Punjab-Haryana High Court
Koshlya Devi vs State Of Haryana & Others on 5 August, 2011
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.14112 of 2011
Date of Decision: August 05, 2011
Koshlya Devi
...Petitioner
Versus
State of Haryana & others
...Respondents
CORAM: HON'BLE MR.JUSTICE RANJIT SINGH
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Ms.Anu Chatrath Kapur, Advocate,
for the petitioner.
*****
RANJIT SINGH, J.
Being aggrieved against the action of the Government in granting one month maternity leave to the petitioner instead of three months, the petitioner has filed this petition for issuing direction to the respondents to act in accordance with law.
The petitioner had applied for maternity leave w.e.f.1.8.2009 to 31.10.2009 on account of birth of second child. Instead, the petitioner has been granted benefit of maternity leave only for one month. The counsel has referred to law laid down by this Court, which entitles the Guest Teachers three months maternity leave.
Since the issue is pending since 2009, it would be appropriate for the petitioner to file a representation of her claim on the basis of law laid down by this Court, which shall be considered and decided in accordance with law by the respondents. Let the needful be done within a period of four months from the date of receipt of copy of this order.
Writ petition is disposed of.
August 05, 2011 ( RANJIT SINGH ) ramesh JUDGE