DOLI GOGOI Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) Heard Mr B D Das, learned Senior Counsel, assisted by Mr H K Sarma, learned counsel for the petitioner and Mr B Talukdar, learned Standing Counsel, Secondary Education Department, Government of Assam.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks a direction to the respondents to grant her Child Care Leave for a period of 1 (one) year.

(3.) Case of the petitioner is that following a due selection process, she was selected for appointment as Assistant Teacher (Science) in the Dekargaon High School, Tezpur, on contract basis vide appointment order dated 16.08.2010. As per the said appointment order, petitioner was initially appointed on contract basis for a period upto 31.02011, at a fixed monthly pay of Rs. 8,000/-. It is stated that after expiry of the said period, contractual appointment of the petitioner was extended and her fixed salary was also enhanced to Rs. 15,500/- per month from the year 2012 onwards. Petitioner states that she is still serving as Assistant Teacher (Science) in the Dekargaon High School on contract basis at a fixed pay of Rs. 15,500/- per month.