VASANTRAO GANPATRAO MORE Vs. ZILLA PARISHAD SATARA

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) THE petitioner was an employee of the respondent-Zilla Parishad. He put in some 17 years of service and tendered his resignation on 9th November 1981. There appears to be correspondence thereafter with respect to finalization of his dues, ultimately resulting into a letter dated 29th August 1983 wherein the Chief Accounts and Finance Officer, Satara Zilla Parishad, Satara, has recorded that the petitioner has paid an amount of Rs.10,554.00 which has been credited on his account against the principal amount due from him to the Zilla Parishad. The letter thereafter states that as regards the payment of his provident fund amount, he should get his resignation accepted and submit a proposal for final withdrawal of the provident fund amount so that the outstanding dues of the interest will be adjusted from the provident fund amount.

(3.) MR . Warunjikar, learned Counsel appearing for the petitioner, submits that a specific order accepting the resignation has not been passed and, therefore, the petitioner should be treated as completed the qualifying service. This cannot be accepted inasmuch as when the formal order is passed it will relate back the date of resignation and which will mean that the petitioner had not completed the qualifying service of 20 years. In the circumstances, we cannot entertain this petition.