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Madras HC Quashes Internal Reservation to Vanniyar Community Under Most Backward Class Category - (02 Nov 2021)

CONSTITUTION

Madras High Court has quashed the Tamil Nadu law providing internal reservation of 10.5 % to the Vanniyar Community under the category Most Backward Classes. The Court has observed that Tamil Nadu Special Reservation of seats in educational Institutions including Private Educational Institutions and appointments or posts in the services under the State within the Reservation for the Most Backward Classes and Denotified Communities Act, 2021, is ultra vires the Constitution of India, 1949.

Tags : MADRAS HIGH COURT   INTERNAL RESERVATION TO VANNIYAR COMMUNITY  

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