KLE SOCIETY Vs. R R PATIL
LAWS(SC)-2002-4-79
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on
April 26,2002
K.L.E.SOCIETY
Appellant
VERSUS
R.R.PATIL
Respondents
Cited Judgements :-
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JUDGEMENT
Ruma Pal, J. -
(1.)The respondent No. 1 was the Principal of the appellant societys college at Bangalore. He sent a letter on 2.12.1994 to the appellant stating that he was unable to continue as Principal of the College due to his ill-health. He therefore requested the appellant "to accord necessary permission to take voluntary retirement at the earliest and oblige". No period of notice was mentioned by the respondent No. 1 in this letter. The appellant did not reply nor did it take any action on the letter. On the other hand on 1.7.1995 the respondent No. 1 was requested by the appellant to visit six institutions of the appellant at least once in three months and to submit reports regarding ways and means to improve the academic standard of the institutions.
(2.)On 5.7.1995 the respondent No. 1 submitted a second letter of voluntary retirement to the appellant. It was said in the letter:
"I am severely hit by ill-health and misfortune. As a result, I have been undergoing both physical and mental agony, since long time.
I do not wish to cause any problem to the Society or any individual."
(3.)For these reasons the respondent No. 1 sated that he wished to resign form various posts held by him in the appellant-society and to take voluntary retirement as Principal of the appellants college at Bangalore (SIC) that he "may kindly be permitted to take voluntary retirement at the earliest".
(2.)On 5.7.1995 the respondent No. 1 submitted a second letter of voluntary retirement to the appellant. It was said in the letter:
"I am severely hit by ill-health and misfortune. As a result, I have been undergoing both physical and mental agony, since long time.
I do not wish to cause any problem to the Society or any individual."
(3.)For these reasons the respondent No. 1 sated that he wished to resign form various posts held by him in the appellant-society and to take voluntary retirement as Principal of the appellants college at Bangalore (SIC) that he "may kindly be permitted to take voluntary retirement at the earliest".
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