JYOTSNA SHARMA Vs. UNIVERSITY OF DELHI & ORS

JUDGEMENT

(1.) C.M. Nos.15052/2014 (restoration) & 15053/2014 (condonation of delay)

(2.) By this writ petition of the year 2012 filed under Article 226 of the Constitution of India, petitioner has sought quashing and setting aside of the order of the employer/respondent no.2/A.R.S.D College dated 23.1.2004 whereby the resignation of the petitioner was accepted. Petitioner states that petitioner's resignation could not have been accepted inasmuch as petitioner had vide her letter dated 11.2.2004 withdrawn her resignation, and the resignation was only subsequently accepted by the governing body of the college/employer on 14.2.2004.

(3.) On account of gross delay and laches in filing of this writ petition, on 15.2.2013 the following order was passed by this Court:-