S. MOHAN RAO Vs. THE SUPERINTENDING ENGINEER

JUDGEMENT

(1.) This writ petition is filed, under Art. 226 of the Constitution of India, by the petitioner, who was formerly U.D.C., in the Electricity Revenue Office, Vizianagaram, Operation Circle of the Superintending Engineer, APEPDCL, Vizianagaram District, to declare the action of the said Superintending Engineer in issuing the letter No.SE/OPVZM/ADM/PO/ JAO/A/1/F.8/D.No.249/04, dated 17.05.2004, by not accepting the petitioners request for withdrawal of the request for voluntary retirement and confirming the orders issued in Memo No.SE/O/VZM/ADM/PO/JAO/A1/D.No.1113/04, dated 05.05.2004, as illegal and bad and accordingly set aside the said memo and direct the respondent to pay full salary and grant all other monetary benefits such as allowances with effect from 31.5.2004 AN and grant such other orders as this Court deems fit.

(2.) I have heard the submissions of Sri M.Dilip Rao, learned counsel appearing for the petitioner, and of Sri M.Ravindra, learned Standing Counsel appearing for the respondent/APEPDCL.

(3.) The facts, which are necessary for consideration, in a nutshell, are as follows: