CAPT PREETI GIRI Vs. UOI

JUDGEMENT

(1.) In this petition for a writ of mandamus, the petitioner has prayed for a direction to the respondents to accept her application seeking premature discharge from the military service and in the alternative to direct her attachment for a short period at Delhi to tied over her domestic problems arising from the illness of her husband and mother-in-law.

(2.) The petitioner is serving as a Commissioned officer in the rank of a Captain in the military nursing service. She is presently posted at Shillong. She appears to have made an application seeking premature retirement/resignation from service in terms of a policy formulated by the Government in that regard.

(3.) The said request has been considered and rejected by the respondents in terms of a communication dated 6th September, 2006. Aggrieved the petitioner has filed the present writ petition challenging the rejection order and praying for a mandamus directing the respondents to discharge her from the military service.