ASHOK GYAN PRAKASH SHARMA Vs. U. P. ELECTRONICS CORPN. LTD. AND OTHERS
LAWS(ALL)-2009-11-155
HIGH COURT OF ALLAHABAD
Decided on November 12,2009

Ashok Gyan Prakash Sharma Appellant
VERSUS
U. P. Electronics Corpn. Ltd. Respondents

JUDGEMENT

SIBGHAT ULLAH KHAN,ANIL KUMAR,J - (1.) HEARD Sri Ashok Gyan Prakash Sharma (petitioner in person) who is now an Advocate of this Court and Sri Sanjay Bhasin learned counsel for the respondents.
(2.) IN this petition, a prayer has been made for quashing of the order dated 1.8.1986 by which the petitioner's resignation from the post of Senior Assistant Manager (Commercial), Uptron Capacitor Limited had been accepted. The factual matrix of the present case, as submitted by the petitioner, are to the effect that the petitioner was initially appointed on the post of Store Keeper in U.P. Electronics Corporation Limited on a probation period and thereafter he was confirmed with effect from 30.12.1979 and by order dated 4.9.1982, he was promoted to the post of Assistant Manager (Stores) and thereafter with effect from 1.7.1984 he was promoted as Senior Assistant Manager (Commercial).
(3.) THE relations between the petitioner and other officials of the Corporation were not cordial and in this regard he had made a compliant to the higher authorities. On 1.8.1986, when he went to the office to discharge his duties on the post in question at about 1.00 p.m., he received a telephonic call from the General Manager of Uptron Capacitor Limited where he was working and discharging his duties as Assistant Manager (Commercial) to meet him immediately in his office.;


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