Richa Lakhotra vs State Of Haryana And Others
2022 Latest Caselaw 6156 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANAAT
                          CHANDIGARH

                                             Civil Writ Petition No.5976 of 2022
                                                Date of Decision: July 05 , 2022.


Richa Lakhotra                                ...... PETITIONER (s)
             Versus
State of Haryana and others                          ...... RESPONDENT (s)


CORAM:- HON'BLE MRS.JUSTICE LISA GILL

Present:     None for the petitioner.

             Mr. Sandeep Singh Mann, Addl.AG, Haryana.
                                 *****
             1. Whether reporters of local papers may be allowed to see
                the judgment?
             2. To be referred to the reporters or not?
             3. Whether the judgment should be reported in the digest?
                                 *****

LISA GILL, J.

Prayer in this writ petition is for grant of Child Care Leave to the

petitioner from 15.03.2022 to 15.12.2022 to enable the petitioner take care of

her five months old daughter, who is stated to be suffering from a grave medical

problem.

While issuing notice of motion contention on behalf of the

petitioner was noted that petitioner's leave was duly recommended, but leave

has not been sanctioned. Petitioner was permitted to proceed on Child Care

Leave vide order dated 31.03.2022.

Learned counsel for the State has filed short reply dated 05.07.2022

on behalf of respondents Nos.1 and 2 in Court today. Same is taken on record

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CWP No.5976 of 2022 [2]

subject to just exceptions. Learned counsel for the State while referring to order

dated 13.05.2022 attached as Annexure R1 with this short reply, submits that

Child Care Leave has been granted to the petitioner.

There is no representation on behalf of the petitioner, however, in

the given circumstances I do not find any justification to keep this matter

pending any longer.

Writ petition is, accordingly, disposed of as infructuous. In case of

any subsisting grievance or any incorrect fact being brought forth before this

Court, petitioner is at liberty to move an appropriate application within four

weeks from today.

                                                         ( LISA GILL )
July 05 , 2022.                                              JUDGE
'om'

                    Whether speaking/reasoned:        Yes/No
                    Whether reportable:               Yes/No




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