Constitutional Law essay

Prompt

The State of Maruda enacts a law reserving 80% of all private-sector jobs for persons domiciled in the State, citing local unemployment. Rahul, a qualified engineer from a neighbouring State, is refused a job solely on this ground. Discuss the constitutional validity of the law with reference to Articles 14, 16 and 19(1)(g), the permissible grounds of classification, and the standard of judicial review.