- (1.)THE petitioner, Mr. Jagmal Singh Yadav was appointed to the post of lower Division Clerk in MCD on 28th August, 1969.
(2.)THE case of the petitioner is that he had repeatedly submitted applications for grant of 60 days earned leave in October, 2005, February 2006, and April, 2006, but these applications were not accepted by the respondent-MCD.
(3.)ON 8th May, 2006 the petitioner made an application seeking voluntary retirement. Copy of the said letter has been placed on record. It refers to the fact that the petitioner had earlier applied for earned leave for 60 days but had not received any information. Accordingly, the petitioner submitted that he should be given voluntary retirement and the said letter may be treated as giving three months notice. The petitioner has also mentioned that he was ready and willing to deposit one month's salary or whatever amount was due. The subject matter of the letter stipulates 'application for voluntary retirement (24 hours)'.