Central Administrative Tribunal - Jammu
Dr Tanu Jamwal vs Health And Medical Education ... on 12 December, 2025
::1 :: O.A.
.A. No. 594/2025
Central Administrative Tribunal
Jammu Bench, Jammu
Hearing through video conferencing
Original Application No. 5
594 of 2025
alongwith
C.P. No. 411 of 2025
Reserved on: 10.11.2025
10.11.
Pronounced on: 12.12.2025
12.
Hon'ble Mr. Sanjeev Gupta, Judicial Member
Hon'ble Mrs. Pragya Sahay Saksena, Administrative Member
1. Dr. Tanu Jamwal,
Jamwal age 37 years, W/o Abhishek Rajput,
Rajput R/o
House No. 108, Sector 4, Trikuta Nagar
Nagar, Jammu 180020
0020.
...Applicant
(Through Advocate: Mr.
M Jattan Singh Gill)
Versus
1. Union Territory of J&K J&K, Through Chief Secretary, Civil
Secretariat, Jammu/Srinagar [email protected]
180001. [email protected]
2. Commissioner Secretary to Govt. Department of Health and
Medical Education, Civil Secretariat, Jammu/ Srinagar
Srinagar-180001.
[email protected]
[email protected]
3. Principal, Govt. Medical College, Bakshi Nagar, Jammu
Jammu-180001.
[email protected]
[email protected]
4. Director Health Services, Jammu Shalamar, Resham Ghar
Colony, Jammu, Jammu & Kashmir 180001.
[email protected]
[email protected], [email protected]
...Respondents
(Through Advocate
Advocate: Mr. Sudesh Magotra, Additional Advocate
General)
Digitally signed by POOJA SONI
POOJA
DN: C=IN, O=Central Administrative Tribunal
Jammu Bench, OU=Stenographer Grade C,
PostalCode=180001, L=jammu, S=JAMMU AND
KASHMIR, STREET="Wazarat Road, Opposite
Chief Secretary Camp office Jammu Jandk", Phone=
266538272f650366ef5403ac11b28247166a22053d1
252290ee29db0420fea64, SERIALNUMBER=
SONI
b484821bd69e6fedbae724392298a3ae452f84495a9
c8897421b302d01bb0f9b, E=sonipooja4271@
gmail.com, CN=POOJA SONI
Location:
Date: 2025.12.12 18:08:56+05'30'
::2 :: O.A.
.A. No. 594/2025
ORDER
(Per: Mrs. Pragya Sahay Saksena, Administrative Member) An application under Section ection 19 of the Administrative Tribunals Act, 1985 has been filed by the applicant. The facts of the case, case as averred in the O.A A., are that the applicant was engaged vide Government order No. 380-JK(HME) 380 dated 11.05.2021 on contractual co basis initially for a period of one year extendable for a maximum of six years. The applicant joined the office of the respondents responde on 14.05.2021.
2021. The applicant was made to sign and execute an affidavit annexed as Form A which forms part of the Jammu and Kashmir Medical and Dental ental Education (Appointment on Academic Arrangement Basis) Rules, R 2020 notified vide S.O. 364 dated 27.11.2020. The appointment of the applicant is governed by the said rules. The applicant's term was extended from time to time.
2. The applicant sought maternity leave with effect from 08.05.2025 vide the application dated 03.05.2025 submitted to the Medical Superintendent Superintendent, GMCH, Jammu. The he respondents have not sanctioned the maternity leave of the applicant. On enquiry, the respondent department has conveyed to the applicant that as the applicant has been appointed on academic arrangement basis, her appointment being temporary does not entitle her to paid leave and that the applicant can get unpaid casual leave of 30 days and leave beyond that period shall be granted as per the discretion of the respondents. Being aggrieved, the applicant has sought the following reliefs:-
Digitally signed by POOJA SONIPOOJA DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Stenographer Grade C, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= 266538272f650366ef5403ac11b28247166a22053d1 252290ee29db0420fea64, SERIALNUMBER= SONI b484821bd69e6fedbae724392298a3ae452f84495a9 c8897421b302d01bb0f9b, E=sonipooja4271@ gmail.com, CN=POOJA SONI Location:
Date: 2025.12.12 18:08:56+05'30' ::3 :: O.A. .A. No. 594/2025
(i) Direct the Respondents to sanction paid Maternity leave in accordance with Section 5 of the Maternity Benefit Act (26 weeks) or, alternatively, under the Central Civil Services (Leave) Rules (180 days) days).
(ii) Direct the Respondents for payment of full salary from date of delivery through the end of her maternity leave.
(iii) Direct the Respondents
Respon for not including the
sanctioned maternity leave period as "unauthori "unauthorised ed absence".
(iv) Mandate uniform grant of maternity leave to all academic-arrangement arrangement appointees, to avoid future discrimination.
(v) Any other appropr
appropriate
iate order or direction as this
t
Tribunal may deem fit and proper in the facts
fact and
circumstances of the case in the interest of justice.
3. The respondents have, in their written submissions, objected to the claim of the applicant for paid maternity leave and stated that none of her legal or constitutional rights have been infringed by the respondents when they have not granted maternity leave to the applicant. This is so because, the applicant was appointed as Medical Officer fficer on academic arrangement basis in terms of the Jammu and Kashmir shmir Medical and Dental Education (Appointment on Academic Arrangement Basis) Rules, 2020 notified vide S.O. 364 dated 27.11.2020, which govern the terms and condition conditions of service. The Form A to these Rules provides that the appointee shall be entitled to a casual leave of 15 days for a period of one year and any leave beyond that period shall be at the discretion of th the appointing authority on justified grounds. Since the he applicant has executed the Digitally signed by POOJA SONI POOJA DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Stenographer Grade C, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= 266538272f650366ef5403ac11b28247166a22053d1 252290ee29db0420fea64, SERIALNUMBER= SONI b484821bd69e6fedbae724392298a3ae452f84495a9 c8897421b302d01bb0f9b, E=sonipooja4271@ gmail.com, CN=POOJA SONI Location:
Date: 2025.12.12 18:08:56+05'30' ::4 :: O.A. .A. No. 594/2025 agreement on Form A A, it is clear that she has agreed with the terms of SO and as such cannot claim otherwise (paid maternity leave).
4. The learned counsel for the applicant has stated that the applicant is aggrieved as her rrights under Articles 14, 15 and 21 of the Constitution of India are being infringed by the respondents, who have orally rejected ejected the application of the a applicant pplicant for sanction of maternity leave. This act of the respondents is illegal, arbitrary, perverse, unreasonable and discriminatory when the similarly placed employees have been granted maternity leave as per the Government Order No. 451-JK K (HME) of 2024 dated 08.07.2024 7.2024 and in the light of the various legislations and conventions granting maternity benefits to women.
4.1 The learned counsel for the applicant has drawn attention to the fact that the respondent Department has issued Government Order No. 451-JK (HME) of 2024 dated 08.07.2024 7.2024 entitling the similarly placed Senior Residents/Tutors/PG Residents/Tutors Students executing their assignments in Government Medical Colleges of J&K and DNB Students to maternity and paternity leave. This is discriminatory, arbitrary and unreasonable unreasonable as the Tutors and Medical Officers are categorised as equivalent posts in the said rules notified by SO No.
364. The J&K Civil Services (Leave (Leave) Rules, 1979 govern the maternity leave and the applicant is legally entitled to the maternity leave upto 180 days under rule ule 41. The respondents have not acted as per their own rules and flouted them to the detriment to the applicant.
Therefore, denial of maternity leave to the applicant is discriminatory Digitally signed by POOJA SONI POOJA DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Stenographer Grade C, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= 266538272f650366ef5403ac11b28247166a22053d1 252290ee29db0420fea64, SERIALNUMBER= SONI b484821bd69e6fedbae724392298a3ae452f84495a9 c8897421b302d01bb0f9b, E=sonipooja4271@ gmail.com, CN=POOJA SONI Location:
Date: 2025.12.12 18:08:56+05'30' ::5 :: O.A. .A. No. 594/2025 and unsustainable in law as the respondents have discriminated disc between the permanent and contractual female employees.
employees The applicant's right to equality before the law under Article 14 of the Constitution of India has been grossly violated.
4.2 In this context, learned counsel for the applicant cited the following llowing judgements of the Hon'ble Supreme Court and Hon'ble High H Court of Jammu and Kashmir:
Kashmir:-
(i) Municipal Corporation of Delhi vs. s. Female Workers (Muster Roll) and Anr. 2000(3) SCC 224 224.
(ii) Dr. Kavita Yadav vs. s. Secretary, Ministry of Health and Family Welfare Civil Appeal No. 5010/2023 decided on 17.
17.0 08.2023.
(iii) Dr. Rabia Khatoon vs. State of J&K and others in the case of SWP No. 2618 of 2012 and CNP No. 4178 of 2012 decided on 17.12.2012.
4.3 The learned counsel for the applicant has argued that non-
sanctioning of maternity leave of the applicant by the respondents is against the basic tenets of the Constitution as also against the gender justice. Further, it is averred that the statutory maternity mater rights granted to all females including the applicant under the Maternity Benefit Act, 1961 are non-negotiable non negotiable regardless of the status of employment and therefore, non non-sanctioning sanctioning of maternity leave of the applicant is a direct contravention of the llaw.
5. Per contra, relying elying on the written submissions made by the respondents, the learned A A.A.G. denied that any legal or constitutional rights of the applicant pplicant ha have been infringed by any action of the Digitally signed by POOJA SONI POOJA DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Stenographer Grade C, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= 266538272f650366ef5403ac11b28247166a22053d1 252290ee29db0420fea64, SERIALNUMBER= SONI b484821bd69e6fedbae724392298a3ae452f84495a9 c8897421b302d01bb0f9b, E=sonipooja4271@ gmail.com, CN=POOJA SONI Location:
Date: 2025.12.12 18:08:56+05'30' ::6 :: O.A. .A. No. 594/2025 respondents. The learned A A.A.G. argued that as the applicant pplicant was appointed as per the said Rules notified vide S.O. 364 of 2020 and had executed the prescribed agreement appended with the rules rules, she is bound by the terms of the S.O S.O. As per the said Rules, ules, the applicant shall be entitled to a casual leave of 15 days for the period of one year, any leave beyond that period on whatever ground it may be, shall be at the discretion of the appointing authority on justified grounds.
Accordingly, the applicant pplicant has agreed with the terms of the SO and as such cannot claim laim otherwise at this stage. As regards the Order No. 451-JK JK (HME) of 2024 dated 08.07.2024 7.2024 regarding amendments to leave including maternity leave etc., that is applicable to Senior Residents/Tutors/Post Graduate students in Medical College and DNB PG Students tudents and not to Medical Officers. Further, as regards the prayer of the applicant pplicant requesting this Tribunal to mandate mandat grant of maternity leave to all academic arrangement appointees uniformly, that is in the nature of policy directives, and this Tribunal, Tribuna in its adjudicatory jurisdiction, may not issue general mandamus or direct framing of policy in a particular manner.
6. Heard the learned counsel for tthe he applicant and learned A.A.G. A for the respondents and perused the material on record.
7. The central point of the case revolves around the applicability of maternity benefit (maternity leave along with pay) to the applicant, who is a contractual employee. The sequence of events has been summarised as follows:-
follows:Digitally signed by POOJA SONI
POOJA DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Stenographer Grade C, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= 266538272f650366ef5403ac11b28247166a22053d1 252290ee29db0420fea64, SERIALNUMBER= SONI b484821bd69e6fedbae724392298a3ae452f84495a9 c8897421b302d01bb0f9b, E=sonipooja4271@ gmail.com, CN=POOJA SONI Location:
Date: 2025.12.12 18:08:56+05'30' ::7 :: O.A. .A. No. 594/2025 7.1 The applicant was engaged on an a academic arrangement basis vide Government order No. 380-JK 380 (HME) dated 11.0 05.2021 on contractual basis initially for a period of one year extendable for a maximum of six years. The applicant joined the office of the respondents on 14.0 .05.2021.
2021. The applicant was made to sign and execute an affidavit annexed as Form A which forms part of the Jammu and Kashmir Medical and Dental Education (Appointment on Academic Arrangement Basis) Rules, 2020 notified vide S.O. 364 dated 27.11.2020. The appointment appointment of the applicant is governed by the said rules.
7.2 The applicant sought maternity leave with effect from 08.05.2025 5.2025 vide the application dated 03.05.2025 submitted to the Medical Superintendent, GMCH, Jammu. The respondents have not sanctioned the maternity leave of the applicant on the ground that as the applicant has been appointed on academic arrangement basis, her appointment being temporary does not entitle her to paid leave under the said rules contained in S.O. No. 364 dated 27.11.2020, which whic govern her service matter matters including leave rules. The said rules stipulate that the applicant can get casual leave of 15 days for the period of one year and leave beyond that period shall be granted as per the discretion of the respondents. Therefore, no maternity leave can be sanctioned to the applicant.. The respondents have also rejected the argument of the applicant pplicant that Government Order No. 451-JK JK (HME) of 2024 dated 08.07.2024 7.2024 regarding amendments to grant of leave including maternity leave etc., to the Senior Digitally signed by POOJA SONI POOJA DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Stenographer Grade C, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= 266538272f650366ef5403ac11b28247166a22053d1 252290ee29db0420fea64, SERIALNUMBER= SONI b484821bd69e6fedbae724392298a3ae452f84495a9 c8897421b302d01bb0f9b, E=sonipooja4271@ gmail.com, CN=POOJA SONI Location:
Date: 2025.12.12 18:08:56+05'30' ::8 :: O.A. .A. No. 594/2025 Residents/Tutors etc. is applicable to Medical Officers Officers. Therefore herefore as per respondents, the applicant pplicant is not covered under that order and is not entitled to maternity maternity leave on par with Senior Residents/Tutors/PG Students Students.
8. It is admittedly a fact that the applicant joined the post of Medical Officer on academic arrangement rangement basis in terms of the Jammu and Kashmir Medical and Dental Education (Appointment on Academic Arrangement Basis) Rules, 2020 contained in S.O. 364 dated 27.11.2020. These rules contain a Form A, which prescribes that the applicant pplicant can get a casual leave of 15 days for the period of one year and leave beyond that period shall be granted as per the discretion of the respondents.
9. The learned counsel for the applicant has sought sanction of paid maternity leave and payment of full salary from the date of delivery to the end of her maternity leave and direction direction to the respondents to not treat the sanctioned maternity leave period as "unauthorised absence." The learned counsel for the applicant has also sought directions of this Tribunal to mandate grant of maternity leave to all academic arrangement appointees to av avoid oid any future discrimination. The e learned counsel for the applicant pplicant has relied on the two judgements of the Hon'ble Supreme Court and one judgement of the Hon'ble High Court of Jammu and Kashmir (mentioned above in para 4.2 supra) in support of the request to sanction maternity leave to the applicant.
Digitally signed by POOJA SONIPOOJA DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Stenographer Grade C, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= 266538272f650366ef5403ac11b28247166a22053d1 252290ee29db0420fea64, SERIALNUMBER= SONI b484821bd69e6fedbae724392298a3ae452f84495a9 c8897421b302d01bb0f9b, E=sonipooja4271@ gmail.com, CN=POOJA SONI Location:
Date: 2025.12.12 18:08:56+05'30' ::9 :: O.A. .A. No. 594/2025
10. This Tribunal, in its order dated 14.08.2025 passed in OA No. 433 of 2025 in the case of Shivali Sharma vs. State of J&K has dealt with a similar matter regarding grant of maternity leave to the applicant who was engaged against the post of Health Educator on contractual basis. The legal position in the matter was discussed in para 8 of the Judgement Judgement, which is reproduced below:-
"The The matter of grant of maternity benefit to contractual employees vis-a-vis vis vis regular employees has been considered by the Hon'ble Supreme Court and High Courts in a number of cases, some of which are discussed below. There are two kinds of judgements, judgements,- (i) one where it has been decided that the maternity benefits to contractual employees should be the same a ass that granted to regular employees, notwithstanding a contradictory legal provision governing the matter; and (ii) another case, where there is no explicit provision for such equivalence. In both types of cases, the constitutional courts have granted equivalence valence to contractual employees on par with regular employees in so far as the maternity benefits are concerned."
11. The case of Municipal Corporation of Delhi (Supra) and other decisions of the constitutional courts were discussed in detail in the said order of this Tribunal and the decision of this Tribunal is given in para 15 of the order, which is reproduced below below:-
"The The above judgements of the constitutional courts clearly establish that the absence or negation of maternity benefits (by explicitly discriminating between a contractual and a regular worker under service rules) to female employees, who are Digitally signed by POOJA SONI POOJA DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Stenographer Grade C, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= 266538272f650366ef5403ac11b28247166a22053d1 252290ee29db0420fea64, SERIALNUMBER= SONI b484821bd69e6fedbae724392298a3ae452f84495a9 c8897421b302d01bb0f9b, E=sonipooja4271@ gmail.com, CN=POOJA SONI Location:
Date: 2025.12.12 18:08:56+05'30' ::10 :: O.A. .A. No. 594/2025 appointed on contractual ontractual basis, is against the settled legal position. In view of this, the O.A. is allowed."
allowed.
12. The learned counsel for the applicant pplicant has drawn attention of this Tribunal to the judgements of the Hon'ble High Court of Jammu Kashmir in the case of Rabia Khatoon (Supra) and the judgement of the Hon'ble Supreme Court in the case of Kavita Yadav (Supra) and relied on these judgements to claim maternity leave for the applicant as she is similarly placed on par with the petitioners in the said two cases.
13. In the case of Rabia Khatoon, the petitioner was appointed as Medical Officer and was continuing as a contractual employee. The Hon'ble High Court of o Jammu and Kashmir in its judgment ment dated 17.12.2012 decided that the respondents were directed to consider the application for grant of maternity leave in favour of the petitioner in the same manner the maternity leave is being granted to the permanent female employees of the State in terms of the J&K Civil Services (Leave) Rules, 1979. The State of Jammu and Kashmir was also directed by the Hon'ble High Court of Jammu and Kashmir to consider and issue the appropriate Government orders in this regard so that this class of women employees get the benefit of the maternity leave and other related leaves. It is cle clear ar from this judgement that general orders to treat all contractual women employees on par with the permanent female employees in the matter of grant of maternity leave have already been given by the Hon'ble High Court of Jammu and Kashmir.
Digitally signed by POOJA SONIPOOJA DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Stenographer Grade C, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= 266538272f650366ef5403ac11b28247166a22053d1 252290ee29db0420fea64, SERIALNUMBER= SONI b484821bd69e6fedbae724392298a3ae452f84495a9 c8897421b302d01bb0f9b, E=sonipooja4271@ gmail.com, CN=POOJA SONI Location:
Date: 2025.12.12 18:08:56+05'30' ::11 :: O.A. .A. No. 594/2025
14. In the case e of Kavita Yadav (Supra) the Hon'ble Supreme Court held that fixed-term term employees would be entitled to full maternity benefits under Section 5 of the Maternity Benefit Act, 1961 ("The (" Act"), even after the expiry of their contractual term. To explain that maternity benefits were not co-terminus co terminus with a woman's employment period, the Hon'ble Supreme Court referred to sub-section section (3) of section ection 5 of the Act, which entitles a woman's successors successor to the entirety of her eligible maternity benefits in case of her death during or after the delivery of her child. Further, the Supreme Court emphasised ed that the use of the expression maternity benefit instead of maternity leave in the Act clarifies that the Act does not presuppose the continuation of employment for the entirety of 26 weeks of maternity leave. The Hon'ble Supreme Court also drew attention to the language used in the Section 27 of the Act - "The The provisions of this Act shall have effect not notwithstanding withstanding anything inconsistent therewith contained in any other law or in the terms of any award, agreement or contract of service, whether made before or after the coming into force of this Act." It was stated by the Hon'ble Supreme Court that as the semantic implication the Act overrides any agreement or contract of service inconsistent with the Act, the employer could not use the fixed-term term contract to restrict the petitioner's entitlement to maternity benefits. The Hon'ble Supreme Court accordingly concluded that the Act creates a fiction of continued employment even beyond contractual employment period by treating the woman to be in employment solely to avail her maternity benefits entitlement. The Digitally signed by POOJA SONI POOJA DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Stenographer Grade C, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= 266538272f650366ef5403ac11b28247166a22053d1 252290ee29db0420fea64, SERIALNUMBER= SONI b484821bd69e6fedbae724392298a3ae452f84495a9 c8897421b302d01bb0f9b, E=sonipooja4271@ gmail.com, CN=POOJA SONI Location:
Date: 2025.12.12 18:08:56+05'30' ::12 :: O.A. .A. No. 594/2025 Hon'ble Supreme Court also referred to its previous judgement in the case of Municipal Corporation of Delhi (Supra) to emphasise emphasis that the Act provides same maternity benefit to women employees engaged on casual basis or on muster roll on daily daily-wage wage basis on par with the regular women employees.
employees It is felt that granting maternity benefits beyond the period of contractual agreement, on satisfying the prerequisites of the Act, ct, will promote gender equality by eliminating any discrimination in job or employment on the basis of status of employee (permanent rmanent or contractual).
15. In view of the law laid down by the Hon'ble Supreme Court, the judgement of the Hon'ble High Court of the Jammu and Kashmir and the order of this Tribunal, it is clear that the respondents can cannot discriminate between the regular and permanent employees of the Government and the applicant, who is a an employee on academic arrangement basis, in so far as grant of maternity leave is concerned concerned, The O.A. is, therefore, allowed. T The he respondents are directed to sanction maternity leave eave to the applicant and also pay the full salary to the applicant for the period of maternity leave for 180 days within a period of six weeks from the date of receipt of a copy of this order.
16. It may be stated that this Tribunal, in its interim order dated 07.05.2025 passed in this O.A. O.A., directed the respondents to accord consideration for grant of maternity leave to the applicant in terms of averments made in the O.A. O and in the light of the judgment of the Hon'ble Supreme Court in the case of Dr. Kavita Yadav (supra) and the Hon'ble High gh Court of Jammu and Kashmir in the case of Dr. Digitally signed by POOJA SONI POOJA DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Stenographer Grade C, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= 266538272f650366ef5403ac11b28247166a22053d1 252290ee29db0420fea64, SERIALNUMBER= SONI b484821bd69e6fedbae724392298a3ae452f84495a9 c8897421b302d01bb0f9b, E=sonipooja4271@ gmail.com, CN=POOJA SONI Location:
Date: 2025.12.12 18:08:56+05'30' ::13 :: O.A. .A. No. 594/2025 Ravia Khatoon (supra). However, the respondents vide their Order No. 218/AHJ of 2025 dated 19.08.2025
19. 8.2025 have denied the maternity leave to o the applicant citing the provisions of the S.O. 364 of 2020 dated 27.11.2020 and have not examined the matter in the light of of, the law laid down in the judgements of the Hon'ble Supreme Court Court, and Hon'ble High Court of Jammu and Kashmir in a similar matter.
matt The respondents have, therefore, not fully complied with the order of this Tribunal and have acted in a very cavalier and capricious manner.
Therefore, this Tribunal imposes a cost of Rs. 25,000 ,000/- on the respondents on the ground of willful non-compliance non compliance with the interim order of this Tribunal.
Contempt Petition In view of the final orde orderr passed in O.A. No. 594 of 2025, 2025 the Contempt Petition No. 411 of 2025 stands closed.
2. Notices issued to Respondents Respondents shall stand discharged.
(Pragya Sahay Saksena) (Sanjeev Gupta) Administrative Member Judicial Member Poojasoni...
Digitally signed by POOJA SONIPOOJA DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Stenographer Grade C, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= 266538272f650366ef5403ac11b28247166a22053d1 252290ee29db0420fea64, SERIALNUMBER= SONI b484821bd69e6fedbae724392298a3ae452f84495a9 c8897421b302d01bb0f9b, E=sonipooja4271@ gmail.com, CN=POOJA SONI Location:
Date: 2025.12.12 18:08:56+05'30'