YASHPAL KANWAR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) This is an unusual case where the petitioner, who retired as a Principal, Navodaya Vidyalaya Samiti, has been driven to this unnecessary and otherwise avoidable litigation to claim the following substantive reliefs:

(2.) The minimal facts, as necessary for the determination of this petition, are that the petitioner having initially joined as Master (Physics) in the Sainik School, Sujanpur Tira, District Hamipur on 27.7.1984 was sent on deputation and joined as Principal, Navodaya Vidyalaya Samiti, Manipur for a period of two years. In the month of December, 1993, the Navodaya Vidyalaya Samiti issued an advertisement inviting applications for direct recruitment to the post of Principal. The petitioner applied and was selected. As the lien of the petitioner was still with the erstwhile employee, i.e. Sainik School, Sujanpur Tira, he tendered his technical resignation on 18.5.1994, which was accepted to by the Principal Sainik School, Sujanpur Tira without any reservation.

(3.) The petitioner retired from service on 30.4.2012 and would complain that his service benefits as enumerated hereinabove have been withheld. Hence, the present petition.