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    

Supreme Court: Reservations for Jobs, Promotions not Fundamental Right - (10 Feb 2020)

CONSTITUTION

Supreme Court has said that quotas and reservations for promotions for government jobs is not a fundamental right. The top court said it could not compel States to provide quotas and States could not be forced to make such provisions without data showing imbalance in representation of certain communities in public service.

Tags : SUPREME COURT   FUNDAMENTAL RIGHT   RESERVATIONS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved