DHARAM PAL Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Challenged in the present regular second appeal is the judgment and decree dated 27.1.2011, passed by the learned Additional District Judge (Adhoc) Fast Track Court, Amritsar, affirming the judgment and decree dated 15.5.2010, passed by the learned Civil Judge, Junior Division, Amritsar, vide which, suit of the plaintiff for permanent injunction was dismissed.

(2.) Briefly stated, the plaintiff had sought the decree for permanent injunction for restraining the defendants from relieving him from the post of Assistant Manager General (Regular) working in the office of District Manager, FCI, Amritsar.

(3.) It was case of the plaintiff that he had applied for voluntary retirement from the post of Assistant Manager (General) Adhoc vide application dated 27.9.2004. Later on, he sent another application on 13.10.2004, withdrawing and cancelling the said request. However, the voluntary retirement was accepted by the defendants vide order dated 9.11.2004.