AJAI KUMAR VERMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Sudeep Kumar, learned counsel for the petitioner and learned Standing Counsel for the State-respondent.

(2.) By means of the present writ petition, the petitioner is challenging an order dtd. 11/10/2000, passed by the respondent No.2 (Annexures-1 and 2 to the writ petition) with a further prayer for issuance of necessary direction to the respondent No.3 to accept the resignation letter dtd. 30/11/1996 by a formal order w.e.f. 30/11/1996. It is also prayed for issuance of a writ, order or direction in the alternative, in the nature of mandamus commanding the respondents to treat the petitioner's service terminated in pursuance of order dtd. 14/1/1998, passed by the respondent No.3.

(3.) Brief fact of the case is that the petitioner was initially appointed on the post of Senior Scientific Assistant in temporary capacity on 27/10/1990. The petitioner submitted an application to his appointing authority i.e. Superintendent of Police, Shahjahanpur for issuance of No Objection Certificate. The said application was forwarded by the Superintendent of Police, Shahjahanpur on 16/7/1996.