H.R. Panwar, J. - (1.) BY the instant writ petition, the petitioner seeks quashing of the order Annex. 8 dt. 29.09.2005 and the consequential order Annex. 9 dt. 01.10.2005.
(2.) I have heard learned Counsel for the parties. The facts and circumstances giving rise to the instant writ petition are that the petitioner was initially appointed on the post of Lower Division Clerk. Thereafter he was selected and appointed on the post of Stenographer Grade II and lastly he was holding the post of Stenographer Grade II. He submitted an application Annex. 1 dt. 11.04.2005 seeking voluntary retirement under the Voluntary Retirement Scheme (VRS). The application seeking voluntary retirement under the VRS was forwarded vide letter Annex. 2 dt. 16.04.2005 to the respondent No. 3 Additional Director (Adm.) by the respondent No. 4. Thereafter the petitioner submitted an application Annex. 3 dt. 01.07.2005 seeking withdrawal of his application for voluntary retirement under the VRS. However, on receiving the application Annex. 3 dt. 01.07.2005, the respondent No. 2, vide letter Annex. 4 dt. 11.07.2005, required the petitioner to explain the reason for withdrawal of his application for voluntary retirement. Vide Annex. 5 dt. 28.07.2005, the petitioner intimated the reasons to the respondents for withdrawal of his application for voluntary retirement. The respondent No. 2 sought comments from the respondent No. 5 on the application submitted by the petitioner seeking withdrawal of the application for voluntary retirement explaining the reason for doing so by him. Vide order Annex. 8 dt. 29.09.2005, the respondents retired the petitioner voluntarily and in consequence thereto, vide Annex. 9 dt. 01.10.2005, the petitioner has been relieved as having voluntarily retired. Hence this writ petition.
(3.) A reply to the writ petition has been filed by the respondents stating therein that the application dt. 11.04.2005 submitted by the petitioner seeking voluntary retirement under the VRS has been accepted on 29.09.2005 vide Annex. 8 and consequent thereto, the petitioner was relieved on 01.10.2005 vide Annex. 9.;