RRVVNL Vs. HARI KISHORE SHARMA

JUDGEMENT

(1.) THESE appeals have been preferred by the appellant -R.R.V.V.N. Ltd., against the judgment of the learned Single Judge dated 21st October, 2011 by which the bunch of 83 writ petitions has been allowed by the learned Single Judge directing that the order of rejection dated 26.06.2008 and the Circular dated 12.03.1999 are quashed and set aside. All the R.S.E.B. Existing employees covered under Reg. 3 (k) and 3 (n) of Pension & G.P.F. Regulations, 1988, including writ petitioners or their legal representatives, who are interested to submit their options, are at liberty to exercise option, as required to be furnished in the Form appended to (1) R.S.E.B. Employees Pension & (2) General Provident Fund Regulations, 1988 within reasonable time, as considered by respondents to be appropriate and if such options are furnished, the respondents may take appropriate decision in accordance with law.

(2.) THE appellant -Corporation (Nigam), which was originally R.S.E.B. has challenged the decision of the learned Single Judge on the ground that the learned Single Judge has held that it was incumbent upon the Board to have given wide publicity for seeking options and notice to individual employees at the time of bringing into force of the new Scheme and inviting options from them.

(3.) WE find from the judgment of the learned Single Judge that the learned Single Judge has taken into account the entire background in the factual aspect regarding exercise of option and the fact that the Board itself had taken a decision time and again extending date for inviting pension, as referred at Page 23 of the judgment.