K R RAGHUVEER Vs. GENERAL MANAGER VIJAYA BANK

JUDGEMENT

(1.) This Writ Appeal is presented against the order of the learned Single Judge dismissing the Writ Petition of the appellant in which he questioned the legality of the acceptance of his resignation.

(2.) The facts of this case, in brief, are as follows : The appellant was an officer on the establishment of the Vijaya Bank. On 24-2-1983 he addressed a letter to the Management. In the said letter, after giving vent to his feelings about the injustice said to have been done to him in the matter of his conditions of service, he concluded the letter as follows :

(3.) As stated earlier, according to the letter of the appellant dated 24-2- 1983 his resignation was to be effective from 25-5-1983. On 19-5-1983 the appellant addressed a letter to the Management. It reads: Dear, Sir, Acceptance of conditional resignation PER letter 7663 dated 6-5-83. In continuation of my letter dated 11-5-83 (copy enclosed for perusal). I wish to bring to your notice the following for valuable consideration :