KEBLA NAND JOSHI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing counsel appearing for the State-respondents and Ms. Shubhra Kumar, learned counsel appearing for the respondents-Corporation.

(2.) The petitioner, an employee of the Corporation is before this Court seeking a mandamus commanding the respondents to grant voluntary retirement to the petitioner.

(3.) The claim for voluntary retirement is based on the office order dated 26.04.2018 issued by the Corporation, a copy of which is annexure 7 to the writ petition whereby applications have been invited from such employees who are fulfilling the conditions as specified in the said order. The petitioner claims to have submitted an application through proper channel for retirement on compulsory ground vide his application dated 24.05.2018, a copy of which is annexure 8 to the writ petition. The said application has still not been decided, hence the present petition.