DILIP TAANK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) INITIALLY , this petition was filed before the Madhya Pradesh State Administrative Tribunal, Jabalpur (for short 'the Tribunal') and registered as O.A. No. 847/2000. Thereafter, the case was transferred to this Court on dissolution of the Tribunal and was re-numbered as W.P.(S) No. 3374/2005.

(2.) THE petitioner seeks relief to the extent that since his resignation has not been accepted nor rejected, he is entitled to the amount of G.P.F. and service.

(3.) LEARNED counsel for the petitioner submits that since the resignation letter of the petitioner was not accepted by the authorities, it may be deemed that the petitioner continued in service and accordingly the petitioner is entitled to benefit of service and G.P.F.