SHEMY Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) This Writ Petition is filed seeking the following prayers:

(2.) Heard the learned Counsel for the Petitioner and the learned Government Pleader.

(3.) It is submitted by the learned Counsel for the Petitioner that the Petitioner was appointed as Public Relations Officer in the District Health and Family Welfare Society, Kottayam on 27/8/2008 on Contract basis. The Contract was being renewed from time to time with a day's break in service every year. While so, the Petitioner conceived and she applied for maternity leave for the period from 23/3/2022 to 31/3/2022 and from 3/4/2022 to 20/9/2022. It is submitted that Ext.P3 application was received and duly forwarded, but the leave was sanctioned only for 9 days from 23/3/2022 to 31/3/2022 and the period of leave from 3/4/2022 to 20/9/2022 was granted as leave without allowance. The Petitioner rejoined duty on 21/9/2022 and was permitted to continue thereafter also.