B. KAVITHA Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) Challenge in this Writ Petition is to the proceedings of the learned District Munsif cum Judicial Magistrate, Kodavasal, dtd. 7/11/2024, wherein the Application for Maternity Leave of the Petitioner was rejected.

(2.) The Petitioner, who was working as an Office Assistant in the said Court, lost her husband on 28/1/2020. Thereafter, she fell in love with one Bharathi S/o. Tamilmaran, and they got married on 28/4/2024. She conceived and she applied for Maternity Leave on 18/10/2024. The same was rejected on the ground that she has not produced a Marriage Certificate.

(3.) Mr. Shivakumar, learned Counsel appearing for the Petitioner would contend that the marriage was solemnized in a Temple as the Petitioner was a young Widow and therefore, the same could not be registered. The Photographs of the marriage and the invitation were also filed. A Complaint lodged by her claiming that the said Bharathi had cheated her on the promise of marriage was also relied upon.