Yogeshwar Dayal, J. - (1.) This Special Leave Petition filed by Sh. K. M. Singh, who was a finance officer of the Association of Indian Universities, AIU House, 16 Kotla Marg, New Delhi, is against the judgment dated 26th April, 1991 passed by the learned single Judge of the High Court of Delhi in Civil Revision No. 359 of 1989.
(2.) In the revision petition the petitioner had sought to set aside an order dated 30th January, 1989 passed by the learned Additional District Judge, Delhi, dismissing the application filed on his behalf wherein he had prayed for cancelling an order dated 14th October, 1988 vide which a part of the claim of the suit of the petitioner/ plaintiff covered by issue No. 1 was ordered to be dismissed as withdrawn.
(3.) The facts giving rise to the filing of the revision petition were that the petitioner had filed a suit inter alia for declaring that the resignation tendered by the petitioner/ plaintiff was involuntary and a result of fraud, coercion and threat as well as the inducement as alleged in the plaint. This plea of the petitioner was subject matter of issue No. 1.;