VAISHALI NEGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner applied for Child Care Leave. Her application however, was not forwarded by Block Education Officer, Yamkeshwar, District Pauri Garhwal, on the ground of Board Examinations, which are likely to commence, shortly.

(3.) Learned counsel for the petitioner submits that the ground indicated for not forwarding petitioner's application, is unsustainable.