CHIEF MANAGER Vs. K SUDHA NAGARAJ

JUDGEMENT

(1.) Heard learned counsel for the appellants. Writ petitioner - respondent sent a letter of resignation on 19-1-1990 stating inter alia as follows:

(2.) She followed the above by writing another letter dated 19-2-1990 and yet another letter dated 27-2-1990 in which she stated inter alia:

(3.) Before, however, the appellant-bank responded to the communications of the writ petitioner-respondent, the latter wrote a letter on 19-9-1990 that she was withdrawing her resignation. The appellant-bank mis time responded vide its letter dated 13-2-1991 stating inter alia;