K.SUBHA Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition has been filed to call for the records of the third, fourth, and fifth respondent in their Order in No.R.XIII-48/2014-SZ- LEGAL dated 06.07.2015, No.R.XIII-49/2014-Adm-7 dated 16.11.2014 and No.P. VIII-6/2014- EC(2) dated 28.07.2014 respectively and quash the same and further direct the respondents to reinstate the petitioner back in service with all resultant benefits including continuity of service, pecuniary benefits and other such benefits.

(2.) The writ petitioner has been appointed as an Assistant Sub Inspector in the respondent Department on 05.06.1991 and thereafter, she was promoted as Sub Inspector. While she was working as Sub Inspector in CRPF Centre at Avadi, she made a representation to the respondent requesting to sanction one year child care leave in accordance with CCS [Leave] Rules 1972. The aforesaid request was rejected by the fifth respondent on 08.09.2012. Challenging the same, the writ petitioner has filed a writ petition in W.P.No.26690 of 2012. This Court, after considering the submissions of the parties, by an Order dated 03.10.2012 has set aside the impugned Order dated 08.09.2012 and the matter was remitted back to the first respondent to consider the claim of the petitioner in the light of the medical records and pass appropriate Order in this matter. Pursuant to the above said Order, the fifth respondent granted 30 days leave from 20.10.2012 to 18.11.2012. Thereafter, the writ petitioner filed a writ petition in W.P.No.310503 of 2012 to extend child care leave from 20.10.2012 to 19.10.2013 for one year. After hearing both the parties, this Court passed the following Order :

(3.) According to the learned counsel for the petitioner, pursuant to the above Order, the following charges have been framed against the petitioner : ARTICLE - I