ABHILASHA BHARTI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) It is case of the petitioner that she was working as a Block teacher in upgraded Middle School, Dashora, Mohanpur, in the District of Samastipur. She had applied for maternity leave for 135 days from 22.11.2012 to 04.04.2013. Subsequently, she is said to have applied for leave without pay with effect from 15.08.2013. Again he made an application on 25.01.2014 before the InCharge, Headmaster of the School for extension of her leave without pay upto 31.12.2014 and sent a copy of her application by registered post on 29.01.2014.

(3.) It appears from the materials on record that the matter was communicated to the Block Education Officer, Mohanpur, by the Headmaster of the school stating that the petitioner had remained absent from duty without permission with effect from 15.08.2013. He informed the Block Education Officer that the petitioner had sent an application on 04.02.2014 by registered post mentioning therein that she had already submitted an application for leave without pay from 15.08.2013 to 31.01.2014 with a request to extend leave upto 31.12.2014.