MANDEEP KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner was appointed as a Teacher under the Rashtriya Madhyam Shiksha Abhiyan Authority on 12.12.2011 and is working as such on a contractual basis. The petitioner applied for Maternity Leave and it was granted for a period of 90 days only which is to end on 27.7.2013. It has been pleaded that the petitioner gave birth to a female child on 19.5.2013.

(2.) Learned counsel for the petitioner submits that on account of the health condition of the child and as per doctor's advise the petitioner submitted an application dated 28.6.2013 (Annexure P-2) for an extension in the Maternity Leave for a further period of 90 days.

(3.) The grievance of the petitioner is that till date no final decision has been taken on the application dated 28.6.2013 (Annexure P-2) and the initial Maternity Leave of 90 days granted to her would expire on 27.7.2013.