Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Rajasthan High Court Orders State to Conduct Fresh Survey on Other Backward Castes - (11 Aug 2015)

Rajasthan High Court has ordered State Government to conduct a fresh survey of communities who are on state list of Other Backward Castes. Landmark judgment came after petition being filed against job reservation given to Jat community though they are ruling community there in Rajasthan.

Tags : RAJASTHAN HIGH COURT   JAT COMMUNITY   BACKWARD CASTES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved