G PURUSHOTHAMAN Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) In W.P.No.2518 of 2003, the petitioner seeks for a Mandamus to direct the respondents to relieve the petitioner from the services of the Electricity Board/respondents from 5.8.2002 in terms of the proceedings of the respondent dated 16.5.2002.

(2.) In W.P.No.2681 of 2003, the petitioner seeks for a Certiorari to call for the records relating to the charge memo dated 23.12.2002 and quash the same.

(3.) The following facts are sufficient for the disposal of both the writ petitions:- The petitioner was working as an Accounts Supervisor in the respondents/Board. As he has put in more than 25 years of service, he sought for voluntary retirement under the Voluntary Retirement Scheme and by his letter dated 30.4.2002, expressed his desire to be voluntarily retired from service with effect from 5.8.2002. The said letter was duly acknowledged by the respondents by their letter dated 16.5.2002 in which, the first respondent has stated that in the event of any disciplinary proceedings being initiated against the petitioner on or before 5.8.2002 (the date indicated by the petitioner as the date of voluntary retirement), then the request of the petitioner for voluntary retirement will not be accepted.