NUTAN BHARTI GRAM VIDYAPITH Vs. GOVERNMENT OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) The Private College (Nutan Bharti Gram Vidyapith) covered under the Grant-in-Aid scheme of the State Government has filed the present appeal impugning the orders passed by the High Court (High Court of Gujarat at Ahmedabad) dtd. 26/7/2022 (Letters Patent Appeal Number 1456 of 2010) and21/4/2023(Miscellaneous Civil Application (for Review) Number 01 of 2022).

(3.) At the time of hearing, the learned senior counsel appearing for the appellant submitted that he only wishes to press the claim regarding liability of the appellant-college to pay retiral benefits to the respondent-employee.