S JEYALAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE prayer in the writ petition is to quash the order of the third respondent dated 20.2.2012, rejecting the request of the petitioner for voluntary retirement and to direct the respondents to relieve the petitioner from service with effect from the afternoon of 31.3.2012 with all monetary and service benefits as per the Fundamental Rules and Government Orders.

(2.) THE brief facts necessary for disposal of the writ petition are as follows:

(3.) MR.V.Subbiah,the learned Special Government Pleader appearing for the respondents reiterated the contentions raised in the counter affidavit and submitted that the Superintendent post, in which, the petitioner is posted was not declared as "scarce category of post" by the administrative department as on date. The learned Special Government Pleader further submitted that if any fresh application giving three months time is submitted, respondents will consider the same.