RAMAKRISHNA SINGH RAM SINGH Vs. STATE OF MYSORE

JUDGEMENT

(1.) In these petitions the Petitioners are challenging two orders passed by the Government of Mysore being Order No. ED 79 TGL 59 dated 14th May 1959 and Order No. ED 79 TGL 59 dated 22nd July 1959. In the first order, that is, the order dated 14th May 1959, it was stated as follows :

(2.) By the Second order dated 22nd July 1959 it was inter alia ordered as follows :

(3.) The Petitioners before us are challenging both these Orders as unconstitutional. The stand taken by the State, on the other hand, is that Art. 15(4) of the Constitution permits the State to make such reservation. Before I set out more fully the contentions of the respective parties in these writ petitions, it would be necessary to refer to some of the Articles of the Constitution.