KALLU SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) BY this petition the petitioner has sought the following reliefs:

(2.) LATER on, petition was amended and a further relief has been sought which reads thus : -

(3.) IT is the case of the petitioner that he had appeared on 3 -6 -1993 in compliance to the copy of the letter dated 29 -5 -1993 (Annexure A -9) but his presence was not noticed and nothing was done on that date. It has been contended by Learned Counsel for the petitioner that on 4 -6 -1993 he withdrew his resignation letter which he earlier tendered, since it was not accepted by that time. Copy of the withdrawal letter is Annexure A -10. According to Learned Counsel, thereafter the petitioner attended the office, but, no work was being taken from him. As such he submitted another letter to the Collector on 12 -9 -1993 copy of which is Annexure A -11.