ASHITA DUBEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition has been filed challenging the Madhya Pradesh Ordinance No. 2 of 2019 by which reservation to the OBC category has been increased from 14% to 27%, apart from 16% reservation to Scheduled Castes and 20% to Scheduled Tribes already prescribed under the law.

(2.) It is alleged by the learned counsel of the petitioner that as a result of the aforesaid, the statutorily prescribed reservation has gone up to 63% which is constitutionally impermissible.

(3.) Issue notice to the respondents on payment of PF within seven days.