UNIVERSITY OF DELHI Vs. SHARWAN KUMAR GUPTA

JUDGEMENT

(1.) + W.P.(C) 5138/2014

(2.) Vide the present petitions, the petitioners are seeking setting aside of the impugned order dated 30.09.2013 passed by the Controlling Authority (Respondent no. 2) in ALC-I/36/305/2013 titled as "Shri Sarwan Kumar Gupta v. Registrar, University of Delhi" and order dated 02.04.2014 passed in Appeal No. 36 (76) 2013-P.A. by the respondent no. 3, i.e., the Appellate Authority.

(3.) Ld. Counsel appearing on behalf of the petitioner University of Delhi submits that petitioner University of Delhi is a Central University, which came into force by virtue of Delhi University Act, 1922 and the said Act has specific provisions under its Statute 28-A for payment of gratuity to its employees and the respondent no. 4, i.e., the University Grant Commission (UGC), who with the approval of respondent no. 5, i.e., Ministry of HRD, introduced the provisions of payment of gratuity to the University employees through Central Universities Retirement Benefit Rules, 1967.