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Judgment
Dinesh Mehta, J
Challenging the termination order dated 28.02.2019, Mr. M.R. Singhvi, learned Senior Counsel, submits that though petitioner had filed application(s)
for maternity leave/child care leave, no order either accepting or rejecting was passed by the respondents and suddenly vide impugned order, services
of the petitioner have been terminated.
He argues that order impugned is not only contrary to facts and law but also against the Principles of Natural Justice.
Responding to the Court's query, Mr. Singhvi invited Court's attention towards various documents, more particularly communication dated
06.01.2020, wherein it has been indicated that the purported communication dated 24.10.2018, rejecting petitioner's leave application, has not even
been sent to the petitioner.
Matter requires consideration.
Admit. Issue notice. Issue notice of stay application also, returnable within eight weeks.
Meanwhile, effect and operation of the order dated 28.02.2019 shall remain stayed.
In the facts of the present case, by way of mandatory injunction, it is ordered that the respondents shall permit the petitioner to join the duties
forthwith.