High Courts22 Dec 2010
Captin Gurvinder Singh and Others Vs State of Rajasthan
Rajasthan High Court · (2011) 1 RLW 697
Constitution of India, 1950 — Article 14, 15, 15(4), 16, 16(1)Rajasthan Scheduled Castes, Scheduled Tribes, Backward Classes, Special Backward Classes & Economically Backward Classes (Reservation of Seats in Educational Institutions in the State and of Appointments and Posts in Services under the State) Act, 2008 — Section 2, 3, 4Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reservation of Seats in Educational Institutions and of Appointments) or Posts in the (Services under the State) Act, 1994 — Section 4, 5, 7