Uday Umesh Lalit, J. - (1.) Leave granted.
(2.) This appeal arises out of the judgment and order dated 09.04.2018 passed by the Division Bench of the High Court of Kerala at Ernakulam in Writ Appeal No.796 of 2018 preferred by the appellants herein and thereby affirming the view taken by the Single Judge in Writ Petition (Civil)No. 1991 of 2018.
(3.) The basic issue involved in the instant case is whether the respondent, a pilot working with the appellant, could withdraw her resignation that was tendered on 03.07.2017.;