- (1.) Heard Sri S.K. Kalia, Senior Advocate, assisted by Sri Vidhu Bushan Kalia, learned Counsel for the petitioner and Sri Nirad Kumar, learned Counsel for the opposite parties.
(2.) As the pleadings have already been exchanged between the parties, with the consent of learned counsel for the parties, the writ petition is being disposed of at the admission stage itself.
(3.) Through the instant writ petition under Article 226 of the Constitution of India, the petitioner has questioned the validity and correctness of the order dated 2nd February, 2012 passed by the Chairman-cum-Managing Director, U.P. Jal Vidyut Nigam Limited, contained in Annexure No.1 to the writ petition, retiring the petitioner from service w.e.f. 29.2.2012 on the basis of his application for voluntary retirement.;