- (1.) Upon motion the matter is taken on Board.
(2.) The view of the High court is that the limit on the maximum permissible reservations indicated by this court in Indra Sawhney v. Union of India would operate prospectively only after the exercise indicated in the judgment is completed and that the maximum limit of reservations will operate only prospectively for future academic years and not for the current year. We are afraid, this view is prima facie not correct.
(3.) Issue notice on the Special Leave Petition as well as on stay application. Pending notice, there shall be interim stay of reservations in excess of 50 per cent. court Masters;