J&K&L HC: Repeat Narcotics Offences After Release Can Justify Preventive Detention  ||  SC: Departmental Enquiry Required for Police Arrests Without Written Grounds  ||  SC: Preliminary Issue Cannot Be Tried Separately Once Trial on All Issues Has Begun  ||  SC: Police Claim of Sufficient Material for Chargesheet Does Not Entitle Accused to Default Bail  ||  Telangana HC: Father’s Role Beyond Financial Support Cannot Be Overlooked in Custody Matters  ||  Allahabad HC: Hindu Marriage Requires Essential Ceremonies, Arya Samaj Certificate Not Enough  ||  Delhi HC: Narco Test Cannot Be Forced on an Accused Without Consent  ||  Gujarat HC: Brothel Customer Not Liable for Operating Premises or Procuring Women  ||  MP HC: Civil Suits May Be Consolidated Where Issues and Evidence Are Common  ||  J&K&L HC: Personal-Enmity Assaults Concern Law and Order, Not Preventive Detention    

Bombay High Court: Technical Breaks to Temporary Employees Cannot Deny Maternity Leave Benefits - (17 Dec 2025)

SERVICE

Bombay High Court held that a woman engaged on a temporary, daily-wage basis is entitled to maternity leave benefits and cannot be denied them merely because she was given technical breaks of one or two days after completing 120 days of service in a year.

Tags : TECHNICAL BREAKS   TEMPORARY EMPLOYEES   MATERNITY LEAVE  

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