BRAJESH KUMAR SARASWAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Pujara, learned advocate for the petitioner, Ms.Guru, learned advocate for respondent No.1, Mr.Shirish Joshi, learned advocate for respondent No.4 college, Ms.Shailja, learned advocate for respondent No.7 Provident Fund Organisation and Mr.Vin, learned advocate for respondent No.3 University.

(2.) Rule. Mr. Joshi, learned advocate for the respondent no.4, Mr. Vin learned advocate for respondent no.3 and Ms. Ritu Guru, learned AGP for respondent State waive service of Rule and with their consent, the petition is heard for final decision.

(3.) The petitioner is essentially and substantially aggrieved by order dated 10.9.2014 passed by the learned Education Tribunal in Appeal No.2 of 2014 (Old Appeal No.38 of 1992) whereby the learned Tribunal dismissed the appeal filed by present petitioner.