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Supreme CourtFull Bench(2010) 03 SC CK 0078

State of A.P. and Others vs T. Muralidhar Rao and Others etc.

Supreme Court Of India · Decided on 25 March 2010 · Citation: (2010) AIRSCW 5259 : (2010) 3 SCALE 344 : (2010) 3 SCC 462 : (2010) 1 SCC(L&S) 858 : (2010) 5 Supreme 601

HON’BLE JUDGES
K. G. Balakrishnan, C.J · J. M. Panchal, J · B. S. Chauhan, J
RESULT
Disposed Of
CASE NUMBER
Civil Appeal No''s. 2628-2637 of 2010
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Judgment

4 paragraphs · 172 words
1.

The decision of the Full Bench of the High Court of Andhra Pradesh is challenged before us.

2.

Heard learned Attorney General for India and also Mr. Harish Salve, learned senior counsel for the respondents.

3.

The Act passed by the A.P. Legislature giving 4% reservation to Group 'E' of the Backward Classes was challenged before the High Court and the same was struck down by the High Court on various counts. As several Constitutional issues are involved in these appeals, as an interim measure, we direct that for the time being, reservation of 4% be extended first to the 14 categories mentioned in the Schedule appended to the Act (The Andhra Pradesh Reservation in favour of Socially and Educationally Backward Classes of Muslims Act, 2007)(Act No. 26 of 2007), excluding creamy layer. This is a temporary measure till the matter is finally decided.

4.

These matters are referred to the Constitution Bench to be listed in the 2nd week of August 2010 along with C.A. No. 7513/2005 for appropriate directions.