UNION OF INDIA AND ORS. Vs. P. MULUREEDHARAN

JUDGEMENT

(1.) This appeal is directed against the order dated 25.06.2014, rendered by the learned Single Judge in WP(C) No. 6478/2006 allowing the petition.

(2.) We have heard Mr. S.C. Keyal, learned ASGI appearing for Union of India and Mr. U.K. Nair, learned counsel appearing for the respondent herein.

(3.) The facts, projected by the petitioner in WP(C) No. 6478/2006 (sole respondent herein, who would be referred to as petitioner hereinafter) are that the petitioner had been working as Rifle Man in Assam Rifles. On 22.01.2002, the petitioner preferred an application seeking voluntary retirement from service since he had reportedly completed the required length of qualifying service necessary for going on voluntary retirement.