STATE OF JHARKHAND Vs. RAVI CHOUDHARY

JUDGEMENT

(1.) Prayer 1. The instant appeal preferred under Clause-10 of Letters Patent is directed against the order dtd. 30/6/2020 passed by the learned Single Judge of this Court in W.P.(S) No.516 of 2015, whereby and whereunder, the writ petition has been allowed by quashing the order dtd. 24/1/2019 as contained in letter no.562(S), by which, the authority has rejected the prayer for separation from service on voluntary retirement.

(2.) The brief facts of the case, as per the pleading made in the memo of appeal, required to be enumerated, are as hereunder:

(3.) It is the case of the writ petitioner that he was joined the service in the erstwhile State of Bihar vide notification No.2199 dtd. 16/6/1987 on the post of Assistant Engineer in Bihar Engineering Service in Road Construction Department and after bifurcation of the State of Bihar the petitioner opted for the State of Jharkhand.