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Karnataka High Court Strikes Down Enhanced SC/ST Quota for Breaching 50% Reservation Cap - (13 Oct 2026)

CONSTITUTION

Karnataka High Court struck down provisions of the 2022 law enhancing Scheduled Castes (SCs) reservation from 15% to 17% and Scheduled Tribes (STs) reservation from 3% to 7%, holding that the increase pushed the total reservation beyond the permissible 50% ceiling.

Tags : RESERVATION; SCHEDULED CASTE; SCHEDULED TRIBE  

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