UNIVERSITY OF DELHI Vs. RATTAN MALA AHUJA

JUDGEMENT

(1.) CM 85/2015(exemption)

(2.) Mr. Ajay Digpaul, Advocate enters appearance on advance notice on behalf of respondents No.2,3,5 & 6. Mr. Saurabh Dev Karan Singh, Advocate enters appearance on advance notice on behalf of respondent No.4/UGC.

(3.) The case of the petitioner is that the petitioner is a Central University which came into existence by virtue of Delhi University Act, 1922 and the said Act has specific provisions under its Statute 28- A for the payment of gratuity to its employees and the respondent No.4, i.e. University Grants Commission (UGC), with the approval of respondents No.5, i.e., Ministry of HRD introduced the provisions of payment of gratuity to the employees of Delhi University through Central Universities Retirement Benefit Rules, 1967. The employees of the petitioner are, thus, governed by the said provisions under its Statute 28-A for payment of gratuity and accordingly, the employees of the petitioner are being paid gratuity as per the same along with the Rules as aforesaid read with CCS Pension Rules.