JAGANNATH PRASAD Vs. M P STATE ELECTRICITY

JUDGEMENT

(1.) P -2 sought voluntary retirement from respondents. This application was filed on 22.6.2001, by which petitioner sought retirement after three months. Thereafter petitioner filed another application Annexure P -3 on 27.8.2001, by which he sought withdrawal of aforesaid application. This application was filed at Pathariya. Before this application could reach to Damoh, where the authority has to decide the application Annexure P -2, on 28.8.2001 order was passed by which the petitioner was retired voluntarily.

(2.) THE contention of petitioner is that before acceptance of aforesaid retirement, he has withdrawn it.

(3.) THE petitioner has right to withdraw the aforesaid retirement before the period which is given in the application. In the application Annexure P -2 petitioner has specifically stated that he is seeking retirement after three months from the date of application. Petitioner was at liberty to seek withdrawal of aforesaid application before completion of three months.