NAZEER AHMED Vs. PRINCIPAL DISTRICT & SESSIONS JUDGE

JUDGEMENT

(1.) Sri Shivakumar Kalloor, Advocate for Appellant. Sri Syed Habeeb, AGA for respondent. This writ appeal has been filed by the appellant Nazeer Ahmed aggrieved by the order passed by the learned Single Judge on 03.12.2015, dismissing his Writ Petition No.201104/2015 (S-RES).

(2.) The facts giving rise to the present appeal in brief are as under:-

(3.) The appellant filed another Medical Certificate before the learned Principal District and Sessions Judge, Raichur after himself getting examined as Out-door Patient vide OPD No.162253/2012 dated 20.09.2012 and along with the said application, he filed his application for voluntary retirement on medical grounds on 27.09.2012.