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Kerala HC: Income of Parent Who Abandoned Family Shouldn’t Count For EWS Reservation Eligibility - (15 Sep 2025)

CONSTITUTION

Kerala HC ruled that if a parent abandons the family, their income need not be considered for the child’s EWS certificate. The judgment came while hearing a plea by a NIFT aspirant whose EWS certificate was denied due to the non-abandoning parent’s income being assessed.

Tags : EWS RESERVATION   FAMILY   ELIGIBILITY  

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