GOVT OF BIHAR Vs. DAYANAND SINGH

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are preferred aggrieved by a common judgment dated 10.11.2014 passed in a batch of writ petitions by the High Court of Judicature at Patna. Civil Appeals arising out of SLP (C) Nos. 10163-10165/2015 are filed by the State of Bihar. Other Civil Appeals arising out of SLP(C) No.11365/2015 etc. are filed by various parties to the above-mentioned batch of petitions, i.e. petitioners and other respondents therein.

(3.) The controversy in these appeals is with respect to the authority of the State of Bihar to provide for reservation in favour of persons belonging to various backward classes of citizens contemplated under Article 16(4) of the Constitution such as SC/ST/OBC etc. in the superior and subordinate judicial services of the State of Bihar (hereafter collectively referred to as JUDICIAL SERVICES).