DALIP KUMAR Vs. REGISTRAR GENERAL, NATIONAL GREEN TRIBUNAL

JUDGEMENT

(1.) By this writ petition filed under Article 226 of the Constitution of India, petitioner, who was appointed on probation for a period of two years vide letter dated 4.10.2013, with the respondent-National Green Tribunal, seeks the relief that the respondent should accept the resignation given by the petitioner vide his letter dated 12.9.2014. This resignation letter reads as under:-

(2.) The appointment letter of the petitioner dated 4.10.2013 issued by the respondent contains the following relevant clauses:-

(3.) The aforesaid position makes it clear that the respondent cannot force a person to continue to be its employee, more so during the probation period, and in which period, the appointment of the employee can be terminated at any time by one month's notice without giving any reason. Petitioner, who is present in person agrees that one month's pay can be deducted by the respondent and consequently, the resignation of the petitioner be now forthwith accepted.