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Judgment
NAVIN CHAWLA, J. (Oral)
CM APPL. 63173/2024—Exp.
Allowed, subject to just exceptions.
W.P.(C) 15076/2024
This petition has been filed by the petitioner seeking the following reliefs:
“I. Issue writ of mandamus directing the Respondent No-3 to grant the petitioner voluntary retirement with consequential statutory/service benefits arising therein;
II. Issue writ of certiorari thereby quashing the order dated 27.06.2024 vide the letter issued by Dig, (CRPF), Welfare Block No. 1, CGO Complex, Lodhi Road, New Delhi-110003.”
It is the case of the petitioner that by the Impugned Order dated 27.06.2024, merely on a request received from the complainant that the petitioner has not joined the investigation in regard to FIR bearing No.217/2019, the request of the petitioner for grant of voluntary retirement has been rejected stating that it may not be considered till the completion of the above case.
The petitioner claims that he has joined the investigation and in pursuance to the same, he was not named as an accused in the Charge Sheet. Later, the petitioner was also made to undergo a polygraph test, which also the petitioner has undergone.
Keeping in view the peculiar facts as stated by the petitioner, we are of the view that the respondents should consider the contents of the present petition as a representation of the petitioner for seeking voluntary retirement, and pass a speaking and reasoned order thereon, within a period of twelve weeks from today and communicate its decision to the petitioner.
In case the petitioner is aggrieved of the decision taken by the respondents, it shall be open to the petitioner to challenge the same in accordance with law.
We hereby make it clear that we have not expressed any opinion on the merits of the claims of the petitioner.
The petition is disposed of in the above terms.