SAUGATA ROY Vs. PEC LIMITED

JUDGEMENT

(1.) Petitioner'S resignation stands rejected vide email Communication of 16th April, 2018 (Annexure P-8). The cryptic resignation reads as under: -

(2.) Vigilance clearance has not been granted due to pending departmental inquiry against petitioner. Learned counsel for respondent informs that even a criminal case has been registered against petitioner by CBI on the subject matter of Memorandum of 5th August, 2016. Learned counsel for respondent has drawn attention of this Court to respondent's HR Manual. Clause 13 thereof deals with resignation, dismissal or termination of service and its relevant extract is as under: -

(3.) Since impugned rejection does not spell out the reasons, therefore, it is quashed with direction to respondent to deal with petitioner's application for resignation in light of Clause 13 of respondent's HR Manual, as referred to above. Needful be done within a period of four weeks from today and its fate be conveyed to petitioner within a week thereafter, so that petitioner may avail of the remedies as available in law, if need be.