Karnataka High Court directed faithful and effective implementation of the menstrual leave policy across all sectors, organised or unorganised, reinforcing that such welfare measures cannot remain merely on paper. The ruling marks a significant step towards recognising menstrual health as an essential aspect of workplace inclusivity and ensuring that benefits intended for women employees are not diluted in practice.
Citations: Chandravva Hanamant Gokavi v. State of Karnataka, 2026 SCC OnLine Kar 2479.
