AJAY RASTOGI,J. - (1.) The petitioner is serving as a Medical Officer and it is not disputed that she was initially appointed on temporary basis as Medical Officer vide order dated 26.09.1995 and after her selection through the Rajasthan Public Service Commission, she was appointed vide order dated 23.08.1996 on probation for a period of two years.
(2.) While in service she submitted an application u/R.50(1) of the Rajasthan Civil Services (Pension) Rules, 1996 to seek voluntary retirement w.e.f. 30.05.2012 on completion of 15 years of qualifying service addressed to the appointing authority dated 13.02.2012.
(3.) R.50 of the Rules, 1996 being relevant is reproduced ad infra:- "R.50. Retirement on completion of 15 years' qualifying service: (1) At any time after a Government servant has completed fifteen years qualifying service, he may, by giving notice of less than three months in writing to the appointing authority, retire from service. (2) The notice of voluntary retirement given under sub-rule (1) shall require acceptance by the appointing authority: Provided that where the appointing authority does refuse to grant the permission for retirement before the expiry of the period specified in the said notice, the retirement shall automatically become effective from the date of expiry of the said period.";