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Supreme Court: 3 Percent Quota in Promotion for Disabled Must in All Posts - (04 Jul 2016)

Supreme Court while quashing the central government’s earlier orders on restricting reservation for the differently-abled in promotion to Group A and Group B posts, has ruled that three percent reservation shall be provided to them in all posts and services under the Government of India.

Tags : SUPREME COURT   GOVERNMENT OF INDIA  

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