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Orissa HC: Maternity Leave Can’t Simply be Denied on Technical Grounds - (24 Jul 2023)

CONSTITUTION

Orissa High Court has held that maternity leave is the inherent right of every woman employee which cannot simply be denied on technical grounds and any such denial would offend her fundamental right to life guaranteed under Article 21 of the Constitution.

Tags : ORISSA HIGH COURT   MATERNITY LEAVE   ARTICLE 21  

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