G ANANDAN Vs. DIRECTOR GENERAL

JUDGEMENT

(1.) The petitioner was appointed as clerk-cum-typist under the third respondent. In the appointment order dated 21.2.1994 it was stated inter alia

(2.) A counter affidavit has been filed on behalf of the respondents stating that since the petitioners resignation had been accepted and had been communicated to him and he had been relieved, the question of withdrawal of resignation at the subsequent stage did not arise.

(3.) Learned counsel for the petitioner has contended that since as per the condition incorporated in the order of appointment resignation would be effective only after one months notice in writing, the petitioner had every right to withdraw the resignation before completion of one month.