R.N. VIRMANI Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) <DJG>RAJIV SHAKDHER,J.</DJG>The captioned writ petitions revolve around a singular issue, which is: whether or not the petitioners should be entitled to change over from the Contributory Provident Fund (in short CPF) to the General Provident Fund (GPF)­ cum ­ Pension Scheme (in short the Pension Scheme). The petitioners have claimed a right of change over / switch over to the Pension Scheme based on the Government of India (in short GOI), Department of Pension and Pensioners Welfare Office Memorandum (in short O.M.) No.4/1/87 -P.I.C -I dated 01.05.1987, which was admittedly adopted by respondent no.1 i.e., University of Delhi vide notifications dated 25.05.1987, read with notification dated 04.06.1987, after receiving due approval of its Vice Chancellor.

(2.) IT may be relevant to note that the captioned writ petitions alongwith other writ petitions were listed for hearing before the court from time to time when, vide order dated 21.05.2012, my predecessor, categorised the matters with the assistance of counsels for parties into three separate categories.

(3.) HAVING regard to the fact that the captioned writ petitions pertain to Category -3, I may only note the following brief facts, which are necessary for adjudication qua the controversy in issue : -