GUJARAT HOMEOPATHIC MEDICAL COLLEGE AND HOSPITAL Vs. MANIKABEN RAMJANAMSINH YADAV WIFE OF DECD. RAMJANAMSINH YADAV

JUDGEMENT

(1.) Heard Mr. V.K. Patel, learned advocate for petitioners and Mr. N.A. Pandya, learned advocate for respondent no.1 and learned AGP for respondent nos. 2 and 3.

(2.) In this group of petitions, petitioner - Gujarat Homeopathic Medical Collage and Hospital is aggrieved by the common order dated 31.05.2013 passed by Controlling Authority in Gratuity Claim Applications Nos.369 of 2012 to 376 of 2012 and 417 of 2012 and 16 of 2012 filed by employees of present petitioner.

(3.) So far as factual backdrop is concerned, it has emerged from the case set up by the petitioner in this group of petitions that the petitioner is education institute managed by a trust namely Shri Hari Om Homeopathic Trust. Petitioner has claimed that it is grantinaid institute and it receives 100% grant towards salary of the employees and 50% grant towards administrative expenses from the state government.