ROSHAN DEEN Vs. BANK OF BARODA

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India is maintained by the petitioner against the respondents praying therein for the following substantive reliefs :-

(2.) As per the petitioner, he joined as Accounts Clerk in respondent Bank on 27.2.1978 and he was promoted as Special Assistant on 25.3.1985 and thereafter promoted as an Officer Scale-I on 1.2.1990.

(3.) It has been submitted that in the year 1995, the Bank of Baroda (Employees') Pension Regulations, 1995 Annexure P-1 were notified and as per Regulation 3(3) of these Regulations, the Regulations were applicable to the employees in service of the Bank before the notified date, who continued in service on or after the notified date and exercised an option in writing within 120 days from the date notified to become the member of the fund. The petitioner did not exercise any option under the aforesaid Regulations.