As per the case facts a batch of cases challenged a constitutional amendment that introduced a ten percent reservation for economically weaker sections EWS excluding certain existing reserved categories based ... on three main grounds economic criteria being impermissible for reservation discriminatory exclusion of certain classes and breaching the fifty percent reservation ceiling The appeal sought to determine the constitutionality of this amendment in light of the basic structure doctrine Finally the Supreme Court in a majority decision upheld the rd Amendment finding it constitutional A minority opinion held that parts of the amendment were unconstitutional for violating the basic structure of the Constitution

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