Service Law - Reservation - Government Office Memorandum (G.O.Ms.) issued Government of Andhra Pradesh providing for 100% reservation in favour of local scheduled tribal candidates for the post of teacher in all schools situated in Scheduled Areas was held to be unconstitutional. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH THE GOVERNMENT OF ANDHRA PRADESH AND OTHERS — Appellant Vs. M. RAMA RAO AND OTHERS. ETC. — Respondent ( Before : Vikram Nath and Ahsanuddin Amanullah, JJ. ) Civil Appeal Nos.of 2023; @SLP (C) Nos. 34255-34256 of 2015 Decided on : 19-05-2023 Service Law – Reservation – Government Office […]
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