- (1.) By way of this writ petition, the petitioner assails the order passed by Central Administrative Tribunal dt.3rd February, 2010 whereby his original application preferred against the order dt.01/11/2007 passed by the respondents was rejected.
(2.) Brief facts which deserve to be noticed for disposal of the petition are that the petitioner, while serving the respondents as Director, Ordinance Factory Institute, requested for voluntary retirement vide application dt.21/02/2007. It was requested that he may be treated to be voluntarily retired w.e.f. 28/05/2007. By another application dated 21/03/2007, the petitioner appears to have stated several reasons for submitting application for seeking voluntary retirement indicating that if he is asked to reconsider his decision, then he would like to serve the Government and like to withdraw the request for voluntary retirment. He again submitted an application dt.26/03/2007 stating that if the competent authority expunges the adverse entries in his ACRs for the year 2001-02, 2004-05 and 2005-06, she shall like to continue in Government Service and his request for voluntary retirement may please be treated as withdrawn. Ultimately, vide letter dt.30/03/2007, the petitioner, having received some assurance, unequivocally withdrew his voluntary retirement application dt.21/02/2007.
(3.) The grievance of the petitioner is that in-spite of having withdrawn his voluntary retirement application, the respondents proceeded to accept his voluntary retirement vide order dt.01/11/2007 w.e.f. 01/11/2007 (afternoon) and his name was struck off the strength with effect from the said date.;