(1.) Cm No.16832/2014
(2.) It appears that by an office memorandum no. 4/118J:PIC dated 1st May, 1987, option was given to the employees to convert from the Contributory Provident Fund Scheme to the General Provident Fund cum Pension Scheme (the pension scheme) as well as amendments by the University to its statute 28-A as well as two notifications dated 25th May, 1987 and 4th June, 1987, the University had notified that the petitioner had been converted to the pension scheme as envisaged in the office memorandum for the reason that he had not exercised the option before 30th September, 1987 to continue under the Contributory Provident Fund (CPF) Scheme.
(3.) It appears that the office memorandum no. 4/118J:PIC dated 1st May, 1987 as well as amendments were never served upon the petitioner who learnt about the same only in September/October, 2013. The petitioner sought information with regard to the same from the University of Delhi in exercise of his rights under the Right to Information Act, 2005 but was unsuccessful in getting the complete information or the documents. In this background, the appellant represented to the respondents seeking sanction of pension from the date of retirement as he had been automatically switched over to the pension scheme by virtue of the deeming provisions in the office memorandum dated 1st May, 1987 and to pay arrears from the date of his retirement from the service of the respondent i.e. with effect from 1st August, 2010. Representations to the University as well as to the visitor dated 13th June, 2014 and 18th June, 2014 were of no avail compelling to the petitioner (Shri S.N. Gupta) to seek relief by way of W.P.(C) No. 4132/2014 which was dismissed by the judgment dated 8th July, 2014.