SURYA KANT, J. - (1.) Notice of motion. On our asking, Mr. Vikas Chatrath, Advocate, accepts notice on behalf of the respondent. Let two copies of the paper book be handed-over to him during the course of day. Heard learned counsel for the parties.
(2.) This letters patent appeal is preferred against the order dated 30.05.2016 whereby learned Single Judge has rejected the appellants' objection against entitlement of the respondent towards service benefits earned while he was in the service of appellants till he resigned on his absorption in some other Government organization.
(3.) The facts are not in dispute. The respondent joined the appellant-Department as Accounts Clerk on 14.07.1995 and earned three promotions before he went on deputation in a Government organisation in the year 2011 where he was eventually absorbed. The respondent, therefore, had to submit technical resignation to the appellants which was accepted on 14.09.2012. The appellants vide the order under challenge before the learned Single Judge, declined to grant service benefits to the respondent on the ground that he had resigned from service.;