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Supreme Court Rejects Plea Over Quota for Marathas in Maharashtra - (20 Sep 2016)

SC has denied to entertain a petition challenging Maharashtra government’s decision to grant 16% quota to Marathas in jobs and education in the state. The Court, however, allowed the petitioner to approach Bombay high court for “expeditious” hearing of the case.

Tags : SUPREME COURT   QUOTA FOR MARATHA  

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