Akil Kureshi,J. - (1.)I have heard learned counsel for the petitioner and learned Government Advocate appearing on advance copy for final disposal of the petition.
(2.)Petitioner is serving as a Constable (Watcher) in the Police Department of the State of Tripura. He joined the service on 23.11.1981. After about 37 years of service he gave a notice of voluntary retirement on 30.10.2018 requesting the Government to release him from duty on voluntary retirement w.e.f. 01.02.2019. The respondents did not communicate any reply to this notice. However, from an internal communication dated 30.11.2018 from Superintendent of Police (Vigilance) to Assistant Inspector General of Police (Establishment) it emerges that there was no vigilance case or disciplinary proceedings pending against the petitioner. This communication also records that the petitioner was granted sufficient opportunity to reconsider his decision. However, due to his family reasons he is reluctant to change his decision.
(3.)Despite this since there was no formal acceptance of the notice of voluntary retirement given by the petitioner he again wrote to the department on 11.03.2019 reiterating his request for voluntary retirement. Receiving no response he filed WP(C) No.873 of 2019 which was disposed of by the learned Single Judge directing the department to consider his request within 3(three) weeks. This was also not done. The petitioner has, therefore, had to approach again.
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