SURAJ NARAYAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) AGGRIEVED by the order dated 29. 01. 2001 whereby the petitioner's application for withdrawal of his application for voluntary retirement has been rejected, aggrieved by the order dated 31. 01. 2001 whereby the petitioner has been retired from his service, and aggrieved by the charge-sheet dated 31. 01. 2001, the petitioner has approached this Court.

(2.) IN short the petitioner's case is that he was appointed as IV-Class employee on 22. 12. 1964. Subsequently, he was promoted to the post of Jamadar on 30. 06. 1987. Having put in more than thirty-five years of service, on 10. 10. 2000, the petitioner submitted an application seeking voluntary retirement from his services w. e. f. 01. 02. 2001. However, much before February 01, 2001 on 05. 12. 2000 after changing his mind, the petitioner submitted an application withdrawing his application seeking voluntary retirement ('the withdrawal application', for short ). However, vide order dated 29. 01. 2001, the petitioner's withdrawal application was rejected ostensibly on the ground that it was found to be unacceptable.

(3.) SUBSEQUENTLY, vide order dated 31. 01. 2001, the petitioner was retired from his service. Since the petitioner was hopeful that his withdrawal application would be accepted, the petitioner protested the order dated 31. 01. 2001. In order to teach a lesson to the petitioner, a charge-sheet was issued to him on 31. 01. 2001 itself. Since the petitioner is aggrieved by the said orders mentioned above, he has filed the present writ petition before this Court.