- (1.) Three out of us sitting as a bench on 21/09/1990, made an order after hearing parties where we had indicated that the decision to implement three aspects of the recommendations of the Mandal Commission was a political one and ordinarily the court would not interfere with such a decision.
(2.) This is what we had said there : "Lot of emphasis has been laid on either side on the human factor. It was particularly brought to our notice that subsequent to the order of 11/09/1990, agitation has spread into every nook and corner of the country and public life has been disturbed; human lives have been lost and government property has been damaged and destroyed. While we take notice of it, we are of the view that there is no particular necessity for judicial interference on that sole ground. "
(3.) Thereafter, we had made an appeal to the entire nation that the matter was being adjudicated by this court and everybody's rights would be worked out when the matter is heard and nothing shall impede this court from working out the rights of parties and giving such relief as is ultimately adjudicated to be due;