PRATIBA HIMRAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) CMP No.11621 of 2021. For the reasons stated in the application, the amendment as prayed for, is allowed. Application stands disposed of.

(2.) The undisputed facts are that the petitioner adopted a female child on 11/3/2020, who was born on 25/2/2020.

(3.) Now, the moot question is whether the petitioner can claim the benefit of maternity leave of 180 days in terms of Sec. 43 of the CCS (Leave) Rules, which is reproduced as under:-