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SC Issues SLP Against Order Quashing Internal Reservation to Vanniyar Community - (16 Dec 2021)

Supreme Court has issued notice on a batch of special leave petitions filed against the Madras High Court's judgment which quashed the Tamil Nadu law providing internal reservation of 10.5 % to the Vanniyar Community and the 20% reservation to Most Backward Classes within the category of OBCs.

Tags : SUPREME COURT   INTERNAL RESERVATION TO VANNIYAR COMMUNITY  

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