- (1.) The petitioners in this batch of writ petitions are either retired employees, lecturers or some are on the verge of retirement or some are their family members like widow of deceased employees of respondent no.2 Maharana Pratap University of Agriculture and Technology, Udaipur, which was established by the Act of State Legislature in the year 1999 & the employees serving the previous University Rajasthan Agriculture University, Bikaner and upon the creation of respondent no.2 Maharana Pratap University of Agriculture and Technology, Udaipur were transferred with men and unit to respondent no.2-University.
(2.) In the year 2001, in pursuance of Resolution dated 7/12/2000, the employees of respondent no.2 University were given the option/re-option to go for pension scheme upon their retirement in place of Contributory Provident Fund Scheme ('CPF' in short). Upon giving their such re-option, the retired employees were also given pension under the Pension Rules, 1990 applicable to the respondent no.2 University and in case of their death, their dependents were also given Family Pension as per the said Pension Rules.
(3.) Similar resolution is also said to have been again taken on 18/12/2009, vide Annex. 2 in Civil Writ Petition No. 1238/2012 (Dr.A.K.Kurchania vs. State of Raj. & Ors.), giving option or reoption to the employees to switch over from CPF to Pension Scheme.;