SANDEEP MEHTA,J. - (1.) By way of the instant writ petition, the petitioner a serving Doctor in the respondent Department has approached this Court praying that the respondents be directed to accept the application submitted by the petitioner seeking voluntary retirement from service w.e.f. 1.10.2013 as per Rule 50 (1) of the Rajasthan Civil Services (Pension) Rules, 1996.
(2.) Counsel for the petitioner has placed reliance upon decisions of this Court in the cases of Dr. R.R Modi v. State of Rajasthan (S.B. Civil Writ Petition No. 624 of 2005) decided on 25.2.2005, Dr. Rakesh Kumar Mundra v. State of Rajasthan and Ors. (S.B. Civil Writ Petition No. 7737 of 2014) decided on 27.4.2015, Dr. Duresh Narayan Mathur v. State of Rajasthan reported in 2012 (4) WLN-1, Dr. Alok Bhati v. State of Rajasthan reported in 2012(4) WLN-111 and Dr. Kalpana Singh v. State of Rajasthan and Ors. being S.B. Civil Writ Petition No. 4526 of 2014 in support of the prayer made in the writ petition and urges that the writ petition deserves to be accepted in light of these judgements.
(3.) Learned counsel for the respondents candidly conceded that he has been informed that no inquiry or any other adverse circumstances exist on the basis whereof the prayer of voluntary retirement made by the petitioner can be denied. He, however, contends that the petitioner's application for voluntary retirement was not accepted and the petitioner, absented from duty without any justification on which, he was issued a letter dated 23.9.2013 to submit an explanation as to why disciplinary proceedings should not be initiated against him.;