RICHA SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel appearing for respondent nos. 1 and 3, Sri Ajay Kumar, learned counsel appearing for respondent no.2, and Sri Kartikey Dixit holding brief of Ms. Jyoti Sikka, learned counsel appearing for respondent nos.4 and 5.

(2.) Learned counsels for the respondents contend that as only a short question of law is involved in the present petition as such they do not intend to file any counter affidavit and submit that the matter may be decided finally.

(3.) Under challenge is the order dated 13.11.2019 passed by respondent no.5 on the application of the petitioner, a copy of which is Annexure-1 to the writ petition. Also under challenge is the order dated 27.11.2019 passed by respondent no.4, a copy of which is Annexure5 to the writ petition, by which the claim of the petitioner for grant of maternity leave has been rejected.