Punjab-Haryana High Court
Anu Gupta vs State Of Punjab And Others on 24 May, 2010
Author: Surya Kant
Bench: Surya Kant
CWP No.9586 of 2010.doc -1-
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No.9586 of 2010 (O&M)
Date of Decision: 24.05.2010
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Anu Gupta . . . . Petitioner
VS.
State of Punjab and others . . . . . Respondents
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CORAM : HON'BLE MR.JUSTICE SURYA KANT
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1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Present: Mr. N.G. Sharma, Advocate for the petitioner
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SURYA KANT J. (ORAL)
(1). The petitioner, who is working as a Computer Teacher on contract basis in the Government Senior Secondary School, Kharar, District Mohali, seeks a direction to the respondents to grant her full maternity leave of 180 days.
(2). The petitioner, in this regard, is said to have already submitted an application (Annexure P3) on 17.05.2010 to respondent No.2 & 3, but without any response thereto.
(3). Having heard learned counsel for the petitioner and without expressing any views on merits of the petitioner's claim, I deem it appropriate to dispose of this writ petition with a direction to respondents CWP No.9586 of 2010.doc -2- No.2 & 3 to take an appropriate decision, as per Rules/Policies, on the above-stated application within a period of one week from the date of receipt of a certified copy of this order.
(4). Ordered accordingly.
(5). Dasti.
(SURYA KANT)
JUDGE
24.05.2010
vishal shonkar