PUSHPA DEVI Vs. UOI

JUDGEMENT

(1.) THE petitioner is in the Nursing Cadre of BSF. Since BSF is a totally combatized force, her rank is that of an Inspector (Nursing).

(2.) ON May 14, 2011 the petitioner proceeded on deputation to the Composite Hospital of National Security Guards at Manesar and as pleaded by her in the writ petition, immediately on joining she availed medical leave and thereafter she availed maternity leave.

(3.) AS per the counter affidavit filed, in paragraph 4, it has been pleaded as under:-