Smt. Oshim vs State Of Chhattisgarh
2022 Latest Caselaw 185 Chatt

                                1

                                                                  NAFR

    HIGH COURT OF CHHATTISGARH, BILASPUR

                 WPS No. 84 of 2022

 Smt. Oshim, W/o Shri Krishna Kumar Sahu Aged
  About    27    Years,    Posted          As    Teacher       (Maths)
  Upper Primary School, Funga, Block Khadgawan,
  District      Korea,    R/o       House       No.    137,    Village
  Chiwri, Street Baiga, City Kurud, Post Sirri,
  Tahsil Kurud, District Dhamtari Chhattisgarh.

                                                 ­­­­ Petitioner
                          Versus
1. State   Of   Chhattisgarh         Through           Its    Principal
  Secretary,      Department          Of    School           Education,
  Mantralaya, Mahanadi Bhawan, Atal Nagar, Naya
  Raipur, District Raipur Chhattisgarh.

2. Director, Directorate Of Public Instruction,
  Department      Of     School       Education,              Indrawati
  Bhawan, Block C, 1st Floor, Atal Nagar, Nawa
  Raipur, Raipur Chhattisgarh.

3. Joint     Director,          Directorate              Of      Public
  Instruction,      Department         Of       School        Education
  Indrawati      Bhawan,    Block          C,    1st    Floor,     Atal
  Nagar, Nawa Raipur, Raipur Chhattisgarh.

4. Joint   Director,       Divisional            Joint        Director,
  School Education Department, Sarguja Division,
  District Sarguja Chhattisgarh.

5. Block   Education       Officer,             Block        Khadgawan,
  Korea, District Korea Chhattisgarh.

                                                ­­­­ Respondents

For Petitioner :­ Ms. Naushina Afrin Ali, Adv. For State/respondents :­ Mr. Avinash Singh, PL

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board (Through Video Conferencing) 11/01/2022

1. Learned counsel for the petitioner submits

that petitioner's application for grant of

Maternity Leave has not been considered by

respondent No.5 yet.

2. Be that as it may, respondent No.5 is

directed to consider and decide the

petitioner's application for grant of

Maternity leave within ten days from the

date of receipt of copy of this order.

Petitioner is at liberty to bring notice to

respondent authorities the decision of

appropriate judgments in support of her

application.

3. With the aforesaid observation / direction

the instant writ petition stands disposed

off.

Sd/­ (Sanjay K. Agrawal) Judge Ankit