NEELAM KUMARI Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The instant Petition has been filed on behalf of the Petitioner under Article 226 of the Constitution of India, praying for the following reliefs:

(2.) The brief facts for the present petition have been recapitulated herein:

(3.) Learned Counsel appearing on behalf of the Petitioner submitted that the Petitioner was entitled to a paid maternity leave of 26 weeks, however the same was not complied with by the Respondents. It is also submitted that the Respondent Institution terminated the services of the Petitioner without providing a cogent reason or issuing a Show Cause Notice.