NAGARAJABABU N. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri.Prashanth H.S. learned counsel appearing for the appellant and Sri.Chandrachud A., CGSC appearing for the respondents.

(2.) Learned counsel for the appellant submits that application made by the appellant/petitioner to the authority seeking his voluntary retirement is pending. As such, directions be issued to the respondents-authorities to decide the said application.

(3.) Learned CGSC appearing for the respondents on instructions submits that the application dtd. 19/6/2023 submitted by the appellant seeking his voluntary retirement from services with effect from 31/1/2024 is already returned on the ground that the said application was made to the wrong authority i.e., Deputy Commandant instead of Commandant. The copy of the communication dtd. 24/6/2023 is also placed on record. Learned Counsel for the respondents further submits that the communication dtd. 24/6/2023 further indicates that the appellant/petitioner is at liberty to submit his fresh application and the wording used in the communication is: Hence, application in respect of CISF No.034490332 HC/GD Nagrajababu N is returned herewith for the above reasons and directed re-write VRS application. It is further submitted that the copy of the order was also served on the appellant/petitioner.