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SC: Backwardness Can’t Justify as Ground for Reservation in Breach of 50% Cap - (11 Sep 2020)

CIVIL

Supreme Court has said that social, educational and economic backwardness or inadequate representation of a community in public services cannot be a ground to grant it reservation in breach of the 50% ceiling fixed by the Court.

Tags : SUPREME COURT   BACKWARDNESS   GROUND FOR RESERVATION  

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