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SC: Domicile Reservation Should Not Become ‘Wholesale Reservation’ - (01 May 2023)

CONSTITUTION

Supreme Court has held that while reservation in favour of residents is permissible, yet reservation to extent of 75% of total seats makes it a wholesale reservation, which has been held to be unconstitutional and violative of Article 14 of Constitution in Pradeep Jain vs. UOI (MANU/SC/0047/1984).

Tags : SUPREME COURT   WHOLESALE RESERVATION   DOMICILE  

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