himachal pradesh high court
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The Court said that the object of maternity leave is to protect the dignity of motherhood by providing full and healthy maintenance to the woman and her child and maternity leave is intended to achieve the social justice to women.

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While briefing about some of the major reforms brought by Department of Personnel & Training (DoPT) Union Minister of State (Independent Charge)

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Uttaranchal High Court: A Full-Bench of Ramesh Ranganathan CJ, Sudhanshu Dhulia and Alok Kumar Verma JJ, held that contractual state employees are

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Punjab and Haryana High Court: The petitioner appeared before the High Court praying she was being denied child care leave on the

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Bombay High Court: While deciding a petition under Article 226 of the Constitution