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Uttarakhand High Court: No Maternity Leave for Government Employees in Case of Third Child - (19 Sep 2019)

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Uttarakhand High Court has passed an order which makes employees of the State Government ineligible for maternity leave after their second child. The Court has set aside an earlier order passed in July 2018 by a Single Bench of the High Court.

Tags : UTTARAKHAND HIGH COURT  MATERNITY LEAVE  

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