Constitution of India — Arts. 15(6) and 16(6) — Economic Disabilities or Economic Backwardness Criterion: Economic disabilities or economic backwardness, held (per majority), is a valid criterion for reservation or compensatory discrimination. Reservation structured singularly on economic criteria does not damage the basic structure of the Constitution. [Janhit Abhiyan v. Union of India (EWS Reservation), (2023) 5 SCC 1]
2023 SCC Vol. 5 Part 1
Constitution of India — Arts. 15(6) and 16(6) — Economic Disabilities or Economic Backwardness Criterion: Economic disabilities or economic backwardness, held (per
