GUJARAT VIDYAPITH Vs. BARANDA BACHUBHAI SOMABHAI

JUDGEMENT

(1.) Heard Mr. Udayan Vyas, learned advocate for the appellant and Ms. Mamta Vyas, learned advocate for respondent no.1-orig. petitioner.

(2.) The following noteworthy facts emerge from the record of this appeal that the respondent no.1 is a doctorate and belongs to Scheduled Tribes Community. In the year 1988, the Respondent no.1 was selected and appointed to the post of Lecturer vide order dtd. 9/3/1988 and from that date till 16/10/1998, the respondent no.1 worked in MSW Department of the appellant University.

(3.) As the record unfolds, on 16/10/1998, the respondent no.1 was transferred in the same pay-scale in the respondent no.2 centre, which was within the campus of the appellant university. Thereafter, the record shows that the respondent no.1-original petitioner filed an application for lien, which culminated into order dtd. 15/2/2001 passed by the appellant, whereby the respondent no.1 was informed that he was not entitled to get the benefit of lien and it was informed that his services will be continued in Respondent no.2 institute only.