- (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 29.07.2017 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 as directed by this Court, the petitioner has joined at the transferred place and he has also applied for VRS as contemplated under the Rules.;