Jayanta Kumar Biswas, J. - (1.) The writ petitioner is aggrieved by the decision dated October 29th, 1999, whereby her request for revoking the decision taken by her employer to accept her offer for voluntary retirement was rejected by the competent authority.
(2.) She joined Damodar Valley Corporation as medical officer on April 30th, 1979. In 1995 she was promoted to the post of senior medical officer. On February 7th, 1997 the corporation invited options for switching over from existing contributory provident fund scheme to general provident fund scheme. Such steps were taken in the wake of introduction of the pension scheme. She did not exercise her option.
(3.) On May 7th, 1999 she applied for an opportunity to switch over to general provident fund scheme. On June 14th, 1999 she applied for voluntary retirement in terms of the scheme floated by the corporation in the meantime. She renewed her request to permit her to switch over to general provident fund scheme. On July 23rd, 1999 her offer for voluntary retirement was accepted by the corporation; in terms of the decision she was to retire on October 31st, 1999.;