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Kar. HC: 100% Reservation for Women in Cadre of ‘Nursing Officers’ in Military is Unconstitutional - (11 Jan 2024)

SERVICE

Karnataka High Court while striking down 100% Reservation for Women in Cadre of ‘Nursing Officers’ in Military, has observed that there can’t be 100% reservations for women, if such classification is solely based on sex without having any rational nexus to the object sought to be achieved.

Tags : KARNATAKA HIGH COURT   RESERVATION   WOMEN   NURSING OFFICERS  

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