SAROJ KUMARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Satyendra Chandra Tripathi, learned counsel for the petitioner, Shri Shailendra Singh, learned Standing Counsel for the StateRespondent Nos. 1 & 2 and Sri Sanjay Kumar Srivastava, learned counsel for the Respondent Nos. 3 to 6.

(2.) By means of the present writ petition, the petitioner has prayed for issuance of a writ of certiorari quashing the orders dtd. 14/11/2022 and 25/11/2022 passed by the Respondent No.4, District Basic Shiksha Adhikari, Etah whereby and whereunder the sanction of maternity leave has been turned down by stating that "after child birth ML is not allowed and now you are eligible for CLL according rule" and "for ML out of date. now you can apply for CCL."

(3.) At the very outset, Sri Satyendra Chandra Tripathi learned counsel for the petitioner submits that the similar controversy, as raised in the present petition, has already been allowed by this Court in a bunch of writ petition, leading amongst them being Writ (A) No. 9535 of 2022 (Smt. Anupam Yadav vs. State Of U.P. And 2 Others).