DIRECTOR GENERAL OF POLICE Vs. M. JEYANTHI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from a judgment of a Division Bench of the Madurai Bench of the Madras High Court dated 27 March 2019. Allowing a writ appeal, the Division Bench set aside an order of the learned Single Judge which had dismissed the writ petition filed by the respondent and directed the State to reinstate the respondent back into service with continuity.

(3.) The facts, insofar as they are material to the controversy, are thus: The respondent was working as a Grade II Police Constable at the IXth Batallion, Manimuthar, Palayamkottai. She was appointed on 1 April 2010. While working at the All Women's Police Station, Thoothukudi, the respondent tendered her resignation on 1 June 2017 and sought to be relieved from her job. The resignation was accepted on 12 June 2017. On 13 July 2017, the respondent purported to address a communication The respondent instituted a writ petition [Writ Petition No 3888 of 2018] withdrawing the resignation. before the High Court which was disposed of on 1 March 2018 with a direction to the Director General of Police to consider the representation and to pass appropriate orders in accordance with law.