ARVIND KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Facts on which parties are not at variance in this case are as under :

(2.) Petitioner continued to work in the C.R.P.F. at different places. On 22.8.1992 he was granted 15 days LKD (leave of the kind due). Petitioner submitted a communication dated 30th August 92 (Annexure "D" to the writ petition) to respondent No. 2 on the subject 'quitting service'. Contents of this communication are as under :

(3.) Without awaiting for the outcome of Annexure "D" extracted herinabove petitioner joined Hindustan Zinc Limited. He has received letter of appointment from this concern in May 92. Neither he informed the respondents nor he had routed his application through proper channel.