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Madras HC: Can’t Grant Reservation to Women for Senior Advocate Designation - (26 Dec 2022)

CIVIL

Madras High Court while observing that Senior Advocate is a privilege conferred upon such a lawyer based on merit and not a post which a lawyer can claim entitlement to, has held that lawyers cannot claim any reservation for senior designation including based on gender.

Tags : MADRAS HIGH COURT   SENIOR ADVOCATE   RESERVATION  

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