RUCHIKA ARORA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioner that the petitioner had given birth to a child on 15/6/2019 and pursuant to the order of appointment dtd. 18/7/2019, the petitioner joined on the post of Teacher on 22/7/2019 and sought maternity leave. However, it is claimed that the maternity leave has been denied to the petitioner on account of the fact that the birth of the child before the date of appointment.

(2.) Submissions have been made that in similar nature writ petition being SBCWP No. 23013/2018 : Tanuja Verma v. State of Rajasthan and Ors. at Jaipur Bench, notices have been issued and interim order has been granted by this Court.

(3.) In view of the submissions made, issue notice. Issue notice of stay application also. Both are made returnable within a period of four weeks.