WPSS/458/2022
2022 Latest Caselaw 889 UK

Citation : 2022 Latest Caselaw 889 UK
Judgement Date : 23 March, 2022

Uttarakhand High Court

WPSS/458/2022 on 23 March, 2022

 IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
        ON THE 23RD DAY OF MARCH, 2022
                             BEFORE:

     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        Writ Petition (S/S) No. 458 of 2022


BETWEEN:
Vaishali Negi.                                        .......Petitioner
     (By Mr. D.C.S. Rawat, Advocate)




AND:
State of Uttarakhand & others.                       ...Respondents
     (By Mr. P.C. Bisht, Addl. C.S.C. with Mr. V.S. Rawat, Standing Counsel
     for the State/respondents)



                           JUDGMENT

Heard learned counsel for the parties.

2. Petitioner applied for Child Care Leave. Her application however, was not forwarded by Block Education Officer, Yamkeshwar, District Pauri Garhwal, on the ground of Board Examinations, which are likely to commence, shortly.

3. Learned counsel for the petitioner submits that the ground indicated for not forwarding petitioner's application, is unsustainable.

4. Learned State Counsel, however, submits that the Board Examination are to commence from 25.03.2022, which will continue till 3rd Week of April, 2022; holding of Board Examination is a mammoth exercise in which, huge manpower is needed as Centre

Superintendent and invigilators in the examination centers etc. Thus, according to him, Block Education Officer was justified in not forwarding petitioner's application to the Competent Authority.

5. Learned counsel for the petitioner submits that petitioner may be permitted to approach the Competent Authority, by making a representation, who may be asked to take decision thereupon.

6. Accordingly, writ petition is disposed of with liberty to petitioner to make representation to Additional Director, School Education, Pauri Garhwal. If petitioner makes representation to Additional Director, within two weeks from today, Additional Director shall consider the request made by petitioner and take appropriate decision, as per law, within two weeks thereafter.

(MANOJ KUMAR TIWARI, J.) Navin