CHHABIRANI SINHA Vs. THE STATE OF WEST BENGAL

JUDGEMENT

(1.) Though vide order dt. 12/11/2018 directions were issued upon the respondents to file Affidavit-In-Opposition and accordingly 28/11/2018 affidavit is filed but since then no one is appearing on behalf of the respondents. On 15/2/2022 notice was also served upon the Counsel for the respondent by the Counsel for the petitioner but inspite of service of notice, none appeared on behalf of the respondent.

(2.) The petitioner is working as Assistant Teacher in Goghat Bhagabati Balika Vidlaya (H.S). The son of the petitioner who was aged about 1 1/2 years was suffering from Typhoid and the presence of the petitioner with her minor son was necessary to take care of the child, the petitioner could not attend the school from 12/7/2016 to 7/8/2016 and the petitioner has requested for Child Care Leave. The Headmistress of the School refused to grant Child Care Leave to the petitioner over phone and accordingly the petitioner had sent a written request to the school authorities for grant of Child Care Leave by enclosing medical prescription of the son of the petitioner.

(3.) The school authorities instead of granting Child Care Leave to the petitioner, the leave of the petitioner was treated as medical leave from 12/7/2016 to 7/8/2016.