- (1.) The contention raised in the review petition that the petitioner has not been fully heard at the time of hearing of the special leave petition cannot be accepted.
(2.) The point raised, that there is a conflict between the pre-lunch part of the judgment and the post-lunch part of the judgment of the District Court, is not correct. Both pre-lunch and post-lunch parts have not admitted the fresh document sought to be filed by the Department. However, on the basis of Section 114 of the Evidence Act and the letter of the Registrar, dated 25.11.97, it was held that the acceptance of the resignation was not by the Registrar but by the Director, who was the competent authority.
(3.) There is also a delay of 3 years in the petitioner seeking to withdraw his resignation.;