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Delhi HC Gives Relief to Professor Whose Services were Terminated for Taking Maternity Break - (08 May 2020)

SERVICE

Delhi High Court has quashed the termination letter of an ad-hoc Professor whose contract was not renewed by the College as she had taken a maternity leave, which was not approved by the said College.

Tags : DELHI HIGH COURT   TERMINATION OF SERVICE FOR TAKING MATERNITY BREAK  

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