Bombay HC: National Security Justifies Denial of Police Clearance Certificate  ||  Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult  ||  J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible  ||  P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed  ||  Gujarat HC: Customary Divorce Entitles Daughter to Family Pension  ||  Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld  ||  Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers    

Madras HC Grants Liberty to Approach Supreme Court on Reservation for Backward Classes - (03 Dec 2021)

ELECTION

Madras High Court has allowed withdrawal of three writ petitions challenging Government Orders and Election Commission Notification discontinuing reservations for Backward Classes and Scheduled Tribes in the Puducherry local body elections.

Tags : MADRAS HIGH COURT   RESERVATION FOR BACKWARD CLASSES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved