MANOJ KAPOOR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court so as to impugn the order dated 26.2.2003 (Annexure P19) whereby the respondents have declined to accept the resignation submitted by the petitioner from the post of Lecturer in Chemistry.

(2.) In the joint written statement filed on behalf of respondents No.1 to 5, the primary contention of the respondents affirms the solitary reason depicted in the impugned order, while declining to accept the resignation of the petitioner, namely, that FIR No.31 of 2002 dated 15.5.2002 had been registered against the petitioner by the Vigilance Bureau, Jalandhar.

(3.) During the pendency of the instant writ petition, it has emerged that the first information report registered against the petitioner has since CWP NO.6381 of 2003 2 been cancelled by the Special Judge, Hoshiarpur, on 9.1.2006. In view of the above, the solitary reason, which had weighed with the respondents in not accepting the resignation of the petitioner, does not subsist any longer. In view of the above, the impugned order dated 26.2.2003 (Annexure P19) is hereby set aside. The respondents shall now reconsider the claim of the petitioner afresh in accordance with law and pass an appropriate order within one month from the date of receipt of a certified of this order. Disposed of accordingly.