Y.SURJAMANI SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) BY filing this writ petition under article 226/227 of the Constitution of India, the writ petitioner seeks to challenge the very submission of his resignation letter on 3.9.2011 (annexure -A/6)

(2.) THE writ petitioner was working as LDC in Nagar Panchayat. . On 3.9.2011 he tendered his resignation which reads as under : -

(3.) IN the first place this complaint is being made for the first time by filing this writ petition after three years of the event i.e. after submission of the resignation letter. Secondly, during this three years' period i.e. from the date of submission of resignation letter (3.9.2011) till filing of the writ petition in the year 2013, the writ petitioner did not raise any kind of objection before any of the authorities concerned nor filed any FIR to the police authorities complaining of undue pressure exerted by 'A' or 'B' . Thirdly, even in this writ petition, it is not averred as to who exerted undue pressure or coercion or duress on the writ petitioner against his will for submission of such resignation. Fourthly, the question as to whether the resignation was submitted with free will by the writ petitioner to the authorities concern or it was by way of duress or undue pressure cannot be probed in the writ petition because it is essentially a question of fact and lastly in the absence of any details, and the names of the individuals who are not even made parties against whom such allegations should have been made, or made. The writ petition is totally found to be devoid of any merit . In my view, the allegations appears to be made in the nature of an afterthought to the writ petition and hence, cannot be entertained in my writ jurisdiction which is confined to examine only legal , constitutional and jurisdictional issues based on admitted facts .Such is not the case here.