education law case, institutional regulation, Gujarat
0  02 Dec, 2024
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Nutan Bharti Gram Vidyapith Vs. Government of Gujarat and Anr.

  Supreme Court Of India Civil Appeal /13958/2024
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Case Background

As per case facts, Respondent No.2 was dismissed from service by the appellant college due to misconduct. After a series of appeals, the High Court directed reinstatement with continuous service ...

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