MADHUP BAXI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has filed present writ petition, against an order dtd. 9/8/2018 whereby his application for voluntary retirement has been rejected. He has also prayed for a direction to the respondents to confer all consequential retiral benefits, pursuant to acceptance of his application for voluntary retirement.

(2.) Mr. Akhilesh Rajpurohit, learned counsel for the petitioner informs that the present writ petition is squarely covered by a judgment of this Court delivered in the case of Dr Kalpana Singh v. State of Rajasthan and Ors. (SBCWP No. 4526/2014) on 16/12/2014, wherein respondents were directed to accept the application for voluntary retirement, as the petitioner was notsuffering from any disqualification envisaged in Rule 50 of the Rajasthan Civil Services Pension Rules, 1996. The judgment in Dr. Kalpana Singh's case has also been followed in the case of Dr. Praveen Kumar Gehlot v. State of Rajasthan and Ors. (SBCWP No. 2490/2016) decided on 23/5/2016.

(3.) Mr. Rajpurohit submits that as evident from the impugned communication dtd. 6/1/2017, no disqualification has been attributed to the petitioner by the respondents while rejecting his application for voluntary retirement.