B.AMIT STHALEKAR,J. - (1.) Heard learned counsel for the petitioner and the learned standing counsel for the State respondent.
(2.) The petitioner in the writ petition is seeking quashing of the order dated 14.12.2016 passed by the Chief Operating Officer, Sahibabad District Ghaziabad-respondent no. 3, where by he has been voluntarily retired from service.
(3.) Briefly stated the facts of the case are that the petitioner was initially appointed as Commercial Trainee on vide order dated 2.1.1988 in Uptron Powertronics Ltd. (hereinafter referred to as the UPL) and he has joined his post on 4.1.1988 on a probation of 12 months. After successfully completion of training period the Management appointed the petitioner as Junior Assistant (Commercial) by order dated 25.3.1989. The UPL launched a voluntary Retirement Scheme dated 25.6.2002, copy of which has been filed as Annexure-5 to the writ petition, which provided that it was applicable to an employee of the Company who had completed 10 years of service or 40 years of age, if he has not availed the benefit of any other voluntary retirement scheme in the past.;