S.P. Mehrotra and K.N. Pandey, JJ. - (1.) HEARD Sri R.P. Dubey, learned Counsel for the petitioners and the 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. A supplementary affidavit has also been filed on behalf of the petitioners along -with the writ petition.
(2.) FROM the averments made in the writ petition and the supplementary, affidavit, it appears that the petitioner No. 1 Mangat Singh was appointed as Lecturer in Geography subject on 16.8.1975 in Mahatma Malviya Degree College Khekhra, Baghpat. The date of birth of the petitioner No. 1 Mangat Singh is 20.1.1950, and he is to attain the age of superannuation on 19.1.2012, and is duel to retire on 30.6.2012 after getting Session benefit. It further appears that the petitioner No. 2 Rama Shankar Sharma was appointed as lecturer in Economics subject in the aforesaid College on 16.8.1975. The date of birth of the petitioner No. 2 Rama Shankar Sharma is 1.7.1955, and he is to attain the age of superannuation and is due to retire on 30.6.2017.
(3.) IT is, inter alia, stated in the writ petition that the aforesaid College is affiliated to Chaudhary Charan Singh University, Meerut (Meerut University,, Meerut). It further transpires that initially the petitioners opted for Contributory Provident Fund Scheme (CPF). However, by the Option Letters, each dated 22.11.2007, each of the petitioners exercised his option in terms of the Government Order dated 25.8.1999 for switching over from Contributor Provident Fund Scheme (CPF) to General Provident Fund Scheme (GPF) with Pension. The said Option Letters of the petitioners were forwarded by the Principal of the aforesaid College to the Director of Higher Education, U.P. Allahabad by the Communication dated 1.12.2007. Copies of the said Communication dated 1.12.2007 and the said Option Letters of the petitioners are annexed as Annexure SA -1 to the supplementary affidavit.;