ARUN BHANSALI,J. - (1.) This writ petition has been filed by the petitioner aggrieved against the order dated 24.07.2017 (Annex.-4) passed by the Dy. Director (Nursing), Medical and Health Services, Rajasthan Jaipur, whereby the application filed by the petitioner under Rule 50 of the Rajasthan Civil Services (Pension) Rules, 1996 ('the Rules') seeking voluntary retirement from service w.e.f. 01.08.2017 has been rejected.
(2.) The petitioner entered the service of the respondents on 18.06.1984 and had completed 15 years of qualifying service in the year 1999 itself and was eligible to apply for voluntary retirement under provisions of Rule 50 of the Rules.
(3.) The petitioner made an application (Annex.-2) seeking voluntary retirement. By the impugned order dated 24.07.2017 (Annex.-4), the application filed by the petitioner has been rejected indicating that by order dated 21.11.2006 issued by the Directorate a ban was placed till further orders on granting voluntary retirement and as such the application cannot be accepted.;