Supreme Court Rebukes RBI for Remaining a Bystander as YES Bank Operated Clandestinely  ||  Supreme Court: Lower Fresh Bids Alone Cannot Justify Cancellation of an Auction  ||  Supreme Court Directs Delhi Police to Produce Section 163 BNSS Orders and Preserve CCTV Footage  ||  Supreme Court Affirms Menstrual Hygiene as a Fundamental Right, Warns States of Contempt  ||  Supreme Court Flags AI-Generated Fake Judgments Submitted in a Party’s Case Compilation  ||  Karnataka High Court: Vijay Mallya’s Flamboyant Lifestyle Hinders Settlement of Bank Claims  ||  Delhi High Court: Women can be Booked for Gang Rape without Physically Committing it  ||  Delhi High Court: Litigants Must Track Their Cases and Cannot Blame Lawyers for Their Own Inaction  ||  Allahabad High Court: Contract Workers Must Prove Work Parity With Regular Staff for Equal Pay  ||  Allahabad High Court Directs UP Trial Courts to Decide Maintenance Execution Cases Within Six Months    

Del. HC: CCS Rules Denying Maternity Leave to Women with More than 2 Children, Needs Re- Examination - (23 Jul 2024)

SERVICE

Delhi High Court has stated that the government authorities are expected to re-examine sustainability of Rule 43 of the CCS(Leave) Rules, 1972 denying maternity leave to female government employees if they have more than two children.

Tags : DELHI HIGH COURT   MATERNITY LEAVE   CCS RULES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved