PRERNA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India with the following prayers:-

(2.) Heard Mr. Rohit Dhyani, learned counsel for the petitioner and Mr. P.C. Bisht, learned Addl. C.S.C. for the State.

(3.) Mr. Rohit Dhyani, Advocate, has requested to decide the present writ petition directing the Competent Authority to accept the resignation letter of the petitioner. He further submitted that the petitioner will submit her fresh resignation letter before the Competent Authority within ten days' from today.