THE STATE OF PUNJAB vs. DAVINDER SINGH

1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE/ORIGINAL JURISDICTION CIVIL APPEAL NO.2317 OF 2011 THE STATE OF PUNJAB & ORS. … APPELLANTS VS. DAVINDER SINGH & ORS. … RESPONDENTS WITH CIVIL APPEAL NO.  5586 OF 2010 CIVIL APPEAL NO.  5597 OF 2010 CIVIL APPEAL NO.  5589 OF 2010 CIVIL APPEAL NO.  5593 OF 2010 CIVIL APPEAL NO.  5600 OF 2010 CIVIL APPEAL NO.  5598 OF 2010 CIVIL APPEAL NO.  5587 OF 2010 CIVIL APPEAL NOS.  5595­5596 OF 2010 CIVIL APPEAL NO.  2324 OF 2011 Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2020.08.27 15:29:42 IST Reason: CIVIL APPEAL NO.  6936 OF 2015 SPECIAL LEAVE PETITION (CIVIL) NO.  30766 OF 2010 2 CIVIL APPEAL NO.  2318 OF 2011 SPECIAL LEAVE PETITION (CIVIL) NOS.  5454­5459 OF 2011 SPECIAL LEAVE PETITION (CIVIL) NO.  8701 OF 2011 SPECIAL LEAVE PETITION (CIVIL) NOS.  36500­36501 OF 2011 TRANSFERRED CASE (CIVIL) NO.  37 OF 2011 TRANSFERRED CASE (CIVIL) NO.  38 OF 2011 CIVIL APPEAL NO.  289 OF 2014 TRANSFER PETITION (CIVIL) NO.  464 OF 2015 AND WRIT PETITION (CIVIL) NO.  1477 OF 2019   J U D G M E N T ARUN MISHRA, J. 1. A Bench of three Judges vide order dated 20.8.2014 referred the matter to a larger Bench for consideration opining that the judgment of a 5­Judge Bench in  E.V. Chinnaiah v. State of A.P. and Ors. , (2005) 1 SCC 394, is required to be revisited in the light of Article 338 of the Constitution of India, and not correctly following the exposition of the law in  Indra Sawhney and Ors. v. Union of India & Ors.,  1992 Suppl. (3) SCC 217.   It was noted that matter involved interpretation and 3 interplay   between   Articles   16(1),   16(4),   338   and   341   of   the Constitution of India. We, in order to consider the constitutional validity of Section 4(5) 2. of the Punjab Scheduled Caste and Backward Classes (Reservation in Services) Act, 2006 (for short, ‘the Punjab Act’) in the matter referred, framed the following issues on 4.2.2020: “i) Whether the provisions contained under Section 4(5) of The   Punjab   Scheduled   Castes   and   Backward   Classes (Reservation in Services) Act, 2006 are constitutionally valid? ii) Whether the State had the legislative competence to enact the provisions contained under Section 4(5) of the Act? iii) Whether the decision in E.V. Chinnaiah Vs. State of A. P. & Ors. reported in (2005) 1 SCC 394 is required to be revisited?” 3. The   background   facts   are   that   the   Punjab   Government   by Circular No.1818­SW­75/10451 dated 5.5.1975 provided that out of seats reserved for Scheduled Castes, fifty per cent of the vacancies would be offered to     and   .   The Circular was Balmikis Mazhabi Sikhs struck down by a Division Bench of the Punjab and Haryana High Court   vide   judgment   dated   25.7.2006.     This   Court   dismissed   the S.L.P. against the same on 10.3.2008. The Punjab Act was notified on 5.10.2006.  Section 4(5) of the 4. Punjab Act made similar provisions as were made in the Circular, 4 which   was   struck   down.     It   stipulated   that   fifty   per   cent   of   the vacancies   of   the   quota   reserved   for   Scheduled   Castes   in   direct recruitment shall be offered to  Balmikis  and  Mazhabi Sikhs,  subject to their   availability,   by   providing   first   preference   from   amongst   the Scheduled Castes candidates. 5. A Division Bench of the Punjab and Haryana High Court struck down the provisions contained in Section 4(5) of the Punjab Act vide judgment   dated   29.3.2010,   relying   upon   the   decision   in   E.V. Chinnaiah.   The   constitutional   validity   of   Section   4(5)   of   the   Punjab   Act 6. depends upon whether any such classification can be made within the class of Scheduled Castes or Scheduled Tribes or are to be treated as a homogenous   class.     Whether   it   is   not   permissible   to   provide   any further reservation to the weakest out the weak, particularly when it has not been possible to trickle down the benefit of reservation to the weakest and the same is utilised by the upper class within the group, who   enjoy   the   benefit   of   reservation   to   the   maximum   creating disparities within its class. Submissions: 7. Shri   Ranjit   Kumar,   learned   senior   counsel   appearing   for   the State of Punjab raised the following arguments: 5 (a) The decision in   E.V. Chinnaiah   erroneously proceeded on the premise   that   affirmative   action   taken   by   the   States   by   giving preference to  certain  Scheduled Castes under  Article 16(4)  tinkers with   the   Presidential   List   under   Article   341.     Merely   giving   of preference does not tinker, rearrange, sub­classify, disturb or interfere with the list in any manner whatsoever since there is no inclusion or exclusion of any caste in the list as notified under the meaning of Article 341.  The Punjab Act has been enacted under Article 16(1) and 16(4) read with Articles 245 and 246.  The provisions of Section 4(5) of the Punjab Act are within the legislative competence of the State. (b) The Court in   E.V. Chinnaiah   erred in correctly interpreting the majority ratio in   Indra Sawney   on the question of sub­classification within a class.  At least five out of nine Judges in  Indra Sawney  held that amongst the backward, there may be some more backward, and when   State   chooses   to   make   such   classification,   it   would   be permissible in law.   Unequivocally in the majority ,   it was held that backward   classes   can   be   classified   into   more   backward   and   less backward classes.   The Scheduled Castes and Scheduled Tribes fall within backward classes.  There is no warrant for the submission that there cannot be a classification within the Scheduled Castes. 6 (c) Article 16(4) covers all backward classes, including Scheduled Castes and Scheduled Tribes.  The expression used in Article 16(4) is “any   backward   class   of   citizens”.     The   expression   “not   adequately represented” covers all socially and educationally backward classes, who, on account of their backwardness, are inadequately represented in the State's services.  The scope of Article 16(4) is wider in its ambit than Article 15(4).  The expression “backward class of citizens” used in Article 16(4) covers in its ambit the Scheduled Castes and Scheduled Tribes   and   other   backward   classes,   including   the   socially   and educationally backward class. (d) The preferential treatment is a facet of equality under Article 14. Any   enactment   by   the   State   giving   preference   to   more   backward amongst the backward fulfils the object of Article 16(4).   Six out of nine   Judges   in   Indra   Sawney   held   that   Article   16(4)   is   not   an exception to Article 16(1).  The preferential treatment given to certain Scheduled Castes/Scheduled Tribes does not violate Article 14.   It intends to provide proportional equality.  The classification is based on intelligible differentia.  The differentia bears a reasonable nexus with the object, which is sought to be achieved, of equitable representation of   all   Scheduled   Castes   in   the   Government   service.   The   specific reservations are required to bring about real equality of opportunity between unequals and must be ensured by the State. 7 (e) A new concept has been applied by this Court to Scheduled Castes also.  While considering  Indra Sawney  in   recent judgment by this Court in   Jarnail Singh & Ors. v.   Lachhmi Narain Gupta & Ors. , (2018) 10 SCC 396, it was held that the object of Article 16(4) is to ensure that all backward classes march forward hand in hand and that will not be possible if only selective few get selected in all the coveted services of the Government.  It was opined that the application of the ‘creamy layer concept’ to Articles 341 and 342 does not tinker with the Presidential List.   (f) The   decision   in   is   contrary   to   other   binding E.V.   Chinnaiah   judgments, such as  K.C. Vasanth Kumar & Anr. v. State of Karnataka, 1985 Supp. SCC 714, which was approved in  Indra Sawney .  In  M.R. Balaji & Ors. v. State of Mysore & Ors.,  1963 Supp. (1) SCR 439, it was held that sub­classification between backward and more backward classes   is   necessary   to   help   more   backward   classes.     In   E.V. Chinnaiah , the decision in   State of Kerala & Anr. v. N.M. Thomas & Ors ., (1976) 2 SCC 310, was not properly appreciated.   It was laid down  in   N.M.  Thomas   that  there  could  be no  objection  to  further classification within a class.  Men are born different, and some sort of differential treatment is required to achieve proportional equality. 8 (g) In case it is assumed that all castes are homogeneous by virtue of being in the List within Article 341, it is only addition, or deletion of any   caste   in   the   list   would   be   impermissible   as   held   by   the Constitution Bench in  State of Maharashtra v. Milind & Ors.,  (2001) 1 SCC 4 and  Bir Singh v. Delhi Jal Board & Ors.,  (2018) 10 SCC 312.  It is permissible for the State to give preferential treatment within the list based on the comparative backwardness of any class, there is nothing in Article 341, which prohibits the same.   Article 341 does not take away the power of the State under Article 16(4) to make provisions for giving preference.  Such preferential treatment is not only permissible but necessary to bring equality.  Thus, the decision in  E.V. Chinnaiah , having been rendered by a Coordinate Bench of five Judges, deserves   to be referred to a larger Bench for reconsideration as the question of interpretation of various provisions of the Constitution involves the larger public interest and the decision is contrary to earlier decisions, it is appropriate to refer to a larger Bench to settle the law. 8. Shri R. Venkataramani, learned senior counsel appearing for the State of Tamil Nadu argued that: (a) The decision in  E.V. Chinnaiah  has and will continue to have an empirically demonstrable baneful effect on the general interests of the public   and   is   inconsistent   with   the   legal   philosophy   of   the Constitution regarding equality and equal opportunity.  The decision 9 in  E.V. Chinnaiah , which holds that Scheduled Castes and Scheduled Tribes once classified are a homogenous class, is removed from social and economic reality.   If the decision continues to operate, a large section of Scheduled Castes and Scheduled Tribes would be deprived of   the   guarantees   under   Articles   14   to   16.     The   decision   in   E.V. Chinnaiah  deserves to be revisited by a larger Bench. (b) Articles 14 to 16 constitute a triumvirate of citizens' rights and obligations and conceived as equality and social justice charters.  The State   is   under   corresponding   obligations   to   devise   measures   and methods, fashion, policies to promote and protect these rights.  There is an interplay between these rights as held in   Indra Sawney.    The equality rights under Article 14 and equal opportunity rights under Articles 15 and 16 have been mutually reinforcing facets.  The State must undertake the emancipation of the deprived and weaker sections of the community.   The obligation to eradicate inequalities in status and   wealth   is   complex   obligations   involving   redistribution   and reallocation of resources, opportunities, and equitable access to all public and social goods.   Education, health, and public employment are all public goods of immense value.  Therefore, the State/States will always need the freedom to carry out informed experiments without being fettered by undue or disproportionate claims.  The court has to keep social dynamics in mind and be careful not to chain the State or 10 clamp its hand while interpreting constitutional provisions.  The rule of   law   demands   that   the   State   is   able   to   harmonise   and   balance several competing claims and interests. (c) In   Indra   Sawney ,   the   word   “backward   classes”   have   been declared to include Scheduled Castes and Scheduled Tribes and what all consideration involved in dealing with backward classes would also be   attracted   to   the   Scheduled   Castes   and   Scheduled   Tribes,   i.e., grouping, classification or sub­classification of castes and tribes for effectuating the rights under Article 16(1) and 16(4) is permissible. There   are   inter­se   distinctions   and   inequalities   within   Scheduled Castes/Scheduled   Tribes   in   their   ability   to   access   education   and employment,   afford   healthcare,   and   enjoy   the   same   social   status. They are undeniably classes within a class.  The data documented by the State shows that inter­se inequality persists.   It is open to the State/States to deal with backward classes based on each group's needs or sub­class and handle the pervading imbalances.  (d) The decision in   E.V. Chinnaiah   has frozen all State authorities under Articles 14 to 16 of the Constitution.    does not E.V. Chinnaiah  answer many questions raised.   It is based on the premise that all Scheduled   Castes   can   and   must   collectively   enjoy   the   benefits   of reservation regardless of inter­se inequality.  The broad statement in 11 E.V. Chinnaiah  has no demonstrable truth in empirical terms and is not   supported   under   the   judgment   itself.     The   decision   in   E.V. Chinnaiah  cannot be said to be absolute to a standard so high based on     as   to   freeze   our   constitutional   understanding stare   decisis permanently   and   place   of   the   judicial   pronouncement.     Shri   R. Venkataramani   has   attracted   the   Court's   attention   to   various decisions   concerning   stare   decisis   in   matters   of   its   constitutional importance. Shri M.S. Ganesh, learned senior counsel appearing on behalf of 9. Haryana   Dhanak   Sewa   Samiti,   while   supporting   the   aforesaid submissions, additionally argued that: (a) the decision in   E.V. Chinnaiah   suffers from tunnel vision and lacks acuity, and he has referred to  M. Nagaraj & Ors. v. Union of India & Ors.,  (2006) 8 SCC 212.  The impact test must also be applied to Article   341   read   with   the   tautologous   definition   clause   of   Article 366(24) of the Constitution.   The specification in Article 341 of the castes, races, and tribes is rendered qua legal fiction.  The purpose of legal fiction must be ascertained, and then it is to be given full effect without letting the imagination boggle.  It cannot be stretched beyond the purposes for which the legislature has created it.  The legal fiction under Article 341 is limited to the specification.  The specification is 12 not disturbed by sub­classification of the Scheduled Castes mentioned in the List. (b) The caste given further reservation are not represented in the services of the State.  The decision in  E.V. Chinnaiah  cannot be said to be laying down good law in view of the decision in  I.R. Coelho v. State of   T.N. ,   (2007)   2   SCC   1.     The   approach   and   reasoning   in   E.V. were   that   for   Scheduled   Castes,   Article   341   was   the Chinnaiah   bedrock of the rights guaranteed by Articles 15(4) and 16(4) and was dominant tenement to which Articles 14 to 16 were subservient. (c) That  is subject to Occam’s Razor  E.V. Chinnaiah  entia non sunt multiplicanda praeter necessitate   (entities ought not to be multiplied except   from   the   necessity),   which   means   that   all   unnecessary   or constituents in the subject being analysed are to be eliminated.  The inclusion in the list cannot dictate to the enforcement and effectuation by   the   State   of   the   rights   guaranteed   by   Articles   15(4)   and   16(4) between   those   specified   castes,   races,   or   group   inter­se.     The assignment   of   important   role   to   ethical   principles   in   behavioural relation of the society ranges from Aristotle, Aquinas, Ockham, and Arthasastra  are referred to in ‘The Idea of Justice’ by Amartya Sen. (d) That Articles 15(4) and 16(4) by themselves are substantive and enabling provisions.  The power conferred is not limited in any way by 13 the main provision, but falls outside it.   It has not carved out an exception but has preserved the power untrammelled by the other provisions of the Article.  The hands of the State cannot be restrained under Article 46 as done by   E.V. Chinnaiah.    In   E.V. Chinnaiah   has lost sight of the nature of Part­XVI of the role of the provisions of that Part. (e) If   E.V. Chinnaiah   is a good law, its problematics give rise to prospects of challenge to the constitutional validity of Article 342A as inserted by the Constitution (One Hundred and Second Amendment) Act, 2018 necessitates revisiting the interpretation of Articles 341 and 342 of the Constitution. 10. Shri Nidesh Gupta, learned senior counsel argued that: (a) there is no bar to grant a State's preference under Articles 341(2) and 342(2) of the Constitution.  The Constitution does not forbid mere preference.  The State Government cannot exercise power concerning inclusion   and   exclusion.     This   Court   in   Indra   Sawney   upheld   a classification of the backward and more backward class under Article 16(4). (b) In  M. Nagaraj  and  Jarnail Singh,  the exclusion of the Scheduled Castes' creamy layer under Article 16(4) was permitted .    The creamy layer   includes   economic,   social,   educational,   and   other   factors; 14 therefore, the preference given to  Balmikis  and  Mazhabi Sikhs , i.e., the most backward amongst the Scheduled Castes, is in substance an application of the principle of creamy layer. (c) A reading of Articles 16(4), 16(4A), 335, 341, and 342 makes it clear   that   the   State(s)   has   a   role   to   play   at   every   stage   of   the reservation   process.     Therefore,   it   would   be   contrary   to   the constitutional   scheme   to   deny   them   a   role   in   merely   granting   a preference to the most backward among the Scheduled Castes. (d) A   class   of   citizens   cannot   be   treated   to   be   socially   and educationally backward till perpetuity.  The class is always required to be judged in the light of the existing fact situation at a given point of time, as observed in  Jagdish Negi, President, Uttarakhand Jan Morcha  (1997) 7 SCC 203. & Anr. v. State of U.P. & Anr., 11. Shri   Shekhar   Naphade,   learned   senior   counsel,   attracted   the attention of the Court to the findings recorded by the Committee based on  which  reservation  has  been  provided  to  more  backward   of  the Scheduled Castes in the State of Tamil Nadu.  He argued that: (a) the  Arunthathiyars  community is the lowest caste.  He attracted the attention of the Court to the representation of the group in the State   Government   Departments   and   educational   courses   and   the reservation formula recommended by the Committee.  The Tamil Nadu 15 Arunthathiyars   (Special   Reservation   of   seats   in   Educational Institutions   including   Private   Educational   Institutions   and appointments   or   posts   in   the   services   under   the   State   within   the Reservation for Scheduled Castes) Act, 2009 does not tinker with the Presidential List of Scheduled Castes in any manner. (b) Special reservation is a fundamental aspect of Article 14 of the Constitution.    E.V. Chinnaiah  requires reconsideration in the light of the decision of the Constitution Bench in   Jarnail Singh .   Besides, it failed  to  take note  of  ground realities  and  is not  based upon the statistical data collected by the State showing disparities amongst the Scheduled Castes and Scheduled Tribes. (c) The State's legislative competence in various fields for making reservation flows from Article 246(2) and 246(3) read with Entry 41 in List II and Entry 25 in List III.   Article 341 does not abrogate the legislative power of the State to enact a law providing for reservation in the employment in the State Public Services or State Public Service Commission.  It is open to the State to make law providing reservation in the admissions to educational institutions. (d) The restriction under Article 341 is limited, relating to inclusion and   exclusion   of   castes.     The   decision   in   E.V.   Chinnaiah   treats unequals as equals.  The object of the legislation is to improve the lot 16 of   Scheduled   Castes   and   eliminate   their   social   and   educational backwardness and equally  distribute the fruits among them.   The special reservation is to render more meaningful social justice.   The unequals cannot be treated equally.  Differential treatment cannot be termed to be discriminatory. Ms. Jyoti Mendiratta, learned counsel, attracted the attention of 12. the Court to the various reports and argued that in   E.V. Chinnaiah Scheduled Castes were taken to be a homogeneous group, they are, in fact, not homogeneous. (a) Learned counsel attracted our attention to the report of Justice M.S. Janarthanam Committee of Inquiry for Special Reservation for the   Arunthathiyars .     They   were   not   able   to   reap   the   fruits   of reservation as there was upper crust within Scheduled Castes, and most of the posts were reserved for Scheduled Castes and Scheduled Tribes,   though   Arunthathiyars   were   16   per   cent   of   the   Scheduled Caste population, they managed to obtain reservation to a much lower extent.  The figures of representation of  Arunthathiyars  community in State services and educational institutions have been furnished. (b) Our   attention   was   attracted   to   the   report   of   Justice Ramachandra Raju Committee, wherein it was observed that  the Reli 17 group of communities was the most backward amongst the Scheduled Caste communities. (c) Learned   counsel   also   invited   our   attention   to   Justice   Usha Mehra Committee report (2008), indicating that Scheduled Castes do not   constitute   a   homogenous   class   in   relation   to   their   social, educational, and economic backwardness in the country.  Individual social groups inherit most traditional occupations by the incident of birth in the list of Scheduled Caste. (d) Learned   counsel  further   drew   our  attention  to  Justice  Lokur Committee Report (1965). It was pointed out that the smaller and more backward communities have tended to get lost in the democratic process, though most deserving of special aid.  It was suggested in the report   that   in   the   matters   of   planning   and   development,   the distribution of benefits needs to be focused on the more backward and smaller groups on a selective basis.  In  E.V. Chinnaiah,  the scope of Article 341 was not correctly appreciated about the power of the State concerning the allocation of percentage of reservation amongst the caste based upon rational differentia was ignored. 13. Shri Sanjay R. Hegde, learned senior counsel, while supporting E.V. Chinnaiah,  argued that: 18 (a) The Parliament alone has the power to exclude castes listed in the   Schedule.     He   has   attracted   our   attention   to   Dr.   Ambedkar's speech in the Constituent Assembly regarding the purpose of Articles 341 and 342.  The object is to eliminate any kind of political factors having a play in the matter of the disturbance in the schedule so published   by   the   President.     Considering   the   binding   precedent doctrine, the decision in  E.V. Chinnaiah  is not required to be revisited wherein a possible view has been taken.  The judgment concerning the construction   of   statutes   ought   not   to   be   overruled   except   in exceptional cases.  The unforeseeable consequences would follow if the judgment is overruled.   It requires to be revisited if it causes great uncertainty, or it relates to some broad issue or principle, or the same is unjust or outmoded, not otherwise. (b) In  Indra Sawhney , the sub­classification was limited to socially and educationally backward classes.  It was observed that none of its observations would apply to Scheduled Castes and Scheduled Tribes. The Scheduled Castes and Scheduled Tribes are backward for the provisions  of  Article  16(4).   The  test  or  requirement  of  social  and educational backwardness cannot be applied to Scheduled Castes and Scheduled Tribes.  The decision in  Indra Sawhney  was understood in the correct perspective in  E.V. Chinnaiah .   19 (c) In   N.M.   Thomas ,   it   was   held   that   Scheduled   Castes   and Scheduled Tribes are backward classes.  No sub­classification can be made.   The exclusion from the list is prerogative of the Parliament. The object of Article 341(1) is to provide additional protection to the members of the Scheduled Castes having regard to the economic and educational backwardness from which they suffer.  In the Presidential Order, even the court cannot make any alteration.   No enquiry is permissible to determine whether or not some particular community falls within the list or outside it as laid down in  State of Maharashtra v. Milind & Ors.,  (2001) 1 SCC 4. (d) The legal fiction created under Article 341 is to be given full effect.  The provisions of Section 4(5) of the Punjab Act cannot be said to be constitutionally valid. The Governor is empowered only to make recommendations under Article 341 for alteration in the list.     No further   classification   can   be   made   once   Scheduled   Castes,   and Scheduled Tribes are covered under Article 16(4).  (e) There   is   a   difference   between   Scheduled   Castes   and   Other Backward Classes.  The Scheduled Castes are untouchables as held in Jarnail   Singh.     The   Hindus   are   divided   into   two   classes   –   the touchables and the untouchables.  The term “depressed classes” was replaced by “Scheduled Castes” under the Government of India Act, 20 1935.  The special treatment is given to the Scheduled Castes due to untouchability with which they suffer.  It is not open to the Parliament or   Legislature   of   States   to   make   classification   inter   se   Scheduled Castes/Scheduled Tribes once they are included in the Schedule.  The Parliament is empowered to include or exclude any caste from the Presidential List.  Article 341(1) provides additional protection to the members of the Scheduled Castes.   The powers under Article 16(4) cannot be exercised de­hors Article 341. Shri   Tushar   Bakshi,   learned   counsel   argued   that   sub­ 14. classification is not permissible in the caste grouped in one entry of the list.  It is not permissible to leave one caste grouped within the list. The power has been exercised maliciously. Shri A. Subba Rao, learned counsel, appearing on behalf of the 15. respondents argued that the Constitution (One Hundred and Second Amendment) Act, 2018 came into effect on 11.8.2018.   Article 338B was inserted constituting National Commission for Backward Classes. The real question for consideration is the interpretation of Articles 14, 15, 16, 338, 338A, 338B, 341, 342, 342A, 366(24) and 366(26C).  The Parliament alone has the power to deal with Scheduled Castes once the President notifies the Scheduled Castes list.   He relied upon   Bir Singh  to submit that  E.V. Chinnaiah  has been correctly decided.  The 21 basic   question   for   determination   is   of   federalism.     The   powers conferred on the Parliament to amend the list cannot be whittled down and diluted by interpretation of the constitutional provisions.   The reference to a larger Bench is not at all warranted. 16. Dr. K.S. Chauhan, learned counsel argued that law has been settled in   E.V. Chinnaiah.    The State Government has no power to include or exclude the castes in the List.  The Constitution does not empower the Union or the State to categorise or sub­categorise the castes   enumerated   in   the   List.     Any   sub­classification   may tantamount to varying the List under Article 341(1).  The view taken in Indra Sawhney   is that castes enumerated are not castes, these are classes.   Learned counsel has pointed out the distinction between class and caste. In  N.M. Thomas,  it was laid down that Scheduled Castes are not castes, they are class.   Hence, he argued that they should not be further classified.  The principle settled in the decision of  N.M. Thomas has been disregarded in the decision of  M. Nagaraj.    The majority in Indra   Sawhney   held   that   the   provisions   of   Article   16(4)   are classification of Article 16(1) of the Constitution, and the classification is  permissible.     The   minority   opinion  in   Indra   Sawhney   has   been applied in  M. Nagaraj , and the same is contrary to the law settled by 22 the majority in  Indra Sawhney and R.K. Sabharwal & Ors. v. State of Punjab & Ors.,  (1995) 2 SCC 745.  A reference was made regarding the correctness of   M. Nagaraj.    The Constitution Bench in   Jarnail Singh settled the principle based on  . Still, a new principle of Indra Sawhney social backwardness and creamy layer has been developed, and the constitutional principles have been clarified and settled by modifying the legal interpretation of  M. Nagaraj.   The correctness of the decision in  M. Nagaraj  was also doubted in  State of Tripura & Ors. v. Jayanta Chakraborty   &   Ors.,   (2018)   1   SCC   146.     The   clarification   by   the Constitution Bench in   Jarnail Singh,   remained very short­lived only upto in     (2019) 16 SCC B.K. Pavitra & Ors. v. Union of India & Ors., 129.   M. Nagaraj  ought to have been referred to a larger Bench. 17. Shri Robin Khokhar, learned counsel argued that based on the Tamil Nadu Act No.4 of 2009, the Government of Tamil Nadu included 7 castes out of 76 castes in the list of Scheduled Caste Aruthathiyar, the power of classification could not have been exercised.  The same is violative   to   the   basic   feature   of   the   Constitution   and   Article   341. Legislating sub­classification is constitutionally impermissible. Discussion: 23 18. In   E.V.   Chinnaiah,   it   was   held   that   Scheduled   Castes   form homogenous classes and there cannot be any sub­division and with respect to  Indra Sawhney,  following discussion was made: “ 38.  On behalf of the respondents, it was pointed out that in  Indra Sawhney case ,  1992 Suppl. (3) SCC 217,     the Court had permitted subclassification of Other Backward Communities, as backward and more backward based on their   comparative   underdevelopment,   therefore,   the similar classification amongst the class enumerated in the Presidential List of Scheduled Castes is permissible in law. We do not think the principles laid down in   Indra Sawhney   case ,   1992   Suppl.   (3)   SCC   217 ,   for subclassification   of   Other   Backward   Classes   can   be applied   as   a   precedent   law   for   subclassification   or subgrouping  Scheduled  Castes   in  the   Presidential  List because that very judgment itself has specifically held that   subdivision   of   Other   Backward   Classes   is   not applicable   to  Scheduled   Castes   and   Scheduled   Tribes. This   we   think   is   for   the   obvious   reason   i.e.   the Constitution itself has kept the Scheduled Castes and Scheduled Tribes List out  of interference by  the State Governments. 41.  The conglomeration of castes given in the Presidential Order,   in   our   opinion,   should   be   considered   as representing a class as a whole. The contrary approach of the High Court, in our opinion, was not correct. The very fact   that   a   legal   fiction   has   been   created   is   itself suggestive   of   the   fact   that   the   legislature   of   a   State cannot take any action which would be contrary to or inconsistent therewith. The very idea of placing different castes or tribes or group or part thereof in a State as a conglomeration   by   way   of  a   deeming   definition  clearly suggests   that   they   are   not   to   be   subdivided   or subclassified further. If a class within a class of members of   the   Scheduled   Castes   is   created,   the   same   would amount to tinkering with the list. Such subclassification would be violative of Article 14 of the Constitution. It may be true, as has been observed by the High Court, that the caste system has got stuck up in the society but with a view to do away with the evil effect thereof, a legislation which does not answer the constitutional scheme cannot be upheld. It is also difficult to agree with the High Court 24 that   for   the   purpose   of   identifying   backwardness,   a further inquiry can be made by appointing a commission as to who amongst the members of the Scheduled Castes is   more   backward.   If   benefits   of   reservation   are   not percolating to them equitably, measures should be taken to see that they are given such adequate or additional training so as to enable them to compete with the others but  the  same  would  not  mean that   in the  process of rationalising the reservation to the Scheduled Castes the constitutional mandate of Articles 14, 15 and 16 could be violated.” The   following   opinion   expressed   by   S.B.   Sinha,   J.   in   E.V.  has been referred to: Chinnaiah “ 113.   The power of the State Legislature to decide as regards   grant   of   benefit   of   reservation   in   jobs   or   in educational institutions to the backward classes is not in dispute. It is furthermore not in dispute that if such a decision is made the State can also lay down a legislative policy as regards extent of reservation to be made for different   members   of   the   backward   classes   including Scheduled   Castes.   But   it   cannot   take   away   the   said benefit   on   the   premise   that   one   or   the   other   group amongst   the   members   of   the   Scheduled   Castes   has advanced and, thus, is not entitled to the entire benefit of reservation. The impugned legislation, thus, must be held to be unconstitutional.” 19.   One   of   the   questions   is   whether   E.V.   Chinnaiah   correctly appreciated the majority decision in   Indra Sawhney.    It was argued that in  Indra Sawhney,  the majority of the Judges held that amongst the backward, there may be some more backward, and if the State chooses to make such classification, it would be permissible in law. (a) Following is the opinion of B.P. Jeevan Reddy, J. (for himself and other three Judges) in  Indra Sawhney: 25 “ Question No. 5: Whether Backward Classes can be further divided into backward and more backward categories?  In  Balaji,  1963 Supp 1 SCR 439, it was held: 801. “that the sub­classification made by the order between Backward Classes and More Backward Classes does not appear to be justified under Article 15(4). Article 15(4) authorises special provision being made for the really backward classes. In introducing two categories of   Backward   Classes,   what   the   impugned   order,   in substance, purports to do is to devise measures for the benefit   of   all   the   classes   of   citizens   who   are   less advanced, compared to the most advanced classes in the State, and that, in our opinion, is not the scope of Article 15(4). The result of the method adopted by the impugned order is that nearly 90% of the population of the State is treated as backward, and that illustrates how  the order in fact divides the population of the State into most advanced and the rest, and puts the latter   into   two   categories   of   Backward   and   More Backward.   The   classification   of   the   two   categories, therefore, is not warranted by Article 15(4).” (SCR p. 465­66) The correctness of this holding is questioned before us by the counsel for the respondents. It is submitted that in principle there is no justification for the said holding. It is submitted that even among backward classes there are some who are more backward than the others and that the   backwardness   is   not   and   cannot   be   uniform throughout   the   country   nor   even   within   a   State.   In support of this contention, the respondents rely upon the observations of Chinnappa Reddy, J in   Vasanth Kumar, 1985 Supp SCC 714, where the learned Judge said: (SCC p. 750, para 55) “[W]e do not see why on principle there cannot be a classification   into   Backward   Classes   and   More Backward Classes, if both classes are not merely a little   behind,   but   far   behind   the   most   advanced classes.   In   fact   such   a   classification   would   be necessary   to   help   the   More   Backward   Classes; otherwise those of the Backward Classes who might be a   little   more   advanced   than   the   More   Backward Classes might walk away with all the seats.” 26 802.  We are of the opinion that there is no constitutional or legal bar to a State categorising the backward classes as backward and more backward. We are not saying that it ought to be done. We are concerned with the question if a State makes such a categorisation, whether it would be invalid? We think not. Let us take the criteria evolved by Mandal   Commission.   Any   caste,   group   or  class   which scored eleven or more points was treated as a backward class. Now, it is not as if all the several thousands of castes/groups/classes scored identical points. There may be some castes/groups/classes which have scored points between   20   to   22   and   there   may   be   some   who   have scored   points   between   eleven   and   thirteen.   It   cannot reasonably be denied that there is no difference between these   two   sets   of   castes/groups/classes.  To   give   an illustration,   take   two   occupational   groups   viz., goldsmiths   and   vaddes   (traditional   stone­cutters   in Andhra Pradesh) both included within Other Backward Classes.   None   can   deny   that   goldsmiths   are   far   less backward   than   vaddes.   If   both   of   them   are   grouped together and reservation provided, the inevitable result would   be   that   goldsmiths   would   take   away   all   the reserved   posts   leaving   none   for   vaddes.   In   such   a situation,   a   State   may   think   it   advisable   to   make   a categorisation even among other backward classes so as to ensure that the more backward among the backward classes obtain the benefits intended for them. Where to draw the line and how to effect the sub­classification is, however, a matter for the Commission and the State — and so long as it is reasonably done, the Court may not intervene. In this connection, reference may be made to the   categorisation   obtaining   in   Andhra   Pradesh.   The Backward Classes have been divided into four categories. Group   A   comprises   “Aboriginal   tribes,   Vimukta   jatis, nomadic   and   semi­nomadic   tribes   etc.”   Group   B comprises   professional   group   like   tappers,   weavers, carpenters, ironsmiths, goldsmiths, kamsalins etc. Group C pertains to “Scheduled Castes converts to Christianity and their progeny”, while Group D comprises all other classes/communities/groups, which are not included in Groups   A,   B   and   C.   The   25%   vacancies   reserved   for backward   classes   are   sub­divided   between   them   in proportion   to   their   respective   population.   This categorisation was justified in  Balram,  (1972) 1 SCC 660. This   is   merely   to   show   that   even   among   backward classes, there can be a sub­classification on a reasonable basis. 27 803.  There is another way of looking at this issue. Article 16(4) recognises only one class viz., “backward class of citizens”.   It   does   not   speak   separately   of   Scheduled Castes and Scheduled Tribes, as does Article 15(4). Even so, it is beyond controversy that Scheduled Castes and Scheduled   Tribes   are   also   included   in   the   expression “backward   class   of   citizens”   and   that   separate reservations can be provided in their favour. It is a well­ accepted phenomenon throughout the country. What is the   logic   behind   it?   It   is   that   if   Scheduled   Tribes, Scheduled   Castes   and   Other  Backward   Classes   are lumped together, OBCs will take away all the vacancies leaving Scheduled Castes and Scheduled Tribes high and dry.   The   same   logic   also   warrants   categorisation   as between more backward and backward. We do not mean to say — we may reiterate — that this should be done. We are only saying that if a State chooses to do it, it is not impermissible in law. PART VII 859.   We   may   summarise   our   answers   to   the   various questions dealt with and answered hereinabove: (1)  (2)  (3) ( a ) A caste can be and quite often is a social class in India. If it is backward socially, it would be a backward class   for   the   purposes   of   Article   16(4).   Among   non­ Hindus, there are several occupational groups, sects and denominations, which for historical reasons, are socially backward.   They   too   represent   backward   social collectivities for the purposes of Article 16(4). (Paras 746 to 779)     * ( d ) ‘Creamy layer’ can be, and must be excluded. (Paras 790­793) (5) There is no constitutional bar to classify the backward classes   of   citizens   into   backward   and   more   backward categories. (Paras 801 to 803)” (emphasis supplied) (b) The   opinion   expressed   by   P.B.   Sawant,   J.   (for   himself)   is extracted hereunder: 28 “ 523.   As   regards   the   second   part   of   the   question,   in Balaji,   1963 Supp 1 SCR 439,  it was observed that the backward   classes   cannot   be   further   classified   in backward   and   more   backward   classes.  These observations,   although   made   in   the   context   of   Article 15(4) which fell for consideration there, will no doubt be equally applicable to Article 16(4). The observations were made   while   dealing   with   the   recommendations   of   the Nagan   Gowda   Committee   appointed   by   the   State   of Karnataka which had recommended the classification of the   backward   communities   into   two   divisions,   the Backward and the More Backward. While making those recommendations the Committee had applied one test, viz., “Was the standard of education in the community in question less than 50% of the State average? If it was, the community was regarded as more backward; if it was not, the community was regarded as backward.” The Court opined  that  the  sub­classification made by   the  Report and the order based thereupon was not justified under Article   15(4)   which   authorises   special   provision   being made   for   ‘really   backward   classes’.   The   Court   further observed that in introducing two categories of backward classes, what the impugned order in substance purported to do was to devise measures “for the benefit of all the classes of citizens who are less advanced compared to the most advanced classes in the State”. That, according to the Court, was not the scope of Article 15(4). The result of the   method   adopted   by   the   impugned   order   was   that nearly 90% of the population of the State was treated as Backward and that, observed the Court, illustrated how the order in fact divided the population of the State into most advanced and the rest, putting the latter into two categories   of   the   Backward   and   the   More   Backward. Thus, the view taken there against the sub­classification was on the facts of that case which showed that almost 90%   of   the   population   of   the   State   was   classified   as backward, the backwardness of the Backward (as against that   of   the   More   Backward)   being   measured   in comparison to the most advanced classes in the State. Those who were less advanced than the most advanced, were all classified as Backward. The Court held that it is the More Backward or who were really backward who alone would be entitled to the benefit of the provisions of Article 15(4). In other words, while the More Backward 29 were classified there rightly as backward, the Backward were not classified rightly as backward. 524.  It may be pointed out that in  Vasanth Kumar,  1985 Supp SCC 714 ,  Chinnappa Reddy, J after referring to the aforesaid view in  Balaji,  1963 Supp 1 SCR 439 observed that the propriety of such test may be open to question on the facts of each case but there was no reason why on principle there cannot be a classification into Backwards and More Backwards if both classes are not merely a little   behind,   but   far   far   behind   the   most   advanced classes.   He   further   observed   that   in   fact,   such   a classification   would   be   necessary   to   help   the   more backward   classes;   otherwise   those   of   the   backward classes who might be a little more advanced than the more backward classes, would walk away with all the seats   just   as   if   reservation   was   confined   to   the   more backward classes and no reservation was made to the slightly   more   advanced   of   the   backward   classes,   the backward classes would gain no seats since the advanced classes would walk away with all the seats available for the general category. With respect, this is the correct view of   the   matter.   Whether   the   backward   classes   can   be classified   into   Backward   and   More   Backward,   would depend upon  the  facts of  each case. So long  as both backward   and   more   backward   classes   are   not   only comparatively   but   substantially   backward   than   the advanced classes, and further, between themselves, there is a substantial difference in backwardness, not only it is advisable   but   also   imperative   to   make   the   sub­ classification   if   all   the   backward   classes   are   to   gain equitable   benefit   of   the   special   provisions   under   the Constitution.   To   give   an   instance,   the   Mandal Commission has, on the basis of social, educational and economic indicators evolved 22 points by giving different values   to   each   of   the   three   factors,   viz.,   social, educational   and   economic.   Those   social   groups   which secured  22 points  or  above have been  listed  there  as “socially   and   educationally   backward”   and   the   rest   as “advanced”. Now, between 11 and 22 points some may secure, say, 11 to 15 points while others may secure all 22   points.   The   difference   in   their   backwardness   is, therefore, substantial. Yet another illustration which may be given is from Karnataka State Government order dated October   13,   1986   on   reservations   issued   after   the 30 decision in   Vasanth Kumar,   1985 Supp SCC 714 where the backward classes are grouped into five categories, viz., A, B, C, D and E. In category A, fall such castes or communities   as   that   of   Bairagi,   Banjari   and   Lambadi which are nomadic tribes, and Bedaru, Ramoshi which were formerly stigmatised as criminal tribes whereas in category D fall such castes as Kshatriya and Rajput. To lump both together would be to deny totally the benefit of special provisions to the former, the latter taking away the entire benefits. On the other hand, to deny the status of backwardness to the latter and ask them to compete with the advanced classes, would leave the latter without any   seat   or   post.   In   such   circumstances,   the   sub­ classification of the backward classes into backward and more   or   most   backward   is   not   only   desirable   but essential. However, for each of them a special quota has to be prescribed as is done in the Karnataka Government order. If it is not done, as in the present case, and the reserved posts are first offered to the more backward and only the remaining to the backward or less backward, the more backward may take away all the posts leaving the backward with no posts. The backward will neither get his post in the reserved quota nor in the general category for want of capacity to compete with the forward. 525.  Hence, it will have to be held that depending upon the facts of each case, sub­classification of the backward classes into the backward and more or most backward would   be   justifiable   provided   separate   quotas   are prescribed for each of them. 552.   The   answers   to   the   questions   may   now   be summarised as follows: *Question 1: *Question 2: *Question 3: *Question 4: Question 5: Article 16(4) permits classification of backward classes into   backward   and   more   or   most   backward   classes. However, this classification is permitted only on the basis of the degrees of social backwardness and not on the basis of the economic consideration alone. If backward classes are classified into backward and more   or   most   backward   classes,   separate   quotas   of 31 reservations will have to be kept for each of such classes. In the absence of such separate quotas, the reservations will be illegal. It is not permissible to classify backward classes or a backward class social  group into an advanced section and a backward section either on economic or any other consideration.   The   test   of   advancement   lies   in   the capacity   to   compete   with   the   forward   classes.   If   the advanced section in a backward class is so advanced as to   be   able   to   compete   with   the   forward   classes,   the advanced   section   from   the   backward   class   no   longer belongs to the backward class and should cease to be considered   so   and   denied   the   benefit   of   reservations under Article 16(4).” (emphasis supplied) (c) In   Indra   Sawhney,   the   question   involved   was   of   Mandal Commission regarding other backward classes.  The expression used in Article 16(4) is ‘any backward class of citizens’.   Article 16(4) is wider in its ambit than Article 15(4).  The expression 'class' is wider than   'caste',   and   the   expression   'backward   class'   stipulated   under Article 16(4) takes into its ambit Scheduled Castes and Scheduled Tribes   and   all   other   backward   classes   including   the   socially   and educationally backward class.  Following discussion was made in the opinion expressed by B.P. Jeevan Reddy, J. (for himself and other three Judges): “ 774.  In our opinion too, the words “class of citizens — not   adequately   represented   in   the   services   under   the State”   would   have   been   a   vague   and   uncertain description. By adding the word “backward” and by the speeches of Dr Ambedkar and Shri K.M. Munshi, it was made clear that the “class of citizens … not adequately represented in the services under the State” meant only those classes of citizens who were not so represented on account of their social backwardness. 32 777.   …. The   word   “community”   is   clearly   wider   than “caste” — and “backward communities”   meant not only the castes  — wherever they may be found — but also other groups, classes and sections among the populace.   Indeed,   there   are   very   good   reasons   why   the 778. Constitution could not have used the expression “castes” or “caste” in Article 16(4) and why the word “class” was the natural choice in the context. The Constitution was meant for the entire country and for all time to come. Non­Hindu religions like Islam, Christianity and Sikh did not   recognise   caste   as   such   though,   as   pointed   out hereinabove, castes did exist even among these religions to a varying degree. Further, a Constitution is supposed to   be   a   permanent   document   expected   to   last   several centuries. It  must  surely  have been envisaged that in future many classes may spring up answering the test of backwardness, requiring the protection of Article 16(4). It, therefore, follows that from the use of the word “class” in Article 16(4), it cannot be concluded either that “class” is antithetical to “caste” or that a caste cannot be a class or that a caste as such can never be taken as a backward class of citizens. The word “class” in Article 16(4), in our opinion, is used in the sense of  social class  — and not in the sense it is understood in Marxist jargon. 778­A.   In   Rajendran ,   (1968)   2   SCR   786,   790,   Triloki Nath(II) ,   (1969) 1 SCR 103, 105,   Balram,   (1972) 1 SCC 660   and   Peeriakaruppan,   (1971)   1   SCC   38,   48,   this reality   was   recognised   and   given   effect   to, notwithstanding the fact that they had to respect and operate within the rather qualified formulation of  Balaji, 1963 Supp 1 SCR 439. 778­B.  For the sake of completeness, we may refer to a few passages, from  Vasanth Kumar,  1985 Supp SCC 714, to show what does the concept of ‘caste’ signify? D.A. Desai, J defines and describes “caste” in the following terms: (SCC pp. 730­31, para 22) “What   then   is   a   caste?   Though   caste   has   been discussed by scholars and jurists, no precise definition of the expression has emerged. A caste is a horizontal segmental division of society spread over a district or a region or the whole State and also sometimes outside it. Homo Hierarchicus is expected to be the central and 33 substantive   element   of   the   caste­system   which differentiates it from other social systems. The concept of purity and impurity conceptualises the caste system ….  There   are   four   essential   features   of   the   caste­ system   which   maintained   its   homo   hierarchicus character:   (1)   hierarchy;   (2)   commensality;   (3) restrictions   on   marriage;   and   (4)   hereditary occupation.   Most   of   the   castes   are   endogamous groups.   Inter­marriage   between   two   groups   is impermissible. But ‘Pratilom’ marriages are not wholly known.” Venkataramiah, J also defined “caste” in practically the same terms. He said: (SCC p. 786, para 110) “A   caste   is   an   association   of   families   which practices the custom of endogamy i.e. which permits marriages   amongst   the   members   belonging   to   such families only. Caste rules prohibit its members from marrying outside their caste ….  A caste is based on various factors, sometimes it may be a class, a race or a racial unit. A caste has nothing to do with wealth. The caste of a person is governed by his birth in a family. Certain ideas of ceremonial purity are peculiar to   each   caste   ….   Even   the   choice   of   occupation   of members of caste was predetermined in many cases, and   the   members   of   a   particular   castes   were prohibited from engaging themselves in other types of callings,   professions   or   occupations.   Certain occupations   were   considered   to   be   degrading   or impure.” 779.   The  above  material makes it  amply   clear  that   a caste   is   nothing   but   a   social   class   —   a   socially homogeneous class. It is also an occupational grouping, with this difference that its membership is hereditary. One is born into it. Its membership is involuntary. Even if one ceases to follow that occupation, still he remains and continues   a   member   of   that   group.   …..  But   we   are concerned   here   with   a   limited   aspect   of   equality emphasised in Article 16(4) — equality of opportunity in public employment and a special provision in favour of backward class of citizens to enable them to achieve it. ( b )  Identification of “backward class of citizens ” 780.  Now, we may turn to the identification of “backward class of citizens”. How do you go about it? Where do you 34 begin? Is the method to vary from State to State, region to region and from rural to urban? What do you do in the case of religions where caste­system is not prevailing? What   about   other   classes,   groups   and   communities which do not wear the label of caste? Are the people living adjacent to cease­fire line (in Jammu and Kashmir) or hilly or inaccessible regions to be surveyed and identified as backward classes for the purpose of Article 16(4)? And so on and so forth are the many questions asked of us. We shall answer them. But our answers will necessarily deal   with   generalities   of   the   situation   and   not   with problems   or   issues   of   a   peripheral   nature   which   are peculiar to a particular State, district or region. Each and every situation cannot be visualised and answered. That must be left to the appropriate authorities appointed to identify. We can lay down only general guidelines. 781.  At the outset, we may state that for the purpose of this discussion, we keep aside the Scheduled Tribes and Scheduled   Castes   (since   they   are   admittedly   included within   the   backward   classes),   except   to   remark   that backward   classes   contemplated   by   Article   16(4)   do comprise  some castes  —  for  it  cannot  be  denied that Scheduled Castes include quite a few castes. c )   Whether the backwardness in Article 16(4) should be both social and educational?   The other aspect to be considered is whether the 786. backwardness   contemplated   in   Article   16(4)   is   social backwardness or educational backwardness or whether it is both social   and   educational backwardness. Since the decision in   Balaji,   1963 Supp 1 SCR 439,  it has been assumed   that   the   backward   class   of   citizens contemplated by Article 16(4) is the same as the socially and educationally backward classes, Scheduled Castes and Scheduled Tribes mentioned in Article 15(4). Though Article 15(4) came into existence later in 1951 and Article 16(4) does not contain the qualifying words “socially and educationally” preceding  the  words “backward class of citizens” the same meaning came to be attached to them. Indeed, it was stated in   Janki Prasad Parimoo,   (1973) 1 SCC 420 (Palekar, J speaking for the Constitution Bench) that: “Article   15(4)   speaks   about   ‘socially   and educationally   backward   classes   of   citizens’   while 35 Article   16(4)   speaks   only   of   ‘any   backward   class citizens’. However, it is now settled that the expression ‘backward class of citizens’ in Article 16(4) means the same   thing   as   the   expression   ‘any   socially   and educationally   backward   class   of   citizens’   in   Article 15(4). In order to qualify for being called a ‘backward class citizen’ he must be a member of a socially and educationally   backward   class.  It   is   social   and educational backwardness of a class which is material for the purposes of both Articles 15(4) and 16(4).” 787.   It is true that no decision earlier to it specifically said so, yet such an impression gained currency and it is that   impression   which   finds   expression   in   the   above observation. In our respectful opinion, however, the said assumption has no basis.  Clause (4) of Article 16 does not   contain   the   qualifying   words   “socially   and educationally” as does clause (4) of Article 15. It may be remembered   that  Article   340   (which   has   remained unamended)   does   employ   the   expression   ‘socially   and educationally backward classes’ and yet that expression does not find place in Article 16(4). The reason is obvious: “backward   class   of   citizens”   in   Article   16(4)   takes   in Scheduled   Tribes,   Scheduled   Castes   and   all   other backward classes of citizens including the socially and educationally   backward   classes.   Thus,   certain   classes which may not qualify for Article 15(4) may qualify for Article 16(4). They may not qualify for Article 15(4) but they may qualify as backward class of citizens for the purposes of Article 16(4).  It is equally relevant to notice that Article 340 does not expressly refer to services or to reservations in services under the State, though it may be that   the   Commission   appointed   thereunder   may recommend   reservation   in   appointments/posts   in   the services of the State as one of the steps for removing the difficulties   under   which   SEBCs   are   labouring   and   for improving their conditions. Thus, SEBCs referred to in Article 340 is only of the categories for whom Article 16(4) was enacted: Article 16(4) applies to a much larger class than the one contemplated by Article 340. It would, thus, be not correct to say that ‘backward class of citizens’ in Article   16(4)   are   the   same   as   the   socially   and educationally backward classes in Article 15(4). Saying so would   mean   and   imply   reading   a   limitation   into   a beneficial   provision   like   Article   16(4).   Moreover,   when speaking   of   reservation   in   appointments/posts   in   the State   services   —   which   may   mean,   at   any   level 36 whatsoever — insisting upon educational backwardness may not be quite appropriate.  Further, if one keeps in mind the context in which 788. Article 16(4) was enacted it would be clear that the accent was upon social backwardness. It goes without saying that in the Indian context, social backwardness leads to educational   backwardness   and   both   of   them   together lead to poverty — which in turn breeds and perpetuates the social and educational backwardness. They feed upon each other constituting a vicious circle. It is a well­known fact that till independence the administrative apparatus was   manned   almost   exclusively   by   members   of   the ‘upper’ castes.  The Shudras, the Scheduled Castes and the Scheduled Tribes and other similar backward social groups among Muslims and Christians had practically no entry   into   the   administrative   apparatus.   It   was   this imbalance which was sought to be redressed by providing for reservations in favour of such backward classes. In this sense Dr Rajeev Dhavan may be right when he says that the object of Article 16(4) was “empowerment” of the backward classes. The idea was to enable them to share the state power. We are, accordingly, of the opinion that   the backwardness contemplated by Article 16(4) is    mainly social backwardness. It would not be correct to say that the   backwardness   under   Article   16(4)   should   be   both   social       and     educational. The Scheduled Tribes  and  the Scheduled Castes are without a doubt backward for the purposes of the clause; no one has suggested that they should   satisfy   the   test   of   social   and   educational backwardness …..”  (emphasis supplied) (d)(i) The question of preferential treatment given by the State was held to be facet of equality under Article 14 as giving preference to more backward amongst the backwards furthers the aim and object of Article 16(4).   Six out of nine Judges in     held that Indra Sawhney Article   16(4)   is   not   an   exception   to   Article   16(1).     The   opinion expressed   by   B.P.   Jeevan   Reddy,   J.   (for   himself   and   other   three Judges) is extracted hereunder: 37 “ 733.   At   this   stage,   we   wish   to   clarify   one   particular aspect. Article 16(1) is a facet of Article 14. Just as Article 14   permits   reasonable   classification,   so   does   Article 16(1). A classification may involve reservation of seats or vacancies, as the case may be. In other words, under clause (1) of Article 16, appointments and/or posts can be reserved in favour of a class. But an argument is now being advanced — evidently inspired by the opinion of   Powell, J in       Bakke,     57 L Ed 2d 750, that Article 16(1) permits   only   preferences   but   not   reservations.   The reasoning in support of the said argument is the same as was   put   forward   by   Powell,   J.  This   argument,   in   our opinion,   disregards   the   fact   that   that   is   not   the   unanimous view of the court in      Bakke,    57 L Ed 2d 750. Four   Judges  including   Brennan,  J  took  the  view   that such   a   reservation   was   not   barred   by   the   Fourteenth Amendment   while   the   other   four   (including   Warren Burger,   CJ)   took   the   view   that   the   Fourteenth Amendment and Title VI of the Civil Rights Act, 1964 bars all race­conscious programmes. At the same time, there   are   a   series   of   decisions   relating   to   school desegregation   —   from   Brown,   347   US   483   to   North Carolina Board of Education  v.  Swann,  28 L Ed 2d 586 — where the court has been consistently taking the view that   if   race   be   the   basis   of   discrimination,   race   can equally form the basis of remedial action. The shift in approach   indicated   by   Metro   Broadcasting   Inc.,   58   IW 5053   is equally significant. The ‘lingering effects’ (of past discrimination) theory as well as the standard of strictest scrutiny of race­conscious programmes have both been abandoned.   Suffice   it   to   note   that   no   single   uniform pattern of thought can be discerned from these decisions. Ideas appear to be still in the process of evolution. Question 2(a): Whether clause (4) of Article 16 is an exception to clause (1)? 741.   In   Balaji,   1963 Supp 1 SCR 439 it was held — “there is no doubt that Article 15(4) has to be read as a proviso or an exception to Articles 15(1) and 29(2)”. It was observed   that   Article   15(4)   was   inserted   by   the   First Amendment in the light of the decision in   Champakam , 1951 SCR 525 with a view to remove the defect pointed out by this court namely, the absence of a provision in Article   15   corresponding   to   clause   (4)   of   Article   16. Following   Balaji,   1963 Supp 1 SCR 439, it was held by 38 another Constitution Bench (by majority) in  Devadasan, (1964) 4 SCR 680 — “further this Court has already held that clause (4) of Article 16 is by way of a proviso or an exception to clause (1)”. Subba Rao, J, however, opined in his   dissenting   opinion   that   Article   16(4)   is   not   an exception to Article 16(1) but that it is only an emphatic way   of   stating   the   principle   inherent   in   the   main provision itself. Be that as it may, since the decision in , (1964) 4 SCR 680, it was assumed by this Devadasan Court that Article 16(4) is an exception to Article 16(1). This view, however, received a severe setback from the majority   decision   in   State   of   Kerala   v.   N.M.   Thomas, (1976) 2 SCC 310. Though the minority (H.R. Khanna and A.C. Gupta, JJ) stuck to the view that Article 16(4) is an  exception,  the  majority   (Ray,  CJ,  Mathew,  Krishna Iyer and Fazal Ali, JJ) held that Article 16(4) is not an exception   to   Article   16(1)   but   that   it   was   merely   an emphatic   way   of   stating   a   principle   implicit   in   Article 16(1). (Beg, J took a slightly different view which it is not necessary to mention here.) The said four learned Judges — whose views have been referred to in para 713 — held that Article 16(1) being a facet of the doctrine of equality enshrined in Article 14 permits reasonable classification just as Article 14 does. In our respectful opinion, the view   taken by the majority in       Thomas,     (1976) 2 SCC 310, is the correct one. We too believe that Article 16(1) does permit reasonable classification for ensuring attainment of the equality of opportunity assured by it. For assuring equality   of   opportunity,   it   may   well   be   necessary   in certain   situations   to   treat   unequally   situated   persons unequally.   Not   doing   so,   would   perpetuate   and accentuate inequality. Article 16(4) is an instance of such classification,   put   in   to   place   the   matter   beyond controversy.  The   “backward   class   of   citizens”   are classified   as   a   separate   category   deserving   a   special treatment   in   the   nature   of   reservation   of appointments/posts   in   the   services   of   the   State. Accordingly, we hold that clause (4) of Article 16 is not exception to clause (1) of Article 16. It is an instance of classification implicit in and permitted by clause (1). The speech of Dr Ambedkar during the debate on draft Article 10(3) [corresponding to Article 16(4)] in the Constituent Assembly   —  referred   to  in   para   693   —   shows   that   a substantial   number   of   members   of   the   Constituent Assembly insisted upon a “provision (being) made for the entry   of   certain   communities   which   have   so   far   been outside the administration”, and that draft clause (3) was put in in recognition and acceptance of the said demand. 39 It is a provision which must be read along with and in harmony with clause (1). Indeed, even without clause (4), it   would   have   been   permissible   for   the   State   to   have evolved such a classification and made a provision for reservation of appointments/posts in their favour. Clause (4) merely puts the matter beyond any doubt in specific terms. 742.  Regarding the view expressed in  Balaji,  1963 Supp 1 SCR 439 and  Devadasan , (1964) 4 SCR 680, it must be remembered that at that time it was not yet recognised by this Court that Article 16(1) being a facet of Article 14 does   implicitly   permit   classification.   Once   this   feature was   recognised   the   theory   of   clause   (4)   being   an exception to clause (1) became untenable. It had to be accepted that clause (4) is an instance of classification inherent in clause (1). Now, just as Article 16(1) is a facet or an elaboration of the principle underlying Article 14, clause (2) of Article 16 is also an elaboration of a facet of clause (1). If clause (4) is an exception to clause (1) then it is equally an exception to clause (2). Question then arises, in what respect if clause (4) an exception to clause (2), if ‘class’ does not means ‘caste’. Neither clause (1) nor clause (2) speak of class. Does the contention mean that clause   (1)   does   not   permit   classification   and   therefore clause (4) is an exception to it. Thus, from any point of view, the contention of the petitioners has no merit. Question 2(c): Whether Article 16(4) is exhaustive of the very concept of reservations? 744.  The aspect next to be considered is whether clause (4) is exhaustive of the very concept of reservations? In other words, the question is whether  any reservations can be provided outside clause (4) i.e., under clause (1) of Article 16. There are two views on this aspect. On a fuller consideration of the matter, we are of the opinion that clause (4) is not, and cannot be held to be, exhaustive of the   concept   of   reservations;   it   is   exhaustive   of reservations in favour of backward classes alone. Merely because, one form of classification is stated as a specific clause, it does not follow that the very concept and power of   classification   implicit   in   clause   (1)   is   exhausted thereby. To say so would not be correct in principle. But, at   the   same   time,   one   thing   is   clear.   It   is   in   very exceptional   situations,   —   and   not   for   all   and   sundry 40 reasons   —   that   any   further   reservations,   of   whatever kind, should be provided under clause (1). In such cases, the State has to satisfy, if called upon, that making such a provision was necessary (in public interest) to redress a specific situation. The very presence of clause (4) should act as a damper upon the propensity to create further classes   deserving   special   treatment.   The   reason   for saying so is very simple. If reservations are made both under   clause   (4)   as   well   as   under   clause   (1),   the vacancies   available   for   free   competition   as   well   as reserved categories would be a correspondingly whittled down and that is not a reasonable thing to do. Whether   clause   (1)   of   Article   16   does   not   permit   any reservations? 745.  For the reasons given in the preceding paragraphs, we must reject the argument that clause (1) of Article 16 permits   only   extending   of   preference,   concessions   and exemptions,   but   does   not   permit   reservation   of appointments/posts.   As   pointed   out   in   para   733   the argument that no reservations can be made under Article 16(1) is  really  inspired by  the opinion of  Powell,  J  in 57 L Ed 2d 750. But in the very same paragraph Bakke,  we had pointed out that it is not the unanimous opinion of the Court. In principle, we see no basis for acceding to the   said   contention.   What   kind   of   special   provision should be made in favour of a particular class is a matter for the State to decide, having regard to the facts and circumstances of a given situation — subject, of course, to the observations in the preceding paragraph.” (emphasis supplied) (ii) The   opinion   expressed   by   P.B.   Sawant,   J.   (for   himself)   is extracted hereunder: “ 428.  With the majority decision of this Court in  State of Kerala   v.   N.M.   Thomas,   (1976)   2   SCC   310,   having confirmed the minority opinion of Subba Rao, J in   T. Devadasan   v.   Union   of   India,   (1964)   4   SCR   680,  the settled judicial view is that clause (4) of Article 16 is not an   exception   to   clause   (1)   thereof,   but   is   merely   an emphatic way of stating what is implicit in clause (1). 429.   Equality postulates not merely legal equality but also real equality. The equality of opportunity has to be 41 distinguished from the equality of results. The various provisions of our Constitution and particularly those of Articles   38,   46,   335,   338   and   340   together   with   the Preamble, show that the right to equality enshrined in our   Constitution   is   not   merely   a   formal   right   or   a vacuous declaration. It is a positive right, and the State is under an obligation to undertake measures to make it real and effectual. …..  430.  If, however, clause (4) is treated as an exception to clause   (1),   an   important   but   unintended   consequence may   follow.   There   would   be   no   other   classification permissible under  clause (1), and clause (4) would be deemed to exhaust all the exceptions that can be made to clause (1). It would then not be open to make provision for  reservation in  services  in favour   of  say, physically handicapped, army personnel and freedom fighters and their   dependents,   project   affected   persons,   etc.   The classification   made   in   favour   of   persons   belonging   to these categories is not hit by clause (2).  Apart from the fact that they cut across all classes, the reservations in their favour are made on considerations other than that of backwardness within the meaning of clause (4). Some of them may belong to the backward classes while some may belong to forward classes or classes which have an adequate   representation   in   the   services.   They   are, however, more disadvantaged in their own class whether backward or forward. Hence, even on this ground it will have to be held that Article 16(4) carves out from various classes   for   whom   reservation   can  be   made,   a   specific class, viz., the backward class of citizens, for emphasis and to put things beyond doubt.  For these very reasons, it will also have to be held 431. that   so   far   as   “backward   classes”   are   concerned,   the reservations for them can only be made under clause (4) since they have been taken out from the classes for which reservation   can   be   made   under   Article   16(1).   Hence, Article 16(4) is exhaustive of all the reservations that can be made for the backward classes as such, but is not exhaustive of reservations that can be made for classes other than backward classes under Article 16(1). So also, no   reservation   can   be   made   under   Article   16(4)   for classes   other   than  “backward   classes”  implicit   in  that article. They have to look for their reservations, to Article 16(1). 42 432.   It may be added here that  reservations can take various forms whether they are made for backward or other   classes.   They   may   consist   of   preferences, concessions,   exemptions,   extra   facilities   etc.   or   of   an exclusive quota in appointments as in the present case. When   measures   other   than   an   exclusive   quota   for appointments   are   adopted,   they   form   part   of   the reservation measures or are ancillary to or necessary for availing   of   the   reservations.   Whatever   the   form   of reservation, the backward classes have to look for them to Article 16(4) and the other classes to Article 16(1).” (emphasis supplied) (iii) The opinion of S. Ratnavel Pandian, J. (for himself) is extracted hereunder: “ 168.   In   my   view,   clause   (4)   of   Article   16   is   not   an exception to Article 16(1) and (2) but it is an enabling provision and permissive in character overriding Article 16(1)   and   (2);   that   it   is   a   source   of   reservation   for appointments   or   posts   in   the   Services   so   far   as   the backward class of citizens is concerned and that under clause (1) of Article 16 reservation for appointments or posts can be made to other sections of the society such as physically handicapped etc. 169.   There is complete unanimity of judicial opinion of this Court that under Article 16(4) the State can make adequate provisions for reservations of appointments or posts in favour of any backward class of citizens, if in the opinion   of   the   State   such   ‘backward   class’   is   not adequately   represented   in   the   State.   In   fact   in   B. Venkataramana  v.  State of Madras,  AIR 1951 SC 229, a seven­Judge Bench of this Court held that “[r]eservation of   posts   in   favour   of   any   backward   class   of   citizens cannot, therefore, be regarded as unconstitutional”. Not a single decision of this Court has cast slightest shadow of doubt   on   the   constitutional   validity   of   reservation. Therefore, in view of the above position of law, I am not inclined to embark upon an elaborate discussion on this question any further.” 20. On behalf of the State of Punjab, it was argued that preferential treatment   given   by   the   State   to   certain   Scheduled   Castes   and 43 Scheduled   Tribes   does   not   violate   Article   14   but   brings   about proportional equality.   The classification made based on intelligible differentia is inter­se backwardness and share in population vis­à­vis proportion of representation in Government services.  The differentia bears   a   reasonable   nexus   with   the   object   sought   to   be   achieved. Those who are unequal class of Scheduled Caste and Scheduled Tribe can be given the benefit of reservation to ensure that benefit reaches to them as guaranteed under Article 14.   For this purpose, reliance has been placed on the following decisions: (i) In  Marri Chandra Shekhar Rao v. Dean, Seth G.S. Medical College & Ors.,  (1990) 3 SCC 130, the Court held: “ 8.  Article 15 of the Constitution prohibits discrimination on grounds of religion, race, caste, sex or place of birth. Article 15(4), however, enjoins that nothing in that article or in clause (2) of Article 29 of the Constitution shall prevent the State from making any special provision of the   advancement   of   any   socially   and   educationally backward classes of citizens or for the Scheduled Castes and   the   Scheduled   Tribes.   Therefore,   reservation   in favour of Scheduled Tribes or Scheduled Castes for the purpose   of   advancement   of   socially   or   educationally backward   citizens   to   make   them   equal   with   other segments of community in educational or job facilities is the mandate of the Constitution. Equality is the dictate of our   Constitution.   Article   14   ensures   equality   in   its fullness to all our citizens. State is enjoined not to deny to any persons equality before law and equal protection of the   law   within   the   territory   of   India.   Where   it   is necessary, however, for the purpose of bringing about real   equality   of   opportunity   between   those   who   are unequals, certain reservations are necessary and these should be ensured. Equality under the Constitution is a dynamic   concept   which   must   cover   every   process   of equalisation. Equality must become a living reality for the large masses of the people. Those who are unequal, in 44 fact, cannot be treated by identical standards; that may be   equality   in   law   but   it   would   certainly   not   be   real equality. Existence of equality of opportunity depends not merely on the absence of disabilities but on presence of abilities. It is not simply a matter of legal equality.  De jure equality must ultimately find its raison d’etre in de facto   equality.   The   State   must,   therefore,   resort   to compensatory   State   action   for   the   purpose   of   making people   who   are   factually   unequal   in   their   wealth, education or social environment, equal in specified areas. It is necessary to take into account de facto inequalities which exist in the society and to take affirmative action by way of giving preference and reservation to the socially and   economically   disadvantaged   persons   or   inflicting handicaps on those more advantageously placed, in order to   bring   about   real   equality.   Such   affirmative   action though   apparently   discriminatory   is   calculated   to produce  equality on a broader basis by eliminating de facto inequalities and placing the weaker sections of the community on a footing of equality with the stronger and more   powerful   sections   so   that   each   member   of   the community, whatever is his birth, occupation or social position may enjoy equal opportunity of using to the full his natural endowments of physique, of character and of intelligence. In this connection, reference may be made to the observations of this Court in  Pradeep Jain  v.  Union of India,  (1984) 3 SCC 654.” (emphasis supplied) (ii) In  Dr. Pradeep Jain & Ors. v. Union of India & Ors.,  (1984) 3 SCC 654, the following observations were made:  “ 13.   …..   What   the   famous   poet   William   Blake   said graphically is very true, namely, “One law for the Lion and the Ox is oppression”. Those who are unequal, in fact, cannot be treated by identical standards; that may be   equality   in   law   but   it   would   certainly   not   be   real equality.  It is, therefore, necessary to take into account de facto inequalities which exist in the society and to take affirmative   action   by   way   of   giving   preference   to   the socially   and   economically   disadvantaged   persons   or, inflicting   handicaps   on   those   more   advantageously placed, in order to bring about real equality. ….”  (emphasis supplied) 45 (iii) In  Union of India & Ors. v. Rakesh Kumar & Ors.,  (2010) 4 SCC 50, it was opined:  “ 37.  It is a well­accepted premise in our legal system that ideas   such   as   “substantive   equality”   and   “distributive justice”   are   at   the   heart   of   our   understanding   of   the guarantee of “equal protection before the law”. The State can   treat   unequals   differently   with   the   objective   of creating a level­playing field in the social, economic and political   spheres.  The   question   is   whether   “reasonable classification” has been made on the basis of intelligible differentia and whether the same criteria bears a direct nexus   with   a   legitimate   governmental   objective.   When examining the validity of affirmative action measures, the enquiry   should   be   governed   by   the   standard   of proportionality   rather   than   the   standard   of   “strict scrutiny”.  Of course, these affirmative action measures should   be   periodically   reviewed   and   various   measures modified or adapted from time to time in keeping with the changing social and economic conditions. Reservation of seats   in   panchayats   is   one   such   affirmative   action measure enabled by Part IX of the Constitution.” (emphasis supplied) (iv) In   Dega   Venkata   Harsha   Vardhan   &   Ors.   v.   Akula   Ventaka Harshavardhan & Ors.,  (2019) 12 SCC 735, similar observations were made. The object­oriented approach has to be adopted as observed in 21. S.R. Chaudhuri v. State of Punjab & Ors.,  AIR 2001 SC 2707,  T.M.A. Pai Foundation & Ors. v. State of Karnataka & Ors.,  (2002) 8 SCC 481, Sobha Hymavathi Devi v. Setti Gangadhara Swamy & Ors.,  AIR 2005 SC 800.  In  M. Nagaraj, the  following observations were made: “ 122.   We   reiterate   that   the   ceiling   limit   of   50%,   the concept   of   creamy   layer   and   the   compelling   reasons, namely, backwardness, inadequacy of representation and 46 overall   administrative   efficiency   are   all   constitutional requirements without which the structure of equality of opportunity in Article 16 would collapse.” In Re. Application of Creamy Layer Concept to the Scheduled Castes: (a) In   ,   within   those   identified   as   backward 22. Indra   Sawhney classes, exclusion had been permitted to those who are socially and educationally advanced.  B.P. Jeevan Reddy, J. (for himself and other three Judges) observed thus: “ 792.   …..While we agree that clause (4) aims at group backwardness,   we   feel   that   exclusion   of   such   socially advanced members will make the ‘class’ a truly backward class and would more appropriately serve the purpose and object of clause (4). (This discussion is confined to Other Backward Classes only and has no relevance in the case of Scheduled Tribes and Scheduled Castes). 795.  We see no reason to qualify or restrict the meaning of the expression “backward class of citizens” by saying that   it   means   those   other   backward   classes   who   are situated similarly to Scheduled Castes and/or Scheduled Tribes. As pointed out in para 786, the relevant language employed in both the clauses is different. Article 16(4) does   not   expressly   refer   to   Scheduled   Castes   or Scheduled Tribes; if so, there is no reason why we should treat their backwardness as the standard backwardness for all those claiming its protection. As a matter of fact, neither   the   several   castes/groups/tribes   within   the Scheduled   Castes   and   Scheduled   Tribes   are   similarly situated nor  are the Scheduled Castes and Scheduled Tribes similarly situated. If any group or class is situated similarly to the Scheduled Castes, they may have a case for inclusion in that class but there seems to be no basis either   in   fact   or   in   principle   for   holding   that   other classes/groups must  be situated similarly  to them for qualifying as backward classes. There is no warrant to import any such  a priori notions  into the concept of Other Backward   Classes.   At   the   same   time,   we   think   it appropriate to clarify that backwardness, being a relative 47 term, must in the context be judged by the general level of advancement of the entire population of the country or the   State,   as   the   case   may   be.   More   than   this,   it   is difficult   to   say.   How   difficult   is   the   process   of ascertainment of backwardness would be known if one peruses Chapters III and XI of Volume I of the Mandal Commission Report along with Appendixes XII and XXI in Volume II. It must be left to the Commission/Authority appointed to identify the backward classes to evolve a proper and relevant criteria and test the several groups, castes,   classes   and   sections   of   people   against   that criteria. If,  in any case,  a particular  caste or  class  is wrongly   designated   or   not   designated   as   a   backward class, it can always be questioned before a court of law as well. We may add that relevancy of the criteria evolved by Mandal   Commission   (Chapter   XI)   has   not   been questioned   by   any   of   the   counsel   before   us.   Actual identification is a different matter, which we shall deal with elsewhere. 796.­797.  We may now summarise our discussion under Question No. 3. ( a ) A caste can be and quite often is a social class in India. If it is backward socially, it would be a backward class for the purposes of Article 16(4). Among non­Hindus, there are several occupational groups, sects and   denominations,   which   for   historical   reasons   are socially backward. They too represent backward social collectivities for the purposes of Article 16(4). ( b ) Neither the constitution nor the law prescribe the procedure or method of identification of backward classes. Nor is it possible or advisable for the court to lay down any such procedure or  method.  It must be left to the authority appointed   to   identify.   It   can   adopt   such method/procedure as it thinks convenient and so long as its survey covers the entire populace, no objection can be taken to it. Identification of the backward classes can certainly be done with reference to castes among, and along with, other groups, classes and sections of people. One can start the process with the castes, wherever they are   found,   apply   the   criteria   (evolved   for   determining backwardness)   and  find   out   whether   it   satisfies   the criteria. If it does — what emerges is a “backward class of citizens” within the meaning of and for the purposes of Article 16(4). Similar process can be adopted in the case of other occupational groups, communities and classes, so as to cover the entire populace. The central idea and overall   objective   should   be   to   consider   all   available 48 groups,   sections   and   classes   in   society.   Since   caste represents   an   existing,   identifiable   social   group/class encompassing an overwhelming majority of the country’s population, one can well begin with it and then go to other groups, sections and classes. ( c ) It is not necessary for a class to be designated as a backward class that it is situated   similarly   to   the   Scheduled   Castes/Scheduled Tribes. ( d ) ‘Creamy layer’ can be, and must be, excluded. ( e )   It   is   not   correct   to   say   that   the   backward   class contemplated by Article 16(4) is limited to the socially and educationally backward classes referred to in Article 15(4)   and   Article   340.   It   is   much   wider.   The   test   or requirement   of   social   and   educational   backwardness cannot be applied to Scheduled Castes and Scheduled Tribes,   who   indubitably   fall   within   the   expression “backward class of citizens”. The accent in Article 16(4) appears to be on social backwardness. Of course, social, educational   and   economic   backwardness   are   closely intertwined   in   the   Indian   context.   The   classes contemplated by Article 16(4) may be wider than those contemplated by Article 15(4).” (emphasis supplied) 23. In  Jarnail Singh,  it was held that the application of the creamy layer concept to Articles 341 and 342 does not in any way tinker with the Presidential List.  Following discussion was made: “ 26.   The   whole   object   of   reservation   is   to   see   that Backward Classes of citizens move forward so that they may march hand in hand with other citizens of India on an   equal   basis.   This   will   not   be   possible   if   only   the creamy layer within that class bag all the coveted jobs in the public sector and perpetuate themselves, leaving the rest of the class as backward as they always were. This being the case, it is clear that when a court applies the creamy   layer   principle   to   Scheduled   Castes   and Scheduled Tribes, it does not in any manner tinker with the Presidential List under Articles 341 or 342 of the Constitution of India. The caste or group or sub­group named in the said List continues exactly as before. It is only those persons within that group or sub­group, who have   come   out   of   untouchability   or   backwardness   by virtue of belonging to the creamy layer, who are excluded from the benefit of reservation. Even these persons who are   contained   within   the   group   or   sub­group   in   the 49 Presidential Lists continue to be within those Lists. It is only when it comes to the application of the reservation principle under Articles 14 and 16 that the creamy layer within that sub­group is not given the benefit of such reservation. 27.   We   do   not   think   it   necessary   to   go   into   whether Parliament   may   or   may   not   exclude   the   creamy   layer from the Presidential Lists contained under Articles 341 and 342. Even on the assumption that Articles 341 and 342   empower   Parliament   to   exclude   the   creamy   layer from the groups or sub­groups contained within these Lists,   it   is   clear   that   constitutional   courts,   applying Articles 14 and 16 of  the  Constitution  to exclude  the creamy   layer   cannot   be   said   to   be   thwarted   in   this exercise by the fact that persons stated to be within a particular   group   or   sub­group   in   the   Presidential   List may   be   kept   out   by   Parliament   on   application   of   the creamy   layer   principle.  One   of   the   most   important principles   that   has   been   frequently   applied   in constitutional   law   is   the   doctrine   of   harmonious interpretation.   When   Articles   14   and   16   are harmoniously interpreted along with other Articles 341 and 342, it is clear that Parliament will have complete freedom   to   include   or   exclude   persons   from   the Presidential   Lists   based   on   relevant   factors.   Similarly, constitutional   courts,   when   applying   the   principle   of reservation,   will   be   well   within   their   jurisdiction   to exclude the creamy layer from such groups or sub­groups when applying the principles of equality under Articles 14 and 16 of the Constitution of India. We do not agree with Balakrishnan, C.J.’s statement in  Ashoka Kumar Thakur, (2008) 6 SCC 1 that the creamy layer principle is merely a   principle   of   identification   and   not   a   principle   of equality. 28.  Therefore, when  Nagaraj,  (2006) 8 SCC 212, applied the creamy layer test to Scheduled Castes and Scheduled Tribes in exercise of application of the basic structure test to uphold the constitutional amendments leading to Articles 16(4­A) and 16(4­B), it did not in any manner interfere with Parliament’s power  under Article 341 or Article 342. We are, therefore, clearly of the opinion that this part of the judgment does not need to be revisited, and   consequently,   there   is   no   need   to   refer   Nagaraj, (2006) 8 SCC 212 to a seven­Judge Bench. We may also add at this juncture that  Nagaraj,  (2006) 8 SCC 212 is a 50 unanimous judgment of five learned Judges of this Court which has held sway since the year 2006. This judgment has been repeatedly followed and applied by a number of judgments of this Court, namely:   Anil Chandra  v.  Radha Krishna Gaur,  (2009) 9 SCC 28.1. 454   (two­Judge Bench) (see paras 17 and 18).     v.   (2011) 1 28.2. Suraj Bhan Meena State of Rajasthan,   SCC 467   (two­Judge Bench) (see paras 10, 50, and 67). 28.3.   U.P. Power Corpn. Ltd.   v.   Rajesh Kumar,   (2012) 7 SCC 1, (two­Judge Bench) [see paras 61, 81( ix ), and 86]. 28.4.   S. Panneer Selvam  v.  State of T.N.,  (2015) 10 SCC 292, (two­Judge Bench) (see paras 18, 19, and 36). 28.5.   Central Bank of India  v.  SC/ST Employees Welfare Assn.,  (2015) 12 SCC 308 (two­Judge Bench) (see paras 9 and 26).     v.   (2016) 11 28.6. Suresh Chand Gautam State of U.P.,   SCC 113 (two­Judge Bench) (see paras 2 and 45). 28.7.   B.K. Pavitra   v.   Union of India,   (2017) 4 SCC 620 (two­Judge Bench) (see paras 17 to 22).” (emphasis supplied) 24. Reliance has been placed upon  Ashoka Kumar Thakur v. Union of India and Ors. , (2008) 6 SCC 1, to hammer home the point that the decision   in   Indra   Sawhney   (supra)   was   limited   to   other   backward classes and not to Scheduled Castes. It was observed:       “ 395.  In        Sawhney (I),    1992 Supp (3) SCC 217, the entire discussion was confined only to Other Backward Classes. Similarly, in the instant case, the entire discussion was confined only to Other  Backward Classes. Therefore, I express   no   opinion   with   regard   to   the   applicability   of exclusion of creamy layer to the Scheduled Castes and Scheduled Tribes. 633.   In   Indra   Sawhney   (1) ,   1992   Supp   (3)   SCC   217, creamy layer exclusion was only in regard to OBC. Reddy, J. speaking for the majority at SCC p. 725, para 792, stated   that   “[t]his   discussion   is   confined   to   Other Backward Classes only and has no relevance in the case 51 of Scheduled Tribes and Scheduled Castes”. Similarly, in the instant case, the entire discussion was confined only to   Other   Backward   Classes.  Therefore,   I   express   no opinion with regard to the applicability of exclusion of creamy   layer   to   the   Scheduled   Castes   and   Scheduled Tribes.”                (emphasis supplied) In  Ashoka Kumar  (supra), no opinion was expressed concerning the creamy layer concept to Scheduled Castes and Scheduled Tribes. However, now  Jarnail Singh  (supra) is crystal clear in that regard and lays down that it can be applied to Scheduled Castes and Scheduled Tribes,   and   that   would   not   amount   to   tinkering   with   lists   under Articles 341 and 342. The question involved in the present matter is of classification and thereby preferential treatment without depriving any caste benefit of reservation.     25. It was argued that   E.V. Chinnaiah   is contrary to other binding decisions in  K.C. Vasanth Kumar  and  N.M. Thomas . (a) In   K.C.   Vasanth   Kumar   decision   in   M.   R.   Balaji   was distinguished. It was held that classification between backward and more backward is necessary to help more backward classes.  The sub­ classification was held to be permissible to help those classes who are definitely   far   behind   the   advanced   classes,   but   ahead   of   the   very backward classes.  Following opinion was expressed: “  It was also observed in   AIR 1963 SC 649, that 55. Balaji, the   sub­classification   made   by   the   reservation   order between backward classes and more backward classes 52 did not appear to be justified under Article 15(4) as it appeared   to   be   a   measure   devised   to   benefit   all   the classes   of   citizens   who   were   less   advanced   when compared with the most advanced classes in the State, and that was not the scope of Article 15(4). A result of the sub­classification   was   that   nearly   90   per   cent   of   the population of the State was treated as backward. The propriety of such a course may be open to question on the facts of each case, but we do not see why on principle there cannot be a classification into backward classes and   more   backward   classes,   if   both   classes   are   not merely   a   little   behind,   but   far   far   behind   the   most advanced classes. In fact such a classification would be necessary to help the more backward classes; otherwise those of the backward classes who might be a little more advanced than the more backward classes might walk away   with   all   the   seats,   just   as,   if   reservation   was confined   to   the   more   backward   classes   and   no reservation   was   made   to   the   slightly   more   advanced backward classes, the most advanced classes would walk away with all the seats available for the general category leaving none for the backward classes.  All that we can say is that sub­classification may be permissible if there are classes of people who are definitely far behind the advanced   classes   but   ahead   of   the   very   backward classes.” (emphasis supplied) (b) In  N.M. Thomas , it was observed that there could be no objection to further classification within a class.  It was held that men are born different, and some sort of differential treatment is required to achieve proportional equality.  The Court opined thus: “ 82.   The word “caste” in Article 16(2) does not include “scheduled caste”. The definition of “Scheduled Castes” in Article 366(24) means such castes, races or tribes or parts of or groups within such castes, races, or tribes as are deemed under Article 341   to   be   Scheduled   Castes   for   the   purposes   of   this Constitution. This shows that it is by virtue of the notification of the President   that   the   Scheduled   Castes   come   into   being. 53 Though the members of the Scheduled Castes are drawn from castes, races or tribes, they attain a new status by virtue of the Presidential notification. Moreover, though the members of tribe might be included in Scheduled Castes, tribe as such is not mentioned in Article 16(2). 83.  A classification is reasonable if it includes all persons who are similarly situated with respect to the purpose of the   law.   In   other   words,   the   classification   must   be founded on some reasonable ground which distinguishes persons   who   are   grouped   together   and   the   ground   of distinction   must   have   rational   relation   to   the   object sought to be achieved by the rule or even the rules in question. It is a mistake to assume a priori that there can be no classification within a class, say, the lower division clerks. If there are intelligible differentia which separates a   group   within   that   class   from   the   rest   and   that differentia have nexus with the object of classification, I see   no   objection   to   a   further   classification   within   the class. It is no doubt a paradox that though in one sense classification brings about inequality, it is promotive of equality   if   its   object   is   to   bring   those   who   share   a common   characteristic   under   a   class   for   differential treatment for sufficient and justifiable reasons.  In this view, I have no doubt that the principle laid down in  All India   Station   Masters   and   Assistant   Station   Masters Association  v.  General Manager, Central Railway,  (1960) 2 SCR 311;   v.   and  S.G. Jaisinghani Union of India State of J&K.   v.   Triloki Nath Khosa,   (1974) 1 SCR 771, has no application here.    * 167.   A combined reading of  Article 46 and clauses (24) and (25) of Article 366 clearly shows that the members of the scheduled castes and the scheduled tribes must be presumed to be backward classes of citizens, particularly when the Constitution gives the example of the scheduled castes   and   the   scheduled   tribes   as   being   the   weaker sections of the society. 169.  Thus in view of these provisions the members of the scheduled   castes   and   the   scheduled   tribes   have   been given   a   special   status   in   the   Constitution   and   they constitute a class by themselves. That being the position it   follows   that   they   do   not   fall   within   the   purview   of Article   16(2)   of   the   Constitution   which   prohibits discrimination between the members of the same caste. 54 If, therefore, the members of the scheduled castes and the scheduled tribes are not castes, then it is open to the State   to   make   reasonable   classification   in   order   to advance or lift these classes so that they may be able to be properly represented in the services under the State. This can undoubtedly be done under Article 16(1) of the Constitution.” (emphasis supplied) It was argued that the class of citizens cannot be treated to be 26. socially and educationally backward till perpetuity those who have come up must be excluded like the creamy layer.  The question arises for exclusion by courts of such class.   The power of the court was upheld in  Jarnail Singh.    To take home the submission, reliance has been placed on   Jagdish Negi, President, Uttarakhand Jan Morcha,   in which it was held as under: “ 9.   It is, therefore, obvious that residents of hills and Uttarakhand   areas   were   treated   as   socially   and educationally   backward   classes   of   citizens   entitled   to benefit   under   Articles   15(1),   15(4)   and   29(2)   of   the Constitution in the year 1974 when this Court decided that case.  But simply on this basis it cannot be urged that this class of citizens could be condemned as socially and educationally backward class of citizens till eternity, however   much   they   may   like   to   be   stigmatized   as educationally   and   socially   backward   class   of   citizens. This class is always required to be judged in the light of the existing fact situation at a given point of time. There cannot   be   a   class   of   citizens   which   can   be   treated perpetually to be a socially and educationally backward class of citizens. Every citizen has the right to develop socially and educationally. …….   It   is,   however,   not   possible   to   agree   with   the 14. contention of learned Senior Counsel for the petitioners that   such   reservation   should   continue   without   any limitation or there cannot be periodical review about the said reservation policy. …..   Consequently the question whether   a   given   category   of   citizens   continues   to   be 55 socially and educationally backward class of citizens at a given point of time or not has to be left to the State concerned for its objective decision from time to time. The State cannot be bound in perpetuity to treat such classes of   citizens   for   all   times   as   socially   and   educationally backward   classes   of   citizens.  The   principle   of   “once   a mortgage   always   a   mortgage”   cannot   be   pressed   into service   for   submitting   that   once   a   backward   class   of citizens, always such a backward class. In other words, it is open to the State to review the situation from time to time and to decide whether a given class of citizens that has   earned   the   benefit   of   27   per   cent   reservation   as socially and educationally backward class of citizens has continued to form a part of that category or has ceased to fall in that category. Thereby it cannot be said that the first respondent is adopting a policy which is contrary to the constitutional scheme of reservation. Within the four corners of Article 15(4) or Article 16(4) such an exercise cannot be said to be unauthorised. Such an exercise has been upheld by the Constitution Bench of this Court in Indra Sawhney   v.   Union of  India , 1992  Supp (3)  SCC 217.” (emphasis supplied) In Re. Effect of insertion of Article 342A: 27. Article 341 is extracted hereunder: “341. Scheduled Castes .—(1) The President may with respect to any State or Union Territory, and where it is a State, after consultation with the Governor thereof, by public notification, specify the castes, races or tribes or parts of or groups within castes, races or tribes which shall for the purposes of this Constitution be deemed to be Scheduled Castes in relation to that State or Union territory, as the case may be. (2) Parliament may by law include in or exclude from the list of Scheduled Castes specified in a notification issued under clause (1) any caste, race or tribe or part of or   group  within  any   caste,   race   or   tribe,  but   save   as 56 aforesaid a notification issued under the said clause shall not be varied by any subsequent notification.” Articles 342 and 342A deal with Scheduled Tribes and socially and educationally backward classes respectively.  They are extracted hereunder: “ 342.   Scheduled   Tribes .—(1)   The   President   may   with respect to any State or Union territory, and where it is a State, after consultation with the Governor thereof, by public   notification,   specify   the   tribes   or   tribal communities or parts of or groups within tribes or tribal communities   which   shall   for   the   purposes   of   this Constitution   be   deemed   to   be   Scheduled   Tribes   in relation to that State or Union territory, as the case may be. (2) Parliament may by law include in or exclude from the list of Scheduled Tribes specified in a notification issued under clause (1) any tribe or tribal community or part of or group within any tribe or tribal community, but save as aforesaid a notification issued under the said clause shall not be varied by any subsequent notification. 342A. Socially and educationally backward classes .— (1) The President may with respect to any State or Union territory, and where it is a State, after consultation with the Governor thereof, by public notification, specify the socially and educationally backward classes which shall for the purposes of this Constitution be deemed to be socially and educationally backward classes in relation to that State or Union territory, as the case may be. (2) Parliament may by law include in or exclude from the Central   List   of   socially   and   educationally   backward classes specified in a notification issued under clause (1) any socially and educationally backward class, but save as aforesaid a notification issued under the said clause shall not be varied by any subsequent notification.” It is provided in Article 341(1) that the President may specify the castes, races or tribes or parts of or groups within castes, races or tribes in relation to a State or Union territory.  As per Article 341(2), 57 the Parliament has the power to include or exclude from the list of Scheduled Castes.  Article 366 defines ‘Scheduled Castes’, ‘Scheduled Tribes’ and ‘Socially and Educationally Backward Classes’, thus: “366.   Definitions.—In   this   Constitution,   unless   the context otherwise requires, the following expressions have  the  meanings  hereby  respectively  assigned   to them, that is to say— (24) “Scheduled Castes” means such castes, races or tribes or parts of or groups within such castes, races or   tribes   as   are   deemed   under   article   341   to   be Scheduled   Castes   for   the   purposes   of   this Constitution;” (25) “Scheduled Tribes” means such tribes or tribal communities or parts of or groups within such tribes or tribal communities as are deemed  under Article 342 to be Scheduled Tribes for the purposes of this Constitution; (26C) “socially and educationally backward classes” means such backward classes as are so deemed under article 342A for the purposes of this Constitution;” Article   342A   has   been   inserted   by   the   Constitution   (One Hundred and Second Amendment) Act, 2018, w.e.f. 14.8.2018.   In Indra   Sawhney,   the   question   of   reservation   of   socially   and educationally   backward   classes   was   involved.     Article   342A's provisions   are   pari   materia   to   Articles   341   and  342   dealing   with Scheduled   Castes   and   Scheduled   Tribes.     Under   Article   342A   the President is empowered to issue public notification with respect to socially,   and   educationally   backward   classes   which   shall   for   the 58 Constitution be deemed to be socially and educationally backward classes in relation to that State or Union territory and the Parliament may by law has the power to include in or exclude from the Central list   of   socially   and   educationally   backward   class.   The   power   of variation can be exercised only once.  When we consider the definition of ‘socially and educationally backward classes’ as defined in Article 366(26C), it means such backward classes as are so deemed under Article 342A for the purposes of the Constitution.   In order to be recognised, it is necessary that socially and educationally class to find a   place   in   the   notification   issued   under   Article   342A(1).     The provisions of Articles 341, 342, and 342A are   pari materia , and the reservation for socially and educationally backward classes was the subject  matter   under   consideration  in   Indra   Sawhney .    Thus,  the question arises how different opinions can be expressed with respect to Scheduled Castes, Scheduled Tribes, and socially and educationally backward   classes   for   the   purposes   of   the   classification.     The provisions of Article 16(4) and Article 342A indicate that it would not be   permissible   to   adopt   different   criteria   for   Scheduled   Castes, Scheduled Tribes, and socially and educationally backward classes. The authoritative pronouncement is required with respect to the effect of   aforesaid   provisions   of   the   Constitution   and   whether   sub­ classification   is   permissible   only   with   respect   to   the   socially   and 59 educationally backward classes covered under Article 342A read with Article   366(26C)   and   not   with   respect   to   Scheduled   Castes   and Scheduled Tribes covered under similar provisions, i.e., under Articles 341 and 342 read with Article 366(24) and   366(25)   respectively.  The question of immense public importance arises in view of the insertion of Article 342A.  When we consider   , permitting such Indra Sawhney classification   of   socially   and   educationally   backward   class,   and provisions of Articles 341, 342, and 342A are  pari materia , the Court is required to have a fresh look on the decision rendered in   E.V. Chinnaiah.  In the spirit of constitutional provisions, the question is required   to   be   re­examined   authoritatively   by   this   Court   being   of immense public importance.  Thus, the case is required to be heard by a larger Bench than the one which decided  E.V. Chinnaiah. Whether   sub­classification   amounts   to   exclusion   under   Article 341(2)? 28. Whether   sub­classification   amounts   to   exclusion?     What   is provided under Articles 341(2), 342(2), and 342A(2) with respect to Scheduled Castes, Scheduled Tribes, and socially and educationally backward classes in the Central list, the Parliament has the power concerning inclusion or exclusion.  Once there is exclusion, there is no power to re­include.  The Parliament has the power to include in or 60 exclude from the Central list of Scheduled Castes, Scheduled Tribes, and socially and educationally backward classes.   The   question   arising   for   consideration   is   whether   sub­ 29. classification   made   or   preferential   treatment   within   the   class   of Scheduled Castes, Scheduled Tribes and socially and educationally backward   classes   can   be   said   to   be   an   exercise   of   inclusion   or exclusion particularly when the other castes in the list of Scheduled Caste persons are not deprived of the benefit of reservation in totality. All the castes included in the list of Scheduled Caste are given the benefit of reservation as per representation in service, but only specific percentage fixed for preferential treatment to a caste/class which was not able to enjoy the benefit of reservation on account of their being more backward within the backward classes of Scheduled Castes.  The preferential   treatment   would   not   tantamount   to   excluding   other classes as total deprivation caused to any of the castes in the list of Scheduled Caste under Article 341(2).  Caste is nothing but a class. It is  the   case   of   classification   to   provide   benefit   to   all   and  to   those deprived of the benefit of reservation, being the poorest of the poor. Whether the action based on intelligible differentia to trickle down the benefit   can   be   said   to   be   violative   of   Articles   14   and   16   of   the Constitution and whether sub­classification can be said to be an act of inclusion  or  exclusion  particularly  when  various  reports indicating 61 that there is inequality inter se various castes included within the list of Scheduled Castes. They do not constitute homogenous class have been   relied   upon.     Based   on   the   report   and   to   give   adequate representation to those who continue to remain the most backward of the downtrodden class, the provisions containing a certain percentage of   preferential   treatment   subject   to   availability   without   depriving others in the list were made. 30. In   the   Speech   made   by   Dr.   Ambedkar   in   the   Constituent Assembly regarding the enactment of Articles 341 and 342, he stated that the object is to eliminate any kind of political factor in the matter of the disturbance in the schedule so published by the President. The same has been referred to in  Milind  thus: “14.   In   the   debates   of   Constituent   Assembly   (Official Report, Vol. 9) while moving to add new Articles 300­A and  300­B  after   Article   300  (corresponding   to  Articles 341   and   342   of   the   Constitution),   Dr   B.R.   Ambedkar explained as follows: “The object of these two articles, as I stated, was to eliminate the necessity of burdening the Constitution with   long   lists   of   Scheduled   Castes   and   Scheduled Tribes.   It   is   now   proposed   that   the   President   in consultation   with   the   Governor   or   ruler   of   a   State should have the power to issue a general notification in the Gazette specifying all the castes and tribes or groups thereof deemed to be Scheduled Castes and Scheduled Tribes for the purpose of these privileges which have been defined for them in the Constitution. The only limitation that has been imposed is this: that once a notification has been issued by the President, which, undoubtedly, he will be issuing in consultation with   and   on  the   advice   of   the   Government   of   each State, thereafter, if any elimination was to be made 62 from the list so notified or any addition was to be made that   must   be   made   by   Parliament   and   not   by   the   President.    The object is to eliminate any kind of political factors having a play in the matter of the disturbance in the schedule so published by the President .” (emphasis supplied) 31. The   law   is   settled   that   once   the   President   has   issued   a notification specifying the list included in the Scheduled under Article 341(1),   the   Parliament   is   competent   to   make   the   variation   in   the notification   as   provided   under   Article   341(2)   from   the   following decisions: (i)    B. Basavalingappa v. D. Munichinnappa , (1965) 1 SCR 316, it was held   that   the   power   was   given   to   the   Parliament   to   modify   the notification   and   any   subsequent   notification   shall   not   vary   same; hence, the making of notification by the President is final for all times except for modification by law as provided by clause (2). (ii) In   Bhaiya Lal v. Harikishan Singh   (1965) 2 SCR 877, it was observed that before issuing a public notification under Article 341(1), an elaborate enquiry is required to be made. As a result, thereof social justice is sought to be done to the castes, races, or tribes.  There can be   specifications   by   reference   to   different   areas   in   the   State. Educational and social backwardness may not be uniform or of the same intensity in the whole of the State. 63 (iii) In   Srish Kumar Choudhury v. State of Tripura & Ors ., (1990) Supp. SCC 220, it was opined that the State Government may initiate appropriate proposals for modification in case the claim is genuine and tenable. (iv) In   Palghat   Jilla   Thandan   Samudhaya   Samrakshna   Samithi   & Anr. v. State of Kerala & Anr ., (1994) 1 SCC 359, it was held that no enquiry could be held or evidence let in to determine whether or not some particular caste falls within it or outside it.  (v) In   Milind ,   law   to   a   similar   effect   was   laid   down   whether   a particular Scheduled Caste or Scheduled Tribe in the list is to be determined looking to them as they are.  The Article does not permit anyone to seek modification by leading evidence that other caste or tribe is part of the castes or tribes mentioned in the list. No purpose would be served to look at gazetteers or glossaries for establishing the same.  It is not open to the court to modify or vary the order. (vi) In  , it was held that any expansion/deletion of the list Bir Singh of   Scheduled   Castes/Scheduled   Tribes   by   any   authority   except Parliament would be against the constitutional mandate under Articles 341 and 342.  If in the opinion of a State it is necessary to extend the benefit   of   reservation   to   a   class/category   of   Scheduled Castes/Scheduled Tribes beyond those specified in the lists, the State 64 to make its views in the matter prevail with the central authority to enable   an   appropriate   parliamentary   exercise   to   be   made   by   an amendment of the lists of Scheduled Castes/Scheduled Tribes. (vii) In  Heikham Surchandra Singh & Ors. v. Representatives of “Lois” Kakching, Manipur (A scheduled caste uplift body) & Ors ., (1997) 2 SCC 523,   it   was   observed   that  for   the   purpose   of   the   Constitution, “Scheduled Tribes” defined under Article 366(25) as substituted under the Act, and the Second Schedule are conclusive.      (viii) In  Shree Surat Valsad Jilla K.M.G. Parishad v. Union of India & Ors ., (2007) 5 SCC 360, law to a similar effect was laid down. (ix) Article 341(1) protects the Scheduled Caste's members, having regard   to   their   economic   and   educational   backwardness.   In   that context, the President is empowered to limit the notification to parts or groups within the castes. The notification issued in terms of the said provision is exhaustive. The legal fiction is required to be given its full effect as laid down in   Punit Rai v. Dinesh Chaudhary , (2003) 8 SCC 204.     In   Punit   Rai,   it   was   observed   that  the   President   has   been authorised   to   limit   the   notification   to   parts   or   groups   within   the castes. The notification issued is exhaustive.   The object of Article 341(1)   is   to   provide   preferential   right   by   way   of   protection   to   the 65 members of the Scheduled Castes having regard to the economic and educational backwardness from which they suffer. (x) In   Subhash   Chandra   v.   Delhi   Subordinate   Services   Selection , (2009) 15 SCC 458, the question arose concerning migrants Board not listed in the Presidential notification.   Whether they could claim the benefit of reservation?  It was held that the subject of reservation, vis­à­vis inclusion of castes/tribes. The presence of Articles 338, 338­ A,   341,   342   in   the   Constitution   precludes   that.     The   Central Government and the State Government may lay down a policy decision regarding reservation having regard to Articles 15 and 16, but such a policy cannot violate other constitutional provisions. 32. For   revisiting   the   decision   of   E.V.   Chinnaiah   and   doctrine   of stare decisis , several decisions have been cited at the Bar.  They are as follows: (a) In  Sambhu Nath Sarkar v. State of West Bengal & Ors.,  (1973) 1 SCC 856, it was held that the Court would review its earlier decisions if it is satisfied with its error or of the baneful effect such a decision would have on the general interest of the public or if it is inconsistent with the legal philosophy of Constitution, as such perpetuation would be harmful to public interests. 66 (b) In  State of Washington v. Dawson & Co.,  264 U.S. 219, observed that   a   judgment   seriously   affects   the   lives   of   men,   women,   and children, and the general welfare, the stare decisis is not a universal, inexorable command.   (c) In  David Burnet v. Colorado Oil & Gas Company,  285 U.S. 393, it was observed that in cases involving the Federal Constitution, where correction   through   legislative   action   is   practically   impossible,   this court has often overruled its earlier decisions.  The court bows to the lessons of experience and the force of better reasoning, recognising that the process of trial and error, fruitful in the physical sciences, is also appropriate in the judicial function. (d) In  Graves v. People of the State of New York,  306 U.S. 466, it was observed   that   the   ultimate   touchstone   of   constitutionality   is   the Constitution itself and not what we have said about it. (e) In  Martin v. Hunter’s Lessee,  14 U.S. (1 Wheat.) 304; 4 L. Ed. 97, 102, it was held that it could not be foreseen what new changes and modifications   of   power   might   be   indispensable   to   effectuate   the general   objects   of   the   charter;   and   restrictions   and   specifications, which, at the present, might seem salutary, might, in the end, prove the overthrow of the system itself.   67 (f) In   Bengal Immunity Company Limited v. State of Bihar & Ors., (1955) 2 SCR 603, this Court observed that if the Court is convinced of the baneful effect on the general interests of the public, the decision has to be revisited, if its effect is far­reaching as it affects the rights of all consuming public. (g) In   it   was   laid   down   that   a  right   becomes   a M.   Nagaraj,   fundamental right because it has foundational value.  A Constitution is to be given a generous and purposive construction. It would enable the citizens to enjoy the rights guaranteed by it in the fullest measure. (h) In   I.R.   Coelho,   it   was   held   that   the   Court   can   also   examine additional grounds in the constitutional matters of public interest. 33. With   respect   to   the   value   of   binding   precedent,   Shri   Sanjay Hegde, learned senior counsel, has relied upon the following decisions: (a) Keshav Mills Co. Ltd. v. Commissioner of Income Tax , (1965) 2 SCR 908, to lay down that unless there are compelling and substantial reasons,   the   court   would   be   reluctant   to   entertain   pleas   for   the reconsideration and revision of its earlier decision. (b) In   Union of India & Anr. v. Raghubir Singh (dead) by LRs. etc ., (1989) 2 SCC 754, while laying down that the doctrine of binding precedent has the merit of promoting certainty and consistency in judicial decisions.  68 34. It was rightly pointed out by Shri R. Venkataramani that no provision and indeed no word or expression of the Constitution exists in isolation; they are necessarily related to transforming and, in turn being   transformed   by   other   provisions,   words   and   phrases   in   the Constitution as held in  GVK. Industries Limited & Anr. v. Income Tax  (2011) 4 SCC 36.  The observations made are extracted Officer & Anr., hereunder: “ 37.  In interpreting any law, including the Constitution, the text of the provision under consideration would be the   primary   source   for   discerning   the   meanings   that inhere in the enactment. However, in light of the serious issues   it   would   always   be   prudent,   as   a   matter   of constitutional necessity, to widen the search for the true meaning,   purport   and   ambit   of   the   provision   under consideration.   No   provision,   and   indeed   no   word   or expression, of the Constitution exists in isolation—they are necessarily related to, transforming and in turn being transformed by, other provisions, words and phrases in the Constitution.” 35. A   Constitutional   Court   declares   law   as   contained   in   the Constitution, but in doing so, it rightly reflects that a Constitution is a living and organic thing, which of all instruments has the greatest claim to be construed broadly and liberally as observed in  Goodyear (1990) 2 SCC 71.   India Ltd. & Ors. v. State of Haryana & Anr.,  36. This Court discussed the concept of socially and educationally backward classes in  Indra Sawhney;  however, the Court observed in 69 paragraph 781 extracted above that Scheduled Castes and Scheduled Tribes are admittedly included within the backward classes, as such there was no need to discuss that.  Thus, the discussion was confined to   whether   socially   and   educationally   backward   classes   can   be included in Article 16(4), it was opined that ken of Article 16(4) is wider than Article 15(4).  It was also observed that backward classes contemplated   under   Article   16(4)   do   comprise   some   castes.     The Scheduled Castes include quite a few castes.  Based on the aforesaid foundational   basis,   interpretation   was   made.     In   our   opinion,   the decision is relevant for interpreting Article 16(4) provisions in their application   to   Scheduled   Castes,   Scheduled   Tribes,   and   other backward classes.  They stand on the similar footing, and they cannot be  treated   as  different  from   other   as   also   fortified  by   insertion   of Article   342A   which   is   pari   materia   to   Article   341   or   342   and considering   the   definition   in   Article   366(24)   and   (26C)   and classification of backward classes can be done.  The Scheduled Castes and   Scheduled   Tribes   admittedly   are   backward,   and   the   same yardstick would apply to all.  In  Indra Sawhney , it was held that it is permissible   to   make   sub­classification   within   socially   and educationally backward classes.  That discussion would be applicable for Scheduled Castes and Scheduled Tribes as they admittedly fall under Article 16(4).   70 37. In  Indra Sawhney , B.P. Jeevan Reddy, J. observed that several castes or tribes within the Scheduled Castes and Scheduled Tribes are not similarly situated. In   N.M. Thomas,   it was held that Scheduled Castes are group of castes, races, tribes, communities, or parts thereof found suitable by the commission and notified by the President.  Caste is nothing but a social class or socially homogenous class.  It is based on   occupational   grouping.     Its   membership   is   by   birth,   and   they inherit the same occupation.  38. The   question   arises   whether   sub­classification   for   providing benefit to all castes can be said to be tinkering with the list under Articles 341, 342 and 342A, in view of the decisions in  Indra Sawhney , permitting   sub­classifications   of   backward   classes   and   in   Jarnail Singh , in which, it was opined that ‘creamy layer concept’ for exclusion of  benefit can  be  applied  to   the  Scheduled  Castes  and   Scheduled Tribes and it does not in any manner tinker with the Presidential list under Article 341 or 342 of the Constitution.  The caste or group or sub­group continued exactly as before in the list. It is only those persons   within   that   group   or   sub­group,   who   have   come   out   of untouchability or backwardness by virtue of belonging to the creamy layer, who are excluded from the benefit of reservation.  The million dollar question is how to trickle down the benefit to the bottom rung; 71 reports indicate that benefit is being usurped by those castes (class) who have come up and adequately represented. It is clear that caste, occupation, and poverty are interwoven.  The State cannot be deprived of the power to take care of the qualitative and quantitative difference between different classes to take ameliorative measures.   Reservation was not contemplated for all the time by the framers 39. of the Constitution.  On the one hand, there is no exclusion of those who have come up, on the other hand, if sub­classification is denied, it would defeat right to equality by treating unequal as equal.   In Chebrolu Leela Prasad Rao & Ors. v. State of A.P. & Ors.,  2020 SCC OnLine SC 383, the necessity of revising lists was pointed out relying on  Indra Sawney and Union of India & Ors. v. Rakesh Kumar & Ors ., (2010) 4 SCC 50. 40. There is cry, and caste struggle within the reserved class as benefit of reservation in services and education is being enjoyed, who are doing better hereditary occupation. The scavenger class given the name of   Balmikis   remains more or less where it was, and so on, disparity within Scheduled Caste is writ large from various reports. The sub­classification was made under Section 4(5) of the Punjab Act to ensure that the benefit of the reservation percolate down to the deprived section and do not remain on paper and to provide benefit to 72 all and give them equal treatment, whether it is violative of Article 14? In our opinion, it would be permissible on rationale basis to make such sub­classification to provide benefit to all to bring equality, and it would not amount to exclusion from the list as no class (caste) is deprived of reservation in totality.  In case benefit which is meant for the emancipation of all the castes, included in the list of Scheduled Castes,   is   permitted   to   be   usurped   by   few   castes   those   who   are adequately represented, have advanced and belonged to the creamy layer, then it would tantamount to creating inequality whereas in case of hunger every person is required to be fed and provided bread.  The entire basket of fruits cannot be given to mighty at the cost of others under the guise of forming a homogenous class.   41. The Constitution is an effective tool of social  transformation; removal of inequalities intends to wipe off tears from every eye.  The social   realities   cannot   be   ignored   and   overlooked   while   the Constitution aims at the comprehensive removal of the disparities. The very purpose of providing reservation is to take care of disparities. The Constitution takes care of inequalities. There are unequals within the   list   of   Scheduled   Castes,   Scheduled   Tribes,   and   socially   and educationally   backward   classes.     Various   reports   indicate   that Scheduled   Castes   and   Scheduled   Tribes   do   not   constitute   a homogenous group. The aspiration of equal treatment of the lowest 73 strata,   to   whom   the   fruits   of   the   reservation   have   not   effectively reached, remains a dream.  At the same time, various castes by and large remain where they were, and they remain unequals, are they destined to carry their backwardness till eternity? 42. The State's obligation is to undertake the emancipation of the deprived section of the community and eradicate inequalities.  When the reservation creates inequalities within the reserved castes itself, it is required to be taken care of by the State making sub­classification and adopting a distributive justice method so that State largesse does not concentrate in few hands and equal justice to all is provided.  It involves redistribution and reallocation of resources and opportunities and equitable access to all public and social goods to fulfil the very purpose of the constitutional mandate of equal justice to all. 43. Providing a percentage of the reservation within permissible limit is within the powers of the State legislatures.  It cannot be deprived of its concomitant power to make reasonable classification within the particular classes of Scheduled Castes, Scheduled Tribes, and socially and educationally backward classes without depriving others in the list. To achieve the real purpose of reservation, within constitutional dynamics,   needy   can   always   be   given   benefit;   otherwise,   it   would 74 mean that inequality being perpetuated within the class if preferential classification is not made ensuring benefit to all. The   sub­classification   is   to   achieve   the   very   purpose,   as 44. envisaged   in   the   original   classification   itself   and   based   thereupon evolved  the   very   concept   of   reservation.     Whether   the   sub­ classification would be a further extension of the principle of said dynamics   is   the   question   to   be   considered   authoritatively   by   the Court.  45. The Scheduled Castes as per Presidential List are not frozen for all the time, and neither they are a homogenous group as evident from the   vast   anthropological   and   statistical   data   collected   by   various Commissions.   The State law of preferential treatment to a limited extent, does not amend the list.  It adopts the list as it is.  The State law   intends   to   provide   reservation   for   all   Scheduled   Castes   in   a pragmatic manner based on statistical data.  It distributes the benefits of reservations based on the needs of each Scheduled Caste.  46. The State has   the competence to grant reservation benefit to the Scheduled Castes and Scheduled Tribes in terms of Articles 15(4) and 16(4) and also Articles 341(1) and 342(1). It prescribes the extent/ percentage of reservation to different classes.  The State Government can decide the manner and quantum   of reservation.     As such, the 75 State can also make sub­classification when providing reservation to all Scheduled Castes in the list based on the rationale that would conform   with   the   very   spirit   of   Articles   14,   15,   and   16   of   the Constitution   providing   reservation.     The   State   Government   cannot temper with the list; it can neither include nor exclude any caste in the   list   or   make   enquiry   whether   any   synonym   exists   as   held   in Milind.   47. The State Government is conferred with the power to provide reservation and to distribute it equitably. The State Government is the best judge as to the disparities in different areas.  In our opinion, it is for the State Government to judge the equitable manner in which reservation has to be distributed. It can work out its methodology and give the preferential treatment to a particular class more backward out of Scheduled Castes without depriving others of benefit. 48. Apart   from   that,   the   other   class   out   of   Scheduled Castes/Scheduled   Tribes/socially   and   educationally   backward classes, who is not denied the benefit of reservation, cannot claim that whole or a particular percentage of reservation should have been made available to them. The State can provide such preference on rational criteria to the class within lists requiring upliftment.   There is no vested   right   to   claim   that   reservation   should   be   at   a   particular percentage. It has to accord with ground reality as no one can claim 76 the right to enjoy the whole reservation, it can be proportionate one as per   requirement.     The   State   cannot   be   deprived   of   measures   for upliftment of various classes, at the same time, which is the very purpose of providing such measure.   The spirit of the reservation is the upliftment of all the classes essential for the nation's progress. In the federal structure, the State, as well as the Parliament, 49. have a constitutional directive for the upliftment of Scheduled Castes, Scheduled Tribes, and socially and backward classes.  Only inclusion or exclusion in the Presidential notification is by the Parliament.  The State Government has the right to provide reservation in the fields of employment and education.   There is no constitutional bar to take further affirmative action as taken by the State Government in the cases to achieve the goal.   By allotting a specific percentage out of reserved seats and to provide preferential treatment to a particular class, cannot be said to be violative of the list under Articles 341, 342, and 342A as no enlisted caste is denied the benefit of reservation. The "inadequate representation" is the fulcrum of the provisions 50. of Article 16(4).   In our opinion, it would be open to the State to provide   on   a   rational   basis   the   preferential   treatment   by   fixing reasonable   quota   out   of   reserved   seats   to   ensure   adequate representation   in  services.     Reservation   is   a   very  effective  tool   for 77 emancipation of the oppressed class.  The benefit by and large is not percolating down to the neediest and poorest of the poor. 51. The interpretation of Articles 14, 15, 16, 338, 341, 342, and 342A   is   a   matter   of   immense   public   importance,   and   correct interpretation   of   binding   precedents   in   Indra   Sawhney   and   other decisions.   Though   we   have   full   respect   for   the   principle   of   stare decisis , at the same time, the Court cannot be a silent spectator and shut   eyes   to   stark   realities.   The   constitutional   goal   of   social transformation   cannot   be   achieved   without   taking   into   account changing social realities.  52. We   endorse   the   opinion   of   a   Bench   of   3   Judges   that   E.V.   is required to be revisited by a larger Bench; more so, in Chinnaiah view of further development and the amendment of the Constitution, which have taken place.  We   cannot   revisit   E.V.   Chinnaiah   being   Bench   of   coordinate strength.  We request the Hon’ble Chief Justice to place the matters before   a   Bench   comprising   of   7   Judges   or   more   as   considered appropriate.                  ...………………….J.                  (Arun Mishra) 78 …….……………….J. (Indira Banerjee) …….……………….J. (Vineet Saran) …….……………….J. (M.R. Shah) New Delhi …….……………….J. August 27, 2020 (Aniruddha Bose)