RAJ KISHORE SAHU Vs. STATE OF ORI

JUDGEMENT

(1.) THE Order Dated 24th October, 2005 (Annexure 5) passed by the Orissa State Financial Corporation accepting the application dtd. 7.10.2005 filed by the Petitioner opting retirement from the Corporation service under Voluntary Retirement Scheme & intimating the Petitioner that he will be relieved from the Corporation service w.e.f. 31.10.2005 afternoon is assailed in this Writ Petition.

(2.) IN the year 1983 the Petitioner entered into service as a Peon in the establishment of Opp. Party No. 3 -Corporation. It is submitted that he was discharging his duties to the best of his ability & to the fullest -satisfaction of all the authorities concerned. In the year 2005 the Corporation decided to sponsor a Voluntary Retirement Scheme & intimated the said fact to all employees & invited applications from those who intended to avail the benefits under the said Scheme. The Petitioner admittedly submitted his option on 7th October, 2005. According to the Petitioner subsequently he realized that he was compelled by situation & without realizing the true impact he had submitted the option. Therefore, -he withdrew the option on 14th October, 2005 by filing another application.

(3.) AFTER receiving notice, Opp. Parties 2 & 3 entered appearance & filed a counter affidavit repudiating the allegations made in the Writ Petition. Opp. Party No. 1 also filed an affidavit.