TRIGUNANAND PANDEY Vs. SOUTH EASTERN COALFIELDS LIMITED

JUDGEMENT

(1.) WITH consent heard finally. The petitioner has filed this petition for setting aside the order (Annexure P-11), dated 2/3-12-2002 whereby his application for voluntary retirement has been accepted. The petitioner's contention is that his Voluntary retirement has been illegally accepted even without any formal/proper application made by him.

(2.) THE respondent have filed return. The respondents in the return have made categorical statement that the petitioner was retired from the service on his own request. They have filed Annexures R-l showing that the petitioner himself applied for voluntary retirement. Annexure R-l is relevant and quoted below :--

(3.) IT is submitted that the application was processed on 5-8-2002 and, the formalities were completed and accounts etc. prepared. It is on 3-12-2002 the petitioner was informed about his retirement as per Annexure P-11 and all this has been done at the request and the applications made by the petitioner himself. Shri Mishra submits that the respondents are ready to release the amount due to be paid.