UNION OF INDIA Vs. RAFIQUE SHAIKH BHIKAN
LAWS(SC)-2012-7-87
SUPREME COURT OF INDIA
Decided on July 23,2012

UNION OF INDIA Appellant
VERSUS
RAFIQUE SHAIKH BHIKAN Respondents

JUDGEMENT

- (1.) In our previous order dated May 8, 2012, we directed the Union of India to file further affidavit stating the way the Government quota of 11,000 seats is being allocated for 2012 Haj.
(2.) In response to the direction, an affidavit is filed on behalf of the Union of India giving a break-up of the allotment from the government quota of 11,000 seats.
(3.) From the affidavit, it appears that 300 seats are reserved for Khadim-ul-Hujjaj and 400 seats for Mehrams. 1500 additional seats are given to the State of Jammu & Kashmir and 250 additional seats for Lakshadweep UT, that always have more number of applications than the quota allocated to them from the Haj Committee of India (HCOI). Similarly 500 seats are retained for smaller UTs/States that, on account of their smaller population, get a smaller allocation of quota but where the number of applications are slightly in excess of their respective quotas. 2500 seats are also reserved for States/UTs where applications are in excess of their allocated quotas.;


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