K.Umadevi Vs Government Of Tamil Nadu And Others

Madras High Court 25 Mar 2022 Writ Petition No. 22075 Of 2021 (2022) 03 MAD CK 0010
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition No. 22075 Of 2021

Hon'ble Bench

V.Parthiban, J

Advocates

Arun Anbumani, V.Arun, Abishek Moorthy

Acts Referred
  • Constitution Of India, 1950 - Article 2, 3, 4, 11, 14, 39, 42, 43, 51(c), 253, 254
  • Punjab Civil Services Rules, Volume I Part I - Rule 8.127
  • Central Civil Services (Leave) Rules, 1972 - Rule 43
  • Maternity Benefit Act, 1961 - Section 2, 2(1), 3, 3(e), 3(e)(v), 5, 5(3), 27, 28(2)(k)
  • Haryana Panchayati Raj Act, 1994 - Section 175(1)(q), 177(1)

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
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Case Metadata
  • Ck Citation: (2022) 03 MAD CK 0010
  • Coram: V.Parthiban, J
  • Bench: Single Bench
  • Advocates: Arun Anbumani, V.Arun, Abishek Moorthy
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 2, 3, 4, 11, 14, 39, 42, 43, 51(c), 253, 254
  • Punjab Civil Services Rules, Volume I Part I - Rule 8.127
  • Central Civil Services (Leave) Rules, 1972 - Rule 43
  • Maternity Benefit Act, 1961 - Section 2, 2(1), 3, 3(e), 3(e)(v), 5, 5(3), 27, 28(2)(k)
  • Haryana Panchayati Raj Act, 1994 - Section 175(1)(q), 177(1)
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