KRISHNAMBER JHA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE subject matter of challenge in this writ petition is the order dated 3.11.1995 and 15.11.1995 which was passed by the respondent -Corporation declining to accept the petitioner 'sletter for withdrawal of his initial offer for voluntary retirement under the Voluntary Retirement Scheme.

(3.) THE matter was kept pending with the authorities for some time, and the petitioner was allowed to continue in service. Ultimately, by the order dated 3rd November, 1995 which is impugned in this writ petition the petitioner was ordered to be retired from service with effect from 15th November, 1995. Thereafter, office order dated 15th November, 1995 was issued releasing the petitioner and several other employees in terms of their initial prayer for voluntary retirement.