VRUSHALI VASANT YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) By this petition, the petitioner prays for direction to the respondents to grant / extend the maternity leave beneits to the petitioner as demanded by the petitioner vide Demand Application dtd. 28/5/2021 which is at Exh.C to the petition.

(3.) At the outset, we must note that the learned AGP made an attempt to adjourn the matter so as to enable her to ile aidavit-inreply on behalf of the respondents. In this context, we must reproduce the order dtd. 14/11/2025 passed by this Court. The relevant portion of the order reads thus :-