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Judgment
Markandeya Katju, C.J.—This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 5.7.2004.
Heard counsel for the parties and perused the record.
The facts in detail have been set out in the judgment of the learned Single Judge and hence we are not repeating the same except where necessary.
The short question in this case is that whether a person who has obtained an SC/ST certificate from some State migrates to the Union Territory of Delhi is entitled to the benefit of the notifications dated 21.8.2003 and 27.8.2003 and whether those notifications are valid.
When a person who gets an SC/ST certificate from State ''A'' migrates to State ''B'' he no doubt will not get the benefit of the SC/ST certificate from State ''A'' and he will have to obtain another SC/ST certificate from State ''B''. The legal position is, however, different when a person who has got an SC/ST certificate from State ''A'' migrates to a Union Territory. This matter is now covered by the judgment of the Supreme Court in S. Pushpa and Others Vs. Sivachanmugavelu and Others,
In S.Pushpa & Others''s case (supra) the Supreme Court observed:-
If a State or Union Territory makes a provision whereunder the benefit of reservation is extended only to such Scheduled Castes or Scheduled Tribes which are recognised as such in relation to that State or Union Territory then such a provision would be perfectly valid. However, there would be no infraction of clause (4) of Article 16 if a Union Territory by virtue of its peculiar position being governed by the President as laid down in Article 239 extends the benefit of reservation even to such migrant Scheduled Castes or Scheduled Tribes who are not mentioned in the Schedule to the Presidential Order issued for such Union Territory. The UT of Pondicherry having adopted a policy of the Central Government whereunder all Scheduled Castes or Scheduled Tribes, irrespective of their State are eligible for posts which are reserved for SC/ST candidates, no legal infirmity can be ascribed to such a policy and the same cannot be held to be contrary to any provision of law.
Following the said decision, we are of the opinion that the matter is now no longer rest integra.
Hence, we set aside the judgment of the learned Single Judge and uphold the validity of the notifications dated 21.8.2003 & 27.8.2003.
The appeal is allowed.