Deepika Sahu Vs State Of Chhattisgarh And Ors

Chhattisgarh High Court 18 May 2018 Writ Petition (S) No. 3843 Of 2018 (2018) 05 CHH CK 0172
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (S) No. 3843 Of 2018

Hon'ble Bench

P. Sam Koshy, J

Advocates

Rajendra Patel, Adhiraj Surana

Final Decision

Disposed Of

Judgement Text

Translate:

P. Sam Koshy, J

1. The grievance of the petitioner in the instant case is non-granting of maternity leave to the petitioner on the ground that she is a contractual

employee.

2. The issue raised in the present Writ Petition has already been laid to rest by a couple of decisions passed by this Court leading been Devshree

Bandhe v. Chhattisgarh State Power Holding Company Limited & Ors. (WPS No.101/2017) . The said judgment has further been followed in a series

of decisions passed by this Court.

3. The present petitioner's case also fits in the directives given by this Court in the said judgment.

4. Accordingly, the present Writ Petition also stands allowed in similar terms and the respondents are directed to ensure that the petitioner is provided

with the maternity benefits at par with that of a Government employee.

5. The Writ Petition thus stands disposed off.

From The Blog
Madras High Court Declares Hostels Are Residential Properties, Not Commercial: No Higher Tax or Tariff Allowed
Nov
13
2025

Court News

Madras High Court Declares Hostels Are Residential Properties, Not Commercial: No Higher Tax or Tariff Allowed
Read More
Punjab & Haryana High Court: Income Tax Reassessment Beyond Four Years Invalid After Section 143(3) Assessment
Nov
13
2025

Court News

Punjab & Haryana High Court: Income Tax Reassessment Beyond Four Years Invalid After Section 143(3) Assessment
Read More