UNION OF INDIA Vs. SHIV POOJAN R. SINGH

JUDGEMENT

(1.) Impugned in the present proceedings at the instance of Union of India through its Secretary/Director General, Department of Posts India, Dak Bhawan Sansad Marg, New Delhi (In short 'writ petitioner') is the order dtd. 4/8/2015 of the Central Administrative Tribunal, Allahabad Bench, Allahabad (In short 'Tribunal') whereby the Original Application No.762 of 201 preferred by Dr. Shiv Poojan R. Singh (In short original applicant) was allowed, the orders dtd. 30/3/2014 and 6/5/2014 of the writ petitioners was set aside with a direction to the writ petitioners herein to treat original applicant to have deemed to be voluntarily retired w.e.f. 30/9/2023 while extending all the consequential benefits arising out of voluntarily retirement in accordance with rules within a period of three months.

(2.) A joint statement has been made by the counsel for the rival parties that the writ petition be decided at the admission stage as they do not propose to file further affidavits. With the consent of the parties, the Court is proceeding to decide the writ petition at the admission stage.

(3.) The case projected by the original applicant before the Tribunal was that he was initially inducted in the postal department on 13/1/1981 and thereafter accorded promotion as Superintendent of Post Office, Basti. In terms of Rule 48 CCS (Pension Rules), 1972, (In short Rules, 1972) the original applicant sought voluntarily retirement after satisfactorily completing 30 years of service by virtue of an application dtd. 26/6/2013 seeking to retire him w.e.f. 30/9/2013 (AN).