KIRAN VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Chief Standing Counsel for respondents no. 1 to 3.

(2.) By means of this writ petition, the petitioner has prayed to quash the impugned order dtd. 16/7/2022 passed by respondent no.3 District Panchayat Raj Officer, Fatehpur by which the maternity leave of the petitioner has been rejected.

(3.) Further a writ of mandamus directing respondent no.2 Deputy Director (Panchayat) Prayagraj Division Prayagraj to sanction the maternity leave and pay salary in accordance with rule has also been prayed to be issued.