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Delhi HC: Private School Employees Entitled to Child Care Leave Equivalent to Government Employees - (05 Jun 2026)

SERVICE

Delhi High Court held that employees of unaided private schools in Delhi are entitled to child care leave on par with government school staff, relying on Rule 111 of the Delhi School Education Rules, 1973 and Rule 43(C) of CCS (Leave) Rules, 1972, which mandate parity in leave benefits.

Tags : PRIVATE SCHOOL EMPLOYEES; CHILD CARE LEAVE; GOVERNMENT EMPLOYEES  

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