[2014] 14 S.C.R. 1651
UNION OF INDIA
v.
FACULTY ASSOCIATION OF AllMS .
(I.A. No. 1)
in
(Review Petition (C) Nos. 1799-1800 of 2013)
in
(Civil Appeal No. 4500 of 2002)
JANUARY 16, 2014
. [H. L. DATTU, SURINDER SINGH NIJJAR,
RANJAN GOGOi, M. Y. EQBAL, VIKRAMAJIT SEN, JJ.]
Constitution of India :
Arts. 15, 16 and 335 - Reservation - Applicability of-
In speciality and s4per-speciality faculty posts in All India
Institute of Medical Sciences - Decision of Supreme Court
dated 18. 7.2013, as reported in [2014] 14SCR1634, clarified.
A
B
c
D
CIVILAPPELLATE JURISDICTION: I.A. No. 1 in Review E
Petition(C) Nos. 1799-1800 of 2013 in Civil Appeal Nos. 4500
& 5119 of 2002.
WITH
Review Petition (C) No. 1881of2013 in C.A. No. 4(i00
F
of 2002 and I. A. No. 1 in Review Petition (C) No ...... D.
28718of2013 inC.A.No.5119of2002
L. N. Rao, K. V. Vishwanathan, ASGs, V. Mohana, R.
K. Verma, Ms. Sushma Suri, D. L. Chidanand, Advs. for the
·Appellant.
G
H
1651
1652
S.UPREME COURT REPORTS
[2014) 14 S.C.R.
A
The following Order of the Court was passed :
B
ORDER
1 . Permission to file Review Petition is granted.
2. Application of oral hearing is allowed.
3. Heard Shri L.N. Rao, learned Additional Solicitor
General.
4. We clarify that it is for the Central Governmentto take
a decision as to whether there should be a reservation for super
c specialty posts.
'
5. With this clarification the Review Petitions are
disposed of.
.
Kalpana K. Tripathy
Review Petitions disposed of.
END OF 2014
***1r***
Lex