SOUMEN SEN, J. - (1.) The Present appeal is directed as against the order dated 23rd September, 2010 passed by the learned Tribunal dismissing the application filed by the petitioner.
(2.) The principal grievance of the petitioner is that although initially he had tendered his resignation but thereafter he had expressed his desire to withdraw the resignation which was rejected by the respondent authority without applying their mind.
(3.) It was further contended that even otherwise the resignation could not take effect unless the respondent authorities pay one month's salary in terms of letter of provisional appointment dated March 07, 2005.;