RAJANI BHAVSAR Vs. M.P. POLLUTION CONTROL BOARD

JUDGEMENT

(1.) Heard finally with consent.

(2.) This writ petition has been filed by petitioner challenging the order dated 29/12/2012 accepting the petitioner's application for voluntary retirement/resignation.

(3.) The facts in brief are that the petitioner was appointed as Stenographer Grade III on 2/4/1992 in respondent Pollution Control Board and was later on promoted as Stenographer Grade II. Since the petitioner was not keeping well, therefore, she had submitted the application for voluntary retirement on 16/10/12. Thereafter on 5/11/12 the petitioner had applied for withdrawal of the application for voluntary retirement and said application for voluntary retirement has been treated to be resignation from service and respondents vide the impugned order dated 29/12/12 have accepted the application and treated the petitioner to be resigned from service w.e.f. 16/10/12.