NEERAJ KUMAR UTTAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed, subject to just exceptions and as per the extant rules.

(2.) The applications are disposed of. W.P.(C) No.3904/2020

(3.) The petitioner impugns the acceptance dated 12th March, 2018 of his resignation dated 27th November, 2017 from the post of Assistant Commandant in the respondents Central Reserve Police Force (CRPF) as well as the order, if any passed by the respondents qua the withdrawal dated 8th May, 2018 of resignation by the petitioner.