PRATIMA SIDAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has filed instant review petition seeking review of the order dated 4-8-2023 passed in WPS No. 5380/2017. Para 7 of the said order is reproduced below :-

(2.) Learned counsel for the applicant would submit that the order impugned is an adverse order against the applicant passed in violation of principles of natural justice. It is submitted that the applicant submitted an application for maternity leave before the respondent No. 4, but she could not file the same along with the writ petition. It is further submitted that during the relevant period, since the applicant was pregnant, therefore, she could not attend her duties properly. It is further submitted that the service of the applicant have been terminated only to accommodate the respondent No. 6. Therefore, considering the above facts, the instant review petition may be allowed.

(3.) Learned counsel for the State submits that the applicant has filed Annexure A-2 along with this review petition, which is an application for grant of maternity leave to the applicant, but the same was not filed along with the writ petition. In review petition, it is not permissible to bring some new facts, therefore the instant review petition may be dismissed.