LALITA BANSAL Vs. STATE OF H P

JUDGEMENT

(1.) BY medium of this petition, the petitioner has sought the following relief(s): -

(2.) ON 11.11.2009 the petitioner was appointed as Medical Officer. Thereafter, the petitioner after availing the study leave joined the Post Graduate course for the academic year 2014 -2017 at Post Graduate Institute of Medical Education and Research, Chandigarh (PGIMER). On 12.8.2014, the petitioner came to know about her critical pregnancy diagnosed as "HYPEREMESIS GRAVIDARUM", being on study leave, she was not entitled to any maternity leave and therefore had no option but to submit her resignation.

(3.) THE petitioner vide her letter dated 27.8.2014 requested the respondents to relax the P.G. policy so that she can appear in P.G. examination in future as sponsored candidate on medical and humanitarian grounds.