LEEMA KURUVILA Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is aggrieved by the denial of maternity leave.

(2.) Petitioner has been working as a School Counselor under the Psycho Social Programme under the Social Welfare Department, right from 07.03.2011 onwards. She submitted Ext.P3 application requesting for grant of maternity leave for the period from 01.02018 to 31.07.2018. As per Ext.P4 letter, issued on 18.11.2007, she was informed that the matter regarding grant of maternity leave has already been taken up before the Government. In Ext.P3 representation along with her application for leave, petitioner had claimed that she is entitled to maternity leave along with wages.

(3.) Learned Government Pleader made available a copy of the proceedings dated 05.02.2018 of the District Social Justice Officer granting the petitioner maternity leave for the period from 01.02.2018 to 31.07.2018, but without honorarium. Learned Government Pleader also submits that the second respondent had already recommended sanctioning of honorarium for those who are availing maternity leave and orders are awaited from Government.