SUMAN KHAJURIA Vs. STATE OF J&K

JUDGEMENT

(1.) Petitioner being a graduate came to be engaged as Rehbar-e-Taleem Teacher in Govt. Primary School, Chhadali. She joined, but after some time she tendered her resignation, which has not been accepted till today. Before resignation could be accepted, she applied for withdrawal of the same, but the petitioner has not been allowed to join, constrained her to file the present writ petition.

(2.) Vide interim order dated 28th March, 2005 respondents were directed not to fill up the post, which was held by the petitioner. The writ petition came to be admitted on 18th November, 2005 and interim direction came to be made absolute.

(3.) Respondents have admitted in their reply that they have not accepted the resignation of the petitioner till filing of the writ petition or till today.