Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

The Pondicherry Scheduled Caste People's Welfare Association and Ors. v. Union of India and Ors. - (High Court of Madras) (13 Aug 2015)

Certification as Scheduled Caste by becoming 'resident' does not give benefit of reservation in education

MANU/TN/2528/2015

Education

The Court held that merely by residing in a Union Territory to become 'resident', an immigrant from another State cannot gain benefits from a Presidential Order applying to scheduled caste members. The Petitioners had satisfied the requirement under the Order, of being 'resident' for five years, and sought admission in the category reserved for scheduled caste members. Rejecting the petitions, the Court said the purpose of the reservation was to overcome backwardness of a caste in a particular place and did not have any relevance to the period of subsequent stay. It held the meaning of 'resident' to apply to scheduled caste members who were residing in the Union Territory in 1964, the year the Order was passed.

Relevant : State of Kerala and another v. N.M. Thomas and others MANU/SC/0479/1975 State of Maharashtra v. Millind and others MANU/SC/0724/2000 Marri Chandra Shekhar Rao v. Dean, Seth G.S. Medical College and others MANU/SC/0457/1990

Tags : SCHEDULED CASTE   RESIDENT   EDUCATION   RESERVATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved