S. Saghir Ahmad, J. - (1.) Leave granted.
(2.) In pursuance of the scheme for voluntary retirement, the appellant submitted an application dated 18-10-1995 seeking voluntary retirement. The offer was accepted by the respondent-management by their letter dated 30-7-1997. In the letter, it was, inter alia, mentioned as under: "In response to Circular No. PD/PERS/IR/60 (11)/374 dated 5-9-1995 and No. PD/PERS/IR/60 (111)/400 dated 12-10-1995 and your option for vol. retirement. Under the scheme mentioned in the above circulars, Management has accepted your option for Vol. Retirement. The release memo along with detailed particulars will follow. Under the above V. R. Scheme there is a provision for retention of quarter for a period of 5 (five) years for which you are required to enter into an agreement, as such please obtain the format duly typed on non-judicial stamp paper from the office of S.P.O. For completing the agreement paper, the name of your father and quarter/bungalow No. is required, as such please give the above information in writing to us for the above purpose. The agreement paper may be returned duly signed by you and your witness to the Sr. Pers. Officer. It may be noted that you have to pay the charges of non-judicial paper and demi paper."
(3.) Since it was specifically stated in that letter that release memo along with detailed particulars will follow, the appellant continued in service till 26-9-1997 when he was relieved from the post in question. In the meantime, the appellant had already submitted a letter to the respondent on 7-8-1997 (followed by another letter dated 24-9-1997) withdrawing the letter dated 18-10-1995 by which he had sought voluntary retirement. But this letter was not given effect to by the respondent-management.;