VINOD N. JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Harshal N. Pandya, learned counsel for the appellant, Mr. Jinesh H. Kapadia, learned counsel for the respondent Institution, as also Ms. Shruti Dhruve, learned Assistant Government Pleader for respondent - State.

(2.) This Letters Patent Appeal arises out of the judgment and order dtd. 12/10/2022 passed by the learned Single Judge in Special Civil Application No. 4473 of 2011, wherein a categorical finding has been returned that the petitioner - appellant herein, who was in-charge principal of the institution concerned, was never a member of CPF scheme, which is one of the pre-conditions for grant of benefits of the Government Resolution dtd. 5/2/1980.

(3.) Clauses 1 and 2 of the Government Resolution dtd. 5/2/1980 have been extracted in the judgment impugned which are to be noted hereunder: