NIRMALJIT KAUR,J. - (1.) For the reasons mentioned in the application (APPLW 4853/2016) for preponing the date, the same is allowed. The matter is taken up for hearing today itself.
(2.) The prayer in the present petition is to consider the petitioner as voluntary retired w.e.f. 1st August, 2016 after taking into consideration the expiry of three months from the date of the application dated 16.04.2016 (Annx.5).
(3.) In response to the application seeking voluntary retirement, the C.M.H.O, Sirohi vide their communication dated 28.04.2016 informed the petitioner that she will be voluntarily retired only after receiving the order/directions for granting the voluntary retirement by the Directorate Jaipur but till date, no communication and order of competent authority i.e. Director, Medical and Health Services, Rajasthan has been communicated to the petitioner and she is still continuing in service.;