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Faculty Association Of All India Institute Of Medical Sciences v. Union Of India And Others
Factual and Procedural Background
The appellants filed writ petitions under Article 226 of the Constitution challenging a regulation that provided reservation for Scheduled Castes/Scheduled Tribes and Other Backward Classes. Those writ petitions were dismissed. The appellants then filed appeals against the dismissal. Upon hearing the matters in appeal, the court concluded that the cases involve substantial questions of law concerning the interpretation of the Constitution and determined that they should be heard by a Bench of five Judges. The court directed that the papers be placed before the Hon’ble the Chief Justice for appropriate orders.
Legal Issues Presented
The opinion addresses a procedural matter and does not frame distinct legal issues.
Arguments of the Parties
The opinion does not contain a detailed account of the parties' legal arguments.
Table of Precedents Cited
No precedents were cited in the provided opinion.
Court's Reasoning and Analysis
The court’s analysis is brief. After hearing the appeals, it identified that the matters raise substantial questions of law relating to the interpretation of the Constitution. On that basis, the court concluded that the appropriate course is to have the matters heard by a Bench of five Judges. Consequently, it directed that the case papers be placed before the Hon’ble the Chief Justice for necessary orders to facilitate such a hearing.
Holding and Implications
REFERRED TO A BENCH OF FIVE JUDGES. The court did not decide the merits of the appeals. Instead, it directed administrative steps by ordering the papers to be placed before the Hon’ble the Chief Justice for constituting or listing the matters before a five-Judge Bench.
Implications: The immediate consequence is that the appeals will be scheduled for hearing before a larger Bench. There is no determination on the validity of the reservation regulation at this stage, and no broader precedent is set by this order.
Order
1. By petitions under Article 226 of the Constitution, the appellants herein challenged the regulation which provided reservation for Scheduled Castes/Scheduled Tribes and Other Backward Classes. The writ petitions were dismissed and against the said judgments, the appellants are in appeal before us.
2. Having heard the matters, we are of the view that these cases involve substantial question of law as to the interpretation of the Constitution and are, therefore, required to be heard by a Bench of five Judges.
3. Let the papers be placed before the Hon'ble the Chief Justice for appropriate orders.
Court Masters
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