PRATAPBHAI BHAGWANBHAI RAWAL Vs. PRESIDENT/ MANTRISHI

JUDGEMENT

(1.) The appellant - original petitioner was a Teacher. He approached the Gujarat Secondary Education Tribunal, Ahmedabad, by filing application with a grievance that the management of the School under which he had been serving, did not consider and accept his request for withdrawal of the resignation. The Tribunal by its judgment and order dtd. 16/9/2009, refused to entertain the prayer on the ground that the petitioner had not withdrawn the resignation before it became effective.

(2.) The applicant teacher thereafter preferred Special Civil Application which came to be dismissed by learned single Judge as per judgment and order dtd. 19/11/2019, upholding the decision of the Tribunal.

(3.) Noticing the relevant dates, the appellant petitioner tendered his resignation by addressing letter dtd. 7/2/2005 to the school management. It was stated in the said letter that the resignation would become effective on 30/6/2005. In other words, it was conditional resignation proposed to take effect from the future date.