AIR 2012 SUPREME COURT 2728 ::2012 AIR SCW 2791 ::2012 LAB. I. C. 2267 ::2012 (4) All LJ 358 ::2012 (4) ALJ 358 ::(2012) 134 FacLR 692 ::2012 (7) SCC 1 ::2012 (4) Scale 687 ::(2012) 5 ADJ 19 (SC) ::2012 (5) ADJ 19 ::2012 (4) All WC 4136 ::(2012) 06 ADJ 2 (SC) ::(2012) 2 ESC 233 ::2012 (2) KLT SN 115 (SC) ::(2012) 4 Lab LN 1 ::2012 (4) KantLJ 87 ::(2012) 2 KCCR 56 ::2012 (4) SCT 258 ::2012 (2) ServLJ 307 SC ::(2012) 2 ServLJ 307

Supreme Court Of India

(From : 2011 Lab IC 1377 : 2011 (1) ALJ 428 and 2011 (3) ALJ 343)

Hon'ble Judge(s): Dalveer Bhandari, Dipak Misra , JJ

(A) Precedent - Judicial discipline - Judge confronted with decision of co-ordinate Bench - Not to take contrary view however glorious it may be - But should refer matter to Larger Bench.AIR 1965 SC 1767 and AIR 1991 SC 1893 : 1991 AIR SCW 2124, Rel. on. (Para 14) (B) Constitution of India , Art.16(4), Art.16(4A), Art.16(4B)— Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act (4 of 1994) , S.3(7)— Uttar Pradesh Government Servants Seniority Rules (1991) , R.8A— @page-SC2729Reservation in promotion and consequential seniority - Art. 16(4A), (4B) are enabling provision - State can provide for reservation only if there exists backwardness of class and inadequacy of representation - S. 3(7) and R. 8A enacted without identifying concepts of efficiency, backwardness and inadequacy of representation - Are invalid.2011 Lab IC 1377 : 2011 (1) ALJ 428, Reversed. Clause (4A) of Article 16 is an enabling provision. It gives freedom to the State to provide for reservation in matters of promotion. Clause (4A) of Article 16 applies only to SCs and STs. The said clause is carved out of Article 16 (4). Therefore, Clause (4A) will be governed by the two compelling reasons "backwardness" and "inadequacy of....