Jaswant Singh, J. - (1.) By invoking the writ jurisdiction of this Court, the petitioner has sought for quashing of the impugned order dated 16.11.2006 (P.3) whereby her resignation dated 01.11.2006 was accepted inspite of her request for withdrawal on 06.11.2006; further prayer is for granting her the benefit of continuity of service from the date of her initial appointment in the year 1986 as Junior Assistant with all consequential benefits.
(2.) The facts in brief are that the petitioner joined the service of Guru Nanak Dev University, Amritsar (for short "the University") as Clerk on ad hoc basis w.e.f 31.1.1986. Her services were confirmed on 23.8.1992. She was granted privilege leave w.e.f 13.7.2006 till 13.10.2006 for getting her son treated at Virginia City, America, however, she did not go to America for the purpose aforesaid. She, thereafter, sought for extension of leave for one month vide letter dated 06.10.2006 (P.1), which was declined vide letter dated 19.10.2006 thereby directing her to report for duty.
(3.) The petitioner instead of submitting joining report made another request vide letter dated 01.11.2006 (P.1) seeking extension of two months and further in the alternative praying for treating this application to be her resignation in case, her leave is not sanctioned. The resignation was accepted vide letter dated 16.11.2006 (P.3).;