U.O.I. Vs. DHARMENDRA KUMAR SAHU

JUDGEMENT

(1.) Heard Shri S. B. Pandey, the learned Deputy Solicitor General of India assisted by Shri Ajit Kumar Dwivedi, the learned counsel for the petitioners and Shri Amit Verma, the learned Counsel for the respondent.

(2.) By means of the instant Writ Petition filed under Article 226 of the Constitution of India, the petitioners have assailed validity of the order dtd. 4/8/2023 passed by the learned Central Administrative Tribunal, Lucknow in O.A. No.332/00254/2021. The petitioners had filed Review Application No. 332/00006/2024 for review of the judgment and order dtd. 4/8/2023, which application has been rejected by means of an order dtd. 5/7/2024. Thereafter, the petitioners filed an application for recall of the order dtd. 5/7/2024, which too has been rejected by means of an order dtd. 10/1/2025. The petitioners have challenged the validity of all the aforesaid orders by means of this Writ Petition.

(3.) The respondent had filed an application seeking voluntary retirement due to health issues. When no orders were passed on that application, he had filed the aforesaid original application seeking a direction to the authorities to take an appropriate decision on his application seeking voluntary retirement.