RENU KUMARI Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner, who is serving as Maths Teacher under the Sarv Shiksha Abhiyan Authority, State of Punjab was granted Maternity Leave for a period of 90 days and which was expiring on 13.5.2017.

(2.) The instant petition was instituted on 15.2017 raising a claim that in the light of the amendment brought about in the Maternity Benefits Act, 1961 a female employee would be entitled to Maternity Leave for a maximum period of 180 days.

(3.) At the stage of preliminary hearing on 12.5.2017 notice of motion was issued returnable for today and interim directions were issued that the Maternity Leave of the petitioner which was going to expire on 15.2017 would be extended till the next date of hearing.