Chattisgarh High Court
Dr. Kiran Nayak vs State Of Chhattisgarh 7 Wpc/782/2014 ... on 1 February, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 1060 of 2018
Dr. Kiran Nayak W/o W/o Dr. C. B. Nayak, Aged About 37 Years, Working As
Ayush Medical Officer, Primary Health Centre, Chapora, Block- Kota,
District- Bilaspur, Chhattisgarh., District : Bilaspur, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through Secretary, Department Of Health And Family
Welfare, Mahanadi Bhawan, Mantralaya, Naya Raipur, District- Raipur,
Chhattisgarh., District : Raipur, Chhattisgarh
2. Mission Director, National Health Mission, Indrawati Bhawan Mantralaya,
New Raipur, District- Raipur, Chhattisgarh.
3. Director, Directorate Of Ayurveda, Yoga And Neorapathy, Unani, Siddha And
Homeopathy, (Ayush), Old Nurses Hostel, Near DKS Bhawan, Old
Mantralaya, Raipur, District- Raipur, Chhattisgarh., District : Raipur,
Chhattisgarh
4. Chief Medical And Health Officer, District Hospital, Bilaspur, District-
Bilaspur, Chhattisgarh., District : Bilaspur, Chhattisgarh
5. District Ayurveda Officer, Bilaspur, District- Bilaspur, Chhattisgarh., District :
Bilaspur, Chhattisgarh
6. Block Medical Officer, Kota, District- Bilaspur, Chhattisgarh., District :
Bilaspur, Chhattisgarh
---- Respondents
For Petitioner : Mr. Sanjay Patel, Advocate. For Respondents / State : Mr. Ashish Surana, Panel Lawyer.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 01/02/18
1. Learned counsel appearing on behalf of the petitioner would submit that the petitioner is entitled for maternity leave for a period of 180 days whereas the respondent No. 4 has granted only 90 days of maternity leave therefore, she may be granted liberty to file a representation before the respondent No. 4- Chief Medical And Health Officer, Bilaspur along with 2 copy of the order passed by this Court in W.P.(S) No. 3365/2017 Dr. Vijay Laxmi Chandra v. State of Chhattisgarh & Others, decided on 26.07.2017.
2. I have heard learned counsel for the petitioner.
3. Be that as it may, the petitioner is at liberty to file a representation before the concern authority along with copy of the order passed in Dr. Vijay Laxmi Chandra (supra) within ten days from today and if such a representation is preferred by the petitioner then, the said authority shall consider and decide the petitioner's representation for grant of further 90 days of maternity leave expeditiously within a period of ten days from the date of receipt of representation along with copy of this order.
4. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).
SD/-
(Sanjay K. Agrawal) Judge Priyanka