SURAJ SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner was appointed as a Class IV employee in the District Judgeship of Tehri Garhwal, and he was attached to the office of Civil Judge, Junior Division, Kirti Nagar, DistrictTehri Garhwal. The case of the petitioner is that he has a family consisting of his wife and two children, who are of tendered age and the daughter of the petitioner is studying in lower K.G. at present in Kirti Nagar, District Tehri Garhwal. Learned counsel for the petitioner submits that the petitioner has got an unblemished service record for the last 9 years since his induction in service as from 2009.

(2.) As per the case of the petitioner, it was on 20.12.2018 when the petitioner received an information to the effect that his wife was suffering from serious problem, as she has developed an abscess on her back which require an immediate medical treatment. The petitioner applied for leave initially which was granted to him; but later on, he had filed applications on 31.12.2018 and dated 21.01.2019 which are annexed as Annexure No. 4 and 5 respectively to the writ petition along with all the details of the prescriptions, as well as the treatment which his wife as was undergoing, and thus he has sought for that he may be provided leave for a period of one month commencing from 21.12.2018 to 19.01.2019 by application dated 31.12.2018 and leave for the period from 20.01.2019 to 08.02.2019 by his letter date 21.01.2019.

(3.) The said applications as placed by the petitioner before the respondent no. 3, have not yet been considered and no order has been passed on the same by respondent No. 3, nor the same have been forwarded to the District Judge, Tehri Garhwal for his consideration.