Farid Ahmad vs I.G.P., Pac H.Q. Lko. And 4 Ors.
2013 Latest Caselaw 990 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 
Case :- WRIT - A No. - 20773 of 2013
 
Petitioner :- Farid Ahmad
 
Respondent :- I.G.P., Pac H.Q. Lko. And 4 Ors.
 
Petitioner Counsel :- Sudeep Harkauli
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Petitioner has approached this with a request that in the past he had moved an application for voluntary retirement but before final order could be passed request has been made to withdraw the aforesaid application in question. Petitioner's submission is that at the point of time when final order has been passed on 14.07.2008 request which has been made on his behalf not to take any decision on the application for voluntary retirement has not at all been adverted to. Petitioner submits that after said order in question has been passed immediately he made representation  and thereafter on 21.10.2008,  Deputy Inspector General of Police (PAC) Kanpur Range Kanpur has referred the matter to the Inspector General PAC Eastern Zone, Mahanagar, Lucknow but till today on the recommendation dated 21.08.2008 so made no order in black and white has been passed.

Consequently in the facts of the case in case, till today, no order has been passed on the aforesaid recommendation so made then in that event, Inspector General PAC Eastern Zone Mahanagar Lucknow is directed to take appropriate decision on the same in accordance with law preferably within two months from the date of presentation of certified copy of the order passed by this Court and outcome of the decision so taken be apprised to him.

With the above direction present writ petition is disposed of.

Order Date :- 16.4.2013

Dhruv