KARNATAKA HOUSING BOARD Vs. R SATYANARAYANA

JUDGEMENT

(1.) THE appellant was the respondent in writ Petition No. 30399 of 2003 which was allowed by the learned Single judge. The respondent herein was the petitioner in the writ petition.

(2.) THE writ petitioner was an employee of the Karnataka Housing board (appellant herein ). While he was working as Superintendent in the finance Controller's Section, the petitioner submitted an application dated 23-12-1999 seeking permission to voluntarily retire from service under rule 285 (1) (a) of the Karnataka Civil Services Rules which are admittedly applicable to the employees of the Karnataka Housing Board. The petitioner's application was allowed by the appellant as per Annexure-B order dated 6-4-2000 which stated as follows:

(3.) THEREAFTER the appellant issued Annexure-C order dated 17-8-2000 partially modifying Annexure-B order dated 6-4-2000. As per Annexure-C order, the petitioner was permitted to take voluntary retirement as per rule 285 (1) (a) of the Karnataka Civil Services Rules. Except deleting Rule 285 (1) (b) from Annexure-B order, there was no change in Annexure-C order. Thus petitioner stood voluntarily retired from service under Rule 285 (1) (a)of the Karnataka Civil Services Rules with effect from 23-4-2000.