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SC: Not Declaring Cut-Off Marks for PWDs Under Overall Horizontal Reservation Not Arbitrary - (22 Aug 2024)

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Supreme Court has held that if cut-off marks are not declared for candidates with benchmark disability who fall under the Overall Horizontal Reservation, such an action could neither be said to be arbitrary nor violative of Article 14, 16 and 21 of the Constitution of India.

Tags : SUPREME COURT   OVERALL HORIZONTAL RESERVATION   FUNDAMENTAL RIGHTS  

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