- (1.) Leave granted.
(2.) The present appeal, by special leave, is directed against the judgment and order dated 16.08.2011 passed by the Division Bench of the Rajasthan High Court at Jaipur Bench in D.B. Civil Special Appeal (Writ) No.172 of 2008 in S.B. Civil Writ Petition No.6026 of 1997 (Reported in 2012 Lab IC 598(Raj)) wherein the writ Court had allowed the Writ Petition preferred by the respondent-employee, for grant of retiral benefits from the Life Insurance Corporation of India Ltd. (for brevity, "the Corporation") on the basis of the Life Insurance Corporation (Employees) Pension Rules, 1995 (for short, "the 1995 Rules").
(3.) The facts, in nutshell, are that the respondent on 15.06.1990 sent a letter to the competent authority of the Corporation seeking voluntary retirement on the ground of illness of his wife. As the said letter was not responded to, he wrote another letter on 18.06.1990 to the Senior Divisional Manager of the Corporation, Jaipur reiterating his prayer for voluntary retirement. The said letter was also not responded to. Thereafter, the respondent on 14.07.1990, sent the letter of resignation from the services of the Corporation with immediate effect. There was a prayer for waiver of notice in the said letter. The request of the respondent seeking resignation and also waiver of the notice period was acceded to by the Corporation vide letter dated 11.01.1991.;