Pratima Garg vs State Of Rajasthan
2021 Latest Caselaw 16272 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14981/2021

Pratima Garg D/o Shri Ramesh Kumar W/o Shri Dinesh Kumar Goyal, Aged About 37 Years, Ward No. 5, Gurudwara Road, Tehsil Sadulshahar, District Sri Ganganagar (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through Its Principal Education Secretary, Government Secretariat, Rajasthan, Jaipur.

2. The Director, Secondary Education, Rajasthan, Bikaner.

3. The District Education Officer (Headquarter), Secondary Education, Sri Ganganagar.

4. The Principal, Government Senior Secondary School, Banwali, District Sri Ganganagar.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. Abhishek Aggarwal
For Respondent(s)         :

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

26/10/2021 In the wake of second surge in the COVID-19 cases, the

Court is functioning virtually and abundant caution is being

maintained for the safety of all concerned.

Issue notice.

Mr. Vishal Jangid, Dy. GC, is directed to accept on behalf of

respondents. He accepts notice and seeks time to complete his

instructions.

Time prayed for is allowed.

List after four weeks.

(2 of 2) [CW-14981/2021]

In the meanwhile, the respondents shall be required to

consider maternity leave of the petitioner in light of earlier

judgment dated 07.12.2020 of this Court in Smt. Neeraj Vs. State

of Rajasthan & Ors.

(DR. PUSHPENDRA SINGH BHATI),J

338-nirmala/Sanjay

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