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Judgment
14 paragraphs · 185 wordsTejinder Singh Dhindsa, J
CM-2403-CWP-2020
Prayer in the application is for withdrawal of the main writ petition.
Notice in the application.
On the asking of the Court, Mr. Kiran Pal Singh, AAG, Haryana, accepts notice. Copy of the application already stands furnished.
In the light of the prayer made in the application and by recording a no objection from counsel opposite the date in the main writ petition is preponed
from 24.04.2020 and the same is taken up on Board today itself.
Application disposed of.
Main case
Petitioner filed the instant writ petition seeking a mandamus for directing the respondents to grant to her the benefit of Child Care Leave so as to
take care of her minor daughter who was stated to be suffering from a health ailment.
Counsel for the petitioner makes a statement at the bar that since the period for which Child Care Leave was being sought has already been
worked out, he has instructions not to pursue the instant writ petition.
As per statement suffered, writ petition is dismissed as not pressed.