Nirmaljit Kaur, J. - (1.) THE prayer in the present petition is for setting aside the order dated 22.5.2014 vide which the respondents have rejected the prayer of the petitioner for grant of voluntary retirement with immediate effect.
(2.) THE facts in short are that the petitioner was working on the post of Medical Officer under the respondents since 30.04.1991. He moved an application on 18.1.2013 seeking voluntary retirement from service on medical ground with effect from 30.04.2013. A reminder was also sent on 20.4.2013. However, no order was passed on the application even uptill 30.04.2013 and it was only as late as on 24.07.2013 that an order was issued rejecting his application seeking voluntary retirement. Thereafter, the petitioner moved yet another application on 30.08.2013 seeking voluntary retirement with effect from 30.10.2013. Instead of granting voluntary retirement, a letter was issued on 20.1.2014 stating that since the due date has already passed, fresh application may be submitted along with the next date of voluntary retirement. Accordingly, the petitioner submitted another application on 26.2.2014 seeking voluntary retirement with effect from 31.5.2014 and this time vide order dated 22.5.2014, his request for voluntary retirement has been turned down on the ground of shortage of specialist medical officers for outdoor patients.
(3.) RELIANCE has been placed by the learned counsel for the petitioner on the judgment rendered by this Court in the case of Dr. Kalpana Singh Vs. The State of Rajasthan & Ors. (SBCWP No. 4526/2014) decided on 16.12.2014.;