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J&K&L High Court: Maternity Leave is a Constitutional Right and Cannot be Treated as State Charity - (13 Jul 2026)

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J&K&L High Court held that maternity leave is a constitutional right rooted in women's dignity, not State charity. It ruled that women doctors in government medical colleges cannot be denied salaries during maternity leave through an executive order, calling such action administrative overreach.

Tags : MATERNITY LEAVE; CONSTITUTIONAL RIGHT; STATE CHARITY  

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