ANURADHA SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner was blessed with her third biological Child on 8/8/2025, first from her second marriage. Respondent-State has declined to accept petitioner's prayer for granting her the benefit of maternity leave under rule 43 of Central Civil Service (Leave) [CCS(leave)] Rules 1972, hence, the grievance.

(2.) The case

(3.) Heard learned counsel for the parties and considered the case file. In order to avoid repetition, the submissions made by learned counsel on both sides and the discussion thereupon has been enumerated hereinafter.