ASHUTOSH MOHUNTA, J. - (1.) Present writ petition has been filed for quashing the order dated October 7, 1986, vide which the resignation of the petitioner, who was working as a driver in the Haryana State Cooperative Housing Federation Ltd.. Chandigarh, was accepted, and the petitioner was relieved from his duty with effect from October 7, 1986. A copy of the order has been produced as Annexure P3 with the writ petition.
(2.) Briefly, the facts of the case are that the petitioner was appointed as a driver on January 7, 1983 in the Haryana State Cooperative Housing Federation (for short the Federation) on temporary basis and he was confirmed on September 7, 1984 with effect from February 1, 1984. Vide letter dated July 28, 1986, the petitioner submitted his resignation from the post of driver. The reason for submission of resignation was given as that he was suffering from depression. After three days, the petitioner again wrote to the Managing Director of the Federation, whereby he reiterated his demand for acceptance of his resignation.
(3.) However, before the relieving order could be passed, the petitioner submitted an application dated September 2, 1986, vide which he requested for the withdrawal of the resignation letter. No copy of the letter of withdrawal has been placed by the petitioner on record. However, the respondents filed an application for placing on record copy of the application dated September 2, 1986 for withdrawal of the resignation.;