RAM CHANDRA MALANI Vs. CENTURY PULP AND PAPER

JUDGEMENT

(1.) THE petitioners herein have filed the above writ petitions challenging the action of the respondents in dispensing with their services by accepting the letter of resignation dated November 17, 2000 submitted by the petitioner of first mentioned writ petition and by passing an order of dismissal dated November 16, 2000 in regard to the petitioner of the second abovementioned writ petition.

(2.) THE brief facts are that the petitioner Chandra Shekhar Nagila was appointed as Assistant Engineer in the year 1985 and was later on promoted to the post of Senior Superintendent. He tendered resignation on November 27, 2000, which was accepted on the same day by the respondents. The contention of the petitioner is that the resignation was not voluntary but was forced to submit it under duress. He, therefore, challenged the order of acceptance of the same.

(3.) THE petitioner Ram Chandra Malani was initially appointed on the post of co-coordinator and by promotion got the post of Assistant Officer in Raw Material Department since December 1, 1995. His services were dispensed with by order dated November 16, 2000 and the same has been challenged by the petitioner.