JUDGEMENT
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(1.) Supplementary affidavit filed today is taken on record.
(2.) Heard learned counsel for the petitioner and learned Standing Counsel.
(3.) This petition has been filed with the prayer alleging therein that the petitioner has submitted application on 08.03.2017 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.;
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