RAJESH RATHI Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) This petition has been filed challenging the Order dtd. 9/7/2019 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as the 'Tribunal') in O.A. No. 2478/2018, titled Smt. Rajesh Rathi v. GNCTD & Ors., whereby the learned Tribunal dismissed the O.A. filed by the petitioner.

(2.) The petitioner had filed the above O.A. seeking the following reliefs:

(3.) In a nutshell, the background of the case is that the petitioner is employed as a TGT (Mathematics) at the Government Co-Ed Senior Secondary School, Hiran Kudna, New Delhi. She sought Child Care Leave ( in short, 'CCL') on multiple occasions to take care of her two children who were studying in Classes X and XII, while her husband, a Marine Engineer, remained out of India for long durations due to work.