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P&H HC Rejects Plea Seeking Recusal of Jat Sikh Judges From Jat Quota Cases - (10 Feb 2017)

Punjab and Haryana High Court has dismissed a petition seeking recusal of its two judges, belonging to Jat Sikh community, from hearing a plea related to reservation to Jats under backward classes (BC) category in Haryana.

Tags : PUNJAB AND HARYANA HIGH COURT   JAT QUOTA  

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