MAHESH S/O MADHUKAR THOMBRE Vs. THE CHAIRMAN

JUDGEMENT

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

(2.) The petitioner has put-forth prayer clause (B) as under:-

(3.) The petitioner joined duties with the respondent Life Insurance Corporation at it's office at Aurangabad as a Development Officer on 22.11.2020. On 31.08.2019, the petitioner tendered a resignation clearly stating therein that the same would be effective from 30.09.2019. Pursuant to the same, he attended the exit interview session conducted by the Corporation. He inter-acted with the Marketing Manager in the said interview. Being convinced, the petitioner immediately submitted an application dated 20.09.2019 with the subject "withdrawal of my resignation letter dated 31.08.2019 ". In the said application, the petitioner has specifically mentioned as under:-