Supreme Court - Daily Orders
Ashok Kumar Jain vs Union Of India on 20 September, 2023
Bench: A.S. Bopanna, M.M. Sundresh
WPC 546/2000
ITEM NO.502 COURT NO.1 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No.546/2000
ASHOK KUMAR JAIN Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
WITH W.P.(C) No.60/2001 (X)
W.P.(C) No.132/2001 (X)
W.P.(C) No.451/2006 (PIL-W)
W.P.(C) No.255/2007 (X)
W.P.(C) No.269/2007 (PIL-W)
W.P.(C) No.312/2012 (X)
W.P.(C) No.1276/2018 (X)
T.C.(C) No.87/2022 (XV)
W.P.(C) No.593/2023 (PIL-W)
(With IA No.108280/2023-EX-PARTE STAY and IA No.108282/2023-
EXEMPTION FROM FILING O.T.)
Date : 20-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. C.A. Sundaram, Sr. Adv.
Mr. Sushil Kumar Jain, Sr. Adv.
Mr. Puneet Jain, Adv.
Signature Not Verified
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Digitally signed by
CHETAN KUMAR
Date: 2023.09.21
14:56:26 IST
Reason:
WPC 546/2000
Ms. Pratibha Jain, AOR
Mr. P.B. Mishra, Sr. Adv.
Mrs. Priya Puri, AOR
Mr. Sharad Kumar Puri, Adv.
Mr. Ranjay Kumar Dubey, Adv.
Ms. Tanvi Nigam, Adv.
Mrs. Priya Puri, Adv.
Mr. S.S. Khandusa, AOR
Dr. Surender Singh Hooda, AOR
Mr. T.V. Ratnam, AOR
Dr. Sushil Balwada, AOR
Mr. Kaushal Yadav, Adv.
Mr. Nandlal Kumar Mishra, Adv.
Mr. Ram Kishor Singh Yadav, Adv.
Dr. Ajay Kumar, Adv.
Dr. (Mrs.) Vipin Gupta, AOR
Mr. Sarad Kumar Singhania, AOR
Ms. Rashmi Singhania, Adv.
Mr. S.M. Chandrashekhar, Sr. Adv.
Mr. Sharanagouda Patil, Adv.
Mr. Murali, Adv.
Mr. Girish G.N., Adv.
Mr. S.B. Mathapati, Adv.
Mrs. Supreeta Patil, Adv.
M/s. S-legal Associates
Mr. Aruneshwar Gupta, Sr. Adv.
Mr. Himanshu Chaturvedi, Adv.
Mr. Abhishek Sharma, Adv.
Mr. Keshav Kumar Ishwar, Adv.
Mr. Rajeev Singh, AOR
By Courts Motion
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WPC 546/2000
Mr. Gopal Sankar Narayanan, Sr. Adv.
Mr. Pradeep Aggarwal, Adv.
Mr. Lal Pratap Singh, Adv.
Mr. Shobhit Tiwari, Adv.
Mr. Umesh Pratap Singh, Adv.
Mr. Arjun Aggarwal, Adv.
Mr. Bhaskar Aditya, Adv.
Mr. Vishal Singh, Adv.
Ms. Sejal Jain, Adv.
Mr. R.C. Kohli, AOR
For Respondent(s)
Mr. P. Parmeswaran, AOR
Mr. A.N. Arora, AOR
Ms. Abha R. Sharma, AOR
Mr. Mohit D. Ram, AOR
Mr. R. Venkataramani, AG
Mr. Tushar Mehta, SG
Mr. Vikramjeet Banerjee, ASG
Mr. Kanu Agarwal, Adv.
Mr. Ankur Talwar, Adv.
Ms. Swati Ghildiyal, Adv.
Mr. Anandh Venkataramani, Adv.
Mr. K Parmeshwar, Adv.
Mrs. Vijayalakshmi Venkataramani, Adv.
Mr. Vinayak Mehrotra, Adv.
Ms. Mansi Sood, Adv.
Mr. Chitvan Singhal, Adv.
Ms. Sonali Jain, Adv.
Mr. Abhishek Kumar Pandey, Adv.
Mr. Raman Yadav, Adv.
Mr. Kartikey Aggarwal, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. B. Krishna Prasad, AOR
Mr. Sahil Tagotra, AOR
Mr. Sidhant Kumar, Adv.
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WPC 546/2000
Ms. Vidhi Udayshankar, Adv.
Ms. Abhivyakti Banerjee, Adv.
Ms. Sakshi Garg, Adv.
Dr. Manish Singhvi, Sr. Adv.
Mr. Sandeep Kumar Jha, AOR
Ms. Shubhangi Agarwal, Adv.
Mr. Vivek Sharma, AOR
Mr. Kailas Bajirao Autade, AOR
Mr. V.K. Biju, AOR
Mrs. Ria Sachthey, Adv.
Mr. Chetanya Singh, Adv.
Mr. Aniruddha Purushotham, Adv.
Mr. Abhay Pratap Singh, Adv.
Ms. Shalaka Srivastava, Adv.
Mr. Shaji George, Adv.
Mr. Samir Ali Khan, AOR
Mr. Santosh Kumar - I, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 The following issues are framed for decision by the Constitution Bench:
(i) Whether the Constitution (104th Amendment) Act 2019 is unconstitutional; and
(ii) Whether the exercise of the constituent power of amendment to extend the period of reservations for Scheduled Castes/Scheduled Tribes under Article 334 of the Constitution is constitutionally valid.
2 Issue No (ii) above, it is clarified, shall not impinge on the legitimacy of the amendments to the Constitution which were made prior to the 104 th Page 4 of 6 WPC 546/2000 Amendment.
3 The validity of the 104th Amendment shall be determined to the extent that it applies to Scheduled Caste/Scheduled Tribes only since the reservation for Anglo Indians in Article 334(b) has come to an end on the expiration of seventy years after the adoption of the Constitution.
4 The reference to the Constitution Bench shall be titled as:
“In Re: Article 334 of the Constitution.”
5 A common compilation of case law, documents and written submissions shall be prepared in terms of the Circular dated 22 August 2023. In modification of the procedural directions issued on 1 November 2022, Mr Puneet Jain on the side of petitioners and Mr Chitwan Singhal on the side of the respondents are appointed as nodal counsel. The nodal counsel shall prepare soft copies of the common compilations duly indexed in terms of the above circular.
6 The common compilations shall be e-filed on or before 17 October 2023. Written submissions shall be e-filed on or before 7 November 2023.
7 At the commencement of the hearing of the matter, all the counsel appearing on behalf of the petitioners including the intervenors and the counsel appearing on behalf of the respondents shall provide to the Court a statement of the tentative time limit within which they seek to place their respective arguments.
8 List the Petitions for hearing on 21 November 2023.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Assistant Registrar
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