Anju Chaudhary vs State Of Haryana And Another
2023 Latest Caselaw 15376 P&H

                                                                                    2023:PHHC:117211




                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 111
                                                             Civil Writ Petition No.19379 of 2023
                                                             Date of Decision: September 06, 2023

                       Anju Chaudhary
                                                                              ..... PETITIONER(S)
                                                        VERSUS
                       State of Haryana & others
                                                                            ..... RESPONDENT(S)
                                                     ...

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

PRESENT: - Mr. Mannu Chaudhary, Advocate, for the petitioner.

Mr. Sanjeev Kaushik, Additional Advocate General, Haryana.

Tribhuvan Dahiya, J (Oral)

Learned State counsel, on instructions, submits that the

petitioner's application for grant of Child Care Leave from 24.07.2023 to

04.11.2023 (104 days) has been rejected only on the ground of procedural

lapse on her part in not informing about the class in which her ward is

studying. In case, fresh application is submitted by the petitioner, the same

shall be considered and finally decided within two weeks from the date it is

received.

In view of the statement by learned State counsel, the

petition stands disposed of.

(Tribhuvan Dahiya) Judge September 06, 2023 avin

Whether Speaking/ Reasoned: Yes/ No AVIN KUMAR 2023.09.11 14:48 Whether Reportable: Yes/ No I attest to the accuracy and integrity of this order/judgment.t