URMLA MASIH Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Petitioner applied for maternity leave w.e.f. 30.06.2015 to 09.12.2015. The maternity leave was declined to the petitioner on the ground that she had already two living children, as such for third child the maternity leave could not be granted. It is in these circumstances, the present petition has been filed.

(2.) Section 27 of the Maternity Act, 1961 reads as under:-

(3.) The Fundamental Rule 153 the Financial Hand Book of the U.P. Fundamental Rules, as adopted by the State of Uttarakhand, reads as under:-