CENTRAL PROVIDENT FUND COMMISSIONER Vs. ASHOK DUBEY

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by special leave is directed against the judgment and order dated 12-9-91 of the High Court of Patna in C.W.J.C. 3050 of 1991.

(3.) The short facts leading to this appeal are as follows: The respondent, Shri Ashok Dubey was an Officer in Canara Bank. He was one of the candidate recommended by the Union Public Service Commission by its letter dated 20th June, 1990 for the post of Assistant Provident Fund Commissioner in the Employees Provident Fund Organisation. The scale of pay was Rs. 2200-4000. On 25th of June, 1990 an offer of appointment was made setting out the terms and conditions of appointment. He was called upon to communicate his acceptance within 15 days from the date of receipt of the offer of appointment. It was accepted by the respondent on 5th of July, 1990. On 11 -7-90, the respondent requested the Provident Fund Department for extension of his joining for 3 months. This was because he had to give 3 months' notice to the Bank where he was working, from which service he had to be relieved after acceptance of his resignation. He also requested that, should be Provident Fund Department so desire he could be allowed to join and the respondent would persuade the Bank to waive the stipulated period of notice of 3 months.