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SC/ST Quota in Job Promotions: No Need to Collect Quantifiable Data on 'Backwardness', Says SC - (26 Sep 2018)

Supreme Court has held that 2006 judgment in Nagraj Case, relating to reservations for SC/ST in promotions, need not be referred to larger bench and ruled that states don’t have to collect quantifiable data on ‘backwardness’ for SC/ST quota in job promotions.

Tags : SUPREME COURT   NAGRAJ CASE   JOB PROMOTION   RESERVATION  

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