KRISHNA SWAROOP BADONI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner was Assistant Teacher (L.T. Grade). He had moved an application for voluntary retirement. The said application was accepted vide order dtd. 25/1/2023 w.e.f. 31/1/2023.

(2.) Present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers:-

(3.) Heard Mr. Anil Kumar Joshi, learned counsel for petitioner and Mr. Atul Bahuguna, learned Standing Counsel for State.