Supreme Court Dismisses BJP Leader's PIL Seeking Minority Status for Hindus in 8 States - (17 Dec 2019)
CIVIL
Supreme Court has refused to entertain a Public Interest Litigation seeking that minority communities should be defined on the basis of state-wise population data instead of national data. The Apex Court refused to go into the issue of whether Hindus should be treated as a minority in 8 States for social welfare benefits. Further the Court said that no guidelines can be framed to define who should be treated as a minority in a particular state.
Tags : SUPREME COURT MINORITY STATUS
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