NANURAM CHOYAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) For the sake of convenience and considering the crucial nature of the controversy at hand, this Court deems it appropriate to categorize the instant judgment into the following heads, namely:-

(2.) The instant petition is filed with the following prayers:

(3.) The crux of the matter is that the petitioner was initially appointed in the respondent- Department w.e.f. 11/10/1997, and with the passage of time, was promoted to the post of Additional Transport Commissioner, Transport and Road Safety Department, upon which the petitioner rendered his services diligently and to the utmost satisfaction of his superiors. The Appointing Authority qua the said appointment of the petitioner was the Transport Commissioner holding the additional charge of Administrative Secretary. After sincerely performing all his duties for a period of 26 years, the petitioner applied for Voluntary Retirement/ Pre- mature Retirement before the Transport Commissioner (hereafter referred as VRS), vide application dtd. 18/10/2023 (Annexure- 1), in order to contest in the upcoming Vidhan Sabha Elections. It was categorically stated in the said application that the petitioner was duly eligible for said VRS under Rule 50 of the Rajasthan Civil Services (Pension) Rules, 1996 (hereafter referred as Rules 1996), as he had already been in service for the past 26 years and had no disciplinary proceedings pending against him. The said application was promptly accepted by the respondents vide letter dtd. 19/10/2023 (Annexure-2).