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SC Dismisses Review Petition Against Constitution Bench Judgment Upholding EWS Quota - (17 May 2023)

CONSTITUTION

Supreme Court while dismissing review petition filed against Constitution bench upheld validity of 103rd Constitutional Amendment that introduced 10% reservation for Economically Weaker Sections (EWS) in education and employment, observed that here is no error apparent on the face of the record.

Tags : SUPREME COURT   EWS QUOTA   ECONOMICALLY WEAKER SECTIONS   REVIEW PETITION  

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