KAVITA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A. No. 4882/2018

(2.) L.P.A. No. 895 of 2018

(3.) The appellant was a Constable in the Women's Wing of the Bihar Military Police posted at Sasaram. The appellant tendered a resignation letter dated 12th of June, 2012. The tendering of the said letter is not disputed. A perusal of the contents of the said letter of resignation recites that since the appellant is facing resistance from her family members in continuing with the employment, and her husband also does not wish her to continue in the police services which has also been in the past a cause for strained relationship between them therefore she was relinquishing her post. She is also about to attain motherhood and therefore wanted to resign and, accordingly, having no options left, she was tendering her resignation.