Mahendra Singh vs State Of U.P. & Another
2011 Latest Caselaw 5929 ALL

Citation : 2011 Latest Caselaw 5929 ALL
Judgement Date : 18 November, 2011

Allahabad High Court

Mahendra Singh vs State Of U.P. & Another on 18 November, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 66128 of 2011
 

 
Petitioner :- Mahendra Singh
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Aseem Kumar Rai
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The petitioner sought voluntary retirement w.e.f. 30.9.2011. By the order dated 22.8.2011 the voluntary retirement service w.e.f. 30.9.2011 has been accepted and the order for pension has also been passed. The said order has been cancelled vide impugned order dated 27.9.2011 on the ground that the petitioner has a dispute with the wife.

The Court is not able to understand that if there is any dispute with the wife how it will affect the voluntary retirement.

Learned Standing Counsel prays for and is granted four weeks time to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.

List in second week of January, 2012.

Until further orders, the operation of the order dated 27.9.22011, Annexure-3 to the writ petition, shall remain stayed.

Order Date :- 18.11.2011