ANJANA SINGH RAJAWAT Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally with the consent of the parties.

(2.) The petitioner has approached this Court challenging the order dated 13.3.2016, by which she has been denied child care leave as admissible to the State Government female employee.

(3.) The petitioner was initially appointed on the post of Shiksha Karmi Grade-III by the order of Chief Executive Officer, Janpad Panchayat, Kannod, District Dewas. Thereafter, the petitioner was absorbed in the Adhyapak cadre on the post of Sahayak Adhyapak in Nagar Panchayat, Kannod. The petitioner was treated as employee of Nagar Panchayat under the provisions of Madhya Pradesh Nagariya Nikaya Adhyapak Samvarg (Employment and Conditions of Service) Rules, 2008 framed by the State Government in exercise of powers conferred under section 433 read with section 58(2) of the Madhya Pradesh Municipal Corporation Act, 1956 as well as in exercise of power conferred by section 355 read with section 95 of Madhya Pradesh Municipalities Act, 1961.