ANIRUDH KUMAR NONIA Vs. M/S. BCCL

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner has approached this Court with a prayer for quashing of the letter dated 29/30.04.2010, issued by the respondent no. 3 by which the respondents have rejected claim of the petitioner for reinstatement and further to reinstate him in parity with the similarly situated other persons.

(3.) The factual matrix of the case as has been delineated in the writ petition is that petitioner was appointed on 19.12.1996 as a mines loader as a permanent employee of M/s. Bharat Coking Coal Limited having his personal number as 02982726 and there was no complaint against him. Petitioner submitted his resignation on 02.02.2005 for contesting Assembly Election as an independent candidate, which was duly accepted by the Project Officer, Gopichak Colliery vide his letter dated 19.02.2005. The petitioner, though contested election, but he could not succeed. Thereafter, on 02.02005, the petitioner submitted an application to respondent no. 2 requesting therein to cancel his resignation dated 02.02.2205 and further not to give effect letter dated 19.02.2005 by which his resignation has been accepted and further to allow him to resume his duties. The petitioner submitted several representations including letters dated 27.10.2005, 21.02.2007 and 04.09.2007 but no orders have been passed and hence this writ petition.