SANDHYA SHARMA Vs. DISTRICT JUDGE, RAMPUR AND OTHERS

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and Sri Amit Sthalekar for the respondents.

(2.) The prayer made in the writ petition is that a writ of certiorari be issued for quashing Annexure-9 to the writ petition ; whereby the resignation of the petitioner has been accepted. The grounds raised are that since the learned District Judge was very much prejudiced against the petitioner, therefore, he did not grant leave to the petitioner which compelled the petitioner to submit her resignation.

(3.) Sri Amit Sthalekar contends that the resignation letter is unconditional and there was no protest on behalf of the petitioner for continuing in service or for seeking transfer and as a matter of fact, she voluntarily submitted his resignation. The resignation was, accordingly, accepted by the District Judge.