- (1.) Under the Rules, in case the applicant had completed 55 years of age or 20 years of service on the date of application for Voluntary Retirement (VRS), the State was bound to consider the application in terms of Rule 75(aaa). That is all what we intended in our Judgment.
(2.) Therefore, no further clarification is required. In case the State has not passed an order on the VRS, the State is directed to pass the same within two weeks from today.
(3.) In view of the above, I.A.No. 3 of 2017 is disposed of.;