GH ALI SHEIKH Vs. STATE OF J&K

JUDGEMENT

(1.) PETITIONER has questioned order No. 606 of DDFSK of 1994 dated 19 -10 -1994, on the grounds taken in the writ petition.

(2.) PETITIONER came to be engaged in August 1979 on daily wage basis. He remained absent and was dis -banded. There -after he again came to be re -engaged on daily wage basis vide order dated 14 -1 -1984 by the respondents. His services were regularized along with other daily wagers, vide order dated 24 -1 -1994 and he figured at serial No. 24. In the month of September 1994, petitioner tendered resignation which came to be accepted vide order No. 606 of 1994 dated 19 -10 -1994. It is further submitted that after lapse more than five months, the petitioner moved an application dated 4 -1 -1995, explaining the circumstances which made him to tender resignation and had prayed that the order dated 19 -10 -1994 be revoked and his absence be treated on leave of whatever nature, due to him. The application came to be diarized and remained pending before the concerned authorities for a pretty long time. Ultimately the said application came to be rejected vide impugned order dated 1 -11 -1996, impugned in this petition.

(3.) RESPONDENTS have filed objections and resisted the petition on various grounds.