ARCHANA PALIWAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Jai Prakash Prasad for the appellant and the learned Standing Counsel for the respondents.

(2.) This intra court appeal is against the judgment and order of the learned Single Judge dtd. 9/11/2021 passed in Writ A No. 20146 of 2019 whereby the writ petition of the appellant seeking quashment of the order accepting the prayer of the writ petitioner for voluntary retirement from service with effect from 30/6/2018 and a direction upon the opposite party to decide petitioner's representation for cancellation of the acceptance order, has been dismissed.

(3.) The facts of the case have been succinctly narrated in paragraph 2 of the impugned judgment therefore instead of restating those facts we deem it appropriate to reproduce the said paragraph below:-