2001 AIR SCW 2431(2) ::(2000) 3 CurLR 21 ::(2000) 86 FacLR 611 ::2000 (9) SCC 321 ::2001 SCC (L&S) 77 ::(2000) 2 LabLJ 1302 ::(2000) 3 ESC 1954 ::(2001) 1 SCT 432 ::(2000) 5 ServLR 359 ::(2000) 2 UPLBEC 1828 ::(2000) 7 Supreme 91 ::(2000) 7 JT 560 (SC)

Supreme Court Of India

Hon'ble Judge(s): V. N. Khare, S. N. Phukan , JJ

Constitution of India , Art.133— Appeal to Supreme Court - Laches - Rail - @page-SCW2432way employee on re-organisation of Railways resigned from service and opting to take provident fund under State Railways Provident Fund - After a lapse of 28 years said employee seeking change of his option from provident fund to pension scheme - Without going into merits, the Supreme Court observed that due to laches, said employee was not entitled to change his option. (Para 1 2 3)