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The State of Bihar enacted the Bihar Reservation Act, 1991, which mandated reservations
for SC, ST, and OBC candidates in public employment, including judicial services.
Subsequently, advertisements were issued reserving
...a significant percentage of posts for
these categories in the judiciary. Bal Mukund Sah and others challenged the applicability of
this Act to judicial appointments, arguing that it violated constitutional provisions ensuring
the independence of the judiciary.
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