- (1.)Leave granted.
(2.)Heard the learned counsel and perused the impugned judgment dated 14th May, 2010 delivered in W.P.(C) No. 10291 of 2006 and order dated 24th October, 2011 in R.P.No.131 of 2010 delivered by the High Court of Orissa.
(3.)The respondent was an employee, who had submitted his application for voluntary retirement under the Voluntary Retirement Scheme dated 9.6.2006 floated by the appellant-employer. Before the final decision in pursuance of the said application was communicated by the appellant-employer to the respondent-employee, the respondent- employee had made a request for withdrawal of the said application and ultimately the appellant-employer had not accepted the application for withdrawal submitted by the respondent-employee and the respondent- employee was made to retire.