NAVINKUMAR KANHAIYALAL KHATRI Vs. GUJARAT VIDYAPITH

JUDGEMENT

(1.) As common issue arises in both these appeal, both these appeals are heard together and are being decided by this common order.

(2.) Both these appeals arise out of the common oral order dtd. 12/10/2022 rendered by the learned Single Judge, whereby learned Single Judge dismissed the petitions filed by the respective appellants and, hence, the appellants have filed two different appeals under Clause 15 of the Letters Patent.

(3.) Heard learned advocate, Mr. Aditya Gupta for the appellant and learned advocate, Mr. M.K. Vakharia for the respondent.