R V KUMAR Vs. DIRECTOR GENERAL, CENTRAL INDUSTRIAL SECURITY FORCE; DEPUTY INSPECTOR GENERAL AND SENIOR COMMANDANT

JUDGEMENT

(1.) The petitioner has filed this writ petition to issue a Writ of Mandamus to forbear the respondents from relieving the petitioner for one year at Chennai, so as to enable him to submit application for voluntary retirement at Chennai itself on 17.01.2007.

(2.) Heard the learned Counsel for the petitioner as well as the respondents.

(3.) The relief as claimed by the petitioner cannot be granted by this Court at this juncture. However, learned Counsel for the petitioner informs this Court that the petitioner will file proper application for voluntary retirement on 17.01.2007 and if he is allowed to continue in Chennai itself, it would be possible for him to make such application. He also submits that thereafter, it is for the respondents to pass an order on the application for voluntary retirement.