Shachi Gahoi Vs Indian Agricultural Statistics Research Institute And Ors.
.... ieve and/or its aims and objectives. Holding in favour of the Respondents that despite this communication, there was failure to give notice under Section 6 of the 1961 Act would be violating the avowed purpose and objective of the beneficial legislation in question. Relevant passages from the ju ...
Delhi High Court
K.Umadevi Vs Government Of Tamil Nadu And Others
.... s also been drawn to two other Government Orders in G.O.Ms.No.77, dated 20.06.2018 and G.O.Ms.No.91 dated 28.07.2020, of the Personnel and Administrative Reforms (FR-III) Department. In the first G.O.Ms.No.77 dated 20.06.2018, it was clarified that in case of a woman Government servant giving bi ...
Madras High Court
Dr. Baba Saheb Ambedkar Hospital Govt. Of Nct Of Delhi & Anr Vs
.... s, the period preceding the date of expected delivery cannot be more than 6 weeks. 13.3. Therefore, linking the tenure of employment, in this case, a contractual employee, with the period for which maternity benefits can be availed by a woman employee, is not an aspect that emerges on a pla ...
Delhi High Court
Anshu Rani Vs State Of Uttar Pradesh And Others
.... नुरोध पर उक्त अर्जित अवकाश को बाल्य देखभाल अवकाश म& ...
Allahabad High Court
Babita Vs State Of Haryana And Others
.... it of maternity leave on account of birth of third child, cannot be denied to a couple either one of whom or both are in Government service. Learned State counsel appearing in Lalit's case (supra) states that the decision in Ruksan's case supra has been generalized by the Government vide let ...
High Court Of Punjab And Haryana At Chandigarh
Dr. Priyanka Mittal Vs Union Of India And Ors
.... on 20.03.2016. It is also undisputed that she had sought maternity leave for 180 days, i.e., w.e.f. 08.02.2016 - 05.08.2016. It is also a fact that she had approached the respondents for further extension of her tenure on 14.05.2016 and again on 16.06.2016. It is also an undisputed fact that the ...
Central Administrative Tribunal Principal Bench, New Delhi
Sumita Wadhwa Vs Institute of Human Behaviour and Allied Sciences
.... ns of Rule 43 of the CCS (Leave) Rules, be granted maternity leave of 135 days. 6. In my opinion, the writ petition also does not lie on the ground that the same is barred by time, and therefore inviting and calling for the application of doctrine of delay and laches. The writ petition impugns th ...
DELHI HIGH COURT
Government of N.C.T. Delhi Vs Shweta Tripathi
.... weeks immediately following the date of her delivery, leaving behind in either case the child, the employer shall be liable for the maternity benefit for the entire period of six weeks immediately following the day of her delivery but if the child also dies during the said period, then for the days ...
Delhi High Court
Dr. Vishakha Kapoor Vs National Board of Examination and Another
.... status of your leave account. Despite a lapse of one week, no reply has been received from your end. In view of the above explained position, you are once again directed to either resume your duties with immediate effect or else intimate the likely date of your resumption of duties along with detail ...
Delhi High Court
Malayalam Plantations Ltd., Cochin Vs Inspector of Plantations Mundakayam and Others
.... ing her confinement and for four weeks immediately following her confinement. Here the emphasis is on the actual days of her absence during the period. That shows she was eligible for maternity benefit only for the working days. The Mines Maternity Benefit Act of 1941 (Central Act) originally contai ...
High Court Of Kerala
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