TAMIL NADU STATE TRANSPORT Vs. B. RAJESWARI

JUDGEMENT

(1.) This Writ Appeal has been filed, challenging the order of the learned Single Judge dtd. 31/1/2022 made in W.P.No.1754 of 2018, in and by which, there was a direction issued to the respondents / Appellants herein to treat the Writ Petitioner's maternity leave period from 19/3/2014 to 19/7/2014 and 20/7/2014 to 14/9/2014 as duty period for all purposes.

(2.) For the sake of brevity, the parties would be referred to as 'Appellant Transport Corporation' and 'Writ Petitioner'. Brief Facts:

(3.) The Writ Petitioner, on completion of B.E.(Automobile Engineering) in the year 2009-2010, was sponsored through Employment Exchange to the post of Assistant Engineer against the existing vacancy and after undergoing various levels of selection, she was appointed as Assistant Engineer in the Tamil Nadu State Transport Corporation, Coimbatore by order of the 2 nd respondent dtd. 9/9/2013 on temporary basis and she join the service on 16/9/2013;