MADHAV PRASAD PANDEY Vs. STATE OF M.P.

JUDGEMENT

(1.) Petitioner's contention is that petitioner was working as a 'Constable' in the Police Department. Due to torture meted out to him, he had submitted his resignation in February, 1994. That resignation was accepted by the Superintendent of Police, District Rewa on 13/06/1994. Thereafter, he had moved an application to reinstate him in service which was disallowed by the Director General of Police, Police Headquarters. Thereafter, petitioner made several communications which were not entertained.

(2.) Petitioner has sought issuance of writ against the respondents seeking quashing of the orders Annexures P-1 to P-4 with a further direction to the respondents to reinstate the petitioner in service with all consequential benefits and interest @ 14 % per annum.

(3.) State has filed its return and has categorically taken a stand that since petitioner submitted his resignation as contained in Annexure R-1 and the same was accepted, there is no provision for reinstatement after acceptance of the resignation and thus, petitioner is not entitled to the relief claimed by him.