Rajasthan High Court - Jodhpur
Anita Parmar vs The State Of Rajasthan ... on 29 July, 2024
Author: Farjand Ali
Bench: Farjand Ali
[2024:RJ-JD:31161] (1 of 2) [CW-12154/2024]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 12154/2024
Anita Parmar W/o Ratan Pal Dodiyar, Aged About 44 Years, R/o
Village - Dholakheriya, Post- Kalinjara, Tehsil-Bagidora, District-
Banswara (Raj.).
----Petitioner
Versus
1. The State Of Rajasthan, Through Its Secretary, School
Education Department, Jaipur, Rajasthan.
2. The Director, Secondary Education Department, Bikaner,
Rajasthan.
3. The Joint Director (Personnel), Secondary Education
Department, Bikaner, Rajasthan.
4. The Joint Director, Secondary Education Department,
Udaipur, Rajasthan.
5. The Principal, Mahatma Gandhi Government Senior
Secondary School, Khandu Colony, Banswara. Raj.
----Respondents
For Petitioner(s) : Mr. Anil Kumar Bissa
Ms. Varsha Bissa
For Respondent(s) : -
HON'BLE MR. JUSTICE FARJAND ALI
Order 29/07/2024 The controversy involved in this case has very aptly and deliberately been resolved by a Coordinate Bench of this Court at Bench of Jaipur in the case of Smt. Chanda Keswani Vs. State of Rajasthan & Ors in S.B. Civil Writ Petition No.7853/2020 vide order dated 08.11.2023.
The Coordinate Bench upon noticing that the provisions are silent with regard to the maternity leave of the surrogate mothers; (Downloaded on 30/07/2024 at 08:55:55 PM)
[2024:RJ-JD:31161] (2 of 2) [CW-12154/2024] directed the State Government to bring appropriate legislation in this regard for grant of maternity leave to surrogate and commissioning mothers. In this view of the matter, the writ petition is allowed in the terms settled in the judgment referred supra.
The respondent-authorities are directed to pass an appropriate order in light of judgment above within a period of seven days from the date of receipt of copy of this order.
(FARJAND ALI),J 45-chhavi/-
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