- (1.) Petitioners have filed these writ petitions in the year 2002 raising a grievance based on the constitutional right that in the district of Singhbhum(West) and other four districts namely, Gumla, Latehr , Simdega and Dumka, no reservation has been provided to the other backward classes.
(2.) The Respondent State submitted the reply and stated that from the calculation given by them it is clear that S.C. and S.T. jointly require 81.15% reservation against which only 73% reservation has been granted and priority is required to be given to the members of S.C. and S.T. according to the constitutional provision.
(3.) Be that as it may, after filing of these writ petitions and filing of reply by the State, much water has flown and the issue has been considered by the Hon'ble Supreme Court in various decisions and specific guidelines have already been given for upliftment of the poor in consonance with Article 16(4A) of the Constitution of India also.;