- (1.) We have heard Shri GK. Singh for the petitioners. Shri Rakesh Sinha for the Central Government. Shri Pankaj Naqvi for Banaras Hindu University and Shri V.K. Upadhyay for the University Grants Commission.
(2.) All the petitioners are teachers/ employees of the Banaras Hindu University. By the writ petition No. 32101 of 2004 they have prayed for quashing the decision of the Executive Council of the University dated 19th-20th July, 2002 as communicated by the Registrar of the University on 5.9.2002 regretting to approve the orders of the Vice Chancellor of the University dated 20.3.2001 and 18.1.2002 to grant another opportunity to the university employees, and to all those who have superannuated after 1.1.1996, to opt for the pension scheme. Consequently, the action taken in compliance to the Vice Chancellor order dated 18.1.2002 was withdrawn. The petitioners have further prayed for writ of mandamus commanding the university to allow the petitioners to switch back from Contributory Provident Fund Scheme (CPF Scheme) to General Provident Fund-cum-Gratuity-cum-Pension Scheme (GPF-Gratuity-Cum-Pension Scheme).
(3.) In Writ Petition No. 28790 of 2004, the petitioner has challenged the decision of the Executive Council dated 31st May, 2003 communicated to the petitioner vide letter dated 24th July, 2003.;