delhi high court
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“Purpose of examination is to screen out best candidates available for job and since petitioner obtained more than minimum required marks, he should have been considered for Stage-II under General Category as his rejection is not based on merit but only on account of document verification.”

Case BriefsHigh Courts

    Patna High Court: In a case relating to the reservation to the backward class category for the post of Councillors

Case BriefsSupreme Court

Supreme Court: The Division Bench of M.R. Shah* and B.V. Nagarathna, JJ., reversed the impugned order of the Rajasthan High Court whereby

Case BriefsHigh Courts

Kerala High Court: The Division Bench of Alexander Thomas and K. Babu, JJ., held that rejection of the candidature of the respondent

Case BriefsHigh Courts

Himachal Pradesh High Court: Ajay Mohan J., dismissing the present petition, reiterated the finding of Supreme Court, in the words, “if a

Case BriefsSupreme Court

“Any selection which results in candidates getting selected against Open/General category with less merit than the other available candidates will certainly be opposed to principles of equality.”

Case BriefsHigh Courts

Orissa High Court: A Division Bench of S. Panda and S. K. Panigrahi JJ., dismissed the petition and called upon the relevant

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Supreme Court: The 3-judge bench of CJI Ranjan Gogoi and Deepak Gupta and Sanjiv Khanna, JJ refused to pass any order on

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Supreme Court: Agreeing to examine the Centre’s decision to grant 10 % reservation in jobs and education to poor candidates belonging to general