MAKHAN LAL RAINA Vs. J&K SRTC AND ORS.

JUDGEMENT

(1.) The petitioner sought voluntary retirement by submitting an application on 12.2.1990. Domestic circumstances were pointed out as the back ground for making this prayer. The request made by him in this regard is not on the file, but is available on the file maintained by the respondents. For facility of reference, this is being reproduced below :

(2.) The case of the petitioner appears to have been examined at various levels. Ultimately, an order was passed on 7.1.1991, whereby, sanction was accorded to the voluntary retirement of the petitioner. This was to be made effective w.e.f. 31.12.1990. This order is signed by the Managing Director of the Corporation. Thereafter, the petitioner preferred an application on 8.10.1991. He submits that he be permitted to withdraw the option given by him on 12.2.1990. The application given by him is also being reproduced below:-

(3.) This prayer of the petitioner was rejected by the General Manager of the Corporation. The communication is reproduced below :-