TARA SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed by the petitioner seeking for the following reliefs:

(2.) Brief facts of the case as projected by the petitioner are that the petitioner was earlier posted as Lecturer Panchayat at Government High School (PWD) Rampur, Korba. He submitted an application on 24/10/2013 before the Chief Executive Officer, Zila Panchayat Korba thereby, request for maternity leave from 25/10/2013. The Accounts Officer, Zila Panchayat Korba vide order dtd. 23/1/2014, thereby considered the maternity leave of the petitioner from 25/10/2013 to 22/4/2014 total 180 days. The petitioner submitted an application before the Principal, Government High Middle School (PWD) Rampur vide dtd. 1/7/2014 for medical leave. Vide letter dtd. 7/4/2015 issued by the Block Education Officer Korba, and sent to the Principal Government High Middle School (PWD) Rampur thereby specifically mention that the petitioner was on maternity leave from 25/10/2013 to 22/4/2014 and 1/7/2014 to 10/3/2015 for medical leave. After medical and maternity leave the petitioner has joined the duties on 11/3/2015.

(3.) The Chief Executive Officer Zila Panchayat vide its order dtd. 10/4/2015 thereby directed to petitioner to submit their written statement on 13/4/2015, as to why the petitioner is absent from 1/7/2014. In response to the order dtd. 10/4/2015 issued by the Chief Executive Officer Zila Panchayat, the petitioner submitted her clarification on 13/4/2015 before the Chief Executive Officer, Zila Panchayat Korba and mention that on 1/7/2014 to 10/3/2015 she was on medical leave. It is stated that the petitioner has got salary from the period of 16/6/2014 to 30/6/2014.