RADHA BAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Contempt of the order dtd. 20/4/2017 in SBCWP No. 5600/2017 is alleged in this petition.

(2.) The said writ petition was disposed of directing that the petitioner would be entitled to grant of 180 days as maternity leave at the relevant time when she had applied as contractual employee.

(3.) Reply to the petition has been filed. It has been submitted that maternity leave to the petitioner in terms of the order dtd. 20/4/2017 has been allowed.