J RAJENDRAN Vs. GENERAL MANAGER

JUDGEMENT

(1.) This writ petition challenges the order of the Central Administrative Tribunal passed in O.A. No.660 of 2008, whereby the relief sought for by the petitioner was denied.

(2.) The case of the petitioner before the Tribunal and equally here also is that the petitioner joined the services of the respondent-Railways as Khalasi in the year 1974 and was promoted as Welder Artizan Grade III in the year 1982 and therefore as Grade II in the year 1986 and Grade I in the year 1989. Thereafter, he has got further promotion in the year 2003 in the pay scale of Rs.5150-8000.

(3.) While he was working as Master Craftsman, due to family circumstances and health condition, he gave requisition for Voluntary Retirement on 18.7.2005. He also went on medical leave from 2.8.2005. There was no communication from the respondents with regard to the request for voluntary retirement. He thought that the same was accepted with effect from 19.10.2005 i.e. after expiry of three months notice period and he has not attended duty from that date.