(1.) The present writ appeal is arising out of order dated 15.04.2021 passed by the learned Single Judge in W.P.No.22243 of 2020.
(2.) The facts of the case reveal that the respondent before this Court was appointed as a Lab Testing Operator through a process of selection in the year 1996 and he is working as Lab Testing Operator. There was some dispute in respect of non-regularization and he filed W.P.No.14542 of 1997 praying for regularization before this Court and the stand of the respondent/writ petitioner is that because he has preferred a writ petition before this Court, he was forced to submit his resignation by the employer. It has been stated that he has never at any point of time signed his resignation letter. However, the resignation letter dated 25.01.2020 was accepted by the employer on 01.02.2020 and in those circumstances, he came up before this Court stating that he never resigned and the action of the appellants in accepting the unsigned letter by treating it as a resignation is bad in law.
(3.) Learned Single Judge allowed the writ petition.