JITENDRA KUMAR OJHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed by the petitioner challenging the order dated February 15, 2019, passed by the Central Administrative Tribunal, Principal Bench, New Delhi ('Tribunal') in OA being 1052/2018, whereby the Tribunal has dismissed the OA of the petitioner by stating in paragraph 7 onwards as under:-

(2.) The facts as noted from the record are that the petitioner joined the Indian Railway Traffic Service ('IRTS') in the year 1990. Thereafter, he joined the Research and Analysis Service ('RAS') of Govt. of India in the year 1993. It was his case before the Tribunal that he handled several responsibilities that were entrusted to him over the period of his service. His accomplishments in National Security and Governance, Counter Insurgency, Health as component of National Security etc. were rewarded by various authorities. However, in the year 2012, he realized that there existed an all round threat to him and wanted to have a respectful and graceful exit from the Organization.

(3.) In this regard, the petitioner addressed certain letters to the concerned Secretary. It was his case that he was dissuaded by his superiors from taking Voluntary Retirement Scheme ('VRS') and in fact, he was persuaded to accept an assignment in National Defence College ('NDC') which was duly completed by him. Even, on January 16, 2018, he met the Secretary and renewed his request to permit him to opt for VRS.