KISHAN SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Application allowed. Annexure P-3 is taken on record.

(2.) Application, through which the petitioner had sought voluntary retirement, has now been placed on record. This was submitted on 3.2.2010 and the request was allowed on the same date. The petitioner was accordingly relieved. Subsequently, he somersaulted and sought withdrawal of the request for voluntary retirement. Since the request for voluntary retirement made by the petitioner had already been accepted, the withdrawal thereafter has been rightly declined. No case is made out for interference in the facts and circumstances of the case.

(3.) Dismissed.