PUSHPA AGGARWAL Vs. U P S C

JUDGEMENT

(1.) This Appeal is directed against the judgment and order dated 16th December, 1994 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O. A. No. 1036 of 1990.

(2.) For the purpose of appreciating the points urged in this appeal we may briefly state the facts.

(3.) The appellant herein was appointed as Mechanical Operator on 19-3-1965 by the respondents and from the impugned judgment we find that her appointment was on probation for a period of two years and further this period was neither extended nor her appointment was confirmed. However, she was declared quasi permanent w.e.f. 19-3-1968. On 30-5-78 she submitted a letter of resignation on the ground of alleged harassment but on the next day i.e. 31-5-78 she submitted another letter for withdrawal of the resignation. However, the respondents accepted her resignation and informed her accordingly.