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In addition to the petition filed by Youth for Equality and DMK on the same subject matter, TehseenPoonawalla moved Supreme Court Challenging Article 15(6) and Article 16(6) of the Indian Constitution, which provides for reservation to economically weaker sections in higher education and public employment up to a level of 10%.
The 124th Constitutional Amendment passed by both the Houses of the Parliament focuses on economically weaker sections belonging to the general category, and thus it amended Article 15 and 16 of the Indian Constitution. The petitioner cited various cases in support of their contention that the reservation should not exceed 50% cap. Additionally, the petitioner contends the determination of Economically Weaker Sections based on Income status of an individual.
It is noteworthy that the petitioner in the instant case had also filed a PIL seeking SIT probe in the death of Justice B H Loya. In another case filed by him, the apex court of India laid down guidelines to prevent mob lynching. The Supreme Court already issued a notice to the DMK in this matter.
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