reservation law, scheduled areas, tribal rights, equality, constitutional law
0  22 Apr, 2020
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Chebrolu Leela Prasad Rao & Ors. Vs. State of A.P. & Ors.

  Supreme Court Of India Civil Appeal /3609/2002
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Case Background

In the reference, the validity of the Government Office issued by the erstwhile State of Andhra Pradesh providing 100% reservation to the Scheduled Tribe candidates ...

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