Smt. Nutan Dhruv vs State Of Chhattisgarh
2022 Latest Caselaw 5331 Chatt

                                                                                                             NAFR
                      HIGH COURT OF CHHATTISGARH, BILASPUR
                                         WPS No. 5467 of 2022
        Smt. Nutan Dhruv W/o Shri Keshav Singh Dhruv, Aged About 30 Years
        Cleaning Attendant-Cum-Watchman C/o Omprakash Sahu Near Gupta
        Bhawan (Motesari School), Rajiv Gandhi Ward, Fejarpur, Jagdalpur,
        District Bastar Chhattsgarh.
                                                                                                ---- Petitioner
                                                    Versus
    1. State Of Chhattisgarh Through The Secretary, Veterinary Service,
       Mahanadi Bhawan, Mantralaya, New Raipur Chhattisgarh.
    2. The Director,              Directorate          Of     Veterinary         Service,        New        Raipur
       Chhattisgarh.
    3. The Joint Director, Veterinary Service, Jagdalpur, District Jagdalpur
       Chhattisgarh.
                                                                                           ---- Respondents
---------------------------------------------------------------------------------------------------------------------

For Petitioner : Mr. Hemant Kumar Agrawal, Advocate.

For State : Mr. Ravi Bhagat, Dy. G.A.

Hon'ble Shri Justice Narendra Kumar Vyas.

Order on Board (23-08-2022)

1. The claim of the petitioner in this petition is for an appropriate

direction to the respondents for grant of maternity leave to the

petitioner for a period of 180 days as per the provisions of law.

2. The counsel for the petitioner submits that the petitioner has been

granted 90 days maternity leave whereas, she is entitled for 180 days of

maternity leave. He further submits that the petitioner has since moved

an application before the respondent No.3 for further grant of 90 days

of maternity leave which is still pending consideration.

3. Given the said facts that the petitioner has already been granted 90

days maternity leave, this Court is of the opinion that the respondent No. 3 may take an appropriate decision on the application of the

petitioner for extension of maternity leave keeping in view the

judgment passed by this Court in Devshree Bandhe Vs. Chhattisgarh

State Power Holding Company Ltd. & Ors. WPS No. 101 of 2017 decided

on 20.02.2017.

4. Let the respondent No. 3 take an early decision on the claim of the

petitioner within a period of 30 days from the date of receipt of copy of

this order.

5. The writ petition accordingly stands disposed of.

Sd/-

(Narendra Kumar Vyas) JUDGE

Saurabh