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Supreme Court: Sub-Classification of SCs/STs by States is Permissible - (01 Aug 2024)

CONSTITUTION

Supreme Court while overruling the judgement of EV Chinnaiah v. State of Andhra Pradesh (MANU/SC/0960/2004; 2004 INSC 644), has upheld the power of the States to sub-classify reserved category, that is the SCs and STs , into different groups based on their backwardness, for benefits of reservation.

Tags : SUPREME COURT   SUB-CLASSIFICATION   RESERVATION  

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