PANKAJ MITHAL AND IRSHAD ALI,JJ. - (1.) Heard Sri Manoj Kumar Singh, learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) The petitioner has preferred this writ petition challenging the order dated 29th August, 2017, passed by the Joint Secretary, Government of Uttar Pradesh, refusing voluntary retirement to the petitioner on the ground that there is a great shortage of doctors in the department.
(3.) Learned Standing Counsel was given time on the last occasion to seek instructions. On the basis of instructions received by her vide letter dated 06th November, 2017, she informs that it is solely on the ground of shortage of doctors and it has not been found fit to permit voluntary retirement to the petitioner.;