May 10, 2019:
On Friday, the Supreme Court upheld the validity of reservation, on which a law was passed in Karnataka in 2018, in granting promotions to employees from Scheduled Castes and Scheduled Tribes in the State Government.
A bench comprising of Justice U.U. Lalit and Justice D.Y. Chandrachud said, "We have come to the conclusion that the challenge to the law is lacking substance."
The Karnataka Government had passed a law in 2018 to fill the gaps observed in the 2017 legislation which identified inadequate representation and the effect on overall administrative efficiency.
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