August 16, 2018:

On Thursday, Centre submitted before Supreme Court that Creamy layer concept cannot be applied to deny benefits of quota in promotions to government employees of SC/ST community as the stigma of caste and backwardness is still attached to them.

Attorney General K K Venugopal submitted before a Five-Judge Constitution Bench headed by CJI Dipak Misra and also comprising of Justice Kurian Joseph, Justice R F Nariman, Justice Sanjay Kishan Kaul and Justice Indu Malhotra that there is no judgment which says that affluent people of the SC/ST community can be denied quota benefits by applying creamy layer concept.

Attorney General was responding to a question Whether Creamy Layer concept can be applied to exclude the persons who have come up to ensure that the backward among the SC/ST communities can reap the benefits of quota.

AG Venugopal stated that even if some people of community have come up, the stigma of caste and backwardness is still attached to them.

He also added that question of excluding certain class of SC/ST has to be decided by the President and the Parliament and this exercise is not open to judiciary.

"They have to marry from their own caste. Even a well-off person of SC/ST community cannot marry from a higher caste. The fact that some persons have become affluent does not take away the imprint of caste and backwardness", submitted AG Venugopal.

AG Venugopal termed the discriminatory caste system as a misfortune of the country.

Earlier on August 3, SC Bench had asked Centre as to Why States have not come forward with any quantifiable data to decide the inadequacy of representation of Scheduled Castes and Scheduled Tribes in government services even 12 years after its verdict on the 'creamy layer'.

Apex Court's Five-judge Constitution Bench is examining whether its 12-year-old verdict that had dealt with the issue of 'creamy layer' for reservations to SC and ST categories in government job promotions needs to be re-visited by a seven-judge bench.

M Nagaraj verdict of 2006 had held that the 'creamy layer' concept cannot be applied to the Scheduled Castes and Scheduled Tribes for promotions in government jobs, like two earlier verdicts of 1992 Indra Sawhney and others versus Union of India (popularly called Mandal Commission verdict) and 2005 E V Chinnaiah versus State of Andhra Pradesh which had dealt with creamy layer in Other Backward Classes category.

It had reiterated that ceiling-limit of 50 per cent, the concept of the creamy layer and the compelling reasons like backwardness, inadequacy of representation and overall administrative efficiency were all constitutional requirements, without which the structure of equality of opportunity in Article 16 would collapse.

Source PTI

Picture Source :