G.L.SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) MR . Tarlok Chauhan, Advocate on record for the appellant, submits that since the appellant intends to engage another counsel, he would withdraw from the proceedings. Since Mr. Vikram, Advocate, is appearing for the appellant, request of Mr. Tarlok Chauhan, Advocate, to discharge, is accepted. Mr. Vikram, Advocate, undertakes to file power of attorney on behalf of the appellant in the course of the day. That assurance is accepted.

(2.) HEARD counsel for the parties.

(3.) THE second contention urged before us is that the respondents have relaxed the grade service in respect of the employees, who are similarly placed; no reason is forthcoming as to why the appellant has been treated differently. Even this grievance has been considered by the learned Single Judge in paragraph 3 of the impugned judgment and it has been found, as of fact, after perusal of the original record that all other persons, who were granted voluntary retirement during the relevant year, either complied with the criteria or the relaxation was up to a maximum period of one year or six months, as the case may be. The appellant did not comply with the said requirement and for which reason, the question of granting relaxation in the case of appellant did not arise. Even this opinion reached by the learned Single Judge is unexceptionable.