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J&K&L High Court Invalidates Residence-Based Reservation, Citing Violation of Article 16 - (31 Dec 2025)

SERVICE

Jammu and Kashmir and Ladakh High Court struck down a clause in a High Court recruitment ad that limited eligibility for district cadre posts based on residence, ruling it unconstitutional for violating the principles of equality under Article 16.

Tags : RESERVATION   VIOLATION   RESERVATION  

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