TOBING LEGO Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. R. Saikia, learned counsel for the petitioner. Also heard Mr. G. Tarak, learned Standing counsel, Rural Works Department for the State respondents.

(2.) The grievance raised by the petitioner in the present proceedings is with regard to his non-release from his services in pursuance to completion of the mandatory period as prescribed in pursuance to the application submitted by him for being granted voluntary retirement.

(3.) The petitioner while working as a Junior Engineer in the Office of the Superintendent Engineer, Rural Works Department, Pasighat, on completion of about 22 years of service, had submitted an application dtd. 29/6/2023 before the Chief Engineer (Coordination) Rural Works Department praying for being retired from service on voluntary retirement w.e.f. 30/9/2023. The petitioner, as mandated, had also furnished a No Objection Certificate (NOC) from the Office of the Deputy Commissioner, East Siang District, Pasighat, certifying that the petitioner had not encroached upon any Government land nor has caused any damage or abetted encroachment on Government Land/Public Property by a private person.