- (1.) The learned counsel for the petitioners states that, in view of the subsequent events, this writ petition has become infructuous, which is, accordingly, dismissed.
(2.) This writ petition, basically, has become infructuous because the petitioners have since retired. However, this order of dismissal of the writ petition would not result in denial of pensionary benefits to the petitioners herein. Writ Petitions (C) Nos. 454, 473 of 1994, 238 of 1995 and 35 of 1996
(3.) The short question which arises for determination in these writ petitions is: whether the quantum of reservation provided for in Tamil Nadu Backward Classes, Scheduled Castes and Scheduled Tribes (Reservation of Seats in Educational Institutions and of Appointments or Posts in the Services under the State) Act, 1993, is valid The impugned Act received the Presidential assent on 19-7-1994.;