MUNILAL Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) This petition filed under Article 32 of the Constitution of India inter alia prayed that some of the provisions of Jammu & Kashmir Reservation Act, 2005 ("the Reservation Act" for short) and the Rules framed thereunder be declared illegal and unconstitutional.

(2.) The matter has been pending in this Court for the last 16 years.

(3.) Mr. Vikramjit Banerjee, learned Additional Solicitor General has invited our attention to the factual developments which have taken place after 2006 including certain amendments to the provisions of the Reservation Act.