DR NEENA RAIZADA Vs. STATE OF U P & 3 ORS
LAWS(ALL)-2018-4-349
HIGH COURT OF ALLAHABAD
Decided on April 18,2018

Dr Neena Raizada Appellant
VERSUS
State Of U P And 3 Ors Respondents

JUDGEMENT

- (1.) Heard Sri Ashish Nigam, learned counsel for petitioner and learned Standing Counsel for respondents.
(2.) Petitioner has sought mandamus commanding respondent to grant benefit of maternity leave benefit to petitioner.
(3.) She was employed on contract basis as Lecturer (Anaesthesia) in J. K. Cancer Institute at Kanpur, vide appointment letter dated 31.07.2009. The appointment was renewed from time to time and petitioner worked till 27.10.2014. She had applied for maternity leave w.e.f. 01.05.2010 to 25.07.2010, vide application dated 26.04.2010 (Annexure No. 2).;


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