- (1.) Heard learned counsel for the parties and perused the written statement filed on behalf of the respondents.
(2.) The grievance in this writ petition is restricted to non- payment of salary to the petitioner for a period of 4 months and 11 days. The petitioner had joined Medical College at Rohtak for one year training course of Diploma in Child Health and during this period she was to be paid fixed salary/stipend. During the said period of training the petitioner had to go on maternity leave and because of that she could not complete the said course of 12 months. Under the instructions of the State Government, the petitioner made good the deficient period of 4 months and 11 days by undergoing training beyond her normal duration of one year. The respondents did not pay salary for the said period of 4 months and 11 days.
(3.) It is this action of the respondents which is subject- matter of challenge in this writ petition.;