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SC Directs States/UTs to Grant Ex-Servicemen Quota to Cadets Disabled 40% or More in Training - (07 Aug 2026)

DEFENCE

Supreme Court asked States and UTs to consider extending Ex-Military Personnel quota benefits to cadets discharged from training with disabilities of forty percent or more. It also upheld their entitlement to reservation under Section 34 of the RPwD Act.

Tags : QUOTA; CADETS; EX-SERVICEMEN  

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