G. KANNAN Vs. INDIAN

JUDGEMENT

(1.) This writ petition is filed seeking to quash the letter dtd. 25/3/2015 issued by the Deputy Registrar (Admn.) IIT Madras, whereby, the petitioner's request for considering voluntary retirement has been rejected. The petitioner seeks for a direction to the respondent to treat him as a person as voluntarily retired, after having completed more than twenty years of combined qualifying service, and to grant all consequential pensionary and gratuity benefits due to the petitioner.

(2.) It is averred in the writ petition that the petitioner was employed as Programmer Grade-I in the Department of Computer Science and Engineering of the Indian Institution of Technology, Madras (hereinafter referred to as, "IIT"). In order to take up an assignment in a teaching consulting capacity with M/s.Data Software Research Co. Ltd. at New Zealand, the petitioner had applied for leave for a period of two years with effect from 17/6/1985.

(3.) Considering the petitioner's request, the respondent agreed to grant leave Ex-India, Ex-ordinary leave (without pay and allowance) for a period of one year with effect from 17/6/1985 to 16/6/1986, on condition that no extension of the said leave shall be allowed, unless prior request made by the petitioner to extend the leave is accepted by the respondent.