JAGSIR SINGH Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) In the instant writ petition, the petitioner has questioned the validity of order dated 31.03.2014, 31.10.2014 and 20.09.2016 vide Annexures P2, P4 and P6 respectively.

(2.) The petitioner while working as a Copyist in the court of Civil Judge, Senior Division, Tarn Taran, submitted his resignation on 18.02014. The same was accepted by the competent authority on 31.03.2014. Thereafter, the petitioner realized his mistake in giving resignation. Consequently, he moved an application for withdrawal of the application for resignation dated 18.02014 after acceptance of resignation on 31.03.2014. The competent authority after due consideration of the petitioner's application for withdrawal of resignation application rejected on 31.10.2014. Thereafter, he preferred an appeal/mercy application before the competent authority. The same was rejected on 20.09.2016.

(3.) Learned counsel for the petitioner submitted that petitioner met with an accident therefore in hurriedly manner he has submitted his resignation. Thereafter, he realized that his resignation was not in order. Therefore, he requested for withdrawal of application of resignation. In the absence of statutory provision providing for withdrawal of resignation after its acceptance, the petitioner has no claim for withdrawal of resignation application dated 18.02.2014. Once the competent authority has acted upon the petitioner's resignation application on 31.02014 and it has spent its force. Consequently, withdrawal of the resignation is impermissible. Therefore, the petitioner has not made out a case so as to interfere with the impugned orders dated 31.02014, 31.10.2014 and 20.09.2016 vide Annexures P2, P4 and P6 respectively.