On Wednesday, the Apex Court agreed to hear next week a plea seeking direction to all the states to frame rules for menstrual pain leaves for female students and working women at their respective work places.
The plea was mentioned for urgent listing before a bench headed by CJI D Y Chandrachud, which said it would be listed on Feb 24.
The plea, filed by Delhi resident Shailendra Mani Tripathi, has also sought a direction to the Centre and all the states for compliance of section 14 of the Maternity Benefit Act, 1961.
(Only the headline & picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed.)
Source Link
Picture Source :
