RADHIKA BAHL Vs. UNION OF INDIA

JUDGEMENT

(1.) 13.04.2002 Petitioner submitted an application to the Director General BSF expressing her wish to resign immediately from the post of Chief Medical Officer citing urgent and grave domestic problem of education and accommodation of her only son causing severe mental stress to her. It was expressly stated that the notice for resignation be treated as Petitioner resigning w.e.f. 13.4.2002.

(2.) It is apparent that the Petitioner could not resign in this manner. She was bound to give due timely intimation. In any case, no government servant can unilaterally severe the relationship with the Government. It is settled law that unless accepted, a resignation by a Government servant is meaningless.

(3.) But that is not the issue.