RAJAN KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri V.K. Srivastava, learned counsel for the petitioner and Sri Vishal Verma, learned State counsel.

(2.) By means of this petition, the petitioner has assailed the order dated 30.11.2018 by means of which the resignation letter dated 12.10.2018 submitted by the petitioner to opposite party no.3 had been accepted though he has already submitted an application dated 22.12.2018 by means of which he has requested that the resignation letter submitted by him may not be accepted and be cancelled.

(3.) Brief facts of the case are that the petitioner had tendered his resignation on 12.10.2018. The petitioner could not be informed about the acceptance of the aforesaid resignation letter dated 12.10.2018 by 22.12.2018 and on 22.12.2018 the petitioner submitted an application making request that his resignation may not be accepted and be cancelled. The aforesaid acceptance of the resignation letter dated 30.11.2018 was served upon the petitioner on 2.5.2019 (Annexure No.10 to the writ petition). The impugned order dated 30.11.2018 itself provides that the said letter was sent to the Inspector In-charge, Kotwali Utraula, Balrampur on 7.4.2019. Learned counsel for the petitioner has drawn attention of this Court towards Annexure No.10 to the writ petition, which is a letter dated 29.4.2019 preferred by the Superintendent of Police, Balrampur addressing to the Inspector In-charge, Utraula, Balrampur wherein this fact has been admitted by the Superintendent of Police, Balrampur that the resignation acceptance letter dated 30.11.2018 was first time provided to the authority concerned to serve upon the petitioner and thereafter it has been served upon the petitioner on 2.5.2019.