ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST Vs. V R RUDANI

JUDGEMENT

(1.) These appeals, by certificate, are from a common judgment of the Gujarat High Court giving some monetary benefits to the respondents.

(2.) The facts of the case can be quite shortly stated :

(3.) This award of the Chancellor was accepted by the State Government as well as by the University. The latter issued direction to all affiliated colleges to pay their teachers in terms thereof. The appellants instead of implementing the award served notice of termination upon 11 teachers on the ground that they were surplus and approached the University for permission to remove them. But the Vice Chancellor did not accede to their request. He refused the permission sought for. There then the management - we mean the trust took a suicidal decision. The decision was to close down the College to the detriment of teachers and students. The affiliation of the College was surrendered and the University was informed that the management did not propose to admit any student from the academic year 1975-76. It was again a unilateral decision without approval of the University. The College was closed with effect from June 15, 1975 with the termination of services of all the academic staff.