- (1.) Heard Shri Bhoj Raj Singh, learned counsel for the petitioner and Shri Neerav Chitravanshi, learned counsel for the respondents.
(2.) By means of the present writ petition, the petitioner has challenged the judgement and order dated 17.02.2017 passed by the Central Administrative Tribunal, Lucknow Bench, Lucknow (in short 'the Tribunal) in Original Application No.332/00252/2015 wherein following reliefs were sought: "(A) That the Hon'ble Tribunal may kindly be pleased to direct the authorities concerned to decide within the time fixed by the Hon'ble Tribunal, the representations of the petitioner contained in the Annexure no.5 and 6 with this petition. (B) Hon'ble Tribunal may kindly be pleased to direct the authorities concerned to grant/sanction the voluntarily retirement to the petitioner with effect from the date on which his dependant son is absorbed in the Railways services in terms of circular letter dated 11.09.2010 referred in Annexure No.4 with the petition. (C) To grant such other reliefs, in favour of the petitioner, which the Hon'ble Court may deem fit and proper to grant in the circumstances of the case in order to do justice and also to grant the cost of these proceedings."
(3.) The brief facts as taken by the petitioner in his Original Application are as under: "The brief facts of this case are that the applicant was working as Trolley Man in North Eastern Railway, Nanpara. According to averment made in the original application the applicant joined service on 16.05.1985 against the post of Trolley Man in the time scale. He was confirmed on the post on 23.01.1998. The applicant completed his 22 years service and his age was about 55 years on 01.07.2010. In the year 2010, the applicant in pursuance of circular letter issued on 19.11.2010 applied for voluntary retirement under Liberalized Active Retirement Scheme for Guaranteed Employment for Safety Staff (LARSGESS)";