 

                     -13- 

the  context  of  common  set  of  facts,  thus  they  are  being  decided  by  a 

common order.  

2.     Firstly, taking into consideration the writ petitions, which have 

been  filed  by  the  Chandigarh  Administration  challenging  the  impugned 

order  dated  21.03.2023  passed  by  the  Tribunal,  learned  Senior  Counsel 

appearing  on  behalf  of  the  Chandigarh  Administration  submits  that  the 

benefit  which  has  been  given  to  the  Teachers  that  they  are  entitled  to 

continue in service up to the age of 65 years by placing reliance upon the 

judgment of this Court in CWP No.20447 of 2020 titled “Dr. Jogender Pal 

Singh  and  ors.  Vs.  Union  of  India  and  ors.”  decided  on  01.03.2021,  is 

incorrect.  

3.     Learned Senior Counsel appearing on behalf of the Chandigarh 

Administration  submits  that  keeping  in  view  the  settled  principle  of  law 

which was in force at the time when Dr. Jogender Pal Singh’s case (supra) 

was decided by the Division Bench of this Court, the benefit of continuing in 

service up to age of 65 years was granted to petitioners in the said judgment, 

hence, the Tribunal by placing reliance in Dr. Jogender Pal Singh’s case 

(supra), could not have been followed the direction given in said judgment 

so as to grant the Teaching Faculty the benefit to allow them to continue into 

service upto the age of 65 years. 

4.     Learned Senior counsel for the petitioner further submits that 

while passing the judgment in Dr. Jogender Pal Singh’s case (supra), the 

judgment of the Hon’ble Supreme Court of India in Jagdish Prasad Sharma 

etc. Vs. State of Bihar and ors. (2013) 8 SCC 633, was not considered in the 

CWP-15912-2024  (O&M) and other connected cases 

                     -14- 

correct perspective by the Division Bench of this Court hence, grant of relief 

to the other teachers on the basis of the said judgment of the Division Bench 

in Dr. Jogender Pal Singh’s case (supra), so as to give relief of age of 

superannuation age as 65 years to the Teachers, is incorrect especially when 

judgement of the Division Bench of this Court in Dr. Jogender Pal Singh’s 

case (supra), is not a correct law so as to grant the said benefit to Teachers 

by the Tribunal while passing the impugned order dated 21.03.2023. 

5.     Learned counsel appearing on behalf of the Teaching Faculty 

submits that there is no differentiating factor between the Teachers who have 

been granted the said relief of age of superannuation up to age of 65 years by 

the Tribunal while passing the impugned judgment dated 21.03.2023 and the 

petitioners  in Dr.  Jogender  Pal  Singh’s  case  (supra) to  whom  the  same 

benefit was granted by the Division Bench of this Court in Dr. Jogender Pal 

Singh’s  case  (supra). Learned  Senior  counsel  for the  respondents  further 

submits that petitioners in Dr. Jogender Pal Singh’s case (supra), were the 

colleagues of the Teachers herein and it would be contrary to the principles 

of  law  to  say  that  one  similarly  situated  employee will  be  allowed  to 

continue  in  service  up  to  the  age  of  65  years  whereas  another  colleague 

should  retire  from  service  at  the  age  of  58  years  despite  there  being  no 

differentiating  factor  between  the  both,  which  if  allowed  to  happen  will 

create  an  anomaly  and  discrimination  as  two  set  of similarly  situated 

employees will be treated in a different manner, which will be against the 

spirit of law hence, the Tribunal has rightly granted the benefit of same age 

of superannuation as 65 years of age to the Teachers in these proceedings by 

CWP-15912-2024  (O&M) and other connected cases 

                     -15- 

placing  reliance  upon  the  judgment  in Dr.  Jogender  Pal  Singh’s  case 

(supra). 

6.     Learned  Senior  Counsels  appearing  on  behalf  of  the 

respondents further submits that once, the issue qua grant of extending the 

benefit of age of superannuation as 65 years in terms of AICTE Regulations 

2010/2019 as has been decided by the Division Bench of this Court in Dr. 

Jogender  Pal  Singh’s  case  (supra), which  decision  had  already  attained 

finality  as  the  appeal  filed  by  the  Chandigarh  Administration  against  the 

judgment of the Division Bench of this Court in Dr. Jogender Pal Singh’s 

case (supra) before the Hon’ble Surpeme Court of India was withdrawn, and 

the petitioners in Dr. Jogender Pal Singh’s case (supra), have been allowed 

the benefit to continue in service up to the age of 65 years, grant of the said 

same  benefit  to  Teachers  herein  is  only  to  remove  the  discrimination 

between  two  similarly  situated  employees,  which  fact  has  rightly  been 

appreciated by the Tribunal in the facts and circumstances of this case. 

7.     Learned Senior Counsel appearing on behalf of the respondents 

further submits that the arguing of the same issue once again, which issue 

has already attained finality and has been implemented qua similarly situated 

Teachers,  without  there  being  any  differentiating  factor  between  both  the 

case i.e. the one raised in the present case and the one raised in Dr. Jogender 

Pal Singh’s case (supra), amounts to violation of principles of res judicata. 

The  reliance  is  being  placed  upon  the  judgment  of  the  Hon’ble  Supreme 

Court of India in Civil Appeal No.2339 of 1968 titled “State of U.P. Vs. 

Nawab  Hussain”,  decided  on  04.04.1977, to  underpin  his  argument  that 

CWP-15912-2024  (O&M) and other connected cases 

                     -16- 

once an issue had already been settled by the competent Court of law, same 

cannot be made subject matter of adjudication once again. 

8.     We  have  heard  the  learned  counsel  with  regard to  the  writ 

petitions  which  have  been  filed  by  the  Chandigarh  Administration 

challenging the impugned order and have gone through the records of the 

present case with their able assistance.  

9.     Before deciding the issue on merits, certain relevant facts have 

emerged, which needs to be noticed, on the basis of which, the decision is to 

be taken. 

10.     The first such fact is that the similarly situated employees, who 

were the petitioner in Dr. Jogender Pal Singh’s case (supra), have already 

been allowed to continue in service up to the age of 65 years and it is a 

conceded  position  that  there  is  no  differentiating factor  qua  the  service 

conditions between the petitioners in Dr. Jogender Pal Singh’s case (supra) 

as well as the Teachers herein, who have been granted the same benefit by 

the Tribunal vide impugned order dated 21.03.2023. 

11.    The  second  fact  which  needs  to  be  noticed  is  that  the 

Chandigarh  Administration  has  already  amended  the  1992  Rules,  which 

prescribed  the  age  as  58  years  for  retirement  vide Notification  dated  

29.03.2022, effective from 01.04.2022 and the same is now set at 65 years 

and the same is now set at 65 years. 

12.     According to the said amended Rules of 2022 qua the Teachers 

who are currently working in the same cadre, such teachers are to retire from 

their service upon attaining the age of 65 years and the Teachers who have 

been  granted  the  relief  i.e.,  who  retired  from  their  service  prior  to  the 

CWP-15912-2024  (O&M) and other connected cases 

                     -17- 

Notification dated 29.03.2022, effective from 01.04.2022, are very few in 

number.  

13.     Another relevant fact is that after passing of the impugned order 

dated  21.03.2023  and  filing  of  the  writ  petition  by  the  Chandigarh 

Administration, the Chandigarh Administration had made a statement before 

the Court that they are implementing the directions as given in the impugned  

the judgment dated 21.03.2023 in Dr. Jogender Pal Singh’s case (supra) so 

as to allow the Teachers to continue in service up to the age of 65 years and 

the said undertaking has already been complied with and the Teachers, who 

have deposited their retiral benefits granted to them upon attaining age of 58 

years, have been allowed to rejoin so as to allow them to continue in service 

up to the age of 65 years and are continuing in the service. 

14.     It is under these relevant facts, the grievance of the Chandigarh 

Administration  that  whether,  the  direction  given  by  the  Central 

Administrative  Tribunal  vide  order  dated  21.03.2023  so  as  to  allow  the 

Teachers to continue in service up to the age of 65 years, is valid or not.  

15.     It  may  be  noticed  that  the  said  grant  of  benefit  of  age  of 

superannuation  up  to  65  years  has  already  been  allowed  by  the  Division 

Bench of this  Court  to the  similarly  situated  employees/colleagues  of the 

Teachers  while  deciding Dr.  Jogender  Pal  Singh’s  case  (supra), which 

categorically shows that the Tribunal has rightly abided by the said decision 

of  Division  Bench  of  this  Court  while passing the impugned  order dated 

21.03.2023  (Annexure  P-1)  especially,  when  no  differentiating  factor 

between the two sets of employee was either brought to the notice of the 

Tribunal or even before this Court. 

CWP-15912-2024  (O&M) and other connected cases 

                     -18- 

16.     It may be noticed that in case, the argument of the Chandigarh 

Administration is accepted that the decision and benefit of age relaxation 

granted  in Dr.  Jogender  Pal  Singh’s  case  (supra), shoud  not  be  made 

applicable  upon  the  Teachers  herein  and  the  said  benefit  of  age  of 

superannuation  upto  65  years  is  to  be  denied  to  the  Teachers  herein,  the 

same will create an anomaly in treatment of two set of similarly situated 

employees  especially  when,  one  set  of  similarly  situated  employee  is 

allowed to continue in service upto the age of 65 years by the Chandigarh 

Administration whereas, the ask of Chandigarh Administration in the present 

petition is that the other set of employees, which are the Teachers in the 

present set of writ petition, to be retired from service at the age of 58 years 

even though, both of these set of employee have been working in the same 

cadre governed by same set of Rules. No differentiating factor between the 

two set of employees has been brought to notice of this Court so as to make 

this Court inclined towards accepting the contention of petitioner that the 

benefit granted in the judgment Dr. Jogender Pal Singh’s case (supra) is 

not to be given to the Teachers herein, rather the fact that petitioner in Dr. 

Jogender Pal Singh’s case (supra), and Teachers in the present proceedings 

are similarly and there is no differentiating factor between the both. 

17.     Further, the judgment of the Hon’ble Supreme Court of India in 

Jagdish  Prashad  Sharma’s  case  (supra), which  is  being  brought  into 

operation  by  the  Administration  so  as  to  contend  that  the  same  was  not 

considered  in  a  correct  perspective  while  granting the  benefit  of 

superannuation age of 65 years to the Teachers in Dr. Jogender Pal Singh’s 

case (supra) by placing reliance upon the Act/Regulations framed by the 

CWP-15912-2024  (O&M) and other connected cases 

                     -19- 

UGC, AICTE rather than the 1992 Rules, notified on 13.01.1992, qua the 

said aspect, it should be noticed that the said judgment in Jagdish Prashad 

Sharma’s  case  (supra),  has  already  been  considered  extensively  and 

eventually decided by the Division Bench of this Court in Dr. Jogender Pal 

Singh’s case (supra), which judgment has attained finality. 

18.     Once, a Co-ordinate Bench of this Court has already considered 

the said judgment of Jagdish Prashad Sharma’s case (supra) passed by the 

Hon’ble Supreme Court of India and by taking into consideration the said 

judgment and the same argument raised by the Chandigarh Administration, 

this Court  had given  a  finding  while  deciding Dr. Jogender Pal  Singh’s 

case  (supra)  by  interpreting  the  said  judgment  of  Jagdish  Prashad 

Sharma’s case (supra), granted the relief of continuing in service upto the 

age of 65 years against which finding though an appeal was preferred by the 

Chandigarh Administration before the Supreme Court of India, but the said 

appeal  was  eventually  dismissed  as  withdrawn  and  similarly  situated 

Teachers have been allowed to continue in service upto the age of 65 years 

hence, the same issue cannot be again made subject matter of adjudication at 

the hands of this Court for considering the same plea being raised by the 

Chandigarh Administration once again, especially when no valid argument 

has been brought before the Court to doubt the correctness of the judgment 

of  the  Division  Bench  of  this  Court  in Dr.  Jogender  Pal  Singh’s  case 

(supra). 

19.     As  per  the  settled  principle  of  law,  once  an issue  has  been 

raised before Court and same has been settled by the competent Court of law 

in case of one set of employees and the issue has attained finality, the benefit 

CWP-15912-2024  (O&M) and other connected cases 

                     -20- 

found to be admissible to a beneficiary, which benefit has been given after 

settlement of such issue to the said set of employee, same issue cannot be 

brought into question once again so as to re-argue the same  issue so as to 

convince  the  Court  to  arrive  at  a  different  conclusion  other  than  the  one 

arrived  at  by  the  Co-ordinate  Bench  of  this  Court  in Dr.  Jogender  Pal 

Singh’s case (supra) so as to deny the same benefit to similarly situated 

employees. 

20.     In  the  absence  of  any  afresh  fact,  which  arose  after  the 

judgment in Dr. Jogender Pal Singh’s case (supra), brought to the notice of 

this Court so as to convince this Court that fresh adjudication is needed to be 

done by this Court on the same issue, no re-consideration can be allowed 

qua the judgment in Dr. Jogender Pal Singh’s case (supra) especially when 

the  similarly  situated  employees,  in  the  same  cadre,  have  already  been 

allowed to continue in service upto the age of 65 years on the basis of the 

judgement of the competent Court of law. Learned Senior counsel for the 

petitioner has failed to convince the Court that judgment in Dr. Jogender 

Pal Singh’s case (supra), needs re-consideration. 

21.     Further,  it  may  be  noticed  that  the  Teachers herein  in  the 

present  set  of  petition  before  this  Court  have  become  the  part  of  the 

diminishing  cadre  for  the  reason  that  vide  notification  dated  29.03.2022, 

effective  from  01.04.2022,  the  Chandigarh  Administration  has  already 

amended Rule governing the service of employee working in the cadre in 

which the Teachers in the present proceeding were working vide notification 

dated 29.03.2022, so as to prescribe that the retirement age of such Teachers 

CWP-15912-2024  (O&M) and other connected cases 

                     -21- 

working in the same cadre in which the Teachers were working to be 65 

years of age.  

22.     Once, the Chandigarh Administration has already granted the 

said benefit of age of superannuation as 65 years to the Teachers, who were 

working in the same cadre as of 01.04.2022, non-grant of the said benefit of 

the Teachers, who are claiming the same benefit of retirement at the age of 

65 years, will not be in the interest of justice and has rightly been granted by 

the Tribunal so as to remove discrimination.  

23.     Further, it may be noticed that even if the question of law was 

kept open by the Hon’ble Supreme Court of India while passing the order in 

the SLP filed by the Chandigarh Administration in the case of “Chandigarh 

Administration and ors. Vs. Dr. Sumangal Roy and anr.”, wherein an SLP 

against  order  dated  08.04.2022  passed  in  CWP  No.7582  of  2019  and 

11.08.2023 in RACW No.133 of 2022 passed by this Court was filed before 

the  Hon’ble  Supreme  Court  of  India,  the  judgment  does  not  looses  its 

significance and validity. The same remained as a valid law. The Tribunal is 

otherwise bound by the order passed by the Division Bench of this Court and 

could not have ignored the settled principle of law decided by the Division 

Bench of this Court in Dr. Jogender Pal Singh’s case (supra) hence, the 

order  passed  by  the Tribunal by  placing reliance  upon Dr.  Jogender  Pal 

Singh’s case (supra), is perfectly valid and legal.  

24.     Even otherwise, in the present case, we have already held that 

the  petitioners  have  not  been  able  to  prove  that  the  judgment  in Dr. 

Jogender Pal Singh’s case (supra), is not a good law. 

CWP-15912-2024  (O&M) and other connected cases 

                     -22- 

25.     Once, the Chandigarh Administration has already implemented 

the impugned judgment dated 21.03.2023 and all the Teachers concerned 

have been allowed to rejoin in service after they were made to deposit back 

the retiral benefits granted to them to hold that they were not entitled to the 

said benefit, will be too harsh especially when the said set of Teachers are 

the diminishing cadre and there is nobody else who will come forward to 

claim the same relief as has been claimed by these set of teachers, as, for the 

extending employees, the age of retirement has already been set as 65 years 

while  amending  all  the  Rules  vide  notification  dated  29.03.2022,  hence, 

once a statement was given by the Chandigarh Administration before the 

Co-ordinate Bench to implement the impugned order, which undertaking has 

already been complied with and the Teachers have already rejoined after the 

deposit  of  the  retiral  benefits,  accepting  the  plea  of  the  Chandigarh 

Administration qua the same impugned judgment, cannot be allowed.  

26.     Keeping  in  view  the  totality  of  the  circumstances  explained 

hereinbefore, the impugned order passed by the Tribunal dated 21.03.2023 

(Annexure P-1) granting the benefit of continuance in service up to the age 

of 65 years to the Teachers in the present proceeding needs no interference 

at the hands of this Court keeping in view the settled principle of law noticed 

hereinbefore in the facts and circumstances of the present case.  

27.     The second bunch of petitions are filed by the Teachers against 

order dated 21.03.2023 (Annexure P-1) on the ground that once, they have 

been held entitled to continue in service up to the age of 65 years, they are 

entitled to the benefit of arrears of salary in accordance to effective pay scale 

from the date they attained the age of 58 years i.e. when they were retired 

CWP-15912-2024  (O&M) and other connected cases 

                     -23- 

from service till the date they were allowed to rejoin the service in pursuance 

to the order dated 21.03.2023 passed by the Tribunal, which benefit has been 

denied to them by the Tribunal while passing of said impugned order. 

28.     The  argument  which  has  been  raised  by  the  learned  counsel 

appearing on behalf of the Teachers is that once, they have been allowed to 

rejoin in service by the Tribunal vide order dated 21.03.2023, after deciding 

that  they  are  entitled  to  continue  in  service  up  to  65  years  but  as,  the 

Administration did not allow such teachers to continue in service initially 

after  attaining  age  of  58  years  and  they  had  to  approach  the  appropriate 

Court to raise a claim qua their right of working in service till the age of 65 

years, the consequential and entitled relief which had to be granted while 

extending the benefit of continuity in service upto 65 years, the employees 

are deemed to have continued in service without any interruption hence, they 

are also entitled for the salary admissible to them for the intervening period 

from i.e. date they attained the age of 58 years till the date they were allowed 

to rejoin in service in pursuance of the order passed by the Tribunal dated 

21.03.2023 (Annexure P-1). 

29.     Learned  counsel  for  the  Teachers  further  argues  that  it  was 

incumbent upon the Chandigarh Administration to implement the directions 

and benefit given in judgement in Dr. Jogender Pal Singh’s case (supra) 

upon Teachers herein, rather than forcing the Teachers to raise a claim for 

the same benefit of continuity in service upto the age of 65 years, which 

benefit  had  already  been  granted  to  similarly  situated  employees  in Dr. 

Jogender Pal Singh’s case (supra), and had attained finality hence, non-

grant of the same benefit to the petitioner by the Chandigarh Administration, 

CWP-15912-2024  (O&M) and other connected cases 

                     -24- 

has caused prejudice to the Teachers and though, the said prejudice of not 

allowing the petitioner to continue in service upto the age of 65 years has 

been removed by the Tribunal by directing the Chandigarh Administration to 

allow  the  Teachers  to  rejoin  in  service  by  placing reliance  upon Dr. 

Jogender  Pal  Singh’s  case  (supra)  but  the  consequential  benefits  upon 

joining in service, i.e. benefit of the arrears for the intervening period has not 

been granted to them, which caused prejudice to them.  

30.     The last argument which has been raised by the learned counsel 

appearing on behalf of the Teachers that in any case once, an order has been 

passed by the Tribunal on 21.03.2023 directing the Teachers to rejoin their 

respective Institute, the benefit of arrears of salary should be granted to them 

from the date the original application was filed before the Tribunal or the 

judgment passed by the Tribunal dated 21.03.2023 rather than from the date 

of their actual re-joining of service. 

31.     Learned counsel for the Teachers further argues that once, the 

benefit of arrear of salary has been granted to the petitioners in Dr. Jogender 

Pal Singh’s case (supra), who were also not allowed to continue in service 

on the ground that they had attained the age of 58 years but were ultimately 

granted the benefit of continuity in service upto 65 years of age hence, were 

allowed to join in service along with all consequential benefits, the same 

benefit which has been granted to the Teachers in Dr. Jogender Pal Singh’s 

case  (supra),  the  same  should  be  granted  to  Teachers  herein,  as  having 

different yardsticks of measure for similarly situated employees will amount 

to  discrimination  and  that  too  without  any  intelligible  differentia,  which 

would be incorrect. 

CWP-15912-2024  (O&M) and other connected cases 

                     -25- 

32.     Learned Senior counsel appearing on behalf of the Chandigarh 

Administration submits that in the present case, the original applications for 

raising the claim qua continuance in service till the age of 65 years, were 

filed by the Teachers after attaining the age of 58 years, which is the age of 

superannuation as per the 1992 Rules and after retirement from their service, 

and in the cases where the Teachers were in service and before attaining age 

of  superannuation  i.e.  58  as  per  1992  Policy,  raised  the  claim  qua  said 

benefit of allowing them to continue in service till they attained the age of 

65 years, most of them were allowed to continue in service by the Tribunal 

by way of passing of an interim order.  

33.     Learned  Senior  counsel  appearing  on  behalf  of  Chandigarh 

Administration further submits that once, the Teachers have already retired 

from service upon attaining the age of 58 years and have been granted the 

retiral benefits    admissible  to  them  and have  enjoyed  the  retiral  benefits, 

claiming the salary for the said period, has rightly been denied to them by 

the Tribunal. 

34.     Learned Senior counsel appearing on behalf of the Chandigarh 

Administration further submits that the benefit of rejoining in service has 

already been granted in favour of the Teachers after they complied with the 

directions given in the interim order dated 21.03.2023 by re-depositing the 

retiral benefits granted to them, within a period of one month of the deposit 

of the retiral benefits by the Teachers hence, there has been no delay on the 

part of the Chandigarh Administration in implementing the directions given 

in aforementioned impugned judgement dated 21.03.2023 as the Teachers 

are to be given the benefit of rejoining in service till age of 65 years upon re-

CWP-15912-2024  (O&M) and other connected cases 

                     -26- 

depositing of the retiral benefits hence, claiming the benefit of arrears of 

their salarly for period in question i.e. from the date impugned judgment was 

pronounced  by  Tribunal,  is  incorrect  hence,  the  said  benefit  of  arrears 

claimed by the Teachers may kindly be declined.  

35.     We have heard the learned counsel for the parties on the issue 

and  have  gone  through  the  records  of  the  present  case  with  their  able 

assistance qua the issue as well.  

36.     In  the  preceeding  paragraphs,  while  dealing  with  the  writ 

petitions filed by the Chandigarh Administration, we have noticed certain 

facts which are being stated again at the cost of repetition.  

37.    It  may  be  noticed  that  after  the  judgment  was given  by  the 

Division  Bench  of  this  Court  in Dr.  Jogender  Pal  Singh’s case  (supra), 

against which judgment, an SLP was filed by the Chandigarh Administration 

but the same was withdrawn by pleading that the same will not affect the 

rights of the Chandigarh Administration.  

38.     It  may  be  noticed  that  the  judgment  in Dr.  Jogender  Pal 

Singh’s case (supra), was relied upon in subsequent case of “Chandigarh 

Administration and ors. Vs. Dr. Sumangal Roy and anr.”, wherein an SLP 

against  order  dated  08.04.2022  passed  in  CWP  No.7582  of  2019  and 

11.08.2023 in RACW No.133 of 2022 passed by this Court was filed before 

the Hon’ble Supreme Court of India, in which case, while disposing of the 

Special  Leave  Petition,  the  Hon’ble  Supreme  Court  of  India  passed  the 

following order, which is as under:- 

     “1. Delay condoned. 

CWP-15912-2024  (O&M) and other connected cases 

                     -27- 

2. In the facts and circumstances of the present case, we are  

not inclined to entertain the present petitions. The Special leave 

Petitions are dismissed accordingly. 

    3. However, the question of law is left open. 

     4. Pending application(s), if any, shall stand disposed of.” 

39.     A  bare  perusal  of  the  above  order  would  shows  that  the 

question of law qua the aspect that whether, the Teachers have a right for 

continuance in service upto the age of 65 years or not was kept open by the 

Hon’ble Supreme Court of India as to.  

40.     Keeping in view the said fact, the claim of the petitioners that 

directions given in the judgment in Dr. Jogender Pal Singh’s case (supra) 

qua the  Teachers  for  purpose  of  continuity  in  service  should have  been 

immediately  implemented  upon  the  Teachers  by  the  Chandigarh 

Administration  without  even  asking  them  to  relinquish  their  charge  on 

attaining the age of 58 years, cannot be accepted. The said issue needs to be 

decided again, even if the same was to be denied as per law in Dr. Jogender 

Pal Singh’s case (supra). 

41.     Further,  in  case  the  Teachers  were  of  the  view  that  they  are 

entitled  to  continue  in  service  upto  the  age  of  65 years,  there  was  no 

hindrance  before  such  teachers  to  approach  the  Court  as  a  beforehand 

cautionary measure to claim the said benefit while they were continuing in 

service whereas, the case is that almost all the teachers had already retired 

from service on attaining the age of 58 years consequently, got the retiral 

benefits admissible to them and were enjoying their pensionary benefits and 

CWP-15912-2024  (O&M) and other connected cases 

                     -28- 

it was subsequently after a period of gap that they approached the Tribunal 

to raise a claim qua continuance in service till attaining the age of 65 years.  

42.     Once,  the  Teachers  were  enjoying  their  pensionary  benefits 

after retiring from service upon attaining the age of superannuation, it cannot 

be said that ipso facto they are also entitled to be paid the salary for the same 

period  by  treating  those  Teachers  that  they  remained  out  of  service  after 

attaining the age of 58 years, till they were allowed to rejoin in pursuance to 

the impugned judgment of the Tribunal dated 23.03.2023 (Annexure P-1) 

especially when such Teachers were enjoying the retiral benefit extended to 

them also with monthly pension. 

43.     Further, as has been mentioned earlier, the question of law with 

regard to the fact as to whether the benefits of working in service upto the 

age of 65 years is admissible to such employees or not, was kept oepn by the 

judgment of the Hon’ble Supreme Court of India on the SLP filed by the 

Chandigarh Administration in the case of Dr. Sumangal Roy’s case (supra), 

which claim was allowed by the Division Bench of this Court in favour of 

the Dr.  Sumangal  Roy by  placing  reliance  upon  the  judgment  in Dr. 

Jogender Pal Singh’s case (supra). 

44.     Once, the said question of law was kept open by the Hon’ble 

Supreme Court of India, it was incumbent upon the competent Court of law 

to decide upon the said issue that whether there is an absolute right of the 

Teachers are entitled to continue in service upto the age of 65 years or not.  

45.     The  said  issue  was  then  eventually  decided  by  the  Tribunal 

while passing the impugned order dated 21.03.2023 (Annexure P-1) so as to 

grant the benefit of continuity in service upto the age of 65 years.  

CWP-15912-2024  (O&M) and other connected cases 

                     -29- 

46.     That being so, it cannot be said that without adjudication of the 

said issue/claim of Teachers afresh by the Competent Court of law after the 

decision of the Hon’ble Surpeme Court of India in SLP(C) 36762 of 2023 

filed by the Chandigarh Administration while disposing the said appeal in 

case of of Dr. Sumangal Roy’s case (supra), wherein the question of law is 

kept open upon the said aspect, the benefit of age of superannuation upto 65 

years should have been granted by the Chandigarh Administration on his 

own accord by following the judgment in Dr. Jogender Pal Singh’s case 

(supra), cannot be accepted as the same question of law had been kept open.  

 47.    Therefore, even if a Teacher, who was in service till age of 58 

years  and  had  approached  the  Court  to  raise  a  claim  for  allowance  such 

employee to continue in service upto the age of 65 years; till the competent 

Court of law decides upon the said issue qua each employee who raised the 

claim, no right to continue in service till 65 years of age exists hence, the 

right to continue in service upto the age of 65 years qua the Teachers herein 

only  came  into  existence  after  the  decision  by  the Tribunal  in  the  OA 

No.060/387/CH of 2022 decided on 21.03.2023 (Annexure P-1). 

48.     Further, it may be noticed that it is not a case that the services 

of the Teachers were terminated wrongly and they had no means and were 

without  any financial assistance so as to claim the benefits of arrears of 

salary on account of not allowing them to continue in service.  

49.     In the present case, the Teachers are those employees who had 

exhausted their particular innings of working in service upto the age of 58 

years  and  were  granted  the  pensionary  benefits  admissible  to  them  upon 

retirement  i.e.,  when  attained  the  age  of  58  years including  the  monthly 

CWP-15912-2024  (O&M) and other connected cases 

                     -30- 

pension, which benefit was being enjoyed by such Teachers after they were 

not  allowed  to  continue  in  service  any  more  on  attaining  the  age  of 

superannuation of 58 years.  

50.     That  being  so,  question  arises  as  to  whether the  benefit  of 

arrears of salary needs to be extended to such Teachers for the period when 

they attained the age of 58 years till rejoining in service in pursuance to the 

order  dated  21.03.2023  needs  to  be  decided  on  the  basis  of  the  settled 

principle of law.  

51.     A similar question of law came up for consideration before the 

Hon’ble  Supreme  Court  of  India  in Civil  Appeal  No.4790  of  2006  titled 

“U.P.  Jal  Nigam  and  anr.  Vs.  Jaswant  Singh  and  anr.”,  decided  on 

10.11.2006 wherein also, the employees who had been erroneously retired 

from service upon attaining the age of 58 years, were granted the benefit of 

to continue in service upto the age of 60 years, claim of salary for the period 

such employees were not performing the duties arose. 

52.     While deciding the said issue, the Hon’ble Supreme Court of 

India held that in the case where the employees were allowed to retire from 

service upon attaining the age of 58 years, as superannuation, and thereafter, 

a claim raised to allow such employees to continue in service upto the age of 

60 years was allowed, in such cases no benefit of arrears for the intervening 

period where such employees were out of service are to be allowed in favour 

of  such  employees.  The  relevant  paragraph  Nos.9  and  10  of  the  said 

judgment is as under:- 

“9.  In  Harwindra  Kumar's  case  (supra)  the  Division Bench  

decision  on  which  the  appellant  places  reliance  was 

CWP-15912-2024  (O&M) and other connected cases 

                     -31- 

challenged.  Orders  passed  by  the  High  Court  dismissing  the 

writ petitions as well as those by tile Nigam directing that the 

appellants of the Civil Appeals and the petitioners of the writ 

petitions would superannuate upon completion of the age of 58 

years  were  set  aside  and  it  was  directed  that  in  case  the 

employees have been allowed to continue up to the age of 60 

years  by  virtue  of  some  interim  order,  no  recovery shall  be 

made  from  them  but  in  case,  however,  they  have  not been 

allowed  to  continue  after  completing  the  age  of  58 years  by 

virtue of erroneous decision taken by tile Nigam for no fault of 

theirs.  They  would  be  entitled  to  payment  of  salary  for  the 

remaining period up to the age of 60 years which was to be 

paid to them within a period of three months from the date of 

receipt of copy of this Court's order by the Nigam. 

10.  It  appears  that  the  High  Court  placed  reliance on  the  

decision in Harwindra Kumar's case (supra). Additionally, in 

Chairman, U.P. Jal Nigam & Anr. v. Jaswant Singh & Anr., 

2007(1)  SCT  224:  (JT  2006(10)  SC  500)  the  decision was 

reiterated in the following terms: 

    "The benefits shall only be confined to above mentioned 

persons who  have filed writ petitions before their retirement or 

they have obtained interim order before their retirement. The 

appeals filed against these persons by the Nigam shall fail and 

the same are dismissed. Rest of the appeals are allowed and 

orders passed by the High Court are set aside. There would be 

no order as to costs." 

11.  In  view  of  what  has  been  stated  above  the  inevitable   

conclusion is that the appeal is sans merit, deserves dismissal, 

which we direct.” 

53.    A  somewhat  similar  natured  question  of  law  came  up  for 

consideration  in  Civil  Appeal  No.13187  of  2024  titled “Govt.  of  West 

CWP-15912-2024  (O&M) and other connected cases 

                     -32- 

Bengal and ors. Vs. Dr. Amal Satpathi and ors.”, decided on 27.11.2024 

wherein also, the employees had retired from service but they were granted 

the benefit of retrospective promotion from a particular date when they were 

in service. The question upon grant of such benefit arose that whether, the 

benefit of the arrears are to be given to such employees upon retrospective 

promotion,  Hon’ble  the  Supreme  Court  of  India  held that  where  an 

employee has already been retired from service and had eventually attained 

retired  benefits  after  attaining  retirement,  no  benefit  of  arrears  can  be 

granted even upon retrospective promotion. The relevant paragraph of the 

said judgment is as under:- 

“There  are  no  materials  to  establish  that  the  petitioner 

authority has wantonly delayed the respondent's promotion and there 

is no taint of malice for the delay. The claim of the respondent seeking 

promotion  cannot  be  considered  on  the  ground  of  delay  due  to 

administrative reasons at the hands of the Petitioner Department, as 

contended by the learned counsel for the Respondent and the same is 

liable to be rejected. No materials have been placed before this Court 

to prove the mala fide or illegality on the part of the authority for the 

delay in finalising the promotion panel. 

After  a  post  falls  vacant  for  any  reason  whatsoever,  a 

promotion  to  the  post  should  be  from  the  date  the  promotion  is 

granted and not from the date on which such post falls vacant. The 

recommendation for promotion of the respondent was forwarded to 

the Department by PSC on December 29, 2016 and the final approval 

of the authority concerned could not be obtained for issuance of order 

of  promotion  of  the  respondent  before  his  superannuation  on 

December  31,  2016.  Service  Jurisprudence  does  not  recognize 

retrospective  promotion  i.e.,  a  promotion  from  a  back  date  and  if 

CWP-15912-2024  (O&M) and other connected cases 

                     -33- 

there exists a rule authorising the department to accord promotion 

from  a  retrospective  date,  a  decision  to  grant  promotion  from  a 

retrospective date would be valid because of a power existing to do 

so.” 

54.     Hence, as per the law settled principle of law, which fits in to 

the facts and circumstances of the case, no arrears of salary can be granted as 

being claimed by the Teachers.  

55.     Learned  counsel  for  the  Teachers  have  also  placed  reliance 

upon the judgment of the Hon’ble Supreme Court of India in Civil Appeal 

No.2974 of 2022 titled “Dr. Jacob Thudipara Vs. The State of Madhya 

Pradesh and ors.”, decided on 21.04.2022, wherein the employee was found 

to be entitled to continue in service upto the age of 65 years, and as such he 

was allowed the benefit of arrears for the period of 62 to 65 years when he 

was not in service, in which period he was not allowed to work, have to be 

granted.  

56.     It may be noticed that the differentiating factor between the said 

case  and  the  present  case  is  that  though,  on  an  earlier  occasion  in Dr. 

Jogender Pal Singh’s case (supra), the relief of continuing in service upto 

65 years age was granted  to the Teaching Faculty but the Hon’ble Supreme 

Court in an SLP filed by the Chandigarh Administration had kept open the 

said  question  of  law  to  be  adjudicated  by  a  competent  court  of  law  that 

whether the teachers who earlier fall under 1992 Rules and were later on 

subjected to rules and regulations of the UGC and AICTE are to be granted 

the benefit of continuing in service upto 65 years of age. The said question 

CWP-15912-2024  (O&M) and other connected cases 

                     -34- 

of law that whether the entitlement to continue in service upto the age of 65 

years  exists  qua  the  petitioners  Teachers  or  not  was  kept  open  and  that 

whether, they have right to claim said benefit has now become a fresh matter 

of  adjudication,  which  only  came  to  be  decided  by  the  Tribunal  on 

21.03.2023.    Hence,  the  facts  in  the  present  case  and  in Dr.  Jacob 

Thudipara’s  case  (supra), are  different  so  as  to  make  the  said  judgment 

made applicable upon the Teachers so as to grant the benefit of arrears of 

salary to the Teachers from the date they attained the age of 58 years till they 

re-joined in pursuance to the order of the Tribunal dated 21.03.2023.  

57.     Further,  reliance  is  being  placed  by  the  Teachers  in  the 

judgment of the Hon’ble Supreme Court of India in Civil Appeal No.9849 of 

2014 titled “State of Uttar Pradesh and ors. Vs. Arvind Kumar Srivastava 

and  ors.”, decided  on  17.10.2014.  Revelant  paragraph  No.23  of the  said 

judgment is as under:- 

   “23.   The legal principles which emerge from the reading of 

the aforesaid judgments, cited both by the appellants as well as the 

respondents, can be summed up as under:- 

(1)Normal  rule  is that when a particular  set  of  employees is 

given relief by the Court, all other identically situated persons need to 

be treated alike by extending that benefit. Not doing so would amount 

to  discrimination  and  would  be  violative  of  Article  14  of  the 

Constitution of  India.  This principle needs  to be  applied  in service 

matters  more  emphatically  as  the  service  jurisprudence  evolved  by 

this  Court  from  time  to  time  postulates  that  all  similarly  situated 

persons should be treated similarly. Therefore, the normal rule would 

CWP-15912-2024  (O&M) and other connected cases 

                     -35- 

be  that  merely  because  other  similarly  situated  persons  did  not 

approach the Court earlier, they are not to be treated differently. 

(2) However, this principle is subject to well recognised exceptions in 

the form of laches and delays as well as acquiescence. Those persons 

who  did  not  challenge  the  wrongful  action  in  their cases  and 

acquiesced into the same and woke up after long delay only because 

of the reason that their counterparts who had approached the Court 

earlier in time succeeded in their efforts, then such employees cannot 

claim that the benefit of the judgment rendered in the case of similarly 

situated persons be extended to them. They would be treated as fence-

sitters and laches and delays, and/or the acquiescence, would be a 

valid ground to dismiss their claim. 

(3) However, this exception may not apply in those cases where the 

judgment  pronounced  by  the  Court  was  judgment  in  rem  with 

intention to give benefit to all similarly situated persons, whether they 

approached  the  Court  or  not.  With  such  a  pronouncement  the 

obligation  is  cast  upon  the  authorities  to  itself  extend  the  benefit 

thereof  to all similarly  situated  person. Such a situation can  occur 

when  the  subject  matter  of  the  decision  touches  upon  the  policy 

matters, like scheme of regularisation and the like (see K.C. Sharma 

& Ors. v. Union of India (supra). On the other hand, if the judgment 

of  the  Court  was  in  personam  holding  that  benefit  of  the  said 

judgment shall  accrue to  the  parties before  the  Court  and such an 

intention  is stated  expressly in  the judgment  or it  can  be  impliedly 

found out from the tenor and language of the judgment, those who 

want to get the benefit of the said judgment extended to them shall 

have to satisfy that their petition does not suffer from either laches 

and delays or acquiescence.” 

58.     A bare perusal of the above would show that the facts of the 

said case are entirely different from the facts of the present case and law 

CWP-15912-2024  (O&M) and other connected cases 

                     -36- 

stipulated can only be applied keeping in view the facts of each and every 

case rather than picking up a single line from judgment so as to be applied in 

the present case.  

59.     In the case of Arvind Kumar Srivastava’s case (supra),  the 

facts of the present case are not covered by the directions given in Paragraph 

No.23 by the Hon’ble Supreme Court of India, as issue that the Teachers are 

entitled  to  continue  in  service  upto  the  age  of  65 years  is  needed  to  be 

decided afresh as question of law settled in  Dr. Jogender Pal Singh’s case

(supra), was kept open by the Hon’ble Supreme Court of India, which issue

was only decided by the Tribunal on 21.03.2023. 

60.     Further, in the present case, almost all the Teachers had already 

retired  from  service  by  the  time  they  approached  the  Tribunal  seeking 

continuance in service upto the age of 65 years and received the pensionary 

benefits  admissible  to  them  and  it  is  after  a  period  of  gap  that  they 

approached  the  Court  for  raising  the  claim  that  they  are  entitled  for 

continuance in service upto the age of 65 years, which is a distinguishing 

factor,  on  the  basis  of  which  actual  benefit  of  salary  for  the  period  they 

attained  the  age  of  58  years  and  they  joined  back  in  accordance  to  the 

impugned order dated 21.03.2023, has rightly been denied.  

61.     It is in these peculiar facts that the benefit of arrears of salary 

has been denied to Teachers by the Tribunal especially when the question of 

law whether the Teachers are entitled to continue in service upto the age of 

65 years or not, was decided by the Tribunal again on 21.03.2023 keeping in 

CWP-15912-2024  (O&M) and other connected cases 

                     -37- 

view  the  fact  that  the  said  question  of  law  had  been  kept  open  by  the 

Hon’ble Supreme Court of India.  

62.     Argument  has  been  raised  by  the  learned  counsel  for  the 

Teachers is that Teachers are entitled for the benefit of arrears of salary at 

least from the date of judgment passed by Tribunal at least rather than being 

implemented  from  the  date,  the  Teachers  have  been  allowed  to  rejoin  in 

service.   

63.     It may be noticed that all the Teachers had already retired from 

service and had been granted the pensionary benefits admissible to them for 

the  period  of  service  they  worked  with  respondent  with 

authority/Administration.  Till  the  pensionary  benefits granted to them  are 

deposited back, the Teachers could not have been allowed to join in service 

hence, in order to claim the benefit of rejoining in service under the orders 

passed by the Tribunal dated 21.03.2023 the duty had been caste upon the 

teachers to refund the pensionary benefits first, and it is then only that they 

can rejoin in service. 

64.     Nothing  has  come  on  record  to  show  that  the  Chandigarh 

Administration  took  more  than  one  month  after  the  deposit  back  of  the 

pensionary benefits by the Teachers so as to allow them to join in service.  

65.     Once, the pensionary benefits granted to Teachers upon retiring 

were  to  be  deposited  by  them  in  order  to  get  the  benefit  of  rejoining  in 

service, it cannot be said that they will be entitled for the arrears of salary 

from  the  date  of  passing  of  the  judgment  without  complying  with  or 

CWP-15912-2024  (O&M) and other connected cases 

                     -38- 

returning  back  the  pensionary  benefits,  which  they had  received  upon 

retirement and were enjoying during the intervening period.  

66.     Keeping in view the totality of the circumstances, the Teachers 

were not entitled for the benefit of actual arrears of their salary from the date 

they attained the age of superannuation upon attaining the age of 58 years till 

the date they rejoined.  

67.     However,  the  question  still  survives  as  to  what  benefit  the 

Teachers  will  be  entitled  to  after  Tribunal  allowed  them  to  continue  in 

service till the age of 65 years upon their re-joining.  

68.     Once,  by  force  of  the  judgment  passed  by  Tribunal  dated 

21.03.2023, the Teachers became entitled to continue in service upto age of 

65 years according to service law jurisprudence, they have to be treated in 

continuous service from the date they attained the age of 58 years till re-

joining by a deeming fiction so as to fix their salary upto the date of their 

rejoining by giving them the notional benefits, from the date they attained 

the age of 58 years till re-joining qua such Teachers who were not in service 

for the abovementioned period. Such Teachers will be entitled for all the 

increments in their salary which they would have been entitled to otherwise 

notionally from the date they attained the age of 58 years till their re-joining 

by deeming fiction that they were in continuance of service from the date of 

retirement on attaining the age of 58 years till the date of rejoining in service 

so as to continue in service upto the age of 65 years and their pay will be 

CWP-15912-2024  (O&M) and other connected cases 

                     -39- 

fixed notionally upon rejoining in service but without actual arrears for the 

intervening period. 

69.     With  regard  to  the  Teachers,  who  were  on  the basis  of  the 

interim order passed by the Tribunal allowed to continue in service even 

after attaining the age of 58 years and those teachers continued in service 

upto the date of the order of the Tribunal dated 21.03.2023 and now they are 

entitled to continue in service upto the age of 65 years and are continuing in 

service without actual break in service and this Court has been informed that 

they have not been granted the increments in their salary due to them after 

they had attained the age of superannuation i.e 58 years on the ground that 

they were continuing in service under the interim orders of the Cour, such 

teachers, who have already discharged the duties assigned to them qua their 

post continuously even after attaining the age of 58 years, such Teachers will 

be granted all the increments admissible to them for the period they have 

discharged the duties even after attaining the age of 58 years and they will 

be entitled to actual arrears of salary after grant of such increments as they 

have actually performed the duties assigned to them even after attaining the 

age of 58 years qua the post. As per the Rules governing over service, any 

employee  serving  and  performing  the  duties  assigned  to  him/her  will  be 

entitled  for the benefit of increment in salary  hence,  such  Teachers,  who 

continued in service after attaining age of 58 years on the basis of the said 

interim order of the Tribunal, will be treated in service for all intents and 

purposes  including  for  the  grant  of  increments  in  salary  and  in  case,  the 

increments has not been granted to such Teachers, the same be granted to 

CWP-15912-2024  (O&M) and other connected cases 

                     -40- 

them so as to fix their actual entitled salary for their work after attaining the 

age of 58 years along with actual arrears admissible to them. 

70.     Keeping in view the above, all the writ petitions challenging the 

impugned order dated 21.03.2023 (Annexure P-1) passed by the Tribunal are 

disposed of in the above terms.  

71.     At  this  stage,  Mr.  D.S.Patwalia,  Senior  Advocate  with  Mr. 

Ayush  Gupta,    Advocate  for  the  petitioners  in  CWPs No.29295,  29070, 

17842,  28257,  28867,  28369  and  28591  of  2024  and  for  respondents  (in 

CWP-13268-2023 and CWP-17842-2024 submits that the Teachers are also 

claiming  for  continuance  in  service  beyond  the  age of  65  years,  which 

discretion to allow the Teachers beyond 65 years of age in service vests with 

the Chandigarh Administration and they have already raised a claim for the 

same  by  filing  an  appropriate  representation  before  authorities  concerned 

and the Chandigarh Administration be directed to decide the same so that, in 

case  the  Chandigarh  Administration  decides  to  grant  the  said  benefit  of 

further extension in service, no legal hurdles are created for either of the 

parties. 

72.     Learned  counsel  for  the  Chandigarh  Administration  submits 

that in case, any such representation is received at the hands of the Teachers 

CWPs No.29295, 29070, 17842, 28257, 28867, 28369 and 28591 of 2024, 

the same will be decided upon in accordance with the law by passing an 

appropriate speaking order within a period of 8 weeks from the receipt of 

copy  of  this  order  and  in  case,  such  representation  has  already  not  been 

decided  and  in  case,  it  is  found  that  the  petitioners  in  CWPs  No.29295, 

CWP-15912-2024  (O&M) and other connected cases 

                     -41- 

29070, 17842, 28257, 28867, 28369 and 28591 of 2024 are entitled for the 

benefit further extension in service, beyond the age of 65 years, the same 

will be released otherwise due reasons will be mentioned for not accepting 

the claim of the Teachers in CWPs No.29295, 29070, 17842, 28257, 28867, 

28369 and 28591 of 2024 in the speaking order to be passed and the said 

order will be duly conveyed to them.  

73.    Learned counsel for the petitioners in CWPs No.29295, 29070, 

17842,  28257,  28867,  28369  and  28591  of  2024  submits  that  keeping  in 

view  the  statement  of  learned  counsel  for  the  respondents,  Teachers  are 

satisfied. 

74.    Pending application, if any, also stands disposed of. 

75.             Photocopy of this order be placed on the files of other connected 

files. 

(HARSIMRAN SINGH SETHI) 

JUDGE 

29-08-2025 

Sapna Goyal 

(VIKAS SURI) 

JUDGE 

NOTE:   Whether speaking: YES 

    Whether reportable: YES