This is perhaps one of the first landmark judgements of the newly established Supreme Court after independence of India, concerning admissions of backward classes to educational institutions. Champakam Dorairajan was a brahmin girl from Madras who could not get admission in a medical college even though she had scored sufficient marks, due to a communal Government Order which had had provided caste based reservation in government jobs and college seats. The GO was challenged on the ground that it discriminates solely on the basis of the caste of the candidate. The Madras High Court stuck down the GO and the Supreme Court upheld the Madras High Court verdict. Further, the Supreme Court held that providing such reservations was in violation of Article 16(2) of the Constitution of India. The judgment still has major implications because, Dr. B. R. Ambedkar, a crusader for minority upliftment and the law minister at that time, led the first-ever Constitutional amendment to nulli ....