SANJAY KUMAR RAJPUT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The relief sought for in the present writ petition is for directing the respondent no.3 to permit the petitioner to withdraw the resignation that he had tendered the previous date.

(2.) The petitioner has also prayed for directing the respondents to take him back in service and treat the period as the period spent on duty.

(3.) Brief facts of the case are that the petitioner was working as Assistant Teacher (Panchayat) at the Government Primary School, Suvertala, Block Saja, District Bemetara. The petitioner vide Annexure P-4, dated 29.12.2015, had tendered his resignation on personal grounds and along with the resignation he had also deposited one month's salary in lieu of notice. However, the resignation letter did not mention the date from which he intends to resign from duty.