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In a recent order passed by it, Madras High Court has drawn attention towards implementation of Maternity Benefit Laws. The case concerned the admission of a woman to the Medical PG course. The petitioner was a graduate and had successfully obtained admission to the course, but was denied from joining on the ground that she had not completed a two-year mandatory service period with the government post MBBS. This non-completion was because of the 180 days leave taken after the her delivery during the tenure.
Holding that she was not entitled to such maternity leave on account of not being an approved probationer, the Government had refused to relieve her of service for her admission. This was challenged through a writ petition before the High Court. The Court ruled that questions of the authorities has amounted to woman harassment. The court ruled that there cannot be discrimination between approved and unapproved probationers and that the woman deserved the maternity benefit and also that a liberal interpretation of the laws need to be made. In the instant case, the respondents have therefore been directed to allow the petitioner admission into her opted PG course without insisting that she should re-write the NEET examination.
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