Triveni Choudhury vs AYUSH

Item No. 2 (C-V)

1
OA No. 3820/2026
6
CENTRAL ADMINISTRAT
TIVE TRIBUNAL
PRINCIPAL BENCH, N
NEW DELHI


O.A. No. 3820/
th
This the 5 day of Oct
hri Rajveer Singh Verma,
2026
tober, 2026
, Member (J)
Hon’ble Sh


T
A
W
R

Triveni Choudhary
Aged about 40 years
W/o Sh. Bohnimaan Dutta
R/o H. No. 258, Sector 19, F
Faridabad 12202
……Applicant

(By Advoc
Tanya Ros
Nikhil Panw
ate: Mr. Anuj Aggarwal, Ms
e, Mr. Shubham Bahl, Ms.
war)
s. Kritika Matta, Ms.
. Bhumika Kundar, Mr.

Versus



1. Un
Minis
Unan
Throu
Ayus
New D

2. Int
The S
Minis
Unan
Union
Ayus
New D

3. Int
The U
Minis
Unan
Ayush
New D
nion of India
stry of AYUSH (Ayurveda, Y
ni, Siddha and Homeopathy
Yoga and Naturopathy,
y)
ugh its Secretary
sh Bhawan, B Block, GPO C
Complex, INA,
Delhi 110023
ternational Cooperation Se
Secretary
ction
stry of AYUSH (Ayurveda, Y
ni, Siddha and Homeopathy
Yoga and Naturopathy,
y)
n of India
sh Bhawan, B Block, GPO C
Complex, INA,
Delhi 110023
ternational Cooperation Se
Under Secretary
stry of AYUSH (Ayurveda, Y
ni, Siddha and Homeopathy
ection
Yoga and Naturopathy,
y)
Complex, INA,
h Bhawan, B Block, GPO C
Delhi 110023

s
….Respondents

(By Advoca
aushik)
ate: Mr. Subodh Kumar Ka



ORDER (ORAL)
)
ANJALI NEGI
ANJALI
2026.10.16
10:35:03+05'30'
NEGI

Item No. 2 (C-V)

2
OA No. 3820/2026
6

applicant was appoi
The
inted to the post of
f
Assis
stant Section Officer
in the Ministry of
f
Com
merce on regular bas
sis. In Feb 2021, the
e
appli
icant was transferred
from the Ministry of
f
Com
merce to the Minis
stry of Labour and
d
Emp
ployment. On 24.05.202
24, the applicant joined
d
her
duty as Section Offic
cer in the Ministry of
f
AYUS
SH. From May 2024, t
he applicant could not
t
atten
nd her duty due to her
medical reasons. The
e
prese
ent OA is filed for the fo
ollowing relief:-
“ i. Direct the
forthwith sanc
the full 180
leave with full p
to the applicant

ii. Direct the r
interest at the
annum on the a
benefits from
became due
actual payment

iii. Allow the
Application wit
the applicant; a

iv. Issue any
order or direct
Tribunal may d
in the interest o
favour of the ap
e respondents to
ction and disburse
days of maternity
pay and allowances
t w.e.f. 11.03.2026;
respondents to pay
e rate of 18% per
arrears of maternity
the date they
until the date of
t;
e present Original
th costs in favour of
and
other appropriate
tion as this Hon'ble
deem fit and proper
of justice and in the
pplicant.

ANJALI NEGI
ANJALI
2026.10.16
10:35:03+05'30'
NEGI

Item No. 2 (C-V)

3
OA No. 3820/2026
6
2. T
The applicant submit
tted a request dated
d
06.03
3.2026 seeking grant o
of maternity leave and
d
relea
ase of salary. In respo
onse, the respondents,

vide
communication dated
d 28.04.2026, sought
t
clarif
fication regarding the g
grant of maternity leave
e
or m
medical leave. In re
esponse thereto, the
e
appli
icant, vide communicat
tion dated 27.05.2026,

requ
ested that she be p
permitted to avail of
f
mate
ernity leave, stating tha
at she had given birth
h
to tw
win babies on 11.05.202
26.
3. Iss
sue notice. Mr. Subodh
h Kumar Kaushik , who
o
appe
ears on advance ser
rvice accepts notice.

Learn
ned counsel for the re
espondents seeks four
r
week
ks’ time to file counter r
reply.
4. A
At this stage, learne
ed counsel for the
appli
icant states that the a
applicant will be fairly
satis
sfied if the pending r
representation dated
27.0
5.2026 is decided by
the respondents by
pass
ing a reasoned and sp
peaking order within
time
bound manner.
5. Le
earned counsel for the
e respondents shows
no ob
bjection if such directio
on is passed.
ANJALI NEGI
ANJALI
2026.10.16
10:35:03+05'30'
NEGI

Item No. 2 (C-V)

4
OA No. 3820/2026
6
6. Ac
ccordingly, the present
OA is disposed of at
admi
ission stage itself with t
the direction to the
respo
ondents to pass a rea
asoned and speaking
order
r on the representation
n dated 27.05.2026 of
the a
applicant within a per
riod of 8 weeks from
the d
date of receipt of certifie
ed copy of this order.
7. W
We make it clear that w
we have not expressed
any
opinion regarding the
merits as well as on
the l
imitation criteria.
8. OA
A is disposed of accordi
ingly. No costs.
9. A
All pending MAs stand d
disposed of, if any.






/an/
(Ra


ajveer Singh Verma)
Member (J)

ANJALI NEGI
ANJALI
2026.10.16
10:35:03+05'30'
NEGI