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State of Punjab & Ors. v. Davinder Singh & Ors.

Authored By: Priyanshu Singh

Amity University, Noida

  1. Case Title 

State of Punjab & Ors. v. Davinder Singh & Ors. 

  1. Citation 

2024 INSC 562 

  1. Court 

Supreme Court of India 

  1. Bench 

D.Y. Chandrachud (CJI), B.R. Gavai, Vikram Nath, Pankaj Mithal, Manoj Misra, Satish  Chandra Sharma, Bela M. Trivedi (dissent). 

  1. Date of Judgment 

1 August 2024 

  1. Relevant Statutes/Key Provisions 

Articles 15(4), 16(4), and 341 of the Constitution of India 

  1. Brief Facts 

The central issue in State of Punjab vs. Davinder Singh (2024) was whether states  possess the constitutional authority to sub-classify Scheduled Castes (SCs) and Scheduled  Tribes (STs) for the purpose of distributing reservation benefits more equitably among  them. This question was not new. Two decades earlier, in E.V. Chinnaiah v. State of  Andhra Pradesh (2004), a five-judge Constitution Bench of the Supreme Court had ruled  that all Scheduled Castes, as notified under Article 341 of the Constitution, form a single,  indivisible, and homogeneous class. The Court in Chinnaiah had reasoned that once a caste is included in the Presidential list of SCs, it becomes part of one constitutional  category, and no state legislature has the power to further divide or sub-classify that  category for reservation purposes. The effect of this ruling was that every caste or  community within the Scheduled Castes was entitled to equal access to the benefits of  reservation, irrespective of variations in their levels of social and educational  backwardness. 

In practice, however, it was widely observed that within the Scheduled Castes category,  certain communities that were historically somewhat better placed socially or  economically had been able to corner a disproportionate share of the reservation benefits.  This left behind other communities that remained more disadvantaged and continued to  be underrepresented in public employment and education. To address this imbalance, the  Punjab government enacted the Punjab Scheduled Castes and Backward Classes  (Reservation in Services) Act, 2006. Section 4(5) of this Act introduced what was known  as a “first preference” sub-quota for particular communities within the Scheduled Castes,  notably the Valmiki and Mazhabi Sikhs, who were considered among the most  disadvantaged groups within the SC category. 

The law was challenged before the Punjab and Haryana High Court on the ground that it  violated the principle laid down in Chinnaiah. The High Court agreed with this  contention, striking down the provision by relying on the precedent that sub-classification  within Scheduled Castes was impermissible. The matter then reached the Supreme Court,  which had to consider not only the validity of the Punjab law but also whether the earlier  ruling in Chinnaiah needed to be revisited. 

Thus, the case revolved around a clash of two principles. On one hand, the idea that SCs  and STs, once listed under Articles 341 and 342 of the Constitution, constitute a single  homogeneous class that cannot be fragmented by state action. On the other, the  recognition that equality sometimes requires differential treatment to ensure that the  weakest and most marginalised sub-groups within a larger disadvantaged category are not  deprived of the benefits of affirmative action by relatively stronger sub-groups. 

  1. Issues Involved
  • Can SCs/STs be sub-classified for reservation purposes? 
  • Do state legislatures have the power to make such classifications despite Article 341?

       9.Arguments 

Petitioner (State of Punjab): 

– Sub-classification is necessary to ensure the most backward among SCs/STs benefit. – Articles 15(4) and 16(4) empower the state to make special provisions. 

Respondent (Davinder Singh): 

– Only Parliament has authority under Article 341 to modify the SC list. – Sub-classification undermines the constitutional scheme and equality. 

  1. Judgment 

The Supreme Court, in a 6–1 majority decision, held that the sub-classification of  Scheduled Castes (SCs) and Scheduled Tribes (STs) for the purposes of reservation is  constitutionally valid. The Court explicitly overruled its earlier decision in E.V.  Chinnaiah v. State of Andhra Pradesh (2004), which had declared that SCs constituted a  homogeneous class and that no internal division or sub-classification was permissible. In  doing so, the Court recognised that the doctrine of formal equality laid down in  Chinnaiah did not reflect the social reality of caste hierarchies within the SC and ST  categories. 

The majority reasoned that the lists of SCs and STs prepared under Articles 341 and 342  are not homogenous but comprise diverse communities with differing levels of social and  educational backwardness. Over the years, it has been observed that certain relatively  advanced groups within the SC and ST categories have managed to secure a  disproportionate share of the reservation benefits, while other groups, often the most  marginalised and disadvantaged, remain inadequately represented in public services and  educational institutions. Sub-classification, therefore, is a mechanism that allows the  State to distribute the benefits of reservation more equitably, ensuring that affirmative  action reaches those who need it most.

The Court clarified that the authority for such sub-classification stems from Articles  15(4) and 16(4) of the Constitution, which empower states to make special provisions for  the advancement of socially and educationally backward classes and to ensure adequate  representation of such groups in public employment. However, it stressed that this power  is not unbridled. Any sub-classification must be based on objective, empirical, and  quantifiable data that demonstrates both the relative backwardness of a sub-group and its  inadequate representation. Mere political considerations or blanket assumptions will not  suffice. The classification must also satisfy the test of proportionality, meaning that the  measures adopted should not go beyond what is necessary to achieve the constitutional  goal of substantive equality. 

By endorsing sub-classification, the Court advanced the principle of substantive equality  over formal equality. Equality, the majority held, does not mean treating all communities  within the SC and ST categories identically, but rather requires acknowledging internal  disparities and tailoring affirmative action to ensure that the weakest sub-groups are not  left behind. The decision thus marked a significant shift in reservation jurisprudence,  moving away from a rigid, one-size-fits-all approach towards a more flexible and justice oriented framework. 

In contrast, Justice Bela M. Trivedi dissented. She held that Chinnaiah had been correctly  decided and that permitting sub-classification within the SC and ST lists would  undermine the constitutional scheme. According to her, once a caste or community is  included in the Presidential list under Articles 341 and 342, the entire group forms a  single constitutional class, and states cannot fragment it further. She warned that allowing  sub-classification could lead to endless divisions and political manipulation, weakening  the constitutional identity of SCs and STs. 

Nonetheless, the majority view now stands as binding precedent. It establishes that sub classification within SCs and STs is constitutionally permissible, provided it is carefully  designed, backed by data, and proportionate in its scope and application. This ruling  empowers states to target reservation benefits towards the most marginalised sub-groups,  thereby strengthening the constitutional commitment to real equality and social justice.

  1. Ratio Decidendi 

The Supreme Court in State of Punjab v. Davinder Singh (2024) held that states have the  constitutional authority to sub-classify Scheduled Castes (SCs) and Scheduled Tribes  (STs) for the purpose of reservation in public employment and education. This power  flows from Articles 15(4) and 16(4) of the Constitution, which empower the state to  make special provisions for the advancement of socially and educationally backward  classes and to ensure adequate representation of disadvantaged groups in state services.  The Court reasoned that SCs and STs, though recognised as categories under Articles 341  and 342, are not internally homogeneous. Within these constitutional lists, there exist  significant variations in the degree of backwardness and levels of representation. As a  result, certain comparatively advanced communities within the SC and ST fold often  secure a disproportionate share of the reservation benefits, leaving the more marginalised  groups even further behind. 

To address this imbalance, the Court held that the principle of equality does not demand  identical treatment for all communities within the SC or ST categories but rather permits  differential treatment based on demonstrable need. Therefore, states are not barred from  creating sub-classifications or sub-quotas among SCs and STs in order to channel  reservation benefits more effectively towards the most disadvantaged sections. However,  the Court emphasised that such sub-classification cannot be arbitrary or politically  motivated. It must be justified by quantifiable and objective data that establishes both the  relative backwardness of the sub-group and its inadequate representation in public  employment or education. This ensures that the exercise of state power under Articles  15(4) and 16(4) is evidence-based and directed towards the genuine advancement of  those who are most in need of affirmative action. 

In essence, the Court overruled the earlier decision in E.V. Chinnaiah v. State of Andhra  Pradesh (2004), which had treated SCs as a single homogeneous block incapable of sub classification. By contrast, the Court in Davinder Singh affirmed that the constitutional  mandate of substantive equality requires recognising internal differences and tailoring  reservation policies accordingly. The ratio, therefore, is that the state’s power to design  and implement affirmative action is flexible enough to allow sub-classification within SCs and STs, provided it rests on demonstrable evidence of backwardness and inadequate  representation, and thereby promotes the larger constitutional goal of achieving real  equality and social justice. 

  1. Obiter Dicta 

In addition to its binding ruling on the permissibility of sub-classification, the Supreme  Court made significant observations in the nature of obiter dicta that are likely to  influence the future course of reservation jurisprudence. One of the most important of  these observations concerned the application of the “creamy layer” principle to  Scheduled Castes (SCs) and Scheduled Tribes (STs). The Court noted that while the  concept of creamy layer had traditionally been applied to Other Backward Classes  (OBCs), there is no constitutional bar to extending the principle to SCs and STs as well. 

The Court explained that the very purpose of reservation is to level the playing field by  providing opportunities to communities that are structurally and historically  disadvantaged. However, within the SC and ST categories, there are some families or  groups that have, over time, attained relatively higher social and economic status and  have managed to repeatedly benefit from reservations. If such comparatively advanced  groups continue to access the lion’s share of reservation benefits, the intended purpose of  affirmative action- upliftment of the most marginalized- remains unfulfilled. To prevent  this inequitable outcome, the Court observed that the creamy layer doctrine can serve as  an instrument to exclude those individuals or families within SCs and STs who no longer  suffer from the same degree of social and educational deprivation as others in the  category. 

The Court was careful to stress that this observation was not part of the core ratio  decidendi of the case but an important guiding principle for future policy. By suggesting  the applicability of the creamy layer to SCs and STs, the Court sought to reinforce the  broader idea that equality in the constitutional sense is not merely formal but substantive.  Substantive equality demands that the benefits of affirmative action be distributed in a  manner that prioritises the weakest and most disadvantaged within any reserved category.  Applying the creamy layer principle, therefore, ensures that reservation does not become a tool for perpetuating privilege within disadvantaged groups, but continues to serve as a  means of correcting structural inequalities. 

The Court also indicated that applying the creamy layer filter would not amount to a  dilution of the rights of SCs and STs under the Constitution. Instead, it would enhance  the effectiveness of reservations by directing state resources and opportunities towards  those who are truly in need of support. In this way, the observation complements the  majority’s endorsement of sub-classification. Both sub-classification and the creamy  layer principle operate on the same logic: recognition of internal disparities within a  broad disadvantaged category and the tailoring of state action to achieve genuine equality  of outcomes. 

Though these remarks were not binding in the same way as the ratio decidendi, they carry  persuasive weight. They signal the Court’s openness to a more nuanced and evidence based approach to affirmative action in India, where social realities are complex and not  reducible to rigid categories. Going forward, policymakers and courts alike may draw on  these observations to refine reservation schemes in a manner that balances constitutional  guarantees with practical justice. 

  1. Final Decision 

The Supreme Court, by a decisive 6–1 majority, upheld the constitutional validity of sub classification within the Scheduled Castes (SCs) and Scheduled Tribes (STs). The Court  ruled that state governments are empowered to create sub-quotas within the broader  framework of SC/ST reservations in order to ensure that the most disadvantaged  communities are not overshadowed by relatively better-off groups within the same  category. By doing so, the Court shifted the understanding of equality under the  Constitution from a narrow, formal approach to a more substantive and justice-oriented  framework. 

The majority held that Articles 15(4) and 16(4) provide states with the necessary  constitutional mandate to adopt special measures for ensuring adequate representation  and advancement of disadvantaged classes. This includes the authority to design sub quotas within SC and ST reservations, provided such measures are based on reliable 

empirical data and are proportionate to the degree of disadvantage faced by particular  sub-groups. The decision thus empowers states to tailor affirmative action policies with  greater precision, so that the benefits of reservation reach those who continue to remain at  the margins despite decades of constitutional protection. 

At the same time, the Court made it clear that this power is not without limits. Sub classification must be backed by quantifiable data on backwardness and  underrepresentation, and must withstand the constitutional test of reasonableness and  proportionality. Arbitrary or politically motivated divisions would not pass muster. The  ruling therefore strikes a balance between flexibility for the states and safeguards against  misuse. 

Justice Bela M. Trivedi delivered the lone dissenting opinion. She held that the majority’s  approach undermines the constitutional scheme under Article 341, which vests the power  of identifying Scheduled Castes exclusively in the President, subject to Parliamentary  control. In her view, once a community is placed in the Presidential list of Scheduled  Castes, the entire group becomes a single constitutional unit, and no state has the  authority to fragment it further by way of sub-classification. According to her, only  Parliament can revisit or alter the framework of reservations for SCs, and allowing states  to create internal divisions would lead to uncertainty and weaken the constitutional  identity of Scheduled Castes. 

Despite this dissent, the majority decision now stands as binding precedent. It confirms  that sub-classification within SCs and STs is permissible, enabling states to design more  targeted and effective reservation policies that prioritise the upliftment of the weakest  among the weak. The judgment therefore marks a turning point in India’s reservation  jurisprudence, recognising diversity within disadvantaged groups and aligning  constitutional guarantees with social realities.

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