STATE OF JHARKHAND Vs. RANI DWIVEDI

JUDGEMENT

(1.) The instant appeal under Clause-10 of the Letters Patent is directed against the order dtd. 30/11/2022 passed by the learned Single Judge of this Court in W.P.(S) No.5654 of 2022, whereby and whereunder, the part of the order, which has been issued by the learned Single Judge by way of mandamus directing the Chief Secretary of the State to ensure that a complaint is filed against the erring officer by the Inspector appointed under the Maternity Act and if any Inspector has not been appointed then by the Secretary of the Department before the Chief Judicial Magistrate, Ranchi and after doing so, the report be sent to this court within two weeks, is under challenge.

(2.) The appeal has been filed when the writ petition is lying pending for adjudication of right of the litigant concerned, the petitioner herein.

(3.) It appears from the pleading made in the writ petition that the writ petitioner is working under the Rural Development Department in the capacity of contractual worker. She, while working, as such, raised a claim for maternity benefits under the provision of the Maternity Benefit Act, 1961 (hereinafter referred to as the Act, 1961). But the said claim was rejected vide decision taken as contained in memo no.3665 dtd. 17/10/2022.