NIRVAIR SINGH Vs. PUNJAB STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioner joined service of Punjab State Electricity Board as a Lineman grade 1 on June 14, 1957, and was promoted to the rank of Line Superintendent on June 9, 1959. On May 9, 1961, he submitted his resignation to the Chief engineer Punjab State Electricity Board, Patiala, through proper channel reading as under:-

(2.) THE Chief Engineer wrote back to the Superintending Engineer on July 1, 1961, as under:--

(3.) IN reply to this letter the Superintending Engineer informed the Chief Engineer by letter dated July 17, 1961, that the resignation of the petitioner had not been accepted till then by any officer and his resignation had not even been received in his office. However the Executive Engineer allowed him to join subject to the approval of the chief Engineer in the interest of the Board as there was dearth of practical and experienced hands. He asked for the final decision in this matter. By letter dated October 27, 1961, the Chief Engineer informed the Superintending engineer, Ambala Circle that the case of the petitioner was of re-appointment and the Board alone was competent to re-employ him and he should be informed whether the petitioner was qualified for the post of Line Superintendent Grade II. The Superintending Engineer, Ambala, supplied the requisite information by letter dated January 8, 1962, reading as under:-