MOHINDER PAL, J. - (1.) By this common judgment, the afore-stated two writ petitions are being disposed of which are directed against the orders rejecting the claim of the petitioner for grant of maternity leave from December 12, 2Q02 to December 23, 2002 on account of miscarriage.
(2.) The petitioner was appointed in the Uttar Haryana Bijli Vitran Nigam Limited (for short 'the Nigam') at Karnal on compassionate grounds in the year 1998 after the death of her Husband Indraj 'Singh, who was helper First Grade in the Nigam and died on June 21, 1996. The petitioner had two issues from the loins of Indraj Singh. She remarried on May 1, 2000 with Shiv Kumar and has one issue from this wedlock.
(3.) On December 12, 2002, the petitioner was admitted in the hospital due to some complications in pregnancy. She suffered miscarriage and was operated upon. The petitioner applied for grant of maternity leave from December 12, 2002 to December 23, 2002 on account of miscarriage. The claim of the petitioner was declined by the Nigam on the ground that benefit of maternity leave was admissible upto two children, which she had Already availed.;