AMITA LUNAWAT Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally with consent.

(2.) This writ petition has been filed by petitioner challenging the order dated 31/5/14 whereby the petitioner's application for voluntary retirement has been rejected on the ground that there is deficiency of doctors in the department.

(3.) In brief, the case of petitioner is that she was inducted in government service w.e.f. 30/4/1983 and she was working on the post of Lady Assistant Surgeon in the urban Family Welfare Center, Jinsi, Mangilal Churia Hospital, Indore (her last place of posting) and since she had completed more than 25 years of service, therefore, she had given the notice of voluntary retirement on 26/8/2013 in Form 28 in terms of Rule 42 of MP Civil Services (Pension) Rules, 1976 which was duly forwarded by respondent No. 2 to the competent authority by letter dated 30/8/2013. By the said notice she was to retire on 1/10/13 but by the impugned order, the application has been rejected on the ground of shortage of doctors.