DAN BAHADUR SINGH Vs. MANAGEMENT COMMITTEE OF TALUQDARS COLLEGE LUCKNOW AND OTHERS
LAWS(ALL)-1986-10-75
HIGH COURT OF ALLAHABAD
Decided on October 21,1986

DAN BAHADUR SINGH Appellant
VERSUS
Management Committee Of Taluqdars College Lucknow And Others Respondents

JUDGEMENT

S.C. Mathur, J. - (1.) This petition is directed against the acceptance of petitioner's resignation by Secretary of the Colvin School Society, Lucknow.
(2.) The petitioner was working as Officer on Special Duty in Colvin Taluqdars College, Lucknow. He was appointed to the post by order dated 23rd November, 1985, Annexure No. 1. This order is signed by Secretary, Colvin School Society. On 5th March, 1986 the petitioner submitted his resignation addressed to the Secretary-cum-Manager, Colvin Taluqdars' College, Lucknow, Annexure No. 3. In the first paragraph of the letter it has been mentioned thus - "I hereby tender my resignation due to my personal reasons with the one month notice period as per your appointment letter." On 21st March, 1986 petitioner sent another letter addressed to the Secretary-cum-Manager, Colvin Taluqdar's College, Lucknow wherein he stated that if his resignation has not been accepted it may be treated as withdrawn. The petitioner sent a reminder on 5th May, 1986 in respect of his letter dated 2lst March, 1986. The Secretary-cum-Manager, Colvin Taluqdars' College, Lucknow informed the petitioner through a memorandum dated 11-7-86 that his resignation has been accepted with effect from 11-7-1986. It is this memorandum which is under challenge in the present petition.
(3.) The opposite-parties to the writ petition are Management Committee of Colvin Taluqdars's College, Lucknow through its Manager, Colvin School Society, Lucknow and Commissioner, Lucknow Division, Ex-Official President, Colvin Taiuqdar College, Lucknow.;


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