As reported by PTI, the Division Bench of D.N. Patel, CJ and Prateek Jalan addressed an issue wherein Delhi Labour Union sought that women be provided special casual or paid leave as menstruation is intrinsically related to human dignity and by not providing separate toilet facilities or breaks to maintain hygiene, the authorities are depriving the employees of their human dignity.

In the PIL, it was sought that 4 days leave be granted to all classes of women employees and to pay overtime allowance to menstruating women employees if they opt to work during that period.

Various other reliefs such as period rest, clean and separate toilets along with the provision of sanitary napkins be provided to women during their menstruation period.

About the daily wage, muster roll, contractual and outsourced workers, the plea had said they also face severe difficulties during menstruation as their work places lack adequate sanitation and clean toilets and they are not given the facility of earned or sick leave by their employers. [PTI]

In view of the above, Court directed Centre and Delhi Government to treat as a representation a PIL seeking grant of paid leave to women employees during menstruation.


[Source: PTI]

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