As per the case facts, the petitioner, an Additional District and Sessions Judge, alleged sexual harassment by a High Court judge, "Justice 'A'". Following a complaint against her and a ... rejected request for transfer to specific cities for her daughter's education, she resigned. Her application for reinstatement was rejected, leading to her appeal to the Supreme Court. The question arose whether the petitioner's resignation should be considered a constructive dismissal due to the employer's conduct and if her application for reinstatement was wrongly rejected. Finally, the Supreme Court partly allowed the writ petition, holding and declaring that the petitioner's resignation from her post amounted to constructive dismissal.