SEWALI DEKA TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. U. K. Nair, learned senior counsel, assisted by Mr. R. Singha, learned counsel for the petitioner. Also heard Mr. D. P. Borah, learned standing counsel for the respondent Nos. 1, 5, 6 and 7 and Mr. B. Gogoi, learned standing counsel for the respondent Nos. 2, 3 and 4.

(2.) In this petitioner, the petitioner has challenged the order dated 05.04.2017 by which the application filed by the petitioner for grant of child care leave for two years has been rejected on the ground that the said leave application for a period of two years cannot be considered at a stretch by referring to Rule SR-121 (2) (XV) which provides that child care leave shall be granted for a maximum of three spells in a calendar year.

(3.) Petitioner has assailed the aforesaid rejection on the ground that the said rejection is by misconstruing the aforesaid provision which only provides that the aforesaid leave can be granted to the extent of three years in a calendar year.