MANAVAIKYAVEDHI Vs. UNION OF INDIA

JUDGEMENT

(1.) Instant public interest writ petitions are materially and substantially connected, basically projecting a case of inadequate representations of backward classes in two public services and the failure of the State Government to conduct a socio-economic survey, in terms of the Kerala State Commission for Backward Classes Act , 1993 (for short, 'Act, 1993'), and the directions issued by the Hon'ble Supreme Court in the landmark judgments, hereinafter discussed. For convenience of all parties and on consent, we heard the writ petitions together

(2.) W.P.(C) No.35220 of 2017 is filed for the following reliefs:

(3.) W.P(C) No.19937 of 2019 is filed for the following reliefs: