SAROJ BHARANI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally with consent.

(2.) By this writ petition the petitioner has prayed for a direction to the respondents to voluntary retire the petitioner from the post of Medical Officer/Assistant Surgeon w.e.f. 07.09.2018 and to pay the retiral dues.

(3.) The case of the petitioner is that he was appointed as Assistant Surgeon on 31.12.1984 and was regularized on 22.06.1987 and confirmed on the said post of Assistant Surgeon/Medical Officer on 22.01.1990. The petitioner had filed an application for voluntary retirement after completion of 33 years of service on 06.08.2018 seeking voluntary retirement w.e.f. 07.09.2018, but the said application has not been decided till now. The grievance of the petitioner is that the application for voluntary retirement cannot be kept pending for indefinite period and the petitioner has a right to voluntary retirement, in view of the various judgments of this Court.