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SC Dismisses Centre's Review Petition Against Interpretation of 102nd Constitution Amendment - (02 Jul 2021)

CONSTITUTION

Supreme Court has dismissed the review petition filed by the Central Government against the 5-judge bench judgment of the Supreme Court which held that the 102nd Constitution Amendment abrogated the power of State Governments to identify and notify socially and educationally backward classes (SEBCs).

Tags : SUPREME COURT   INTERPRETATION OF 102ND CONSTITUTION AMENDMENT  

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