SMT. SHIVKALI BHARDWAJ Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The issue involved in the present case is the denial of maternity benefits to the Petitioner only on the ground that she is a contractual employee.

(2.) The said issue has already been decided by this Court in the case of Devshree bandhe Vs. Chhattisgarh State Power Holding Company Ltd. and others in W.P.(S) No. 101 of 2017. The said judgment has also been reiterated in W.P.(S) No. 3365 of 2017 decided on 26.07.2017 in the case of Dr. Vijay Laxmin Chandra Vs. State of Chhattisgarh and others.

(3.) Learned State Counsel fairly admits that the issue involved in the present writ petition is in fact covered by the aforesaid decision of this Court.