SURENDRA KUMAR SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri S.S. Rajawat, learned counsel for the petitioner and Sri Ran Vijay Singh, learned Addl. Chief Standing Counsel for opposite parties no.1 to 4.

(2.) In view of the proposed order, notice to opposite party no.5 is hereby dispensed with.

(3.) By means of this petition, the petitioner has assailed the order dated 10.7.2019 passed by the Settlement Officer of Consolidation, District - Unnao whereby the application of the petitioner dated 18.6.2019 withdrawing the application for voluntary retirement dated 23.5.2019 has been rejected and application for voluntary retirement dated 23.5.2019 has been accepted.