Service and Labour Law–Merely because employee was to be relieved after 3 months from the date of tendering the resignation and accepted, the same would not mean that even thereafter it was open to him to withdraw his resignation.
2007(4) LAW HERALD (SC) 3075 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Harjit Singh Bedi Civil Appeal No. 4343 of…