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HP HC: Denial of Maternity Leave Violates Article 29, 39 of Indian Constitution - (20 Jun 2023)

CONSTITUTION

Himachal Pradesh High Court while observing that Maternity leave aims to protect the dignity of motherhood that every woman, irrespective of her employment status, is entitled to maternity leave, has held denial of the same violates fundamental rights under Article 29 and 39D of Constitution.

Tags : HIMACHAL PRADESH HIGH COURT   MATERNITY LEAVE   FUNDAMENTAL RIGHT  

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