(1.) By this application, the writ petitioner, in W.P. (C) No. 2057/2013, has sought review of the judgment and order, dated 26.08.2014, passed in the said writ petition. The petitioner's case, as may be required for disposal of this review petition, may, in brief, be stated as follows:
(2.) On 08.10.2012, at about 3 P.M., she personally met the Registrar General of the High Court and submitted a letter withdrawing her resignation. But, she was asked by the Registrar General to proceed to Goalpara for handing over the charge of the office. She was also informed by the Sub -Divisional Judicial Magistrate (S), Goalpara that a corrigendum was issued, by the Registry of this Court, directing her to hand over the charge to the SDJM. According to the petitioner, on 08.10.2012, at 11 P.M., she handed over the charge of her office.
(3.) The contention of the petitioner is that, she had submitted resignation letter, whimsically, due to her various problems.