SATBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) SATBIR Singh who was working as Constable, made a request to the Government on February 14, 1991 that he be allowed to voluntarily retire from service w.e.f. April 30, 1991. Before the stipulated date reached, he changed his mind and on April 10, 1991, he withdrew his request for voluntary retirement. Irrespective of that, the Government retired him with effect from April 30, 1991. A copy of the order has been produced as Annexure P -3 with the writ petition. Aggrieved by this action, Constable Satbir Singh has approached this Court through the present writ petition. Unfortunately, on May 23, 1992, he expired. Resultantly, his widow has been substituted as a petitioner.

(2.) THE short question that arises in this case is could the State Government retire constable Satbir Singh w.e.f. April 30, 1991 in spite of the fact that he had withdrawn his request vide letter dated April 10, 1991.

(3.) COUNSEL for the parties have been heard.