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Cal. HC: Government Should take Steps to Extend Benefits of Child Care Leave to Fathers - (14 Aug 2024)

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Cal. HC has observed that time has come when the Government should treat its employees equally without any discrimination between the male and the female employees and should take a decision to extend benefit of Child Care Leaves to the male employees as has been done in the case of the females.

Tags : CALCUTTA HIGH COURT   CHILD CARE LEAVES   FEMALE EMPLOYEES  

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