NARAYAN DAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this writ petition on account of the respondents' denial of his application seeking voluntary retirement under Rule 50 of the Pension Rules of 1996.

(2.) Learned counsel for the petitioner submits that the petitioner has completed the minimum required service for seeking voluntary retirement. The petitioner is suffering from depression, Osteoarthritis of both knees and Anxiety Neurosis. He had preferred an application seeking voluntary retirement on 31.8.2015 which was rejected on the same day by Secretary vide his letter dated 31.8.2015. He again preferred an application seeking voluntary retirement on medical grounds with effect from 30.4.2017 but the same was rejected by the Secretary Medical and Health Department vide his communication dated 21.4.2017. The petitioner being not in a position to perform his duties, again submitted voluntary retirement application seeking voluntary retirement with effect from 31.1.2018 which has already been rejected by the respondents on 7.2.2018.

(3.) Learned counsel submits that the petitioner again submitted an application seeking voluntary retirement from 31.1.2019. The said application was sent by the Director to the Secretary for its disposal, however, the same has remained undecided. Another letter was sent by the petitioner on 10.10.2019 seeking voluntary retirement which has remained unanswered.