NEELAM KUMARI Vs. BANK OF BARODA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed for the following reliefs :

(2.) Learned advocate for the petitioner has strenuously argued that for the compelling circumstances which the petitioner faces on account of the medical condition of his minor child the petitioner was required to make an application for sabbatical leave and that too in the format as per the rules and accepted by the respondents.

(3.) Learned advocate for the petitioner has drawn attention of this Court to the various circumstances which the petitioner was facing in this regard from time to time and at one stage she was also required to resign from her service, which, later on, appears to have been withdrawn.