GUJARAT NATIONAL LAW UNIVERSITY Vs. PATEL MANOJ PRAKASHBHAI

JUDGEMENT

(1.) This appeal arises out of a C.A.V Judgment dated 17.04.2017. By the judgment under challenge, the original petitioner (respondent-herein) succeeded before the Learned Single Judge. The learned Single Judge held that the respondent herein/petitioner is entitled to be continued in appointment as per Letter of Appointment dated 31.12.2013, however only up to 01.01.2019, on his completing five years' fixed term appointment as per the regulations, in the pay-scale of Rs.15, 600/- 39, 100/- with grade pay of Rs.5, 400/-.

(2.) The facts in brief are as under:

(3.) Shri Udayan Vyas, learned counsel for the appellant University assailed the order of the learned Single Judge on several counts, briefly stated as under: