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Madras HC Clarifies on Indefinite Delay in Implementation of Reservation for OBCs - (20 Jul 2021)

CIVIL

Madras High Court has made it clear that the Centre cannot delay indefinitely the implementation of reservation for the Other Backward Classes (OBCs) in medical and dental seats contributed to the all India quota (AIQ) by State government-run medical and dental colleges every year. The Court has granted a week’s time to indicate the mode and manner of implementation.

Tags : MADRAS HIGH COURT   IMPLEMENTATION OF RESERVATION FOR OBCS  

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