Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SC: Changing Religion Just to Avail Benefit of Reservation Without Genuine Belief Amounts to Fraud - (27 Nov 2024)

CIVIL

SC has stated that conferment of Scheduled caste communal status to a person, who is a Christian by religion, but claims to be still embracing Hinduism only for purpose of availing reservation in employment, would go against the object of reservation and would amount to fraud on the Constitution.

Tags : SUPREME COURT   SCHEDULED CASTE   RESERVATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved