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Judgment
7 paragraphs · 210 wordsManoj Kumar Tiwari, J
Heard learned counsel for the parties.
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.
Learned counsel for the petitioner submits that the ground indicated for not forwarding petitioner’s application, is unsustainable.
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.
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.
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.