Supreme Court: 'Gender-Neutral' Often Misunderstood As 'Gender Equality' - (14 Aug 2025)
SERVICE
The Supreme Court has struck down the Army’s policy capping women’s JAG seats, ruling it has violated merit and Article 14 of the Constitution of India. The Court clarified that gender-neutrality means selection without bias, not merely equal numbers, correcting a widespread misunderstanding.
Tags : SUPREME COURT GENDER-NEUTRALITY GENDER EQUALITY ARMY RECRUITMENT JAG BRANCH
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