PRAVEEN KUMAR Vs. DIRECTOR GENERAL OF CISF

JUDGEMENT

(1.) LEAVE sought by the petitioner being refused, petitioner submitted his resignation on 4.3.2009. The letter of resignation reads as under:-

(2.) FROM the next day the petitioner stopped reporting for duty and since acceptance of resignation was not communicated to him caused a legal notice dated 25.3.2009 to be served upon the department demanding formal acceptance of his resignation to be intimated to him and terminal dues to be paid.

(3.) NEEDLESS to state in the counter affidavit filed, the respondents have affirmed that on 6.4.2009 acceptance of petitioners resignation was communicated to him. It is further pleaded that while accepting the resignation the petitioner was required to surrender his Identity card, clothing and equipment as also obtain necessary clearance certificates from the accounts department and since petitioner did not do the needful, on 4.8.2009 a reminder was sent in which, with reference to the letter dated 6.4.2009 the petitioner was called upon to do the needful. It is further pleaded that communications were addressed to the petitioner on the issue on 25.9.2009 and 18.11.2009.