MOHASINBHAI A CHUNIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Jaswant K. Shah, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondents.

(2.) With the consent of the learned advocates appearing on behalf of the respective parties and in the facts and circumstances of the case, the present petition is taken up for final hearing today.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for an appropriate writ, order and/or direction to declare and to direct the respondents herein that the voluntary retirement of the petitioner pursuant to his notice dated 27/03/2006 came into force under Rule 49 of the Gujarat Civil Services (Pension) Rules,2002 and the petitioner stands voluntary retired from service from the effective date.