DILESHWAR PRASAD BHATPAHARE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The instant petition has been preferred by the petitioner against the order dtd. 31/1/2014 (Annexure P/1) whereby the application of the petitioner for voluntarily retirement was allowed with effect from 20/8/2013.

(2.) Brief facts of the case as projected by the petitioner, are that the petitioner was temporarily posted as State Programme Officer (Leprosy) in the office of Directorate Health Services, Raipur vide order dtd. 19/11/2010. Accordingly, the petitioner rendered his service with utmost sincerity and honesty as State Programme Officer. The copy of the order dtd. 19/11/2010 is filed as Annexure P/3. As the petitioner suffered from cardiac disease, he made an application for medical leave on 8/4/2013. The copy of the medical leave application is filed as Annexure P/4. In the meanwhile, Dr. K.C. Uraon was posted as State Programme Officer (Leprosy) in the place of petitioner vide order dtd. 9/5/2013. The copy of the order dtd. 9/5/2013 is filed as Annexure P/5. Thereafter, the petitioner resumed his duty on 20/5/2013. As the petitioner was not provided joining, then he made an application informing that as he resumed his duty on 20/5/2013 accordingly, he may be posted to his original place of posting i.e. District Leprosy Officer. The copy of application dtd. 19/7/2013 is filed as Annexure P/6.

(3.) On 20/8/2013, due to health and family reasons, the petitioner made an application for voluntary retirement. The voluntary retirement application of the petitioner was not considered and even in the meanwhile, the petitioner himself made an application for withdrawal of his application for voluntary retirement on 21/10/2013 (Annexure P/7). In the above course, the petitioner again made an application for non-consideration of his voluntary retirement application on 24/12/2013 and to provide him joining to his original place of posting i.e. District Leprosy Officer, Bilaspur but no action was taken. The copy of the representation dtd. 24/12/2013 is filed as Annexure P/8.