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Delhi HC: Randomness in Cut Off Age for Reservation Not Sufficient to Characterize as Arbitrary - (22 Nov 2021)

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Delhi High Court has observed that randomness in fixation of a cut off age for availing the benefit of reservation for a particular category is not sufficient to characterize it as an arbitrary or unreasonable decision.

Tags : DELHI HIGH COURT   RANDOMNESS IN CUT OFF AGE FOR RESERVATION  

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