MUHAMMAD ABULAISH Vs. JAMIA MILIA ISLAMIA UNIVERSITY

JUDGEMENT

(1.) The present petition has been filed by the petitioner with the following prayers:-

(2.) In substance, the petitioner is challenging the rejection of his application / notice for voluntary retirement, with a consequential prayer that he be granted the retiral benefits.

(3.) The case of the petitioner, as contended by Mr. Chandra Shekhar, learned counsel on behalf of the petitioner is that the petitioner joined the respondent University on January 06, 2004 pursuant to an appointment letter issued on December 26, 2003. At the time of joining, the age of the petitioner was 32 years, 5 months and 2 days as his date of birth is August 04, 1971.