SANGEETA SHARMA W/O SHRI BHAWANI SHANKER SHARMA Vs. GOVT OF NCT OF DELHI THROUGH THE SECRETARY DEPARTMENT OF HEALTH AND FAMILY WELFARE

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) Applicant, who is a contractual employee, seeks grant of maternity leave, which has been turned down by the respondents vide order dated 10.2.2006. With the rejoinder, the applicant filed a copy of order dated 16.5.2000 issued by the Additional Secretary whereby in the matter of staff nurses appointed on contract basis they had been accorded maternity leave (135 days on delivery and 42 days on abortion). The office order dated 11.10.2004 while appointing a contractual worker makes admissible grant of maternity leave.

(3.) WITH the above observations, OA stands disposed of. The directions given above shall be complied with by passing a reasoned and speaking order, within two months from the date of receipt of a copy of this order. No costs.