(1.) The question raised in both the petitions is about the jurisdiction of the Gujarat Universities Services Tribunal ("the Tribunal" for short) to decide the dispute between the petitioner (University) and its employees (respondent No.1 in both the petitions) in connection with their service conditions.
(2.) The case of the petitioner university is that since it does not fall within the definition of university as per section 2 (f) of the Gujarat Universities Services Tribunal Act, 1983 ("the Act" for short), the Tribunal lacks jurisdiction to entertain any dispute between the petitioner university and its employees.
(3.) The facts relevant for the purpose of deciding the above issue are briefly stated as under:
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