Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

HP HC: Contractual Workers Also Entitled to Benefits Under Maternity Benefits Act - (20 Jul 2020)

LABOUR AND INDUSTRIAL

Himachal Pradesh High Court has held that the benefit of maternity leaves is available to contractual employees also, with all consequential benefits, including continuity in service.

Tags : HIMACHAL PRADESH HIGH COURT   MATERNITY BENEFIT   CONTRACTUAL EMPLOYEES  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved