BHOM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) IN the instant petition, an application has been filed by applicant -petitioner on 29.10.1998 for restoring the said writ petition on its original number and hear it expeditiously as desired by the Hon'ble Supreme Court.

(2.) THE application came for orders on 10.11.1998 and learned Counsels for the respondents also put their appearance. On that date, Mr. Mridul was asked to explain as under what circumstances the application can be entertained at such a belated stage in absence of any explanation of delay and the applicant was directed to file an additional affidavit explaining the delay on his part. The matter was listed again on 14.12.1998 and on that day also, after hearing learned Counsel for the parties only on the ground of delay and laches, the case was adjourned for' 12.2.1999.

(3.) THE applicant was employed temporarily by the respondent All India Radio on the post of Assistant Engineer. On 12.2.1982, the applicant sought No Objection Certificate from All India Radio to get employment in the Rajasthan State Electricity Board (hereinafter referred to as 'the Board') and the Competent Authority of All India Radio issued such a No Objection Certificate on 16.3.1982. The applicant faced the selection process in the said Board and got selected there. He tendered his conditional resignation on 5.6.82 that his resignation may be accepted keeping his lien on the post for a period of two years. The respondents did not accept this condition but accepted his resignation. Subsequently, the applicant moved an application to withdraw his resignation but he was informed by the respondent -authority on 26.8.1982 (Annexure.7) that his resignation had been accepted vide order dated 7.6.1982 (Annexure.4), therefore, the question of withdrawing the same by submitting the application subsequent to that day, did not arise.