Section 5(17) in The U.P. Government Servants (Employment Leave) Rules, 2003
(17)If after the period of five years, a Government servant does not return to duty in the Government service-(a)It shall be deemed that he has sought voluntary retirement if he has completed the required length of qualifying service for pension.(b)It shall be deemed that he has resigned from Government service if he has not completed the required length of qualifying service for pension.
