D.N.PATEL,J. - (1.) This writ petition has been preferred by the original petitioner/applicant challenging the order passed by the Central Administrative Tribunal, Patna Bench, Patna, Circuit Bench, Ranchi in O.A. no. 25 of 2013(R) which was dismissed vide order dated 15.02.2013.
(2.) Having heard counsel for both the sides and looking to facts and circumstances of the case, it appears that the father of this petitioner was working as Driver (Goods)/(Loco Forman) with the respondents, Katrasgarh, Dhanbad. He applied for voluntary retirement vide his application dated 25.04.1997 because the mother of the petitioner was suffering from mental disease and there was no one to look after her except the father of the petitioner.
(3.) It further appears from the facts of the case that voluntary retirement application was accepted and approved by the respondents w.e.f. 24.07.1997 i.e. after on expiry of three months' notice period.;