S T MEIMOZHI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner aggrieved by the order of the Central Administrative Tribunal, Madras Bench made in O.A.No,775 of 2007 dated 20.6.2008 as well as Review Application No,25 of 2008 dated 21.8.2008 in upholding the order passed by the second respondent dated 31.8.2007 rejecting his application for voluntary retirement from service, has filed the present writ petition.

(2.) THIS matter came up for admission on 16.10.2008 and the Senior Central Government Standing Counsel Mr. B. Santhakumar took notice. Subsequently, it was adjourned to several dates. When it came up on 04.12.2008, the learned Standing Counsel for the respondents agreed that the disciplinary proceeding will be postponed till 22.12.2008 and a direction was given to produce the original file before this Court. The original file was also circulated for perusal by this Court. A detailed counter affidavit dated 22.10.2008 was filed on behalf of the respondents to which the petitioner filed a rejoinder dated 04.11.2008. An additional counter affidavit dated 18.11.2008 was filed to the rejoinder filed by the petitioner.

(3.) ONCE again the petitioner raised the same issue in the review application and the Tribunal rejected the Review Application No,25 of 2008 by a reasoned order dated 21.8.2008. The Pension Rules applicable to Central Government Servant, namely, Rule 48A deals with voluntary retirement notice. Rule 48-A(1) and (2) reads as follows:- 48-A. Retirement on completion of 20 years' qualifying service.