NARINDER MOHAN SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This application has been filed by Narinder Mohan Sharma (hereinafter referred as the writ petitioner) under Order 21 Rule 10 CPC for execution of the order dated 5th January, 1995, passed by a Division Bench of this Court in CWP No. 15472 of 1993.

(2.) Briefly stated the facts of the case are that the writ petitioner who was employed as a Lecturer in the Doaba College, Jullundur City, submitted his resignation on 6th September, 1993 to be effective from 6th December, 1993. Before the aforesaid effective date, the writ petitioner vide his letter dated 1st December, 1993 withdrew his resignation. The College Management accepted the resignation submitted by the writ petitioner on 25th November, 1993 i.e. before the request for withdrawal of the same was received by the College Management. Since the College Management refused the request of the writ petitioner for withdrawal of the resignation, he filed CWP No. 15472 of 1993. The said writ petition was allowed by a Division Bench of this Court vide judgment dated 5th January, 1995. By this judgment, the Division Bench quashed the order dated 14th December, 1993 issued by the College Management by which the request of the writ petitioner for withdrawal of the resignation was rejected. Consequently the College Management was directed to permit the petitioner to withdraw his resignation and allow him to join his duty. Pursuant to the judgment dated 5.1.1995 passed by the Division Bench of this Court, the writ petitioner was reinstated in service on 2.2.1995.

(3.) Thereafter, the writ petitioner filed an application bearing C.M. No. 7804 of 1995 seeking specific direction of this court for payment of the back wages. This application was disposed of with the following order :