D. LATHA Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) W.P.No.39513 of 2017 has been filed for issuance of a writ of mandamus, directing the respondents to consider the representation made by the petitioner, seeking for Voluntary Retirement, on medical grounds.

(2.) W.P.No.4550 of 2018 has been filed, challenging the order of dismissal, passed by the fifth respondent.

(3.) The petitioner joined Central Reserve Police Force (CRPF) in the year 1995 as a Constable. In the year 2009, she sustained an injury in her right ankle and was undergoing treatment. The treatment continued for a long time. The petitioner felt that she could no more continue in service in view of her medical condition and, therefore, she gave an application on 17.10.2016 to the fourth respondent, seeking for permission to retire under Voluntary Retirement Scheme (VRS).