PRATICHI BHAUMIKI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. CS Sinha, learned counsel appearing for the petitioner as well as Mr. P. Maishan, learned counsel appearing for the State-respondents.

(2.) By means of filing this writ petition, the petitioner has prayed for the following reliefs:

(3.) This court requested the learned counsel appearing for the respondent to seek instruction because of the fact that the government's instruction in regard to the welfare of the child is very clear which is encapsulated in notification dtd. 12/12/2017. Today, Mr. P. Maishan, learned counsel appearing for the State-respondents has drawn my attention to a communication dtd. 30/3/2019, addressed to the petitioner, Smt. Pratichi Bhowmik, in regard to sanction of Child Care Leave, the copy of which, has also been supplied to Mr. CS Sinha, learned counsel for the petitioner. The said communication dtd. 30/3/2019, is reproduced here-in-below in extenso: