Jasbir Singh, J. - (1.) (Oral)
(2.) BY filing this writ petition, the petitioner has laid challenge to the order dated 22.12.2003, vide which, his appeal was dismissed. He has also laid challenge to the order dated 31.5.2003, vide which, he was ordered to retire from service. It is apparent from the records that on 16.4.2003, the petitioner moved an application, seeking voluntary retirement. The said application came up for hearing before the Executive Committee of the Society, the same was accepted on 31.5.2003 and he was ordered to retire, as prayed by him. It is his grievance that before acceptance of his resignation, on 30.5.2003 he had moved application for withdrawal of his resignation. It has come on record that the alleged subsequent application was not on record. A specific stand has been taken by respondent No.2 that no such application was moved. The appellate authority has also confirmed the same. No case is made out for interference. Dismissed.;