CAPT. R.L. MATHUR Vs. UOI

JUDGEMENT

(1.) By this writ petition the petitioner-Captain R.L.Mathur seeks direction against his employer namely the respondent No.2/The Air India Limited to allow voluntary retirement of the petitioner.

(2.) The relevant rule with respect to voluntary retirement is Regulation 70(iii)(a) of Air India Employees Service Regulations which reads as under:-

(3.) The notice period of three months as contained in the aforesaid Regulation 70(iii)(a) has now been made six months by virtue of a circular of the respondents No. 2 and 3 dated 27.10.2010.