YUGESHWAR KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS Letters Patent Appeal is against the order dated 22nd August, 1995 on CWJC No. 10665 of 1994; Yogeshwar Kumar (Y. Kumar) v. Union of India and Ors.

(2.) IN the writ petition, the petitioner was resisting action of his employer, Hindustan Fertiliser Limited, in accenting his request to voluntarily retire him under the scheme framed for this purpose on payment of all the dues in accordance with the scheme. He took voluntary retirement as also monetary benefits payable to him under the scheme. IN the circumstances the learned Judge declined to interfere on the writ petition.

(3.) EQUITY now is against the petitioner to take up a posture to challenge the voluntary retirement. In the circumstances, the learned Judge has committed no error in not granting relief to the petitioner on his writ petition.