G.PARAMESHWARI Vs. THE REGISTRAR GENERAL

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) From the contentions of both sides, it transpires that the petitioner lady was originally appointed as Office Assistant on 18.6.2008 in the Judicial Magistrate Court, Nagapattinam and after having met with several transfers, submitted her resignation, but, sought for cancellation of the same within a period of two months and since the same was not acceded by the respondents, she is before this court.

(3.) Before proceeding to examine the case of the petitioner, let us see what is the law relating to resignation by a Government servant. Rule 41-A of the Tamil Nadu State & Subordinate Service Rules reads as under:-