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    Faculty Association Of All India Institute Of Medical Sciences v. Union Of India And Others

    Order

    1. Heard the learned counsel. After listening to Mr P.P Rao, learned Senior Counsel initially for some time and keeping in view the important nature of the issues involved for determination of these cases, as also the recurring nature of it and the overall impact which the decision rendered herein may have on so many other institutions, as a matter of principle, relating to the legality, propriety and desirability of reservations in faculty posts of specialists and superspecialists, we consider it appropriate that the matters should be heard by a larger Bench. The Registry will place these matters before the Hon'ble the Chief Justice of India for appropriate orders in this regard.

    2. Having regard to the importance as well as the urgency involved in the matters, we direct that orders may be obtained urgently from the Hon'ble the Chief Justice.

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    Faculty Association Of All India Institute Of Medical Sciences v. Union Of India And Others
    (Feb 20, 2003)