NEETU MATTU Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner primarily seeks a direction to the respondents to sanction adoption/ maternity leave of 180 days in her favour under Rule 43 (1) of CCS(Leave) Rules, 1972, alongwith all consequential benefits.

(2.) The case set up by the petitioner is that:-

(3.) I have heard learned counsel for the parties and gone through the case file. Learned counsel for the petitioner confined his submissions to relief No.(ii) only.