S.P. Mehrotra, K.N. Pandey, JJ. - (1.) HEARD Sri R.P. Dubey, learned Counsel for the petitioner and Sri Pankaj Saxena, learned Standing Counsel appearing for the respondents. The learned Counsel for the parties are agreed that the controversy involved in the present writ petition is covered by the earlier decisions of this Court, referred to hereinafter in the present judgment, and therefore, the present writ petition may be decided at this stage itself.
(2.) AS per the averments made in the writ petition, the petitioner is working on the post of Reader in Education in Arya Kanya Mahavidyalaya, Hardoi. The date of birth of the petitioner is 10.10.1948, and she is to attain the age of superannuation on 9.10.2010, and is due to retire on 30.6.2011 after getting Session benefit. It is, inter alia, stated in the writ petition that the aforesaid College is affiliated to Chhatripati Sahu Ji Maharaj University, Kanpur (Kanpur University, Kartpur).
(3.) IT appears that initially the petitioner opted for Contributory Provident Fund Scheme (CPF). However, in the year 2004, the petitioner sought to change her option from Contributory Provident Fund Scheme (CPF) to General Provident Fund Scheme (GPF) with Pension. The intimation in regard to the exercise of option in the year 2004 by the petitioner was sent by the Principal of the College to the Regional Higher Education Officer, Lucknow Region, Lucknow (respondent No. 4) by the Communication dated 28.6.2004 (Annexure -10 to the writ petition).;