Kavita Verma Vs State Of Chhattisgarh

Chhattisgarh High Court 26 Jun 2018 Writ Petition (S) No. 4142 Of 2018 (2018) 06 CHH CK 0159
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (S) No. 4142 Of 2018

Hon'ble Bench

P. Sam Koshy, J

Advocates

Jitendra Nath Nande, C. Jayant K. Rao, M. Asha

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
ED Books Former Madrassa Teacher for Fraudulent Salary Withdrawal and Suspected Foreign Links While Living in UK
Dec
28
2025

Court News

ED Books Former Madrassa Teacher for Fraudulent Salary Withdrawal and Suspected Foreign Links While Living in UK
Read More
Karnataka Revenue Reforms 2025: Clear Land Titles, Digital Records, and Easier Access for Citizens
Dec
28
2025

Court News

Karnataka Revenue Reforms 2025: Clear Land Titles, Digital Records, and Easier Access for Citizens
Read More