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HP HC: No Separate Reservation for All Sections of Society - (10 Mar 2023)

CONSTITUTION

Himachal Pradesh High Court while adjudicating upon the meaning and scope of ‘General Category’ has observed that General Category’ means ‘all’ and ‘reservation for all’ makes no sense. Thus appropriate meaning of ‘General Category’ is open for all".

Tags : HIMACHAL PRADESH HIGH COURT   RESERVATION   GENERAL CATEGORY  

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