(1.) .Petitions aforementioned, under Article 226 of the Constitution of India, the main amongst them being Writ Petition No. 13765 of 1997, are directed against the Government Orders in G.O.Ms.No. 68, Social Welfare (Jl) Department, dated 6-6-1997 and G.O.Ms.No. 69, Social Welfare (Jl) Department, dated 7-6-1997, which, inter alia, divide and/or categorise the Scheduled Castes who are listed in the Constitution (Scheduled Castes) Order, 1950 (Presidential Order, 1950), as amended in 1976 for the State of Andhra Pradesh, into four groups as 'A', 'B', 'C, and 'D' and purport to accordingly reserve for each group of the Scheduled Castes communities, posts including for filling up of backlog vacancies in the Public Service and seats in different professional and other educational institutions.
(2.) .G.O.Ms.No. 68, SW (J1) Department, dated 6-6-1997 reads as follows
(3.) The Government Order in G.O.Ms.No. 69, S.W. (J1) Dept., dated 7-6-1997 reads as follows: ,
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