CHARANJIT GARG Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) As this petition was filed six months ago, one of the prayers made was for a direction to the respondents to accept the resignation of the petitioner and to release al the dues to him.

(2.) The matter was constantly adjourned at the request of learned counsel for the petitioner. Today learned counsel for the petitioner states that the main prayer viz. acceptance of resignation has become infructuous since the resignation of the petitioner has been accepted. As regards the payment of the dues of the petitioner, in my opinion, it would be in the interest of justice if the petitioner makes a representation in this regard to respondent No. 2 who shall pass a speaking order thereon within three months of the receipt thereof and release whatever amount is due to the petitioner within that period. Petition stands disposed of in the above terms.