- (1.) Heard learned counsel for the parties.
(2.) By way of the instant writ petition, the petitioner has approached this Court praying for the following relief :- ""It is, therefore, most respectfully and humble prayed that:- i) the instant writ petition may kindly be ordered to be allowed and a writ, order or direction in the a ppropriate nature may kindly be issued in favour of the humble petitioner; ii) the impugned order dated 13.05.2014 (Annexure-14) may kindly be quashed and set aside and the application preferred by the humble petitioner for seeking voluntary retirement may kindly be ordered to be allowed and the respondents may kindly be directed to treat the humble petitioner voluntarily retired w.e.f. 20.08.2014; iii) any other order of direction, which this Hon'ble C ourt deems fit and proper in the facts and circum stances of the present case may kindly be passe d in favour of the humble petitioner. iv) The cost of the writ petition may kindly be awarded in favour of the humble petitioner."
(3.) Having acquired the requisites for claiming benefit of voluntary retirement, the petitioner, who was working as Junior Specialist Surgeon at Government Hospital, Sri Ganganagar, submitted an application for voluntary retirement to the P.M.O. in the year 2012. The application was not accepted. The petitioner from time to time continued to repeat his request for voluntary retirement but the respondent authorities did not pay any heed to the said request. Finally, the petitioner filed an application Annex.15 dated 16.5.2014 to the Additional Director, Medical and Health Services, Government of Rajasthan, Jaipur requesting for being given voluntary retirement with effect from 20.8.2014. It is admitted case of the parties that no order rejecting the application for voluntary retirement has been served to the petitioner till date.;