DEEPAK MAHESHWARI,J. - (1.) These are two separate special appeals filed by the Rajasthan Rajya Vidyut Prasaran Nigam Limited assailing two separate orders passed by the ld.Single Judge on common question which arose for consideration.
(2.) At the outset, it may be noticed that for all practical purposes it is the second round of litigation and the question which earlier emerged for consideration was as to what will be the effect if the employee has failed to submit his option when the erstwhile Rajasthan State Electricity Board (for short 'the RSEB') introduced a pension scheme namely RSEB Employees' Pension Regulations, 1988.
(3.) In the first round of litigation, the matter travelled upon the Apex Court and finally in the case of RRVVNL Vs. Dwarka Prasad Koolwal and Others reported in (2015) 12 SCC 51 it was held that those who failed to furnish their options upto the last cut-off date i.e. 28.11.1998, are not entitled to seek pension but it was revealed from the record that there are three SLPs in which the case of the writ petitioner-employee was that he submitted his option at the given point of time when called upon by the erstwhile RSEB and taking note thereof their cases were remitted by the Apex Court.;