Supreme Court: Past Ad Hoc Service Counts for Pension, Not Seniority Against Direct Recruits  ||  SC: CPC Amendment Allowed When New Facts and Reliefs Directly Relate to Existing Dispute  ||  SC: Governing Law Clause Relevant to Determine Arbitral Seat When Two Venues Are Named  ||  Supreme Court: Section 161 CrPC Statements Can Be Considered at Cognizance Stage, Not at Trial  ||  Bombay High Court Directs Release of Protesters Held over Anti-ECI Agitations  ||  Kerala High Court Orders State to Pay Rs. 21,000 Post-Surgery Assistance to Transgender Person  ||  Madras High Court: DVAC Not Entitled to Blanket RTI Exemption in Corruption Cases  ||  Karnataka High Court Strikes Down Enhanced SC/ST Quota for Breaching 50% Reservation Cap  ||  Delhi HC: First-Come, First-Served Policy for Ramleela Ground Allotment is Unfair  ||  Kerala HC Upholds Automatic Revocation of Christian Wills on Marriage under S.69 Succession Act    

OBC Certificates Issued In West Bengal After 2010 Cancelled by Calcutta High Court - (23 May 2024)

CONSTITUTION

Cal HC has cancelled all Other Backward Classes (OBC) certificates issued in State of West Bengal after 2010 & also set aside classification of 37 communities of OBCs under WB Backward Classes (Other than Scheduled Castes & Scheduled Tribes) (Reservation of Vacancies in Services & Posts) Act, 2012.

Tags : CALCUTTA HIGH COURT   OBC CERTIFICATES   WEST BENGAL   37 COMMUNITIES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved