YATINDRA SINGH, J. - (1.) The only question involved in this writ petition is if the petitioner could withdraw her option for voluntary retirement under Voluntary Retirement Scheme 2000 (the Scheme) floated by the Punjab and Sind Bank (the Bank). THE FACTS
(2.) The petitioner was a clerk-cum- cashier in the Jhansi branch of the bank. The Bank floated a scheme for voluntary retirement and this scheme was open for one month, namely between December 1, 2000 to December 31, 2000. Petitioner, who was keen to take the benefit of the scheme, filed her option for voluntary retirement under the scheme on November 28,2000 even before the time to give the option started. But equally soon she changed her mind. She gave an application on December 29, 2000 before the period for giving option was to end-to withdraw her option for voluntary retirement. The Bank did not act on her withdrawal application but acceptedher option for voluntary retirement on January 29, 2001. She was also relieved from duties on that date. The petitioner has filed the present writ petition challenging her voluntary retirement. PARTIES 'SUBMISSIONS
(3.) I have heard Sri Anurag Khanna, counsel for the petitioner and Sri Amrish Sahai, counsel for the Bank. They have also filed counter and rejoinder affidavits and with the consent of the parties I am finally deciding this case.;