NAZIYA B. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners herein while working as Programmers (IT) at the Kerala University of Health Sciences on a Contract basis were denied Maternity Benefits. They have approached this Court with this Writ Petition filed under Article 226 of the Constitution of India challenging the stand taken by the respondents.

(2.) Bare facts are as under.

(3.) While working as aforesaid, the petitioners have all applied for maternity leave and the same was granted by the 2nd respondent. However, the petitioners were denied any allowance.