- (1.) Heard learned Counsel for the parties.
(2.) In writ petition Nos. 14939 (S/B) of 2017, 21900 (S/B) of 2017 and 26290 (S/B) of 2017, the petitioners have questioned the correctness and validity of the order passed by the State Government, whereby their applications for voluntary retirement have been rejected, whereas in Writ Petition No. 26569 (S/B) of 2017 and 26658 (S/B) of 2017, petitioners have sought for a direction to the State Government to pass appropriate order on the application for voluntary retirement, which is pending since long and even the period mentioned in the notice has expired much earlier.
(3.) The aforementioned writ petitioners are members of the Provincial Medical Services (PMS) and are posted on different post. On account of compelling circumstances, the petitioners had moved applications seeking voluntary retirement but same were rejected by the State Government solely on the ground that there is scarcity of doctors in the State of Uttar Pradesh. Similarly, in the latter two writ petitions, the petitioners, owing to ineluctable reasons, have submitted applications for voluntary retirement from government service but their applications are pending since considerable long time and no order has been passed causing serious prejudice and mental agony to them.;