Full Judgment Text
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CASE NO.:
Writ Petition (civil) 265 of 2006
PETITIONER:
Ashoka Kumar Thakur
RESPONDENT:
Union of India and Ors
DATE OF JUDGMENT: 29/03/2007
BENCH:
Dr. ARIJIT PASAYAT & LOKESHWAR SINGH PANTA
JUDGMENT:
J U D G M E N T
I.A. No.13
IN
WRIT PETITION (CIVIL) NO. 265 OF 2006
(With WP (Civil) Nos. 269/2006, 598/2006, 35/2007 and 29/2007)
Dr. ARIJIT PASAYAT, J.
In this I.A. prayer has been made to grant interim
protection pending final disposal of the writ petitions.
In the writ petitions the policy of 27% reservation for
the Other Backward Classes (in short the ’OBCs’) contained
in the Central Educational Institutions (Reservation in
Admission) Act, 2006 (in short the ’Act’) is the subject
matter of challenge. The primary ground of challenge is
that the Union of India has failed in performing the
constitutional and legal duties toward the citizenry and its
resultant effect. Consequentially the Act shall have the
effect and wide ramifications and ultimately it shall have
the result in dividing the country on caste basis. It would
lead to chaos, confusion, and anarchy which would have
destructive impact on the peaceful atmosphere in the
educational and other institutions and would seriously
affect social and communal harmony. The constitutional
guarantee of equality and equal opportunity shall be
seriously prejudiced. It has been contended that a time
has come to replace the "vote bank" scenario with "talent
bank". The statute in question, it is contended, has lost
sight of the social catastrophe it is likely to unleash. Not
only the products would be intellectual pigmies as
compared to normal intellectual sound students presently
passing out. It has been highlighted that on the basis of
unfounded and unsupportable data about the number of
OBCs in the country the Act has been enacted. It has been
pointed out that this Court in Indra Sawhney v. Union of
India and Ors. (1992 Supp. (3) SCC 217) had recognised
the concept of "creamy layer" amongst the advanced OBCs
to be kept out of preferential treatment. The population
data of 52% projected by the Mandal Commission was not
actually given the seal of acceptance. In any event, this
Court in its judgment dated 16.11.1992 directed the
Government to constitute a permanent body by 15th March,
1993 for examining and recommending for inclusion or
exclusion in the lists of backward classes of citizens. The
National Commission for Backward Classes Act, 1993 (in
short the ’Backward Classes Act’) defines ’backward
classes" to mean such backward classes of citizens other
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than the Scheduled Castes and Scheduled Tribes as may
be specified by the Central Government in the lists. In
terms of Section 2(c) of the Act "lists" mean lists prepared
by the Government of India from time to time for the
purpose of making provision for the reservation of
appointments or posts in favour of backward classes of
citizens which in the opinion of the Government are not
adequately represented in the services under the
Government of India and any legal or other authority within
the territory of India or under the control of the
Government of India. Though there is a specific provision in
Section 11 of the Backward Classes Act for a periodic
revision of the lists, same has not been done, and on the
contrary additions are being made. The rational of 27%
having been arrived at on the mythical figure that the
OBCs are 52% in the country and even the ratio of 27%
reservation for the students belonging to other backward
classes in the educational institutions is to be funded and
controlled by the Central Government. The same is to be
enforced from May 2007. It is highlighted that after 1931
census there has never been any caste-wise enumeration or
tabulation which in essence corrodes the credibility of the
claim of 52% population of other backward classes.
It is pointed out that in terms of Section 2(g), 3(iii),
Sections 5(1)(2) and 6 of the Act, 27% seats are being
reserved for other backward classes out of only permitted
strength. The expression "Other Backward Classes" means
the class or classes of citizens who are socially or
educationally backward and are so determined by the
Central Government. There has never been any
determination on any acceptable basis. The parameters
provided in the Backward Classes Act have not been kept
in view. Without supportable data the introduction of a
Statute which would have the effect of disturbing the
harmony in the society was avoidable. Though it has been
provided that increase in the number of seats can be done
in a staggered manner, that is really of no consequence.
The stand that number of seats available for the general
categories remains unaffected is really not a solution as in
essence unequals are treated as equals. The very concept of
equality enshrined in Article 14 of the Constitution of India,
1950 (in short the ’Constitution’) is directly affected.
Reference is made to the figures provided by the
National Samples Survey of India and the National Health
and Family Survey (Government of India’s own
Departments) which clearly establish the hollowness of the
claim about OBCs being 52% of the population. The source
for the enactment of the Act was the 93rd amendment to the
Constitution which has come into force w.e.f. 20.1.2006 by
insertion of Clause (5) in Article 15 of the Constitution.
Prayer has been made to declare certain provisions in
the Act to be unconstitutional.
The effect of the judgments in M. Nagaraj and Ors. v.
Union of India and Ors. (2006 (8) SCC 212) and Nair
Service Society v. State of Kerala (Writ Petition (Civil) No.
598 of 2000 etc. decided on 23.02.2007) has not been
considered. It has been emphasized that what may have
been relevant eight decades back cannot hold good in the
present scenario. There has to be indepth analysis to find
out the number of socially and educationally backward
class of citizens. The concept of Backward class citizens is
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dealt with in para 786 of Indra Sawhney’s case (supra). It is
pointed out that in the immediately succeeding paragraph
i.e. Paragraph 787 the position has been clarified. In that
paragraph reference has also been made at page 720 that
certain classes which may not qualify for Article 15(4) may
qualify for Article 16(4). Reference is made to Janki Prasad
Parimoo v. State of J & K (1973 (1) SCC 420) to contend
that it is social and educational backwardness of a class
which is material for the purposes of Articles 16(4). It does
not have determinative relevance for the purposes of
Articles 15(4) and 15(5). Further reference is also made to
the concluding para 859 in Indra Sawhney’s case (supra)
where it has been said in category (3)(c) that it is not
correct to say that backward class of citizens contemplated
in Article 16(4) is the same as the socially and
educationally backward classes referred to in Article 15(4).
It is much wider. Therefore, it is submitted that the concept
of socially and educationally backward classes in Article
15(4) stand on a different footing from Article 16(4) and
consequentially Article 15(5) is different from Article 16(4).
It has been highlighted that in any event the concept
of creamy layer which has been completely kept out of
consideration in the Statute has great relevance and effect.
The criteria of Article 16(4) and the lists under the
Backward Classes Act can at the most provide a rough and
ready rule for the purpose of Articles 15(4) and 15(5) but
that does not in any way take care of the requirements of
Section 11 of the Backward Classes Act. There is no report
subsequent to 3.2.2005 by the National Commission for the
Backward Classes. Therefore, it is highlighted that the
whole exercise has been done in great hurry without any
justifiable reason. Since there is no data base after 1931
census, what the Government could have done is to find
out a definite data base and then take such action as is
permissible in law. Even otherwise, the Office
Memorandum bearing No.36012/31/90-Est.(SCT) dated
13.8.1990 on which great emphasis has been laid by
learned Additional Solicitor General for the respondent-
Union of India, does not take note of another
O.M.No.36012/22/93-Estt.(SCT) dated 8.9.1993 which
expressly states as follows:
"(d) The OBCs for the purpose of the
aforesaid reservation would comprise, in
the first phase, the castes and communities
which are common to both the lists in the
report of the Mandal Commission and the
State Governments’ Lists. A list of such
castes and communities is being issued
separately by the Ministry of Welfare."
It has been pointed out that the Act itself specifically
requires a determination of socially and educationally
backward classes to be made by the Central Government,
as is clear from a bare reading of Section 2(g). That has not
been done for the purposes of the Act and by referring to
the lists meant for cases covered by Article 16(4) the
requirements have not been met, there cannot be any basis
for contending that the "creamy layer concept" attached to
Article 16(4) has no relevance for Articles 15(4) and 15(5). It
is pointed out that the intention of the Parliament does not
appear to be that any existing list under Article 16(4)
should be treated as the foundation for Section 2(g) of the
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Act. The determination should be made "in futuro" and not
by adopting any past determination by the National
Commission for the purposes of Article 15(5). The "special
provision of law" under Article 15(5) is the Act which
provides that OBCs must be so determined for the
purposes of the Act by the Central Government (underlined
for emphasis). There has been no separate determination.
In essence, it is submitted that the baseless figure of
27% cannot be pressed into service for introducing a
Statute which has such wide ramifications. No methodology
has been laid down for determining the socially and
educationally backward classes because castes alone
should not be made the basis for identification even though
there appears to be some casual observations in Indra
Sawhney’s case (supra) as contended by learned Additional
Solicitor General that castes can be synonyms with class.
That is not the correct approach. It was only stated that
castes may be the starting point for identifying the
backward class, but it can not definitely be the sole basis.
The figure of 27% it is emphasized is an imaginary
figure with no rational. The non exclusion of "creamy layer"
has also affected the validity of the Statute.
In addition to these aspects highlighted by Mr. F.S.
Nariman, Senior Advocate, Mr. P.P. Rao, Senior Advocate,
Mr. M.L. Lahoti, Advocate, Mr. Sushil Kr. Jain, Advocate,
Mr. V. Tankha, Senior Advocate, Mr. Ashoka Kr. Thakur
and Dr. Mittal, who appear in person, have more or less
highlighted to similar effect.
Mr. P.P. Rao, Senior Advocate, with reference to
certain observations in Indra Sawhney’s case (supra) has
submitted that inclusion of castes in the lists of backward
classes cannot be mechanic and cannot be done without
adequate relevant data.
The following reports have also been referred to
highlight as to how figures arrived at by the Union are
erroneous.
"(a) The National Sample Survey
Organisation survey of 1999-2000 which
shows that the present educational level is
directly proportionate to his/her economic
condition. (pp. 14-15 para 7.21, 7.22 and
7.23)
(b) Section 11 of the National Commission
for Backward Classes Act, 1993 which says
"The Central Government may at any time,
and shall, at the expiration of ten years
from the coming into force of this Act and
every succeeding period of ten years
thereafter, undertake revision of the lists
with a view to excluding from such lists
those classes who have ceased to be
backward classes or for including in such
lists new backward classes.
(c) Standing Committee on Social Justice
and Empowerment Chaired by Sumitra
Mahajan 2005-2006 (pp 18-22 - Copy of
the Report is Annexure P-lI in Vol.II at
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pp.142-217).
(d) 186th Report of the Parliamentary
Standing Committee of Human Resources
Development submitted to the Parliament
on 1-12-2006 (pp. 22-23 paras 8.8 to 8.13).
The Report is Annexure P-Ill in Vol.II at
pp.218-227).
(e) Annual Report of National Commission
for Backward Classes dt. 3-2-2005. (Para
8.14 at pp 25-26). The Report is Annexure
P-IV in Vol.II at pp. 228-317.
(f) Report of the Oversight Committee
constituted under the Orders of the Prime
Minister on 27-5-2006 (pp. 29-30 para 8.19
to 8.21). The Report is Annexure P-V in
Vol.II at pp 318-353."
It is pointed out that Office Memoranda of 1990 and
1991 referred to in Indra Sawhney’s case (supra) cannot
hold the field forever. It is pointed out that if that continues
to be so, Section 11 of the Backward Classes Act would be
rendered nugatory. The revision of the lists was called for
after expiration of the period of 10 years. The non-revision
renders the acceptability of the figures doubtful and
basisless.
In Mandal Commission’s Report it was inter-alia
observed as follows:
"On the basis of the Commission’s Report -
popularly known as Mandal Commission’s
Report -(for short ’the Report’), two Office
Memoranda - one dated August 13, 1990 and
the other amended one dated September 25,
1991 were issued by the Government of India.
We are reproducing those Memoranda hereunder
for proper understanding and appreciation of the
significance of these two OMs and the
distinctions appearing between them:
"No. 36012/31/90-Estt. (SCT)
Government of India
Ministry of Personnel, Public Grievances & Pensions
(Deptt. of Personnel & Training)
OFFICE MEMORANDUM
New Delhi, the 13th August, 1990
Subject: Recommendation of the
Second Backward Classes Commission
(Mandal Report) - Reservation for
Socially and Educationally Backward
Classes in Services under the
Government of India.
In a multiple undulating society like ours, early
achievement of the objective of social justice as
enshrined in the Constitution is a must. The second
Backward Classes Commission called the Mandal
Commission was established by the then Government
with this purpose in view, which submitted its report
to the Government of India on 31.12. 1980.
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2. Government have carefully considered the report and the
recommendations of the Commission in the present context
responding the benefits to be extended to the socially and
educationally backward classes as opined by the
Commission and are of the clear view that at the outset
certain weightage has to be provided to such classes in the
services of the Union and their Public Undertakings.
Accordingly orders are issued as follows:
(i) 27 per cent of the vacancies in civil posts and
services under the Government of India shall be
reserved for SEBC.
(ii) The aforesaid reservation shall apply to vacancies
to be filled by direct recruitment. Detailed
instructions relating to the procedure to be followed
for enforcing reservation will be issued separately.
(iii) Candidates belonging to SEBC recruited on the
basis of merit in an open competition on the same
standards prescribed for the general candidates
shall not be adjusted against the reservation quota
of 27 per cent.
(iv) The SEBC would comprise in the first phase the
castes and communities which are common to
both, the list in the report of the Mandal
Commission and the State Governments’ lists. A
list of such castes/communities is being issued
separately.
(v) The aforesaid reservation shall take effect from
7.8.1990. However, this will not apply to vacancies
where the recruitment process has already been
initiated prior to the issue of these orders.
Similar instructions in respect of public sector
undertakings and financial institutions including public
sector banks will be issued by the Department of Public
Enterprises and Ministry of Finance respectively.
Sd/.
(Smt Krishna Singh)
Joint Secretary to the Govt. of
India"
AMENDED MEMORANDUM:
"No. 36012/31/90-Estt. (SCT)
Government of India
Ministry of Personnel, Public Grievances &
Pensions
(Deptt.of Personnel & Training)
OFFICE MEMORANDUM
New Delhi, the 25th September 1991
Subject: Recommendation of the Second
Backward Classes Commission (Mandal Report) -
Reservation for Socially and Educationally
Backward Classes in Services under the
Government of India.
The undersigned is directed to invite the attention
to O.M. of ever number dated the 13th August
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1990, on the above sections of the SEBCs to
receive the benefits of reservation on a preferential
basis and to provide reservation for other
economically backward sections of the people not
covered by any of the existing schemes of
reservation, Government have decided to amend
the said Memorandum with immediate effect as
follows:\027
2. (i) Within the 27 per cent of the vacancies in
civil posts and services under the Government of
India reserved for SEBCs, preference shall be
given to candidates belonging to the poorer
sections of the SEBCs. In case sufficient number
of such candidates are not available, unfilled
vacancies shall be filled by the other SEBC
candidates.
(ii) 10 per cent of the vacancies in civil posts and
services under the Government of India shall be
reserved for other economically backward sections
of the people who are not covered by any of the
existing schemes of reservation.
(iii) The criteria for determining the poorer
sections of the SEBCs or the other economically
backward sections of the people who are not
covered by any of the existing schemes of
reservations are being issued separately.
3. The O.M. of even number dated the 13th
August 1990, shall be deemed to have been
amended to the extent specified above.
Sd/
(A.K. Harit)
Dy. Secretary to the Govt. of India"
The expression deployed in both the OMs,
"Socially and Educationally Backward Classes" is
on the strength of the Report of the Commission,
though no such expression is used in Article 16(4)
whereunder the reservation or appointments or
posts in favour of any backward class of citizens is
to be made. This expression is used as an
explanatory one to the words ’backward class’
occurring in Article 16(4). Articles 16(4) and
340(1) were embodied in the Constitution even at
the initial stage; but Article 15(4) containing the
same expression as in Article 340(1) was
subsequently added by the Constitution (First
Amendment) Act of 1951 to override the decision
of this Court in State of Madras v. Smt
Champakam Dorairajan (1951 SCR 525)"
According to Mr. M.L. Lahoti, the Act specifically
overlooks the mandate of Article 340 of the Constitution.
According to him also the specific directions given by this
Court in Indra Sawhney’s case (supra) have been dis-
regarded. Specific reference in this context is made to
Section 11 of the Backward Classes Act. It is submitted
that Article 340 provides that the condition of socially and
educationally backward classes is to be investigated
imperatively. Reference is also made to K.C. Vasanth
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Kumar and Anr. v. State of Karnataka (1985 Supp SCC
714) to submit that the policy of reservation for
employment and education should be necessarily reviewed.
It was noted in that case that a time has come to review the
criterion for identifying socially and educationally backward
classes ignoring the caste label. Identification is an
imperative requirement and cannot be by-passed on any
ipsi-dixi referring to out-dated data based on 1931 census.
The object of advancement of socially and educationally
backward classes undisputedly brings in the concept of
creamy layer. Certain institutions are basically super
specialty institutions e.g. All India Institute of Medical
Science (AIIMS). If the character of an institution of super
specialty of national importance is permitted to be affected
in the manner sought to be done it would be counted
productive. That would affect quality of education.
About the Mandal Commission’s report, it has been
pointed out by Dr. Mittal who appears in person that
survey conducted selected 0.15 of the total villages
population and 7% of the district blocks. There is nothing
to suggest as to on what basis the particular village or
particular district was selected. The Commission itself
distributed two groups (a) intermediate OBC and (b)
depressed OBC, which were equi-distributed. It has been
emphasized that the Mandal Commission while arriving at
the figure of 52% population of OBC had added 8.6%
population of other non Hindu communities. Thus, non
Hindu communities formed 17% of the total OBC
population. The management of social backwardness, it is
submitted, has to be dynamic which means that the
various measures to be adopted as a remedy have to be
time bound and reviewable.
In response, Mr. Gopal Subramanium, learned ASG
appearing for the Union has submitted that all the issues
that are being raised have been appropriately dealt with in
Indra Sawhney’s case (supra) and long earlier in Minor P.
Rajendra v. State of Madras and Ors. [1968 (2) SCR 786]. It
is submitted that reservation whether in employment or in
education is not violative of the basic structure or equality
code. Various provisions in the Constitution acknowledge
that reservation is an integral part of the principle of
equality where inequality exists. There is nothing wrong or
unconstitutional in specifying in terms of units of castes,
those who have been identified as "Socially and
Educationally Backward Classes" on the basis of criteria of
social and educational backwardness. Reservation is not
anti merit. In the absence of caste data after 1931, there
was no alternative but to project the population proportion
of social and educational backward classes and other
backward classes from the next best source i.e. latest
available census of 1931. The identification and listing of
such classes by Mandal Commission has nothing to do
with the census of 1931 but was based on multiple
approach in the contemporary context only and not in the
context of 1931.
Determination or classification as to which class
belongs to social and educational backward class or other
backward class as made by the Government of India is
valid and the Backward Classes Commission has a
statutory function of examining as to which class included
in the list is not really backward. Reservation policy is not
dis-integrative and is not against the unity and integrity of
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the nation. On the contrary, according to him, reservation
policy is a means of integrating the society disintegrated
over the centuries by the age old caste system. It is
submitted that the lists of OBCs identified on the basis of
social and educational backwardness have been
determined. The Ministry of Welfare (now named as
Ministry of Social Justice & Empowerment) is in charge of
the subject. There are State-wise lists. Once issued, these
lists continue to be in force and are binding for any or all
purposes, subject to modifications, deletions, additions
from time to time in accordance with the Backward
Classes Act and in the light of decision in Indra Sawhney’s
case (supra).
The lists of Scheduled Castes and Scheduled Tribes
categories covered by Clause (h) and (i) of Section 2 have
already been notified in the past, and are subject to
changes in accordance with Articles 341 and 342 of the
Constitution.
The fact that there has been centuries long historical
oppression in relation to Scheduled Castes and Scheduled
Tribes and Socially and Educationally Backward Classes
and Other Backward Classes, has been recognized by this
Court in Indra Sawhney’s case (supra).
Reference is also made to the decision of this Court in
State of A.P. v. U.S.V. Balram (1972 (1) SCC 660) which
was referred to in Indra Sawhney’s case (supra).
The contentions, as noted above, have not only
focused on legal issues but also on factors of great social
relevance. The issues need deeper consideration in the
background of their legal and social importance. The only
question is whether it would be desirable to stay process of
implementation of the Act and, if so, to what extent.
There is no dispute and in fact it was fairly accepted
by learned Additional Solicitor General that there is need
for periodical identification of the backward citizens and for
this purpose the need for survey of entire population on the
basis of an acceptable mechanism. What may have been
relevant in 1931 census may have some relevance but
cannot be the determinative factor. As was observed by this
Court in Nagaraj’s case (supra) backwardness has to be
based on objective factors whereas inadequacy has to
factually exist.
Even in Indra Sawhney (II) [2000 (1) SCC 168] at Para
9 it was held as follows:
"9. Inclusion of castes in the list of backward classes
cannot be mechanical and cannot be done without
adequate relevant data. Nor can it be done for
extraneous reasons. Care should be taken that the
forward castes do not get included in the backward
castes’ list. In Indra Sawhney’ Pandian, J. observed
(SCC p. 408, para 174) that before a conclusion is
drawn that a caste is backward or is inadequately
represented in the services,
"the existence of circumstances relevant to
the formation of opinions is a sine qua
non. If the opinion suffers from the vice of
non-application of mind or formulation of
collateral grounds or beyond the scope of
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statute, or irrelevant and extraneous
material, then that opinion is
challengeable".
Sawant, J. (see para 539 of SCC) too pointed out the
need for proper application of mind to the facts and
circumstances, the field, the post and the extent of
existing representation and the need to balance
representation. On behalf of himself and three
others, Jeevan Reddy, J. pointed out (para 798 SCC)
that opinion in regard to backwardness and
inadequate representation must be based on
relevant material. The scope of judicial scrutiny even
with regard to matters relating to subjective
satisfaction are governed by the principles stated in
Barium Chemicals Ltd. v. Company Law Board (AIR
1967 SC 295). Likewise, periodic examination of a
backward class could lead to its exclusion if it
ceases to be socially backward or if it is adequately
represented in the services. Once backward, always
backward is not acceptable. In any case, the "creamy
layer" has no place in the reservation system."
The concept of creamy layer cannot prima facie be
considered to be irrelevant. It has also to be noted that
nowhere else in the world do castes, classes or
communities queue up for the sake of gaining backward
status. Nowhere else in the world is there competition to
assert backwardness and then to claim we are more
backward than you. This truth was recognized as unhappy
and disturbing situation and such situation was noted by
this Court as a stark reality in Indra Sawhney’s case
(supra).
According to some jurists, equality as a fundamental
substantive norm is a characteristic feature of many
democratic Constitutions. In societies that are diverse or in
societies where certain groups of people were subjected to
discrimination in the past subscription to the norm of
equality necessitates an element of affirmative action. That
may be the underlying object of Article 15. In India the
"Varna" system of the early Vedic period was distorted and
became a rigid and hierarchical caste system which
resulted in lower castes being socially oppressed and
economically exploited. Whatever be the truth in this plea,
in the late 19th and early 20th century social reform
movements started. An eminent jurist has noted that the
equality provisions in the Indian Constitution were
intended to be a pro-active means of social engineering and
it is against this backdrop that the jurisprudence of
reservations has developed in the Indian context. By
contrast, the scenario in United States and South Africa
can be looked at. The Constitution of US is older in point of
time than that of Indian or South African Constitution.
When it was initially adopted there was no mention of
equality. The institution of slavery was legally sanctioned. It
was only after the Civil War that the Thirteenth and
fourteenth amendments to the Constitution were enacted.
The institution of slavery was abolished and "equal
protection clause" came to be enacted.
The "separate but equal doctrine" was sanctified by
the decision of US Supreme Court in Plessy v. Ferguson
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(163 US 537). But the formal equality was established in
US after the decision in Brown v. Board of Education (347
US 483) and the Civil Rights Act, 1964. It is to be noted
that in both the United States and South Africa, the past
discrimination was along racial lines.
This Court has in several instances focused on the
question as to whether Articles 15(4) and 16(4) are a facet
of equality or a derogation from it.
Equality of opportunity is not simply a matter of legal
equality. Its existence depends not merely on the absence
of disabilities but on the presence of abilities. Where,
therefore, there is inequality in fact, legal equality always
tends to accentuate it. (See Dr. Pradeep Jain and Ors. v.
Union of India and Ors. (1984 (3) SCC 654).
In Indra Sawhney’s case (supra) it appears that
underlying principles which have been identified are the
identification of class, which was held to be affirmative by
using castes as a proxy. The State was Constitutionally
empowered to enact affirmative action measures for
backward classes.
Differentiation or classifications for special preference
must not be unduly unfair for the persons left out of the
favoured groups.
There is another question which has been emphasized
by learned counsel for the petitioners is that the policy of
reservation cannot be and should not be intended to be
permanent or perpetuate backwardness.
In a very significant judgment in Grutter v. Bollinger
(539 US 306) the US Supreme Court upheld the law school
admission programme because it found "compelling state
interest in diversity" in higher education. Referring to an
earlier judgment in Regents of University of California v.
Allan Bakke (438 US265) the US Supreme Court by
majority held that the school’s interest in obtaining a
"critical mass" of minority students was indeed a "tailored
use". Majority opinion was to the effect that race conscious
admissions policies must be limited in time and that with
the efflux of time the use of racial preferences would no
longer be necessary.
According to South African Constitution the right in
the Bill of Rights may be limited so long as the limitation is
"justifiable in an open and democratic society based on
human dignity, equality and freedom". The justifiability of
the limitation must be assessed by evaluating the nature of
the right, the nature and extent of the limitation, the
importance of the purpose of the limitation, the relation
between the limitation and the purpose and less restrictive
means to achieve the purpose.
It remains to be examined as to whether a different
form of preferential treatment other than quotas could be
employed as at some stage an affirmative action concept
can be focused in this direction also. Though it is
submitted that the number of seats available for the
general category is not affected, but that is really no answer
to the broader issue.
If there is possibility of increase in seats in the
absence of reservation it could have gone to the general
category. If the stand of learned Additional Solicitor General
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is accepted that the exercise was not intended to be
undertaken immediately and the increase would be
staggered over a period of 3 years it could not be explained
as to why a firm data base could not be evolved first, so
that the exercise could be undertaken thereafter. By
increasing the number of seats for the purpose of
reservation unequals are treated as equals. The stand of
learned Additional Solicitor General is that imperfection
may be there in the data but so far as the existing
modalities are concerned there is no difficulty in adopting
the same.
Another important factor which needs to be noted is
the concept of ’Creamy layer".
In M. Nagaraj’s case (supra) it was inter-alia held as
follows:
"123. However, in this case, as stated
above, the main issue concerns the "extent of
reservation". In this regard the State concerned
will have to show in each case the existence of
the compelling reasons, namely, backwardness,
inadequacy of representation and overall
administrative efficiency before making
provisions for reservation. As stated above, the
impugned provision is an enabling provision. The
State is not bound to make reservation for
SCs/STs in matters of promotions. However, if
they wish to exercise their discretion and make
such provision, the State has to collect
quantifiable data showing backwardness of the
class and inadequacy of representation of that
class in public employment in addition to
compliance with Article 335. It is made clear that
even if the State has compelling reasons, as
stated above, the State will have to see that its
reservation provision does not lead to
excessiveness so as to breach the ceiling limit of
50% or obliterate the creamy layer or extend the
reservation indefinitely."
In Nair Service Society’s case (supra) it was noted as
follows:
"36. Recently, a Constitution Bench of this
Court in M. Nagaraj and Ors. v. Union of India
and Ors. has reaffirmed the importance of the
creamy layer principle in the scheme of equality
under the Constitution. This Court held that the
creamy layer principle was on of the important
limits on State power under the Equality Clause
enshrined under Articles 14 and 16 and any
violation of dilution of the same would render the
State action invalid. More precisely this Court
held:
"As stated above, the boundaries of the
width of the power, namely, the ceiling-limit
of 5O% (the numerical benchmark), the
principle of creamy layer, the compelling
reasons, namely, backwardness,
inadequacy of representation and the
overall administrative efficiency are not
obliterated by the impugned amendments.
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At the appropriate time, we have to
consider the law as enacted by various
States providing for reservation if
challenged. At that time we have to see
whether limitations on the exercise of power
are violated. The State is free to exercise its
discretion of providing for reservation
subject to limitation, namely, that there
must exist compelling reasons of
backwardness, inadequacy of
representation in a class of post(s) keeping
in mind the overall administrative
efficiency. It is made clear that even if the
State has reasons to make reservation, as
stated above, if the impugned law violates
any of the above substantive limits on the
width of the power the same would be liable
to be set aside".
37. This Court reiterated the limit on State power
imposed by the creamy layer rule and the
invalidity of any State action in violation of the
same by concluding as follows:
"We reiterate that the ceiling-limit of 50%,
the concept of creamy layer and the
compelling reasons, namely, backwardness,
inadequacy of representation and overall
administrative efficiency are all
constitutional requirements without which
the structure of equality of opportunity in
Article 16 would collapse. However, in this
case, as stated, the main issue concerns
the "extent of reservation". In this regard
the concerned State will have to show in
each case the existence of the compelling
reasons, namely, backwardness,
inadequacy of representation and overall
administrative efficiency before making
provision for reservation. As stated above,
the impugned provision is an enabling
provision. The State is not bound to make
reservation for SC/ST in matter of
promotions. However if they wish to
exercise their discretion and make such
provision, the State has to collect
quantifiable data showing backwardness of
the class and inadequacy of representation
of that class in public employment in
addition to compliance of Article 335. It is
made clear that even if the State has
compelling reasons, as stated above, the
State will have to see that its reservation
provision does not lead to excessiveness so
as to breach the ceiling-limit of 50% or
obliterate the creamy layer or extend the
reservation indefinitely".
38. This Court rationalized the creamy layer rule
as a necessary bargain between the competing
ends of caste based reservations and the
principle of secularism. The Court opined:
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"In Indra Sawhney this Court has,
therefore, accepted caste as determinant of
backwardness and yet it has struck a
balance with the principle of secularism
which is the basic feature of the
Constitution by bringing in the concept of
creamy layer".
This Court, thus, has categorically laid down the
law that determination of creamy layer is a part
of the constitutional scheme."
It, therefore, needs no reiteration that the creamy
layer rule is a necessary bargain between the competing
ends of caste based reservations and the principle of
secularism. It is a part of constitutional scheme. Therefore
these cases have to be examined in detail as to whether the
stand of Union of India that creamy layer rule is applicable
to only Article 16(4) and not Article 15(5) is based on any
sound foundation. That is more so because the lists
relatable to Article 16(4) form the foundational base for
Article 15(5).
In the background of what has been explained above,
it would be desirable to keep in hold the operation of the
Act so far as it relates to Section 6 thereof for the OBCs
category only. We make it clear that we are not staying
operation of the Statute, particularly, Section 6 so far as
the Scheduled Castes and Scheduled Tribes candidates are
concerned. It would be permissible for the respondent-
Union of India to initiate or continue process, if any, for
determining on a broad based foundation "Other Backward
Classes" notwithstanding pendency of the cases before this
Court and without prejudice to the issues involved.
The writ petitions be listed in the 3rd week of August,
2007 for final hearing. I.A. is accordingly disposed of.