GONMEI JOY KABUI Vs. THE MANIPUR UNIVERSITY

JUDGEMENT

(1.) HEARD Mr. H.S. Paonam, learned senior counsel for the petitioner and Mr. B.P. Sahu, learned counsel for the University respondents.

(2.) IN the present writ petition, the petitioner has sought for a direction for setting aside the order dated 4.6.2010 by which the petitioner was allowed to retire from the University service voluntarily w.e.f. 7.6.2010.

(3.) THE Manipur University has contested the claim of the petitioner by filing affidavit in opposition. In the affidavit in opposition, the Manipur University has stated that the office of the Registrar, Manipur University did not receive any representation for withdrawal of his application for voluntary retirement from the petitioner before 7.6.2010, the intended effective date of retirement, and the employer employee relationship between the petitioner and the University came to an end w.e.f. 7.6.2010 and as such, there could not be any case for recalling the order dated 4.6.2010. It was also contended by the Manipur University that though the petitioner claimed that he had submitted a representation dated 5.6.2010 through the HOD, Department of History, the same was never received by the office of the Registrar. It was also stated that had the representation been submitted through proper channel as claimed by the petitioner, the relevant records for receipt of the same would have been found in the official record. However, no such record is available regarding receipt of any such application in the office of the Registrar of the Manipur University.