SUMAN BISHNOI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Assailed herein is an order dtd. 24/1/2025 (Annex.10) vide which the respondent No.4 granted only 15 days' child care leave to the petitioner, though she applied for 53 days.

(2.) Brief facts first. The petitioner is working as Assistant Professor (Political Science) at Maharani Sudarshan College for Women, Bikaner. She applied for Child Care Leave for 53 days w.e.f. 5/2/2025 to 29/3/2025, vide an application dtd. 10/1/2025 to take care of her younger minor son aged 2 years and, additionally, also to help her elder son aged 14 years, in his Class X Board Examination. However, she was granted 15 days' Child Care Leave vide order dtd. 24/1/2025. Hence, this petition.

(3.) Learned counsel for the petitioner submits that as per the Memorandum dtd. 10/9/2018 (Annex.6) issued by the State Government, Rule 103C(2)(xi) of the Rajasthan Service Rules, 1951, has been clarified to mean that, each time, subject to admissibility otherwise, child care leave can be sanctioned for a maximum period of 120 days. Therefore, the petitioner should have been granted the leave as applied for.