LAWS(DLH)-2013-5-286

S.S RAWAT Vs. UNION OF INDIA

Decided On May 20, 2013
S.S Rawat Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) ON March 22, 2010 petitioner submitted an application seeking to be voluntarily retired with effect from July 02, 2010. The request was not withdrawn till it was accepted on May 04, 2010.

(2.) BUT , the date with effect wherefrom the petitioner would have voluntarily retired continued to be July 02, 2010.

(3.) ON June 26, 2010, petitioner withdrew request for being voluntarily retired.