Rajesh Singh Chauhan, J. - (1.) Heard learned counsel for the parties.
(2.) By means of this petition, the petitioner has assailed the order dated 16.03.2019 passed by the District Inspector of School, Amethi addressing to the Principal, Government Inter College, Amethi, where the petitioner is serving on the post of the lecturer, rejecting her application, which was preferred by her seeking Child Care Leave. In the said application, which is dated 1.03.2019 (Annexure No.5 to the writ petition), the petitioner has appraised the Principal that her child is? five months old and he needs due care and attention, therefore, she may be granted Child Care Leave for 56 days w.e.f. 26.03.2019 to 20.5.2019. Along with aforesaid application, the petitioner has enclosed an affidavit dated 1.3.2019 enclosing therewith the certificates of doctor which clearly indicate that the child need personal care of his mother.?
(3.) The learned counsel for the petitioner has also drawn attention to this Court towards Annexure No.4 to the writ petition, which is discharged certificate issued from Fatima Hospital, Lucknow where son of the petitioner was admitted in critical condition but was discharged with the specific direction of the doctor that the diet of the child would be Mother Milk/MBF.;