BRAJA GOPAL GHOSH Vs. CENTRAL COALFIELDS LIMITED
LAWS(JHAR)-2013-2-17
HIGH COURT OF JHARKHAND
Decided on February 08,2013

Braja Gopal Ghosh Appellant
VERSUS
GENERAL MANAGER,CENTRAL COALFIELDS LIMITED,Personnel Manager,Director (Personnel), Central Coalfields Limited,Staff Officer (P) (Bandk), Kargali Respondents

JUDGEMENT

- (1.) The petitioner has moved this court because his request recalling his letter of resignation has not been accepted by respondent authorities.
(2.) The petitioner was appointed on 13.11.1993 and he was posted as Trainee Category -I. It is the case of the petitioner that he suffered from depression, nervousness, physiological problem etc and therefore, he was undergoing treatment under Dr. Ashok Kumar Nag. On 17.07.2003 the petitioner was examined by Dr. Ashok Kumar Nag and he diagnosed that the petitioner was suffering from Severe Depression Psychosis. When the petitioner was suffering from such mental illness, he tendered his resignation by writing letter dated 16.07.2003. The said request of the petitioner was accepted by the authorities on 14.10.2003.
(3.) In the meantime, the wife of the petitioner wrote letter dated 11.08.2003 intimating the Director (Personnel), Central Coalfields Ltd that her husband is suffering from mental disturbance and therefore, his letter of resignation may not be accepted. Such letter was posted under certificate of posting and the postal receipt has also been filed along with the writ petition. Again on 03.10.2003 the wife of the petitioner made similar request to the Director (Personnel) and again intimated the authority that her husband was undergoing treatment at Kanke, Mental Hospital, Ranchi. Thereafter, the wife of the petitioner and the petitioner as well made representation dated 15.01.2004, 28.01.2004 and 15.03.2004.;


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