Full Judgment Text
IN THE SUPREME COURT OF INDIA
2025 INSC 1368
INHERENT JURISDICTION
REVIEW PETITION (C) NO. 2193/2024
IN
CIVIL APPEAL NO. 10567 OF 2024
KONKAN RAILWAY CORPORATION LTD. & ORS. ...PETITIONER(S)
VERSUS
S.D. MANOHARA …RESPONDENT(S)
O R D E R
1. The instant review petition by Konkan Railway Corporation is
th
against the 13 September, 2024 judgment of this Court allowing Civil
Appeal No. 10567 of 2024 of the respondent-employee, against the
judgment and order of the High Court of Karnataka at Bengaluru holding
that he cannot withdraw his resignation. While allowing the Civil Appeal of
the employee, we had held that the respondent withdrew his resignation
before it was accepted by Konkan Railway Corporation and also that he
had rendered 23 years of unblemished service. In the circumstances, we
held that it would be unfair to infer severance of service on the basis of
contentious correspondence between parties for couple of months.
Signature Not Verified
Digitally signed by
Jayant Kumar Arora
Date: 2025.11.28
17:19:46 IST
Reason:
2. In the review petition, Konkan Railway has submitted that the
judgment of this court requires to be reviewed because of two apparent
1
errors. It is argued that the conclusion of this Court that the letter of
Konkan Railway dated 15.04.2014 accepting the respondent-employee’s
resignation as internal departmental communication is not correct as the
letter was in fact communicated to the employee on 16.04.2014. It is also
argued that the communication dated 16.04.2014 is in fact mentioned in
the letter of the respondent-employee dated 26.05.2014 withdrawing the
resignation. It is further contended that the employee did not report to duty
on 19.05.2014, as mentioned in the judgment, but came to the office only
to conclude relieving process. In the circumstances, it is argued that the
Court ought not to have granted even 50% of back-wages, as this would
be contrary to the settled principle of ‘no work, no pay’.
3. Having considered the review petition in circulation, we directed the
case to be listed before the Court. We have heard learned counsel for the
petitioner(s).
4. Having considered the matter in detail, we are of the opinion that the
‘errors’ as pointed out in the review petition do not have the effect of
changing our decision. The fact remains that, though the respondent
employee resigned by letter dated 05.12.2013, with effect from
05.01.2014, the final letters of the Konkan Railway dated 23.06.2014,
01.07.2014 and 15.07.2014 conclusively established that the resignation
is accepted with effect from 01.07.2014. There is no doubt about the fact
that the respondent-employee withdraw his resignation on 26.05.2014,
2
i.e. much before 01.07.2014, when he was relieved, as is evidenced by
letters and office orders dated 23.06.2014, 01.07.2014 and 15.07.2014.
5. In any event of the matter, justice and equity lie in favour of the
employee, who has rendered 23 years of unblemished service. Seen in
this context, we are of the opinion that it will be unjust to interpret few
letters exchanged between the parties to hold that the employee has
deliberately and consciously resigned, particularly when he has been
contesting the case for more than a decade. It is in this background we
had directed that interests of justice would be sub-served if we direct that
the respondent-employee will be entitled to receive only 50% of salary
from 01.07.2014 to the date of reinstatement.
6. Having considered the review petition in detail and having given our
anxious consideration, we are of the opinion that no case is made out for
reviewing of judgment dated 13.09.2024. The review petition is hereby
dismissed.
7. Parties shall bear their own cost.
………………………………....J.
[PAMIDIGHANTAM SRI NARASIMHA]
………………………………....J.
[PANKAJ MITHAL]
NEW DELHI;
NOVEMBER 25, 2025
3
2025 INSC 1368
INHERENT JURISDICTION
REVIEW PETITION (C) NO. 2193/2024
IN
CIVIL APPEAL NO. 10567 OF 2024
KONKAN RAILWAY CORPORATION LTD. & ORS. ...PETITIONER(S)
VERSUS
S.D. MANOHARA …RESPONDENT(S)
O R D E R
1. The instant review petition by Konkan Railway Corporation is
th
against the 13 September, 2024 judgment of this Court allowing Civil
Appeal No. 10567 of 2024 of the respondent-employee, against the
judgment and order of the High Court of Karnataka at Bengaluru holding
that he cannot withdraw his resignation. While allowing the Civil Appeal of
the employee, we had held that the respondent withdrew his resignation
before it was accepted by Konkan Railway Corporation and also that he
had rendered 23 years of unblemished service. In the circumstances, we
held that it would be unfair to infer severance of service on the basis of
contentious correspondence between parties for couple of months.
Signature Not Verified
Digitally signed by
Jayant Kumar Arora
Date: 2025.11.28
17:19:46 IST
Reason:
2. In the review petition, Konkan Railway has submitted that the
judgment of this court requires to be reviewed because of two apparent
1
errors. It is argued that the conclusion of this Court that the letter of
Konkan Railway dated 15.04.2014 accepting the respondent-employee’s
resignation as internal departmental communication is not correct as the
letter was in fact communicated to the employee on 16.04.2014. It is also
argued that the communication dated 16.04.2014 is in fact mentioned in
the letter of the respondent-employee dated 26.05.2014 withdrawing the
resignation. It is further contended that the employee did not report to duty
on 19.05.2014, as mentioned in the judgment, but came to the office only
to conclude relieving process. In the circumstances, it is argued that the
Court ought not to have granted even 50% of back-wages, as this would
be contrary to the settled principle of ‘no work, no pay’.
3. Having considered the review petition in circulation, we directed the
case to be listed before the Court. We have heard learned counsel for the
petitioner(s).
4. Having considered the matter in detail, we are of the opinion that the
‘errors’ as pointed out in the review petition do not have the effect of
changing our decision. The fact remains that, though the respondent
employee resigned by letter dated 05.12.2013, with effect from
05.01.2014, the final letters of the Konkan Railway dated 23.06.2014,
01.07.2014 and 15.07.2014 conclusively established that the resignation
is accepted with effect from 01.07.2014. There is no doubt about the fact
that the respondent-employee withdraw his resignation on 26.05.2014,
2
i.e. much before 01.07.2014, when he was relieved, as is evidenced by
letters and office orders dated 23.06.2014, 01.07.2014 and 15.07.2014.
5. In any event of the matter, justice and equity lie in favour of the
employee, who has rendered 23 years of unblemished service. Seen in
this context, we are of the opinion that it will be unjust to interpret few
letters exchanged between the parties to hold that the employee has
deliberately and consciously resigned, particularly when he has been
contesting the case for more than a decade. It is in this background we
had directed that interests of justice would be sub-served if we direct that
the respondent-employee will be entitled to receive only 50% of salary
from 01.07.2014 to the date of reinstatement.
6. Having considered the review petition in detail and having given our
anxious consideration, we are of the opinion that no case is made out for
reviewing of judgment dated 13.09.2024. The review petition is hereby
dismissed.
7. Parties shall bear their own cost.
………………………………....J.
[PAMIDIGHANTAM SRI NARASIMHA]
………………………………....J.
[PANKAJ MITHAL]
NEW DELHI;
NOVEMBER 25, 2025
3