SANDIP Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner has put forth prayer clauses 15-B and 15-C as under :-

(3.) The petitioner was appointed as a "Constable Guard" in the Indian Army on 01/03/2007. He was inducted in the 52nd battalion SSB, Araria. The petitioner has 3 sisters and is the only son to his parents. His parents are old and suffering from age related issues. He tendered his resignation in his own handwriting on 16/07/2019, which was accepted on 25/07/2019. He was relieved on the same date. He submitted an application on 06/09/2019 withdrawing his resignation as per the guidelines dated 10/06/2019 and prayed for reinstatement in service. By communication dated 13/01/2020, the Commandant, Sashastra Seema Bal, 52nd Battalion, Araria, refused to allow the application dated 09/10/2019 (which was received by his office) and declined to accept his request for reinstatement.