LAWS(PAT)-2025-7-36

UGAN JHA Vs. STATE ELECTION COMMISSION

Decided On July 04, 2025
Ugan Jha Appellant
V/S
STATE ELECTION COMMISSION Respondents

JUDGEMENT

(1.) Heard the parties.

(2.) The present application has been filed by the petitioner praying for the following reliefs: -

(3.) Learned counsel appearing for the petitioner submits that in order to file his nomination paper before the Returning Officer to contest the Panchayat Election 2021, the petitioner has tendered his resignation from the post of Typist in Ayachi Mithila Mahila College, Bahera, Benipur on 5/9/2021 (Annexure-P-2) and this resignation letter was addressed to the Secretary of the Governing Body and also to the Principal of the College. Considering the urgency of the matter, the Secretary of Governing Body of the College directed the Principal to place the petitioner's resignation before him in file. Learned counsel further submits that perusal of the letter of resignation will reveal that the Principal of the College had also directed the Head Clerk of the College to put up the petitioner's resignation in file.