ARUN BHANSALI,J. - (1.) This writ petition has been filed by the petitioner aggrieved against the order dated 04.08.2017 (Annexure-P/10) passed by the respondents, whereby, the application made by the petitioner seeking voluntary retirement has been rejected.
(2.) The petitioner is presently working as Junior Specialist (Surgery) Community Health Center, Ahor, District Jalore, and being eligible under Rule 50 of the Rajasthan Civil Services (Pension) Rules, 1996 ('the Rules of 1996'), as the petitioner completed 15 years of service in the year 2009, applied for grant of voluntary retirement.
(3.) The application filed by the petitioner came to be rejected by order dated 04.08.2017 (Annexure-P/10). By the impugned order dated 04.08.2017, the respondents observing that in public interest for the purpose of making available medical facilities to the general public and for administrative reasons, rejected the application. Feeling aggrieved, the present writ petition has been filed. It is, inter alia, submitted by learned counsel for the petitioner that the respondents are not justified in rejecting the application filed by the petitioner for the reasons indicated in the application. ;