UNION OF INDIA Vs. BINOD BIHARI BEHERA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by special leave is against the Judgment dated 30th March, 1992 of the Division Bench of the High Court of Orissa, by which the writ petition (OJC No. 543 of 1988) filed by the respondent has been allowed.

(3.) The respondent was a sub-Inspector in the Central Industrial Security Force (for short the Force). He tendered his resignation, which was accepted by the Deputy Inspector-General (D.I.G.) of the Force on 17-10-1984. The respondent then, on 4-12-1984 applied to withdraw his resignation and in the alternative prayed for re-enlistment in the Force. Both these prayers were rejected. The respondent, then filed the writ petition under Article 226 of the Constitution in the High Court, which has been allowed by the impugned judgment. Hence this appeal by special leave.