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Delhi High Court: Wards of Disabled Soldiers in Service Not Eligible For Priority-II Reservation - (26 Feb 2026)

DEFENCE

Delhi High Court held that wards of armed forces personnel disabled in action but retained in service aren’t eligible for Priority-II reservation under the Defence quota, which is meant only for wards of personnel discharged due to service-related disability.

Tags : WARDS   DISABLED SOLDIERS   PRIORITY-II RESERVATION  

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