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Or. HC: Horizontal Quota for Particular Social Category Can’t be Filed by Person of Other Category - (01 Mar 2023)

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Orissa High Court has held that principle of mobility as applicable in case of social (vertical) reservations are not applicable to special (horizontal) reservation, which implies that the special reservations like women etc. have to be confined to their respective social categories.

Tags : ORISSA HIGH COURT   RESERVATION   HORIZONTAL  

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