S.K. PANT PROFESSOR Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners were admittedly appointed on different posts in an autonomous institution registered under the provisions of Indian Societies Registration Act, 1860 (hereinafter referred to as "Act, 1860"), namely, Govind Ballabh Pant Social Science Institute, Allahabad and being an autonomous institution it's finances were catered jointly by Government of India (through ICSSR) and Government of Uttar Pradesh.

(2.) In the year 2005 the University of Allahabad was conferred status of a Central University and vide Sec. 30(5) 1, 2 and 3 of University of Allahabad Act, 2005 it was adopted as constituent institution of University of Allahabad.

(3.) Now the petitioners are claiming that by virtue of becoming a constituent institution of University of Allahabad they are entitled for all benefits granted to Central University employees including the benefit of pension, i.e., to provide General Provident Fund Scheme instead of Contributory Provident Fund Scheme.