- (1.) Heard Shri M.R. Gupta, learned counsel for the petitioner and Ms. Akansha Sharma, holding brief of Shri Manish Goyal for the respondents.
(2.) By means of present writ petition, the petitioner has prayed for quashing the letter dated 05.5.2000 (Annexure No.2 to the writ petition) and termination notice dated 19.5.2000 (Annexure No.3 to the writ petition). He has further prayed for direction in the nature of mandamus commanding the respondents to release retiral benefits along with interest in his favour.
(3.) Brief facts giving rise to the present writ petition are that the petitioner was initially appointed as Inspector/Development Officer in Oriental Insurance Company Ltd, Jhansi on 8.11.1979. He had completed his qualifying service of twenty years and sought his voluntary retirement through his notice dated 12.1.2000. After three months, the period of notice expired on 12.4.2000 and on the said date, the petitioner stood voluntarily retired ifso-facto. By the impugned order dated 05.5.2000, served on the petitioner on 4.7.2000, the respondent no.2 rejected the petitioner's application for voluntary retirement and the respondent no.1 issued the impugned notice of termination on 19.5.2000, which was served on the petitioner on 4.7.2000. The petitioner moved a representation dated 14.7.2000 to the respondents for payment of regular pension and entire retiral dues including GPF, Gratuity, GIS etc.;