- (1.) Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) This petition has been filed with the prayer alleging therein that the petitioner has submitted application on 01.05.2017 for grant of voluntary retirement, but the said application has neither been considered nor any decision has been taken on the same up till now.
(3.) Submission of learned counsel for the petitioner is that the issue in question has already been decided by a Division Bench of this Court in Writ Petition No. 14939(SB) of 2017, (Dr. Achal Singh versus State of U.P.) and the said decision has not been challenged in any higher forum. Various matters have also been decided and directions have been issued accordingly for taking a decision in the light of the decision rendered in the case of Dr. Achal Singh, to which there is no objection by the Standing Counsel.;