RUNU DAS Vs. ORIENTAL INSURANCE CO AND ORS

JUDGEMENT

(1.) Heard Ms. P. Chakraborty, learned Counsel for the petitioner as well as Mr. Section Dutta, learned Counsel for the respondents.

(2.) Shortly put, the facts of the petitioner's case are that the petitioner was appointed as Assistant-cum-Clerk on 5.1.1993 in the Oriental Insurance Company Ltd. After joining the Company she got married and subsequently delivered her first child during 1997. It is stated that she was on maternity leave since 20.3.1997 to 17.6.1997 and after that period also she had to avail other leave due to other post delivery problems which were informed to the authorities from time to time.

(3.) It is alleged that on 12.8.1999 the petitioner was suddenly served with a letter with details of unauthorized leave and directed to join duty immediately by the respondent No. 2, the Regional Manager. The unauthorized leave of the petitioner as calculated by the respondents are 237 days during the year 1997 and 1998 vide letter dated 12.8.1999.