SANGEETA DHRUVE Vs. STATE OF C.G.

JUDGEMENT

(1.) Heard Mr. Shrikant Kaushik, learned counsel petitioner as well as Mr. Prafull Bharat, Advocate General with Mr. Vivek Sharma, Additional Advocate General and Mrs. Shailja Shukla, Dy. Government Advocate for State/respondent/s.

(2.) By way of this writ petition, the petitioner has prayed for following reliefs:

(3.) Brief of the case is that the petitioner is currently working as a Staff Nurse at the District Hospital, Kabirdham, District Kabirdham. She had applied for maternity leave for the period from 5/5/2024 to 31/10/2024 due to her pregnancy, which was duly sanctioned by the competent authority. The petitioner gave birth to a girl child on 9/5/2024. Upon completion of her maternity leave, she resumed her duties on 5/11/2024. After rejoining, the petitioner submitted a request for the release of her salary for the period of maternity leave. However, despite her entitlement and repeated representations, the said salary has not been disbursed to date. As a result, the petitioner and her minor child are facing severe financial hardship. The petitioner has also filed an application before the Chief Health and Medical Officer, Kabirdham (Respondent No.3), seeking necessary action regarding the pending salary. However, despite her request, no action has been taken, and the matter remains unresolved.