RAJEEV KUMAR UPADHYAY Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the record.

(2.) The present writ petition under Article 226 of the Constitution of India has been preferred against the impugned order by which the services of the Petitioner alongwith other employees, have been dismissed on account of absence from duty.

(3.) It has been submitted by learned Counsel for the Petitioner that the Petitioner has submitted an application for voluntary retirement from service on 1st August, 2006, under Fundamental Rule 56 of the Financial Hand Book on account of his bad health and prolong illness.