ASHA KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER has prayed for the following reliefs:-

(2.) LETTER dated 23.6.1999 (Annexure A-4) reads as under:-

(3.) IT also cannot be disputed that w.e.f. 1.1.1995 petitioner did not report for duty. From the record it is not evident as to whether petitioner had informed the authorities that she was to proceed on maternity leave. Evidently no such permission was sought before proceeding on leave. Petitioner remained continuously absent from service till 15.5.1995 when she reported to the Block Primary Education Officer, Chadhiar. She also furnished the medical certificate to show that she was in family way during this period. She was not allowed to join. Consequently she made representation (Annexure A-3) which was rejected in terms of letter (Annexure A-4) reproduced hereinabove.