UJAY KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Aggrieved by the order dated 11.06.2021, the present writ petition has been filed. Vide the said impugned order, the respondents have rejected the resignation letter of the petitioner resigning from the post of Lecturer (LB) T Cadre.

(2.) Before narrating the facts of the case, it would be relevant at this juncture to reproduce the contents of the impugned order dated 11.06.2021:

(3.) Brief facts of the case is that, the petitioner was appointed on the post of Lecturer (P) and got selected vide order dated 03.02.2018. The petitioner is presently working as Lecturer (LB) at Govt. Higher Secondary School, Jilibandh, Block Khadgawan, District Korea. The petitioner joined his services on 15.02.2018 and since then he has been continuously rendering his services under the respondents. The services of the petitioner has been totally unblemished. The petitioner also has completed his probation period and his services subsequently got absorbed with the State Govt. vide order dated 29.06.2020.