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The Central Civil Services (Leave) Rules, 1972 provides with paternity leave. But such a welfare measure is not provided by the various states in India, including the state of Tamil Nadu. This case marks the need for paternity leave legislation in India.
“The State being a welfare State governed by the rule of law, cannot arrogate to itself a status beyond what is provided by the statute”
Chhattisgarh High Court: Recently, High Court was hearing a petition from two brothers who were owners of a land which they wanted
Supreme Court: “Non-disabled people do not understand disabled ones.” This is what the bench of Dr. A.K. Sikri and R.K. Agrawal, JJ