STATE OF ANDHRA PRADESH Vs. T. MURALIDHAR RAO

JUDGEMENT

(1.) The decision of the Full Bench of the High Court of Andhra Pradesh is challenged before us.

(2.) Heard learned Attorney General for India and also Mr Harish Salve, learned Senior Counsel for the respondents.

(3.) The Act passed by the Andhra Pradesh Legislature giving 4% reservation to Group E of the Backward Classes was challenged before the High Court and the same was struck down by the High Court on various counts.