Delhi HC: Maintenance is Intended to Safeguard Dependent Spouse & Child’s Right to Live With Dignity  ||  Delhi HC: Any Person in India Has the Right to Legally Import Goods from Abroad  ||  Bombay HC: Can’t Quash Rape Cases on the Basis of Compromise  ||  Madras HC: Can’t Tap Individual’s Phone to Uncover Suspected Crime  ||  Karnataka HC: Women Commuters Oppose Ban on Bike Taxis in Karnataka  ||  Delhi HC: Inclusive Education is About Recognising That Every Child Has a Place in Classroom  ||  Delhi HC: Patanjali to Not Run Ads that are Disparaging to Dabur Products  ||  Delhi HC Upholds Rule Restricting Retention of GPRA by Central Armed Police Forces  ||  Delhi HC: Disability Pension Ensures that a Soldier is Not Left Without Support  ||  SC Declines Petition by Lalit Modi against BCCI Seeking Indemnification    

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  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved