- (1.) Heard learned counsel for the petitioner and Sri Abhinav N Trivedi, learned counsel for the respondent Nos. 2 to 3/King Goerge Medical University, Lucknow (in short "KGMU").
(2.) By means of the present writ petition, a challenge has been made to the order dated 23.09.2019, whereby maternity leave sought by the petitioner has been denied on the basis of the Government Order dated 12.10.1990.
(3.) It is stated by the learned counsel for the petitioner that the petitioner is entitled for maternity leave keeping in view the Government Order dated 08.12.2008 (Annexure No. 5 to the writ petition).;