JAGPAL KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Inter alia, issuance of a writ in the nature of certiorari has been sought to quash order dated 15.06.2017 (Annexure P-5), whereby maternity leave to the petitioner was declined. The petitioner is a physician and at the relevant time was doing her senior residency with the Department of Pathology, Government Medical College, Amritsar.

(2.) Instead of granting maternity leave, the petitioner was given 'extra ordinary leave without pay ' with a further stipulation that she would have to serve the department equivalent to the period of leave granted to her, i.e. 6 months.

(3.) I have heard the rival contention of the learned counsels and have gone through the pleadings alongwith relevant record thereto.