Devki vs Indira Gandhi University
2023 Latest Caselaw 15067 P&H

CWP-19550-2023 1
2023:PHHC:116174

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.137 CWP-19550-2023
Date of Decision: 04.09.2023

Devki .... Petitioner
Versus

Indira Gandhi University, Meerpur, Rewari ... Respondent

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHITYA

Present: Mr. R.K.Doon, Advocate for the petitioner.
3 2k 3

TRIBHUVAN DAHIYA, J. (ORAL)

This petition has been filed seeking a writ of certiorari setting aside the letter dated 08.06.2022 (Annexure P-1), whereby the petitioner's Child Care Leave (CCL) application has been rejected; a writ of mandamus has also been sought for counting the period of CCL from 02.05.2022 to 30.06.2022, and for release of salary for the months of May and June 2022 with interest. Further, a direction has been sought for grant of two annual increments earned by the petitioner.

2. Learned counsel contends that the petitioner's probation period was extended up to 25.12.2022 for the duration of her leave period. It is now over, and the petitioner has successfully completed her probation. However, the issue regarding grant of CCL for one month with effect from 02.05.2022 has been referred to a committee headed by Dean Academic Affairs, as reflected in the letter dated 15.02.2023 (Annexure P-15). Neither the committee has taken any decision so far, nor have the due benefits as claimed by the petitioner herein been granted to her.

3. It is apparent that the respondent-University has not taken any

MANINDER ee . . eae . * 2023.09.1113:10 decision on the claims raised by the petitioner so far. In this view of the

I attest to the accuracy an authenticity of this order/judgment.

CWP-19550-2023 2 2023:PHHC:116174

matter, without going into the merits of the case at this stage, the petition is disposed of by directing the Vice Chancellor of the respondent-University to ensure that the committee headed by Dean Academic Affairs concludes its proceedings and submit the report within a specified time, preferably within two months from receiving a certified copy of this order. In case the petitioner remains aggrieved against recommendations of the committee, and/or any decision taken by the University on that basis, she shall be at

liberty to challenge the same in appropriate proceedings.

(TRIBHUVAN DAHTYA) JUDGE 04.09.2023 Maninder Whether speaking/reasoned__:: Yes/No

Whether reportable : Yes/No

MANINDER

2023.09.11 13:10

I attest to the accuracy and authenticity of this order/judgment.