- (1.) This writ petition is for quashing the letter Nos. 09/SR/P& A/10683 dt. 15th October, 1988 and 09/SR/P&A/E/660, dated 18th January, 1989 of the second respondent herein, refusing permission to the petitioner to withdraw the letter of resignation submitted by him on 15th October, 1988 and also for a direction to the first and second respondents to treat him as their employee.
(2.) The relevant facts of the case are as follows:- The petitioner was appointed to the post of Supervisor-Trainee (personnel) on 16th July, 1985 by the second respondent herein. According to the terms of appointment, he was to be absorbed in the regular establishment on completion of one year training. It was also one of the terms of the appointment that the petitioner had to serve the Corporation for a period of three years after regularisation and to that extent a bond was obtained from the petitioner. On completion of the training, the services of the petitioner were regularised with effect from 1st August, 1986 vide appointment order No. 71 /86 dated 19th December, 1986. Thereafter, he served the respondents for a period of about two years. Then there was some set back in his health. For that reason, on 15th October, 1988, he submitted a letter of resignation to the second respondent. It reads as follows:- mah.b071005410a.htm
(3.) In reply to the said letter, the petitioner was informed by a letter dated 15th December, 1988 that his resignation would be considered after he submits a sum of Rs. 2638-88. The said letter roads as follows:- mah.b071005410b.htm;