SONALI SHARMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned State Counsel for opposite parties.

(2.) Petition has been filed challenging order dtd. 17/10/2023 whereby petitioner's application for second maternity leave has been rejected. Further prayer seeking a direction to opposite parties to grant maternity leave to petitioner with effect from 14/8/2023 till 9/2/2024 with full salary has also been sought.

(3.) It has been submitted that a perusal of impugned order will make it evident that petitioner's application for maternity leave has been rejected only on the ground that as per Regulation 101 read with Regulation 153(1) of Financial Handbook Volume II part 2 to 4, second maternity leave is not admissible in case it is sought within a period of two years from the date first maternity leave was sanctioned.