T.J. MATHEW Vs. UNION OF INDIA

JUDGEMENT

(1.) In this case on 3rd March, 2014 the Commission headed by Mr. Justice Amit Talukdar, a retired Judge of our High Court had recommended that the members of the Malayalee Settlers Association be granted OBC status.

(2.) This recommendation was not acted upon by the Administration.

(3.) In the writ applications [WP No. 178 of 2016 read with WP No. 317 of 2017(PIL) in WP No. 110 of 2006 (PIL) and WP No. 172 of 2015 in the matter of S. Sanjay Kumar and Ors v. A and N Administration and Ors.], this Court in its order dated 7th April, 2016 had directed the Administration to take a final decision in the matter.