AIR 1997 SUPREME COURT 3505 ::1997 AIR SCW 3599 ::1997 ALL. L. J. 2007 ::1997 (2) UJ (SC) 587 ::1997 UJ(SC) 2 587 ::1997 (7) SCC 203 ::(1997) 5 Scale 524 ::(1997) 31 All LR 328 ::(1998) 1 All WC 234 ::(1998) 1 Lab LN 61 ::(1997) 4 SCT 807 ::1997 (3) SCJ 555 ::(1997) 5 ServLR 206 ::1997 (3) UPLBEC 1781 ::(1998) 5 Supreme 339 ::1998 (2) ESC 1426 ::(1997) 7 JT 493 (SC)

Supreme Court Of India

Hon'ble Judge(s): S. B. Majmudar, D. P. Wadhwa , JJ

(A) Constitution of India , Art.16(4), Art.15(4)— Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act (4 of 1994) , S.1— Statutory reservation scheme - Benefit of - Granted to residents of hills and Uttarakhand areas of State of U. P. as they formed socially and educationally backward class of citizens - Backwardness, however, cannot continue indefinitely - State is, therefore, entitled to take its own decision whether citizens cease to belong to reserve category and review its reservation policy. The statutory scheme of reservation of 27 per cent for socially and educationally backward classes of citizens may continue indefinitely till the U. P. Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act continues to operate. Still a given category of citizens which may form a part and parcel of that class of citizens, namely socially and educationally backward classes of citizens as on date may in future cease to belong to that class. Consequently the question whether a given category of citizens continues to be 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 ....