REGENT COMPUTRONICS PVT. LTD.

Razia Begum Qurashi Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

HARISH CHANDRA GUPTA VS. STATE OF M. P. AND ANR [REFERRED TO]
PUNJAB NATIONAL BANK VS. P. K. MITTAL [REFERRED TO]
RAJ KUMAR VS. UNION OF INDIA [REFERRED TO]
RAJ NARAIN VS. INDIRA NEHRU GANDHI [REFERRED TO]
UNION OF INDIA VS. GOPAL CHANDRA MISRA [REFERRED TO]
UNION OF INDIA VS. WING COMMANDER T PARTHASARATHY [REFERRED TO]
SECRETARY TECHNICAL EDUCATION VS. LALIT MOHAN UPADHYAY [REFERRED TO]
VIJAY SHANKAR TRIPATHI VS. PROJECT OFFICER [REFERRED TO]
KISHORE KUMAR VYAS VS. STATE OF C G [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) The petitioner was initially appointed as Gram Sevika vide order dated 30.3.1976 in a temporary capacity in the then Department of Panchayat. A posting order was issued on 15.4.1976. In course of time, the petitioner's services were made permanent vide order dated 7.10.1982 (filed along with the rejoinder) passed by the Dy. Director, Panchayat and Social Service.

(3.) As stated in the petition, a resignation letter was submitted by the petitioner on 1.9.1983 before the District Panchayat and Samaj Seva Adhikari, Jagdalpur. However, thereafter, the petitioner did not hear anything. Having submitted resignation letter, the petitioner also stopped attending the duties.

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RAZIA BEGUM QURASHI Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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