Govind Mathur, J. - (1.) By the order dated 03.11.2003, an appointment was given to the petitioner as Nurse Grade II at the consolidated salary of Rs.4,500/-. The petitioner availed maternity leave from 01.12.2006 to 14.04.2007. By an application dated 15.04.2007, the petitioner claimed for maternity leave encasement, however, the same was not allowed on the count that the petitioner was employed on contract basis.
(2.) Learned counsel for the petitioner submits that Rule 103 of the Rajasthan Service Rules, 1951 nowhere makes any distinction in the government servants so far as maternity leave encasement is concerned. Reliance is placed by learned counsel for the petitioner upon a decision of co-ordinate Bench of this Court in Vimla Rani v. State of Rajasthan & others (SBCWP No. 890/2007), wherein this Court held that a person employed on contract basis is also entitled to receive maternity leave encasement as per provisions of Rule 103 of the Rules of 1951.
(3.) On examination of the facts averred in the writ petition, I am satisfied that the controversy involved in this petition for writ is squarely covered by the ratio laid down by this Court in Vimla Rani's case (supra).;