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Kerala High Court Clarifies NCL Status for Child of Rs.1.12 Crore Private-Sector Earner - (03 Aug 2026)

CIVIL

Kerala High Court ruled that private-sector salary must be considered while deciding non-creamy layer status, ruling that children of affluent private employees cannot claim reservation benefits merely because equivalent private-sector posts are not officially notified.

Tags : PRIVATE-SECTOR; NON-CREAMY LAYER; RESERVATION  

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