PATHERYA,J. - (1.) By this writ petition, the petitioner seeks quashing of Memo dated 26th November, 2009.
(2.) The case of the petitioner is that in 2000, he suffered from acute mental depression and, therefore, an application for Voluntary Retirement from service was made with the respondent authorities. The same was considered and Voluntary Retirement granted by the respondent nos. 4 and 5. Thereafter, the matter was considered by the respondent no. 7, who rejected the petitioner's eligibility for payment of pension and the said order was communicated to the respondent no. 2 by a communication dated 26th November, 2009.
(3.) On 22nd June, 2005, an order was passed in WP 21310 (W) of 2004, wherein the queries raised by the audit was dealt with in the order dated 22nd June, 2005. A Medical Board was constituted and the petitioner appeared before such Medical Board. As nothing to the contrary has been forwarded to the petitioner, the respondent no. 3 was under an obligation to forward Form-'A' to the petitioner for his signature and thereafter steps taken for not only sanction of pension payment order, but also release of pension as directed by the said order. As no step has been taken and the petitioner having suffered from acute mental depression in 2000, the Memo dated 26th November, 2009 is not justified and is liable to be set aside.;