LAWS(JHAR)-2001-1-54

RAJESH KUMAR Vs. UNION OF INDIA

Decided On January 09, 2001
RAJESH KUMAR Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) THE petitioner has filed this writ application for a direction to the respondents to allow him to join the post after recalling his resignation letter which was submitted on 20.10.94. The said resignation letter was accepted on the same day by the respondents. The petitioner after a lapse of more than three and half years has filed a representation before the respondent authority on 5.6.98 to allow him to join the post after recalling the letter of resignation. In this case, a counter affidavit has been filed wherein, inter alia, it is stated that the petitioner was granted six days earned leave with effect from 17.1.94 to 17.3.94, but after expiry of the leave the petitioner did not join his duty. On the contrary, he filed a resignation letter on 19.9.94 which was accepted on 20.10.94. It is stated that before accepting the letter of resignation, the respondent authority has persuaded the petitioner to join the office and not to insist for acceptance of the resignation letter because of growing employment problem in the country. The petitioner did not accept the suggestion and ultimately persuaded the respondent authority to accept his resignation. In that view of the matter, this Court is not in inclined to issue any direction to the respondent authority, particularly when the petitioner was not diligent in proceeding the matter since he has slept over the matter for three years and seven months. In the premises, therefore this writ application is dismissed.