Chattisgarh High Court
Smt. Jyoti Bala Masih vs State Of Chhattisgarh 10 Wps/6442/2018 ... on 28 September, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 6440 of 2018
Smt. Jyoti Bala Masih W/o Rakesh Singh, Aged About 32 Years,
Working As Anm, Community Health Centre, Pipariya, District
Kabirdham Chhattisgarh.
---Petitioner
Versus
1. State Of Chhattisgarh, Through The Principal Secretary, Department Of
Health And Family Welfare, Mantralaya, Mahanadi Bhawan, New
Raipur, District Raipur Chhattisgarh.
2. Director, Directorate Of Health Service, Indravati Bhawan, Mantralaya,
New Raipur, District Raipur Chhattisgarh.
3. Chief Medical And Health Officer, Kabirdham, District Kabirdham
Chhattisgarh.
4. Block Medical Officer, Community Health Centre, Pipariya, District
Kabirdham Chhattisgarh.
---Respondents
For petitioner : Shri Rishikant Mahobia, Advocate. For State : Shri Adhiraj Surana, Dy.G.A. Hon'ble Shri Justice P. Sam Koshy Order on Board 28/09/2018
1. The grievance of the petitioner in the instant case is non-granting of maternity leave to the petitioner on the ground that she is a contractual employee.
2. The issue raised in the present Writ Petition has already been laid to rest by a couple of decisions passed by this Court leading been Devshree Bandhe v. Chhattisgarh State Power Holding Company Limited & Ors. (WPS No.101/2017) . The said judgment has further been followed in a series of decisions passed by this Court. 2
3. The present petitioner's case also fits in the directives given by this Court in the said judgment.
4. Accordingly, the present Writ Petition also stands allowed in similar terms and the respondents are directed to ensure that the petitioner is provided with the maternity benefits at par with that of a Government employee.
5. The Writ Petition thus stands disposed off.
Sd/-
(P. Sam Koshy)
Sumit JUDGE