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Supreme Court Rejects Telangana Govt Plea on HC Stay of 42% Backward Classes Reservation - (16 Oct 2025)

ELECTION

Supreme Court has dismissed Telangana’s plea challenging the High Court’s interim stay on implementing 42% reservation for Backward Classes in local body elections, upholding the stay and preventing the state from enforcing the reservation until further orders.

Tags : BACKWARD CLASSES   RESERVATION   ELECTIONS  

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