Shweta Singh vs State Of U.P. And 2 Others
2025 Latest Caselaw 13062 ALL

Allahabad High Court

Shweta Singh vs State Of U.P. And 2 Others on 26 November, 2025

Author: Saurabh Shyam Shamshery

Bench: Saurabh Shyam Shamshery

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:212118
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
WRIT - A No. - 17829 of 2025   
 
   Shweta Singh    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Barmeshwar Nath Tiwari, Parijat Kumar Tiwari, Venu Gopal   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 32
 
   
 
 HON'BLE SAURABH SHYAM SHAMSHERY, J.      

1. Heard Sri Venu Gopal, learned counsel for the petitioner and Sri D.K.Verma, learned Standing Counsel.

2. Claim of the petitioner for second maternity leave within 180 days of first maternity leave was rejected.

3. Learned counsel for the petitioner has placed reliance on various judgments passed by this Court in Writ-A Nos.4996 of 2022, Neutral Citation No:2022;AHC:51274,3486 of 2019, Neutral Citation No:2019:AHC:65322 and 9535 of 2022, Smt. Anupam Yadav Vs. State of U.P. & 2 Ors, decided on 21.2.2022, wherein bunch of cases was also decided that even in such circumstances, second maternity leave could be granted.

4. Learned Standing Counsel is not able to dispute the aforesaid submission.

5. In the aforesaid circumstances,impugned order dated 12.11.2025 is set-aside and matter is remanded to concerned respondent to pass a fresh order and petitioner will be under a legal obligation to file a fresh representation within a period of 2 weeks along with copy of this judgment so that fresh order be passed within a short period.

6. Accordingly, writ petition is disposed of.

(Saurabh Shyam Shamshery,J.)

November 26, 2025

SB