THE STATE OF TRIPURA & ORS. versus JAYANTA CHAKRABORTY & ORS.

Citation: [2017] 11 S.C.R. 247 · Decided: 14-11-2017 · Supreme Court of India · Bench: KURIAN JOSEPH, R. BANUMATHI · Disposal: Matter referred to larger bench
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Judgment (excerpt)

(2017] I l S.C.R. 247 
THE STATE OF TRIPURA & ORS. 
v. 
JAYANTA CHAKRABORTY & ORS. 
(Civil Appeal Nos. 4562-4564 of2017) · 
NOVEMBER 14,2017 
[KUIUAN JOSEPH AND R. BANUMATHI, JJ.] 
A 
B 
Constitution of India - Arts. 16(4), 16(4A) and 14(4B) -
Interpretation of - Petitioners pleaded for a re-look of Nag11raj 
case specifical(i' on the ground that test of backwardness ought not 
C 
to be applied to SC/ST in view of Indra Sawhncy case and Chinnaiah 
case - Questions were also raised about application of the principle 
of creamy layer in situations of competing claims within the same 
races, communities, groups or parts thereof. of SC/ST notified by 
the President .u/Arts. 341 and 342 - Held: Having regard to the 
questions involved, case required to be heard by a Bench as per the 
D 
Constitutional mandate u/Art.145(3) - Matter lo be placed before 
Hon 'b/e the Chief Justice of India. 
Indra Sawhney and others v. Union of India and others 
(1992) Suppl. 3 SCC 217 : (1992) 2 Suppl. SCR 454; 
E.V Chinnaiah v. State of A.P. and others (2005) 1 SCC 
394 : (2004) 5 Suppl. SCR 972; M. Nagarcif and others 
v. Union a/India and others (2006) 8 SCC 212 : (2006] 
7 Suppl. SCR 336; Sura} Bhan Meena and Another v. 
State o/Rajasthan and others (2011) 1 SCC 467: (2010) 
14 SCR 532; Uttar Pradesh Power Co1poration Limited 
v. Rajesh Kumar and others (2012) 7 SCC 1 : [2012) 4 
SCR 118; S. Panneer Selvam and others v. State a/Tamil 
Nadu and others (2015) IO SCC 292; Chairman and 
Managing Direc/01; Ce111ral Bank of India and others 
v. Central Bank of India SC/ST Employees Welfare 
Association and at.hers (2015) 12 SCC 308 : [2015[ 1 
SCR 55; Suresh Chand Gautam v. Stale o/Ullar Pradesh 
and others (2016) 11 SCC 113 : [2016) 1 SCR 727 -
referred to. 
247 
E 
F 
G 
H 
248 
A 
B 
c 
SUPREME COURT REPORTS 
(2017] I l S.C.R. 
Case Law Reference 
( 1992] 2 Suppl. SCR 454 
referred to 
Para I 
(2004] 5 Suppl. SCR 972 
referred to 
Para 1 
I 2006] 7 Suppl. SCR 336 
referred to 
Para I 
(2010] 14 SCR 532 
referred to 
Para I 
(2012) 4 SCR 118 
referred to 
Para 1 
(2015) 1 o sec 292 
referred to 
Para I 
(2015) I SCR 55 
referred to 
Para I 
[2016) 1 SCR 727 
referred to 
Para 1 
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 4562-
4564 of2017. 
From the Judgment and Order dated 09.04.2015 of the High Court 
D 
ofTripura atAgartala in Writ Petition (Civil) No. 189 of 2011 and l 09 of 
2011 and Writ Petition (Civil) No. 124 of20J2. 
E 
F 
WITH 
Contempt Petition (C) No. 11 of2017 in SLP (C) No. 19765 of 
2015@ SLP(C)Nos.19765-19767of2015 
Contempt Petition (C) No. 13 of 2017 in SLP (C) No. 19767 of 
2015@ SLP(C) Nos. 19765-19767 of2015 
C.A. Nos. 5247.11817, 11816, 11820, 11822-11825, 11837-11840, 
11842-11845. 11829-11832, 11847-11850, II 828 of2016 
C.A. Nos. 4880, 4878-4879, 4876-4877, 4881, 4833, 4882, 701-704 
of2017 
· 
and 
Diary No. 31145of2017 
G 
Indira Jaising, P. S. Patwalia, A. Mariarputham, Nidhcsh Gupta, 
H 
V. Shekhar, R. S. Suri. San jay R. Hcgde. Subramanium Prasad, Dr. Raj iv 
Dhavan, Dincsh Dwivcdi, Sr.Ad vs., Ms.Ajita Sharma, Ms. Shashi Kiran, 
Prakash Sharma, D. S. Parmar, Ms. Abba R. Sharma, Gopal Singh, 
Rituraj Biswas, Manish Kumar, Pranab Prakash, Shivam Singh,Aditya 
Raina, Shreyas Jain, Kumar Milind, Ms. Ambika Gutam, Ms. Aruna 
THE STATE OF TR!PURA & ORS. v. JAYANTA 
CHAKRABORTY & ORS. 
249 
Mathur, Yusuf Khan, Avneesh Arputham, Ms. Anuradha Arputham, 
A 
Ms. Simran Jeet (For Mis. Arputham Aruna and Co.), Manoj Gorkela, 
Ms. Priya Sharma, Anuj Saxena, Ms. Shashi Kiran, Tarun Gupta, Puneet 
V. N, Mishra Saurabh, Manoj Gorkcla. Ms. Priya Sharma, Kumar 
Parimal,Aniruddha P. Mayee, P. Soma Sundaratn, Ms. Sujaya Bardhan, 
Nishant Singh, Krishnam Mishra, Yasharth Kant, Naresh Kaushik 
Vardhman Kaushik Syed Mccsar L, Mrs. Lalita Kaushik, S. J. Amith, 
Dr. (Mrs.) Vipin Gupta, Dr. Krishan Singh Chauhan Ajit Kumar Ekka, 
Ravi Prakash, Murari Lal, Chand Kiran, R. S. M. Kalky, Ms. Charu 
Lata Chaudhary, B. Sridhar, Sandcep Devashish Das, Gaurav Agrawal, 
Samir Ali Khan, M. Shocb Alam. Ms. Fauzia Shakil, Ujjwal Singh, Mojahid 
Karim Khan, M. K. Dua, Ms. Prerna Mehta, Ms. A. Sumathi, Advs. 
for the appearing parties. 
Respondent-in-Person. 
The following Order of the Court was delivered: 
B 
c 
ORDER 
D 
The questions posed in these cases involve the interpretation of 
Articles 16(4), 16(4A) and 16(4B) of the Constitution of India in the 
backdrop of mainly three Constitution Bench decisions - (!)Indra 
Sawhncv and others v, Un
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