FERHAT SALEEM Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Petitioner having been granted 45 days maternity leave w.e.f., 11/12/2021 to 24/1/2022 vide order No. SIMS/ACAD/10 of 2022 dtd. 7/1/2022, has preferred this writ petition seeking direction to the respondents to grant her maternity leave up to 180 days instead of 45 days.

(2.) Learned counsel for the petitioner submits that the petitioner is the resident of Poonch, and is a medical doctor by profession working at SKIMS, Soura, Srinagar. She has been granted maternity leave as per her entitlement for nursing her child. He further submitted that the petitioner is entitled to the same as a matter of right and has sought direction from this Court in this behalf.

(3.) Petitioner had applied for grant of maternity leave for a period of 180 days w.e.f, 13/12/2021 to 10/6/2022 and in her application had mentioned her address, during the leave period, as Hajiabad Colony, Bemina, Srinagar against the submission of learned counsel for the petitioner, who has stated that the petitioner is the resident of Poonch.