BHARAT COKING COAL LIMITED Vs. ANIRUDH KUMAR NONIA

JUDGEMENT

(1.) W.P.(S) No.3472 of 2012.

(2.) By the order dtd. 17/2/2017, the learned writ Court directed M/s. Bharat Coking Coal Limited to consider the writ petitioner's letter withdrawing his resignation.

(3.) The writ petitioner who was a permanent employee of M/s. Bharat Coking Coal Limited decided to contest Assembly Elections of 2005 and, therefore, tendered his resignation on 2/2/2005 which was accepted by the Project Officer, Gopichak Colliery on 19/2/2005. The writ petitioner's foray in politics by contesting the Assembly Election ended after his loss in the said Election. He approached the General Manager, Putki Balihari Area with an application dated 2 nd March 2005 for cancellation/withdrawal of his resignation letter dated 2 nd February 2005.