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Ker. HC: Non-Consideration of Disadvantages Attributable to Motherhood will Result in Discrimination - (14 Dec 2023)

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Kerala High Court while observing that pregnancy or motherhood cannot be seen as a burden or clog on the aspiration of women in public employment, has suggested that barriers that may come in between the aspirations of women and their motherhood must be eliminated.

Tags : KERALA HIGH COURT   MOTHERHOOD   DISCRIMINATION  

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