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SC: Government Cannot Deny Reservation to Person of Backward Community for Being Rich - (25 Aug 2021)

SERVICE

Supreme Court has held that the government cannot deny reservation to a person belonging to a backward community solely on the ground that he or she is rich. The Court has said that social advancement, higher employment in government services, etc, played an equal role in deciding whether such a person belonged to the creamy layer and could be denied quota benefits.

Tags : SUPREME COURT   RESERVATION TO PERSON OF BACKWARD COMMUNITY  

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