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Judgment
Issue notice.
It is submitted by the learned Counsel for the Petitioner that interpretation of Article 27 arises for consideration of this Court. It is also pointed out by the learned Counsel that the judgment reported in Pramati Educational and Cultural Trust (r) and Others Vs. Union of India (UOI) and Others, is inconsistent with the judgment of the Constitution Bench of this Court in P.A. Inamdar and Others Vs. State of Maharashtra and Others, .
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Prima facie, we are of the opinion that the Deepak Mansukhani
Date: 2014.07.05
13:32:27 IST
Reason:
submission requires a further examination. If such examination is to be undertaken, the implications will have impact on all the States, in which case perhaps it is desirable to put all the States on notice and matter be heard by a Bench of appropriate strength. We, therefore, deem it appropriate to direct the Registry to place the matter before Hon''ble the Chief Justice of India for appropriate directions in the matter.