S.S.KANG,J. - (1.) This is a writ petition filed by Shiv Datt Sharma under Articles 226/227 of the Constitution of India for the issuance of a writ of certiorari quashing orders retiring the petitioner by accepting his resignation.
(2.) The petitioner was appointed as an Accounts Officer with the Punjab State Co-operative Supply and Marketing Federation Limited, Sector 17, Chandigarh with effect from 12th December, 1964. On 19th August, 1966, the petitioner submitted a condition resignation accompanied with a covering letter. The resignation had to take effect after 1st September, 1966 on certain conditions being fulfilled by the employer.The petitioner did not receive any intimation that his resignation had been accepted till 27th August, 1966. On 28th August, 1966, the petitioner seat a telegram to the employer intimating that he had withdrawn his resignation. He also wrote a letter in confirmation of the contents of the telegram.
(3.) On 29th August, 1966, the Secretary of the respondent federation informed the petitioner that his resignation had been accepted and a predated letter of acceptance of his resignation was given to the petitioner by the Secretary. He handed over the charge on 31st August, 1966.;