Sumitra Devi vs State Of Rajasthan
2021 Latest Caselaw 7682 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4603/2021

Sumitra Devi W/o Madhu Sudan D/o Shiv Dayal, Aged About 29 Years, 9 N R D, Rampur Nyola, Rampura Neola, District Sri Ganganagar, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary Department Of Education, Government Of Rajasthan, Jaipur, Rajasthan.

2. The Director, Directorate Of Elementary Education, Bikaner, Rajasthan.

3. District Education Officer (Head Quarter), Elementary Education, Bikaner, Rajasthan.

4. The Cbeo, Panchayat Samiti Kolayat, District Bikaner, Rajasthan.

5. The Headmaster, Government Girls Upper Primary School, Diyatra, Kolayat, District Bikaner, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Mohan Singh Shekhawat

JUSTICE DINESH MEHTA

Order

18/03/2021

1. After arguing for some time, learned counsel for the

petitioner submits that petitioner would be satisfied if a direction

is issued to the respondents to consider his case for grant of

maternity leave in light of judgment rendered in case of S.B. Civil

Writ Petition No. 4384/2020 (Smt. Neeraj Vs. State of Rajasthan

& Ors.).

(2 of 2) [CW-4603/2021]

2. The present writ petition is disposed of with a direction to the

petitioner to file a detailed representation along with requisite

documents and copy of the judgment rendered in case of Smt.

Neeraj (supra), within a period of two weeks.

3. On receipt of the representation aforesaid, the competent

authority shall consider the same in accordance with law while

considering the judgment rendered in case of Smt. Neeraj (Supra)

within a period of six weeks of placing a certified copy of the order

instant.

4. The petitioner shall have her rights reserved to avail

appropriate legal remedies, if the decision of the respondents is

prejudicial to her rights.

5. Stay application also stands disposed of.

(DINESH MEHTA),J 79-Ramesh/-

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