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Bombay High Court Annuls Govt Resolutions Making Quota For SC/STs During Promotion - (28 Jul 2017)

Bombay HC has struck down two state Government Resolutions as ultra vires to Article 16 (4A) of the Constitution of India. The said GRs dated May 25, 2004, grant reservation at promotion stage to government employees belonging to SCs, STs and De-Notified Tribes, Nomadic Tribes, SBCs and OBCs.

Tags : BOMBAY HIGH COURT   PROMOTION   QUOTA  

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