KULDEEP SINGH Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) The present petition has been filed by the petitioner praying inter alia for quashing and setting aside the orders dated 09.6.2016, 21.12.2016, 31.3.2017 and 14.11.2017, issued by the respondents declining his request for withdrawal of his resignation and for permitting him to join his duty.

(2.) A glance at the relevant facts of the case is considered necessary. On 02.6.2016, the petitioner was appointed as a Junior Engineer (Civil) with the respondent No.2/BRO after being selected in a competitive examination conducted by the SSC. The petitioner was deputed for training at the GREF Centre at Pune. Within four days from the date of reporting for training at Pune, the petitioner tendered his resignation letter to the respondents on the ground that he had been selected provisionally in the Railways. The letter submitted by the petitioner asking that he be relieved forthwith, was accepted by the respondents and vide letter dated 09.06.2016, the respondents had relieved him from GREF Services with effect from the same date.

(3.) Though the petitioner had elected to leave the respondents left for greener pastures, it so transpired that his name did not feature in the shortlisted candidates drawn by the Railway, in terms of the revised panel. As a result, the petitioner was left high and dry. Feeling remorseful on being left jobless, at the end of very same month i.e., on 30.6.2016, the petitioner sent an email to the respondents asking for permission to rejoin his duty. Thereafter, he submitted an application on the same lines, on 24.8.2016. However, the respondent No.3 rejected the petitioner's request vide order dated 02.12.2016, reiterated on 31.3.2017. Yet again, the petitioner submitted a representation dated 25.4.2017, asking for permission to rejoin his duty, which was also rejected by the respondents vide order dated 14.11.2017. Aggrieved by the said rejection orders, the petitioner has filed the present petition.