VED PAL Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) The relevant facts, which need to be stated for adjudicating upon the issue raised in the present petition, are that the petitioner, who was serving as a Lecturer in Economics (School Cadre), through application dated 30.04.2012, applied with effect from 31.08.2012 for the grant of voluntary retirement. In his application, the reasons given for seeking retirement were due to his non -fitness with regard to his health and domestic reasons.

(2.) Vide letter dated 27.07.2012, the aforesaid request of the petitioner seeking voluntary retirement was, with effect from 31.08.2012, accepted by the Government.

(3.) However, in the morning of 31.08.2012, the petitioner made another application for withdrawal of his request for voluntary retirement. As his request had already been accepted before he had applied for withdrawal, the same was rejected through order dated 11.10.2012, which has been challenged through the present petition.