PRIYANKA GARG Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for petitioner Sri Gaurav Mehrotra and Sri Abhinit Jaiswal and learned Standing Counsel for the State.

(2.) Despite the best efforts of all still, how a working woman can be harassed even in this era is reflected in the facts of the present case. Petitioner, a doctor by qualification, after getting selected by U.P. Public Service Commission, in furtherance of appointment letter dtd. 1/9/2010, joined as a lecturer at the Lala Lajpat Rai Memorial Medical College, Meerut and was subsequently promoted to the post of Associate Professor. On 19/9/2018, the petitioner was transferred from Meerut Medical College to Saharanpur Medical College. Though the petitioner has challenged the aforesaid transfer order, it could not succeed. Meanwhile, the State Government made an arrangement vide Office Memorandum dtd. 19/7/2019 whereby the petitioner along with some other Doctors were directed to render their services at Saharanpur Medical College along with the previous place of posting of petitioner i.e., Meerut Medical College.

(3.) The petitioner by means of several applications expressed her difficulty in rendering the services and sought child-care leave on account of medical issue of her daughter who has a severe case of Bronchial Asthma and suffers from frequent Asthmatic attacks which requires tonsillectory plus immune therapy as well as constant care and attention.