M.S. Karnik, J. - (1.) Rule. Rule is made returnable forthwith.
(2.) Heard by consent of the parties.
(3.) The jurisdiction of this Court is invoked by the petitioner under Article 226 of the Constitution of India for appropriate directions to the respondent No.2 Director General, Dr. Babasaheb Ambedkar Research and Training Institute, Pune, to pay the salaries of the petitioner on the pay scale of Rs.25,000/- per month for the period of her maternity leave, from 13th June, 2017 to 30th November, 2017.;