Issue Notice to the respondents. Notice is accepted by Shri Anil Gautam, learned counsel for the respondents. Let the counter affidavit be filed within
four weeks with copy to the learned counsel for the applicant, who may file rejoinder, if any, within two weeks thereafter.
In the meanwhile, it is directed that the resignation of the applicant accepted be given effect to. With regard to the deposit of Rs.5,33,874/-, the fees
for training which is to be refunded by the applicant, the applicant shall furnish a bank guarantee to the satisfaction of the Competent Authority for the
said amount and bank guarantee shall be kept alive during the pendency of this petition. Subject to the applicant’s furnishing the aforesaid bank
guarantee, the respondents shall release the applicant.
List the matter on 2nd February, 2022.
Copy of this order be given ‘Dasti’.
