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Jammu & Kashmir HC Issues Notice in Plea Against 100% Domicile Reservation in Public Employment - (05 Aug 2020)

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Jammu and Kashmir High Court has issued notices to the Union Ministry of Home Affairs and Union Territory Administration on a Petition challenging 100% domicile reservation in public employment, prevalent in the Union Territory.

Tags : JAMMU AND KASHMIR HIGH COURT   100% DOMICILE RESERVATION IN PUBLIC EMPLOYMENT  

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