SATYA DEV LAL Vs. L.G. DELHI

JUDGEMENT

(1.) RULE 28 of the Delhi Police (Appointment and Recruitment) Rules, 1980, till it was amended when notification dated April 22, 2008 was issued, reads as under: -

(2.) CLAUSE (a) of Sub -Rule 1 was substituted, vide notification dated April 22, 2008, as under: -

(3.) PETITIONER , Ms.Satya Dev Lal joined Delhi Police as an Assistant Sub -Inspector (Woman) in the year 1994. Unfortunately for her, she married a Constable in Delhi Police in the year 1995. Being two ranks junior to his wife, petitioner's husband, had ego issues. By mutual consent the couple obtained a divorce in the year 1998. Petitioner re -married the next year, but unfortunately her husband and in -laws had a problem of her working and compelled her to submit a resignation in the year 2002 which was not accepted as she was counselled by her senior officers not to resign and at least serve to earn a pension. Family circumstances in the house of the in -laws compelled her to submit a resignation for a second time in the year 2004 which again was rejected and seniors counselling her to serve at least to earn a pension. Situation in the house reached a nadir compelling petitioner to submit a resignation for the third time on November 07, 2005 which was accepted by the Competent Authority and acceptance was communicated to the petitioner on January 06, 2006.