BEENA ARORA Vs. DIRECTORATE OF EDUCATION AND ANR

JUDGEMENT

(1.) Impugned order of 26th February, 2018 (Annexure P-1) declines Child Care Leave (hereinafter referred to as "CCL") to petitioner while observing as under: -

(2.) Impugned order of 26th February, 2018 (Annexure P-1) also relies upon Circular of 21st November, 2008, which provides that an employee can avail CCL only if there is no earned leave to his/her credit.

(3.) Learned counsel for petitioner submits that though the prayer for CCL has become infructuous, but the entitlement of employee needs to be clarified. Reliance is placed upon Office Memorandum of 7th September, 2010 (Annexure P-2), which clarifies the Circular of 21st November, 2008 to the extent that CCL can be availed even if an employee has earned leave. However, the aforesaid O.M. (Annexure P-2) reiterates that CCL is to be treated like earned leave and sanctioned as such.