KHICHRI RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN all the writ applications, identical questions of law and facts arise and as such they were heard together and are being disposed of by this common judgment.

(2.) FACTS lie in a narrow compass.

(3.) TO provide for adequate representation of Scheduled Caste, Scheduled Tribe and Other Backward Classes in post and services under the State, the Governor of the State promulgated successive Ordinances and ultimately the Legislature of the State enacted the Bihar Reservation of Vacancies in Posts and Services (for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1991 (Bihar Act 3 of 1992). Section 4 of Bihar Act of 1992, which is relevant for the purpose, as initially enacted reads as follows: ''