K. UMADEVI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This civil appeal by special leave takes exception to the judgment and order dtd. 14/9/2022 passed by the Division Bench of the High Court of Judicature at Madras (High Court) in W.A. No. 1442 of 2022.

(2.) By the aforesaid judgment and order dtd. 14/9/2022 (impugned judgment), Division Bench set aside the judgment and order dtd. 25/3/2022 passed by a learned Single Judge of the High Court in W.P. No. 22075 of 2021 (K. Umadevi Vs. Government of Tamil Nadu and Others) whereby direction was issued to the State to sanction maternity leave to the appellant. By reversing the aforesaid decision, Division Bench held that appellant was not entitled to the benefit of maternity leave as claimed by her.

(3.) Relevant facts may be briefly noted.