J.S.Khehar, J. - (1.) LEARNED counsel for the petitioner states, that the petitioner is entitled to the benefit of maternity leave in view of the decision rendered by this Court in Raj Bala Vs. State of Haryana, 2002(4) SCT 172, wherein, this Court had relied on the decision rendered by the Apex Court in Municipal Corporation of Delhi Vs. Female Workers (Muster Roll) and another, 2000(2) RSJ 131.
(2.) WE have gone through the pleadings in the instant case, coupled with the judgements referred to hereinabove. Learned counsel for the respondents has not been able to distinguish the controversy raised in the instant writ petition from the determination at the hands of this Court in Raj Bala's case (supra). In view of the above, the instant writ petition is allowed in the same terms as in Raj Bala's case (supra).;