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SC Stays Cg. HC’s Order Declaring 58% Reservation in Jobs & Admissions as Unconstitutional - (02 May 2023)

CIVIL

Supreme Court has stayed Chhattisgarh (Cg) High Court’s order declaring the state government’s move of giving 58 per cent reservation as ‘unconstitutional’ as government failed to make out adequate reason for breaching the reservation ceiling limit of 50 per cent.

Tags : SUPREME COURT   RESERVATION   JOBS & ADMISSIONS   UNCONSTITUTIONAL  

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