LEKH RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) This O.A. has been filed by the applicant under Section 19 of the Administrative Tribunals Act, 1985 seeking the following main reliefs: - "I) That the notification (Annexure -A/5) dated 19.6.2004 whereby it has been conveyed that the resignation of the applicant has been accepted in the facts and the circumstances of the case be quashed. ii) That the respondents be directed to treat the applicant in service in continuity without having any effect of the notification dated 19.6.2004 (Annexure -A/5). iii) That the respondents may be directed to pay the applicant his salary for the month of June, July, August and September, 2004 immediately. iv) That the respondents be directed to produce the whole record for the perusal of this Tribunal."

(2.) The applicant is aggrieved by the impugned order dated 19.6.2004 (A -5) i whereby his conditional resignation has been accepted. The facts germane to determine the present controversy are in narrow compass as follows: -

(3.) The applicant tendered his resignation on 15.6.2004 (A -2). By this time he has put in about 30 years of service. The said resignation was however, withdrawn shortly thereafter on 17.6.2004 (A -3). Interestingly the haste shown by the concerned authority in accepting the resignation of the applicant clearly indicates towards the non -application of mind on the part of concerned authority.