MP High Court: Estranged Husband Entitled to Loss of Consortium Compensation After Wife’s Death  ||  J&K & Ladakh HC: Claims under Roshni Act Void Ab Initio, Ownership Rights Null from Inception  ||  Madras High Court Directs Expedited Trials in 216 Pending Criminal Cases Against MPs and MLAs  ||  MP High Court: Allowing Minor to Drive Without Valid License Constitutes Breach of Insurance Policy  ||  Punjab & Haryana High Court: Cyber Fraud Cases Uphold Public Trust, Cannot Be Quashed by Compromise  ||  SC: Customer-Banker Relationship Based on Mutual Trust, Postmaster’s Reinstatement Quashed  ||  Supreme Court: Company Buying Software for Efficiency and Profit Is Not a ‘Consumer’ under CPA  ||  SC: Long Custody or Trial Delay Not Ground for Bail in Commercial Narcotic Cases if S.37 Unmet  ||  Calcutta HC Disqualifies Politician Mukul Roy from Assembly under Anti-Defection Law  ||  Supreme Court Bans Mining in and Around National Parks and Wildlife Sanctuaries    

Delhi HC: Child Care Leave Not Absolute but Cannot Be Denied Arbitrarily - (13 Nov 2025)

SERVICE

Delhi High Court observed that child care leave for women government employees is not an automatic entitlement, but authorities cannot deny it arbitrarily or mechanically. The Court emphasized that the leave must be granted based on fair and reasonable consideration.

Tags : CHILD CARE LEAVE   ARBITRARILY   GOVERNMENT EMPLOYEE  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved