KUMUDINI KACHHAP Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this writ petition, petitioner has prayed for a direction to the respondents to accept her joining by ignoring her resignation letter as the same was tendered on being pressurized by the then In-charge Medical Officer, Bhandra. Petitioner has also prayed for payment of salaries from January 2019 to August 2019.

(2.) Learned counsel for the petitioner contended that before acceptance of resignation and before communicating such acceptance, petitioner had withdrawn her resignation. He argued that once the petitioner had withdrawn her resignation, respondents could not have accepted the said resignation letter, rather should have accepted petitioner's joining. He argued that the resignation was not voluntary and the same was because of the pressure by the In-charge Medical Officer, Bhandra.

(3.) Learned counsel appearing on behalf of the State argued that the petitioner had voluntarily resigned from the services and the withdrawal of resignation was after her resignation was accepted, thus, this writ petition needs to be dismissed. Respondents further argued that the petitioner has secured service by playing fraud. It was found that the petitioner, by suppressing information, had obtained service. When the respondents contemplated to take appropriate action, the petitioner had resigned.