VIJAY SHANKAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel.

(2.) This petition has been filed with the prayer alleging therein that he has submitted application on 07.12016 for grant of voluntary retirement, but the said application has been rejected by the State Government vide order dated 20.01.2017.

(3.) Submission of learned counsel for the petitioner is that the issue in question has already been decided by a Division Bench of this Court in Writ Petition No. 14939 (SB) of 2017, (Dr. Achal Singh versus State of U.P.) and the said decision has not been challenged in any higher forum. It is also submitted that various matters have also been decided and directions have been issued accordingly for taking a decision in the light of the decision rendered in the case of Dr. Achal Singh case. Accordingly the case of petitioner may also be reconsidered in the light of said judgment and order passed by this Court. To which there is no objection by the Standing Counsel.