Anupinder Singh Grewal, J. - (1.) This writ petition is directed against the award of the Central Industrial Tribunal, Jaipur dated 10/01/1997 (Ann. 21) whereby claim petition preferred by the petitioner was dismissed while holding that resignation of the petitioner was voluntary.
(2.) The petitioner had been working as a Development Officer with the respondent -Corporation since 31/03/1967. He tendered his resignation from service on 11/06/1981 (Ann. 11), which was accepted on the same day. After submitting resignation, petitioner wrote a letter to the Corporation on 15/06/1981 (Ann. 10) disclosing reasons for submission of resignation.
(3.) Petitioner vide application dated 07/07/1981 (Ann. 13) sought to withdraw his resignation stating therein that he had offered resignation under duress as he was being harassed by the respondent -Corporation and even his salary, subsistence allowance and other dues were also not paid to him, but no heed was paid to this application.;