SAURASHTRA UNIVERSITY Vs. JAYSHREEBEN BABUBHAI SANANDIYA

JUDGEMENT

(1.) The appellant-Saurashtra University has filed these appeals only against a portion of the order passed by learned Single Judge by which, the petitioners have been relegated to the alternative remedy of approaching the Gujarat Education Tribunal.

(2.) Apparently, the appeals have been filed with a view to hound the employees which is evident from the findings of learned Single Judge in paragraph Nos.10.2 to 10.4 of the order which are reproduced hereunder:

(3.) It is a classic case in which the employees, who, though have been relegated, have been victimized and as reproduced by learned Single Judge, the transcript of conversation with the Vice Chancellar and the concerned employees of the University showed that they had been victimized and their services were terminated merely because they have approached this Court. In the background of the facts, learned Single Judge while relegating the employees to the Tribunal has directed that the University should reinstate the employees.