ABDUR RAHMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal has been filed against the judgment of the High Court [ dtd. 23/7/2024 in Civil Writ Petition No. 1018/2024.] confirming the order of the Central Administrative Tribunal [dtd. 7/12/2023 in Original Application No. 758/2019.] upholding Central Government's rejection of the appellant's request for Voluntary Retirement from Service ("VRS").

(3.) The appellant is an Indian Police Service ("IPS") officer belonging to the 1997 Batch, Maharashtra cadre. On 22/7/2014, one Tukaram Bhimrao Jadhav filed a complaint (Complaint I) against the appellant for torturing the complainant's wife. On 28/4/2016, the appellant's father- in-law filed a complaint (Complaint II) against him for allegedly contracting a second marriage without consent of first wife and for torturing his first wife and son. On 29/3/2019, the appellant gave a speech at the launch event of his book titled "Denial and Deprivation", and an enquiry was initiated against him for violation of Rules 6 and 7 of the All India Service (Conduct) Rules 1968 ("Conduct Rules") (Complaint III). It is in this background that he tendered a notice dtd. 1/8/2019 for VRS under Rule 16(2A) of the All India Service (Death-cum-Retirement Benefits) Rules, 1958 ("1958 Rules").