DEVDUTT Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Ms. Jigyasa Singh, learned Advocate holding brief of Sri Navin Kumar, learned counsel for the petitioner, Sri Manoj Kumar Singh, learned counsel for respondents no.2 and 3 and Ms. Monika Arya, learned Additional Chief Standing Counsel on behalf of respondent nos. 1 and 4 and perused the record.

(2.) Affidavit filed today on behalf of respondent nos. 2 and 3, in compliance of earlier order dtd. 30/3/2022, is taken on record.

(3.) The petitioner before this Court claims to be a retired employee of the local body namely Nagar Palika Parishad, Khurja, Bulandshahr on the plea that after serving the Nagar Palika for nearly 32 years and six months he opted for voluntary retirement by submitting his application dtd. 22/12/2000 which was accepted by the Executive Officer, Nagar Palika Parishad, Khurja vide order dtd. 26/12/2000.