DALIT SAMUDHAYA MUNNANI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Review Petition is filed by the petitioners in W.P.(C) No. 21298 of 2021 seeking to review the order passed by this Court on 2/11/2021 in W.P.(C) No. 21298 of 2021, whereby in the light of the writ petitions pending before the Apex Court with regard to the constitutional validity of the 103rd constitutional amendment Act, providing 10% reservation to the economically weaker Sec. ; and taking note of the stay granted by the Apex Court in a Transfer Petition against the proceedings in the writ petition filed by one Nujaim P.K. before this court, the writ petition in question was directed to be deferred until further orders awaiting the judgment of the Apex Court.

(2.) In fact, this Court has found that the challenge made to the 103rd constitutional amendment has a direct bearing with the validity of the orders passed by the State Government, challenged in the writ petition, and also taking note of the order issued by the Apex Court directing its registry to request the respective High Courts to transfer those cases in order to avoid conflicting findings by different High Courts, the hearing of writ petition was deferred by this court .

(3.) We have also noted that in the writ petition filed by Nujaim P.K., two of the Government Orders challenged in this writ petition namely Exts.P7 and P8 corresponding to Exts.P4 and P5 therein, are challenged .