Menka Poonia vs State Of Rajasthan
2021 Latest Caselaw 9083 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6092/2021

Menka Poonia W/o Nagendra Poonia, Aged About 30 Years, By Caste Jat, R/o V.P.O. Bharu District Jhunjhunu (Rajasthan)

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Department Of Education, Secretariat, Jaipur (Rajasthan).

2. Director, Secondary Education, Bikaner (Rajasthan).

3. District Education Officer, Secondary (Headquarter) Nagaur (Raj.)

4. Principal, Govt. Senior Secondary School, Talansar, District Nagaur (Raj.)

----Respondents

For Petitioner(s) : Mr. M.S. Godara For Respondent(s) : Mr. Deepak Chandak for Mr. Pankaj Sharma, AAG

JUSTICE DINESH MEHTA

Order

08/04/2021

1. Mr. M.S. Godara, learned counsel for the petitioner submits

that the controversy involved in the present writ petition is

squarely covered by the judgment of this Court in the case of

Smt. Neeraj Vs. State of Rajasthan & Ors. : SB Civil Writ Petition

No.4384/2020, decided on 07.12.2020.

2. Mr. Deepak Chandak, associate to Mr. Pankaj Sharma,

learned Additional Advocate General prays for and is granted three

weeks' time to file reply.

(2 of 2) [CW-6092/2021]

3. In view of the fact that the petitioner has been blessed with

a baby on 23.02.2021, her immediate need of maternity leave

cannot be doubted.

4. By way of interim injunction, the respondents are directed to

accept petitioner's leave application as early as possible,

preferably by 16.04.2021.

5. In case, no positive order is passed by 16.04.2021, even

without an order of the competent authority, the petitioner can

proceed to be on leave from 17.04.2021, for a period of 30 days.

6. The consideration of the leave pursuant to para No.5 of the

instant order shall be reckoned at the time of final adjudication.

(DINESH MEHTA),J 138-Ramesh/-

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