SATYA BRAT SINGH Vs. UOI

JUDGEMENT

(1.) PETITIONER states that being a patient of severe depression and being psychologically imbalanced, he was not in a position to understand what he was doing; in any case, an act by a person in the state of insanity cannot bind him. So stating, it is prayed by the petitioner that the action of the respondents in accepting his letter seeking to resign from service under the respondents be quashed and a direction be issued to reinstate the petitioner in service.

(2.) AS per the averments made in the writ petition, the petitioner was detected as a patient of chronic Alopacea. Hair from all parts of his body started falling. Being a young man, the petitioner went into a stage of depression and during his visit to the Chief Medical Officer of bsf, was advised to submit a resignation, for the reason the Chief Medical officer found that the petitioner was a case of severe depression.

(3.) THE petitioner alleges that the Chief Medical Officer got typed the letter of resignation. It was signed by the petitioner and forwarded to the concerned officer for acceptance.