AI Structured Summary
Not yet generated for this judgment
Judgment
By the present writ petition, the petitioner seeks a direction to the respondent authorities to consider and decide her application dated 23.10.2026 (Annexure P/1) seeking grant of Child Care Leave for a period of 90 days in accordance with Rule 38-C of the Chhattisgarh Civil Services (Leave) Rules, 2010 (for short, “the Rules of 2010”), along with all consequential service benefits.
Learned counsel for the petitioner submits that the petitioner has submitted an application before the District Education Officer seeking an additional 90 days of Child Care Leave (CCL), as she had earlier been granted CCL for 30 days and 89 days. He further submits that the application of the petitioner has not been considered by the competent authority till date. Learned counsel also refers to the order dated 16.10.2026 passed by this Court, whereby further Child Care Leave was granted to the petitioner therein. It is submitted that the leave granted to the present petitioner vide order dated 06.08.2026 is expiring today. He, therefore, prays that the respondent authorities, particularly the District Education Officer, be directed to consider and decide the petitioner's pending application within a stipulated period, and the present petition may accordingly be disposed of.
Learned State counsel would submit that if the petitioner's application is still pending consideration, the same shall be considered and decided by the competent authority, in accordance with law, within the stipulated time.
Considering the limited prayer made by learned counsel for the petitioner and taking into account the submission made by learned State counsel, this writ petition is disposed of with a direction to respondent No.3/District Education Officer, Mungeli to consider and decide the petitioner's pending application dated 23.10.2026 (Annexure P/1) seeking grant of child care leave for 90 days and pass a reasoned order, keeping in view the judgment rendered by this Court in WPS No. 7623/2026, preferably within a period of two days from today.
With the aforesaid direction, the writ petition stands disposed of.
The petitioner is directed to communicate this order forthwith to the concerned respondent authority/ District Education Officer for information and necessary compliance.