A. ARULIN AJITHA RANI Vs. STATE REPRESENTED BY THE PRINCIPAL SECRETARY, DEPARTMENT OF HIGHER EDUCATION, CHENNAI & OTHERS

JUDGEMENT

(1.) THE petitioner has come up with the above writ petition, challenging a communication issued by the Principal Secretary to Government, Higher Education, Department addressed to the Tamil Nadu State Women's Commission, refusing to grant maternity leave to girl students undergoing higher education in the State.

(2.) I have heard Mr.P.T.Perumal, learned counsel for the petitioner and Mr.N.Srinivasan, learned Additional Government Pleader for respondents.

(3.) THE petitioner completed a B.Sc., degree in Chemistry from the Madras University. After graduation, she got married and thereafter she studied Master's degree in Social Work from the Madras University. Subsequently, the petitioner joined a 3 year Diploma Course in Direction and Screen Play Writing in the Tamil Nadu Dr. MGR Government Film and Television Institute in the academic year 2004 -2005.