2026 INSC 1129 SLP (C) No.25507/2026 Page 1 of 40

REPORTABLE

IN THE SUPREME COURT OF INDIA

EXTRA-ORDINARY APPELLATE JURISDICTION

SPECIAL LEAVE PETITION (CIVIL) NO. 25507 OF 2026

THE SECRETARY TO GOVERNMENT … PETITIONER(S)

VERSUS

SAMEER AHAMED N. AND OTHERS ... RESPONDENT(S)

J U D G M E N T

PRASHANT KUMAR MISHRA, J.

1. The controversy in present proceedings though originating in the claim

of an individual for a community certificate, travels far beyond the issuance

of such certificate. It concerns the legal consequences of a person's conversion

from Hinduism to Islam and, in particular, whether a person belonging to a

Backward Class, Most Backward Class, Denotified Community or Scheduled

Caste prior to such conversion can, after embracing Islam, claim the status

and consequential benefits of a Backward Class Muslim.

2. Respondent No.1 was born on 12.04.1993 in Tuticorin District to Hindu

Parents namely Narayanan and Gomathiammal. He was originally named

Paramasivara, son of Narayanan. On 11.09.2015, the Sunnath Jamath,

Kayathar issued a certificate recording that respondent no.1 had embraced

Islam and had changed his name to Sameer Ahamed. This change of

respondent no. 1’s name was thereafter published in the Tamil Nadu

SLP (C) No.25507/2026 Page 2 of 40

Government Gazette on 02.11.2016. Thereafter, respondent no. 1 married

Vahitha on 04.11.2016 in accordance with Islamic customs, and two children

were born from the said marriage. Respondent no. 1 claims to profess and

follow the faith of Labbai

1

Muslims and, on that basis, sought recognition as

a “Muslim Labbai”.

3. Subsequently, respondent no. 1 submitted an online application before

the Kayathar Taluk Office, Thoothukudi District, seeking issuance of a

Backward Class (Muslim) community certificate as “Muslim L abbai”.

However, the said application was rejected on 13.11.2020. The reason

recorded for such rejection was that respondent no. 1 had converted from

Hinduism to Islam and was seeking a Muslim Labbai certificate, but had “only

converted to religion and not to the caste”.

4. Aggrieved by the rejection, respondent no. 1 instituted W.P.(MD) No.

7127 of 2022 before the High Court of Judicature at Madras

2

under Article

226 of the Constitution, seeking quashing of the rejection of his application

and a consequential direction to the authorities to issue him a community

certificate as “Muslim Labbai”. Notice was issued on 19.04.2022 and the

matter was taken up on 16.06.2022.

5. While the writ petition remained pending, the Tamil Nadu Backward

Class Commission

3

, by letter dated 06.02.2024, considered the question of

issuance of Backward Class Muslim community certificates to persons

belonging to Backward Classes, Most Backward Classes, Denotified

1

Also referred to as ‘Lebbai’

2

For short, ‘High Court’

3

For short, ‘TNBCC’

SLP (C) No.25507/2026 Page 3 of 40

Communities and Scheduled Castes who converted to Islam. The TNBCC

considered the position of persons who were already enjoying reservation

benefits in their respective categories before conversion and recommended a

mechanism for grant of Backward Class Mu slim community certificates to

eligible proselyte who embraced any of the recognised Backward Class Muslim

communities.

6. Pursuant thereto, the Government of Tamil Nadu issued G.O.(Ms.) No.

31

4

dated 09.03.2024. The G.O. referred to 3.5% reservation provided for

Backward Class Muslims under the Tamil Nadu Backward Class Muslims

(Reservation of Seats in Educational Institutions including Private

Educational Institutions and of Appointments or Posts in the Services under

the State) Act, 2007

5

and the seven Muslim communities recognized as

Backward Class Muslims under Section 3(a) of Tamil Nadu Backward Classes,

Scheduled Castes and Scheduled Tribes (Reservation of Seats in Educational

Institutions and of Appointments or Posts in the Services under the State)

Act, 1993

6

. The G.O. further provided that a proselyte to Islam from Backward

Classes, Most Backward Classes and Denotified Communities who were

already availing the said reservation could, upon conversion into any of the

seven recognised Backward Class Muslim communities, be issued a

Backward Class Muslim community certificate.

7. The aforesaid G.O. became material to respondent no. 1's pending writ

petition. Respondent no. 1's counsel submitted before the High Court that it

4

For short, ‘G.O.’

5

Hereinafter referred as ‘Act 33 of 2007’

6

Hereinafter referred as ‘Act 45 of 1994’

SLP (C) No.25507/2026 Page 4 of 40

was only by virtue of the said G.O. that respondent no. 1's claim could be

pressed. The High Court, upon examining the G.O., formed a prima facie view

regarding its validity and, on 11.06.2026, suo motu impleaded the concerned

Secretary of the State Government. The matter was thereafter taken up on

16.06.2026, 22.06.2026 and 23.06.2026, when the High Court examined the

effect of conversion to Islam upon caste or community status and the position

of the seven notified Backward Class Muslim communities.

8. Vide judgment dated 25.06.2026, the High Court held that a person

who embraces Islam becomes a Muslim and cannot, merely by reason of such

conversion, acquire membership of a particular Muslim community

recognised as a Backward Class. It further held that the executive could not,

through the G.O., alter the legal position declared in the earlier judicial

decisions. The High Court accordingly declared the said G.O.

unconstitutional, dismissed the writ petition and sustained the rejection of

respondent no. 1's application for the community certificate. It further held

that a person who converts to Islam cannot claim the status of Backward

Class Muslim and is only a Muslim.

9. The State has assailed the aforesaid judgment before this Court, inter

alia, contending that respondent no. 1's writ petition was directed against the

rejection of his individual application and contained no substantive challenge

to the constitutional validity of the G.O., nor any prayer seeking its quashing.

The State questions the High Court's decision to travel beyond the individual

certificate dispute and invalidate the G.O., which had been issued pursuant

to the recommendation of the TNBCC and dealt with the entitlement of

SLP (C) No.25507/2026 Page 5 of 40

persons from specified backward categories to reservation benefits upon

conversion to Islam.

SUBMISSIONS

10. Shri Mukul Rohatgi and Shri Sidharth Luthra, learned senior counsels

appearing for the State of Tamil Nadu submitted that the impugned judgment

travels beyond the pleadings and relief sought in the writ petition, inasmuch

as the constitutional validity of the G.O. dated 09.03.2024 was never

challenged by the writ petitioner. Learned senior counsels would argue that

the said G.O. was relied upon by the writ petitioner himself, yet the High Court

proceeded to examine and invalidate it with State-wide consequences, without

affording an effective opportunity to the State or hearing the persons and

authorities likely to be affected thereby.

11. On merits, the written submissions filed by the State states that the

impugned judgment proceeds on a fundamental conflation of two distinct

propositions. On one hand, the State does not dispute with the findings of the

High Court that mere conversion to I slam cannot, by itself, confer

membership of a particular notified Muslim community such as Labbai,

Rowther or Deccani Muslim, where such community membership is referable

to birth and lineage. However, on the other hand, the State argues that the

G.O. does not purport to confer such community membership upon a convert.

Rather, it merely preserves the entitlement to backward-class reservation of

a person who already belonged to a notified backward community before

conversion.

SLP (C) No.25507/2026 Page 6 of 40

12. It was further submitted that the above distinction is material because

the constitutional scheme under Articles 15(4) and 16(4) of the Constitution

concerns socially and educationally backward classes, and is not confined to

caste-based identities. The State relied upon the decision of this Court in

Indra Sawhney and Others vs. Union of India and Others

7

to contend

that backward classes may exist across religious communities and that

conversion does not, by itself, obliterate the social and educational

backwardness which formed the basis of the person's inclusion in the

backward class.

13. Learned senior counsels would further submit that the decisions relied

upon by the High Court concerning conversion and Scheduled Caste status

under Article 341 of the Constitution, operate in a distinct constitutional field

and cannot be mechanically applied to the determination of backward-class

status under Articles 15(4) and 16(4) of the Constitution. The State

accordingly contended that the impugned judgment erred in treating the

consequences applicable to Scheduled Caste status as determinative of the

question concerning continuation of backward-class entitlement.

14. Lastly, it was submitted that the G.O. dated 09.03.2024 does not extend

any reservation benefit to a person belonging to a forward community merely

because such person converts to Islam. Its operation is confined to persons

who were already members of the identified backward communities prior to

conversion. Thus, according to the State, the G.O. neither creates a new

backward class nor confers membership of a Muslim community by

7

1992 Supp (3) SCC 217

SLP (C) No.25507/2026 Page 7 of 40

conversion, but only recognises the continuance of an existing backward-

class entitlement.

ANALYSIS

15. We have heard the learned senior counsels and have perused the

written submissions advanced on behalf of the State and the materials placed

on record. We have also carefully considered the challenge founded upon the

jurisdiction of the High Court to examine the validity of the said G.O. in

proceedings in which the original prayer was confined to the issuance of a

community certificate.

16. The challenge before us, however, cannot be determined merely by

asking whether the High Court travelled beyond the prayer made in the writ

petition preferred by respondent no. 1. The validity and legal effect of the G.O.

have necessarily arisen for consideration because the very right claimed by

respondent no. 1 is founded upon it. A perusal of the record of proceedings

would project that the High Court, after noticing the G.O., impleaded the State

as a party, afforded it an opportunity to place its case, heard the learned

Additional Advocate General of the State and proceeded to adjudicate upon

the legal foundation of the relief claimed. The record itself shows that the High

Court, on 11.06.2026, took the view that the G.O. might not withstand

judicial scrutiny and thereupon impleaded the State.

17. It is true that ordinarily a court should not pronounce upon the validity

of an instrument when the parties have not had notice of the challenge and

SLP (C) No.25507/2026 Page 8 of 40

no opportunity to meet it.

8

The principle which underlines herein is one of

fairness wherein parties must know the case they are required to meet and a

court should not ordinarily grant relief on a ground which has neither been

pleaded nor put in issue. But the principle is not a mechanical prohibition

upon a Constitutional Court examining an instrument whose validity

becomes inseparable from the relief before it. The only question which is

crucial herein is whether the affected party had notice of the issue and a

meaningful opportunity to address it. As far as the present case is concerned,

the State was specifically impleaded after the High Court formed a prima facie

view concerning the validity of the G.O. A counter affidavit was filed and the

learned Additional Advocate General of the State appeared and addressed the

Court on the very question. The High Court expressly recorded that the

proceedings had, by then, reached the stage of final adjudication for the

purpose of testing the validity of the G.O.

18. The present case is therefore distinguishable from a case where a Court,

without notice, converts an ordinary dispute into a constitutional challenge

and determines an issue on which the parties have neither pleaded nor led

submissions. The objection of the State based upon the absence of a formal

prayer consequently cannot, in the facts of the present case, prevent

examination of the G.O. Indeed, once the State itself defended the validity and

operation of the G.O. and relied upon it as the legal basis for respondent no.

1's entitlement, the Court could not be expected to grant relief on the

8

See: Union of India vs. Manjurani Routray, (2023) 9 SCC 144 at Para 10 to 14.

SLP (C) No.25507/2026 Page 9 of 40

assumption that the very instrument upon which that relief depended was

beyond examination.

19. This now brings us to the substance of controversy in the present case.

However, before examining the validity and legal effect of the impugned G.O.,

it would be apposite to notice the religious and social framework within which

the controversy has arisen. This is necessary not to enter into matters of

theology as an end in themselves, but to appreciate the distinction between

religious identity, community affiliation and social status which lies at the

heart of the controversy. The question before us concerns the consequences

attributed by the impugned G.O. to a person's conversion to Islam and, in

particular, the manner in which such conversion is sought to be connected

with membership of a notified Backward Class Muslim community. The

answer to that question cannot be divorced from an understanding of the

concepts which the impugned G.O. seeks to bring together. We, therefore,

consider, at the outset, the relevant religious and social features before

turning to the constitutional and legal validity of the course adopted by the

State.

A. THEOLOGY OF ISLAM

20. Islam rests, in its foundational theological conception, upon the

equality of human beings and does not make birth, lineage or descent the

SLP (C) No.25507/2026 Page 10 of 40

measure of human worth. The Holy Quran articulates this principle in clear

terms in Surah Al-Hujurat, Ayah (49:13)

9

:

“O humanity! Indeed, We created you from a male and

a female, and made you into peoples and tribes so that

you may get to know one another. Surely the most

noble of you in the sight of Allah is the most righteous

among you. Allah is truly All-Knowing, All-Aware.”

(emphasis supplied)

21. The verse recognises the existence of peoples and tribes, but does not

attribute to such distinctions any inherent superiority or inferiority. The

criterion of nobility is expressly stated to be righteousness. The distinction,

therefore, is between an identity arising from one's birth or lineage and the

moral worth attributed to an individual; the former does not, in the conception

embodied in the verse, determine the latter.

22. The same principle finds expression in the Farewell Sermon (Khubat al-

Hajjat) of the Holy Prophet Muhammad (Peace be upon him) , wherein he is

recorded to have stated:

“All mankind is from Adam and Eve. An Arab has no

superiority over a non-Arab, nor does a non-Arab have

any superiority over an Arab; a white person has no

superiority over a black person, nor does a black

person have any superiority over a white person,

except by piety and good deeds. Learn that every

Muslim is a brother to every Muslim and that the

Muslims constitute one brotherhood.”

10

(emphasis supplied)

23. The foundational proposition is thus one of equality notwithstanding

differences of race, tribe, lineage or descent. The distinction which Islam

9

Surah Al-Huju Ayah (49:13) https://quran.com/al-hujurat/13 (Also reproduced by High

Court at Para 11 of Impugned judgment).

10

Para 11 of the impugned judgment.

SLP (C) No.25507/2026 Page 11 of 40

recognises is not a hierarchy founded upon birth, but one founded upon piety

and conduct.

24. The social organisation of Muslims in India, however, has historically

displayed distinctions between different communities and groups. In his 1960

study on Muslim Caste in Uttar Pradesh, Sociologist Ghaus Ansari, while

drawing upon the material contained in the decennial censuses, classified

Indian Muslims into three broad categories, Ashraf, Ajlaf and Arzal.

11

The

Ashraf were described as the “noble born”, while the Ajlaf and Arzal comprised

groups placed lower in the social hierarchy. These broad categories, however,

comprised a plurality of distinct groups and were not themselves

homogeneous communities.

25. The subsequent sociological material employs terms such as biradari

and zat to describe a member of these groups. The evidence discussed by

noted sociologist Imtiaz Ahmad

12

in his book titled ‘Caste and Social

Stratification among Muslims in India’ indicates that such groups were, in

several instances, associated with particular occupations, observed

endogamous practices and were constituted on the basis of birth. Membership

in such a group was consequently not ordinarily a matter of individual choice

or religious profession.

11

Ghaus Ansari, ‘Muslim Caste in Uttar Pradesh: A Study of Culture Contract’ Chapter 5, Pg.

35-51” (Ethnographic and Folk Culture Society, UP, Lucknow-1960; Also cited in: Ahmad,

T. (2023). ‘Politics of Recognition and Caste among Muslims: A Study of Shekhra Biradari of

Bihar, India’ CASTE A Global Journal on Social Exclusion, 4(1), Pg. 92–108.

12

Imtiaz Ahmad, ‘Caste and Social Stratification among Muslims in India’ (2

nd

ed., Manohar

Publications, 1978)

SLP (C) No.25507/2026 Page 12 of 40

26. The distinction between community and caste assumes particular

significance in the case of the three-fold classification of Ashraf, Ajlaf and

Arzal. These terms describe broad gradations of social position and

encompass numerous distinct communities. Within the Ashraf, for instance,

there were different groups associated with identities such as Sayyid, Shaikh,

Pathan and Qureshi, while the Ajlaf and Arzal categories likewise comprised

different communities with their own occupational, social and local identities.

The broad classification therefore cannot itself be treated as a description of

three homogeneous castes.

27. At the same time, the fact that these communities were distinct does

not mean that their social organisation was devoid of hierarchical or

hereditary features. Among sections of Indian Muslims, membership in

particular communities could be substantially he reditary; particular

communities could be historically associated with particular occupations;

marriage could predominantly take place within the group; and groups could

occupy unequal positions in the local social order. These are features of social

stratification which cannot be disregarded merely because the foundational

religious doctrine is egalitarian.

28. Nor does the existence of a hereditary occupational association,

considered by itself, establish the existence of caste. An occupation followed

by successive generations may, over time, become associated with the identity

of a community and may continue to influence matrimonial and social

relations even after individuals cease to practise that occupation. Hereditary

SLP (C) No.25507/2026 Page 13 of 40

occupational association is therefore one relevant characteristic, but it cannot

be treated as a sufficient test of caste in isolation.

29. The comparison with the classical caste order must also take account

of the absence of a single, uniformly applicable religiously prescribed scheme

in the social organisation of Indian Muslims. The boundaries and status of

Muslim communities have not been uniformly fixed or equally rigid across

regions and groups. Social identities could, in particular circumstances, be

asserted, modified or reconfigured, including through processes of social

mobility and changes in claims to status and lineage.

30. The possibility of such movement in social status has also been

examined in the sociological literature through the concept of ‘Ashrafisation’.

The expression ‘Ashrafisation’ as stated by sociologist Imtiaz Ahmad

13

denotes

a process whereby individuals, families or groups occupying a relatively lower

position in the social hierarchy sought to enhance or reconstitute their social

standing through the adoption of the customs, manners, titles or genealogical

claims associated with the Ashraf (noble class). The concept illustrates that,

notwithstanding the existence of hierarchical distinctions, claims to social

status and lineage were not invariably immutable. Social position could, in

particular circumstances, be negotiated, asserted or reconstructed. This

possibility of upward social movement did not dissolve the underlying

hierarchy; rather, it demonstrates that hierarchy and mobility could coexist

13

Imtiaz Ahmad, ‘Is There Caste Among Muslims In India?’ [Part of Thirteenth D. N. Majumdar

Memorial Lecture 2015 delivered under the auspices of the Ethnographic and Folk Culture

Society, Lucknow, on 20 March 2015, in the University of Lucknow.]

See:

http://www.raoinseattle.com/library/17%20Indian%20Law/Ahmad%20I%202015%20Cast

e%20among%20Muslims%20in%20India.pdf

SLP (C) No.25507/2026 Page 14 of 40

within the same social order unlike the rigid stratification in the Hindu

stratification.

31. The position that emerges is consequently a nuanced one. Among

sections of Indian Muslims, there have existed communities whose

organisation displays several characteristics ordinarily associated with caste,

including hereditary membership, occupational association, endogamy and

graded social status. Such characteristics establish the existence of social

stratification and, in particular contexts, caste-like structures. They do not,

however, warrant treating Ashraf, Ajlaf and Arzal as three homogeneous

castes constituting a single and uniform system throughout Muslim society

in India.

32. The distinction between religious prescription and social practice must

therefore be maintained. The Islamic conception reflected in the Quranic verse

and the Farewell Sermon of the Prophet, as discussed by us earlier, places

the criterion of human worth in righteousness and conduct, and not in race,

tribe or lineage. The social practices that developed among particular Muslim

communities in India may depart from, or stand in tension with, that

foundational conception. Their existence cannot, however, retrospectively

convert a social practice into a theological command; equally, the absence of

such a theological prescription cannot be taken to mean that caste-like forms

of social stratification did not develop among Indian Muslims.

33. It is thus possible to recognise both propositions without contradiction.

That the egalitarian principle is foundational to Islam, and that Muslim

society in India has not been immune from social stratification. The

SLP (C) No.25507/2026 Page 15 of 40

appropriate characterisation is therefore not that Muslim society in India has

been wholly untouched by caste, nor that it has reproduced in every respect

the classical caste system. Rather, distinct Muslim communities have, in

varying degrees and in different regions, developed forms of hereditary social

stratification which may be analogous to caste, while remaining distinct

communities whose boundaries and social positions have not been uniformly

fixed.

34. The foregoing discussion assumes significance when the effect of

conversion upon an existing claim to affirmative action is considered. The

question is not merely whether social disadvantage may be found among

persons professing Islam, nor whether a person who has converted from

Hinduism may continue to experience the consequences of disadvantages

suffered in the past. The anterior question is whether the social

circumstances which rendered a person backward in the social order from

which he has converted can continue, after conversion, to furnish the basis

of a constitutional claim to affirmative action. This, in turn, requires

consideration of the manner in which backwardness is understood for the

purposes of Article 16(4) of the Constitution and its relationship with the

social structure in which it arises.

35. This Court in, Indra Sawhney (supra), undertook a comprehensive

examination of the concept of a “backward class” under Article 16(4),

including the relevance of caste, the identification of social classes, and the

circumstances in which groups outside the Hindu social order may constitute

SLP (C) No.25507/2026 Page 16 of 40

backward classes. This Court speaking through BP Jeevan Reddy J. (for MH

Kania CJ, MN Venkatachaliah J, AM Ahmadi and himself) observed thus:

“796.-797. We may now summarise our discussion under

Question No. 3. (a) A caste can be and quite often is a social

class in India. If it is backward socially, it would be a

backward class for the purposes of Article 16(4). Among

non-Hindus, there are several occupational groups,

sects and denominations, which for historical reasons

are socially backward. They too represent backward

social collectivities for the purposes of Article 16(4).

(b) Neither the constitution nor the law prescribe the

procedure or method of identification of backward classes.

Nor is it possible or advisable for the court to lay down any

such procedure or method. It must be left to the authority

appointed to identify. It can adopt such method/procedure

as it thinks convenient and so long as its survey covers the

entire populace, no objection can be taken to it.

Identification of the backward classes can certainly be

done with reference to castes among, and along with, other

groups, classes and sections of people. One can start the

process with the castes, wherever they are found, apply

the criteria (evolved for determining backwardness) and

find out whether it satisfies the criteria. If it does — what

emerges is a “backward class of citizens” within the

meaning of and for the purposes of Article 16(4). Similar

process can be adopted in the case of other occupational

groups, communities and classes, so as to cover the entire

populace. The central idea and overall objective should be

to consider all available groups, sections and classes in

society. Since caste represents an existing, identifiable

social group/class encompassing an overwhelming

majority of the country's population, one can well begin

with it and then go to other groups, sections and classes.

(c) It is not necessary for a class to be designated as a

backward class that it is situated similarly to the

Scheduled Castes/Scheduled Tribes . (d) ‘Creamy layer’

can be, and must be, excluded. (e) It is not correct to say

that the backward class contemplated by Article 16(4) is

limited to the socially and educationally backward classes

referred to in Article 15(4) and Article 340. It is much

wider. The test or requirement of social and educational

backwardness cannot be applied to Scheduled Castes and

Scheduled Tribes, who indubitably fall within the

expression “backward class of citizens”. The accent in

Article 16(4) appears to be on social backwardness. Of

course, social, educational and economic backwardness

are closely intertwined in the Indian context. The classes

contemplated by Article 16(4) may be wider than those

contemplated by Article 15(4).”

(emphasis supplied)

SLP (C) No.25507/2026 Page 17 of 40

36. The aforesaid exposition also explains the significance of the

proposition in Indra Sawhney (supra) that caste cannot, by itself, be the sole

criterion for identifying a backward class. The proposition does not proceed

on the assumption that caste is merely one factor amongst several unrelated

considerations. In the Hindu social order, caste has historically constituted

the principal basis upon which social status and the attendant disabilities

have been organised and perpetuated. The requirement that other relevant

circumstances must also be taken into account serves a different purpose.

Mere membership of a caste cannot be treated as conclusive proof that every

individual belonging to it continues to suffer the social backwardness which

Article 16(4) of the Constitution seeks to address. A person belonging to a

caste historically regarded as backward may, by reason of education,

occupation, economic/social advancement or an elevation in social standing,

have ceased to suffer the disabilities which constitute the basis of affirmative

action. It is for this reason that the identification of a backward class cannot

rest upon caste alone, and that the other circumstances bearing upon the

continuance of social backwardness must also be examined. The exclusion of

the creamy layer is itself an illustration of this principle. The enquiry is thus

directed towards identifying those who continue to suffer the relevant social

disability and not towards treating caste membership as an immutable or

conclusive constitutional status for affirmative action.

37. There is, however, a distinct question which did not arise for

consideration in Indra Sawhney (supra). That decision considered the

manner in which backward classes may be identified, including among non-

SLP (C) No.25507/2026 Page 18 of 40

Hindus, and recognised that occupational groups, sects and denominations

among non-Hindus may, for historical reasons, constitute backward classes

under Article 16(4). It did not consider the effect of a change of religion upon

an existing claim to affirmative action founded upon the social backwardness

within the Hindu social order. The question before us is therefore not whether

persons professing a religion other than Hinduism can constitute a backward

class. They plainly may, where the constitutional requirements are

independently satisfied. The question is whether social backwardness arising

within one social order or religion can continue to furnish the same

constitutional entitlement upon a person's entry into another social order or

religion.

38. The answer must necessarily have regard to the source of the social

backwardness in question. In the Hindu social order, caste has been the

foundational institution through which social hierarchy, birth-based status,

hereditary occupation, social intercourse and access to social and educational

opportunities have historically been structured. The several manifestations of

social backwardness may therefore present themselves in different forms such

as occupational, educational, economic or otherwise. But, apart from the

euphemism by which such manifestations may be described, their historical

and social foundation, where the backwardness in question is caste-based,

lies in the caste order itself. The fact that Indra Sawhney (supra) requires

considerations other than caste to be taken into account does not permit this

foundational fact to be disregarded.

SLP (C) No.25507/2026 Page 19 of 40

39. It is in this context that the effect of conversion falls to be considered.

Where a person was entitled to affirmative action under Article 16(4) of the

Constitution by reason of the social backwardness within the Hindu social

order, such entitlement is founded upon the disabilities which arose within,

and were produced by, that social structure. Upon conversion to Islam or

Christianity, or to any other non-Hindu social order in which caste is not

recognised as the basis of social status and classification, that foundational

basis ceases to operate in the same manner. The fact that the consequences

of the earlier disability may continue in the form of educational deprivation,

occupational disadvantage, economic hardship or other material

circumstances cannot carry the antecedent social backwardness into the new

religion. To permit such continuation would be to detach the consequences

from the social structure which produced them and to transpose social

backwardness of one religion into another religion in which such

backwardness is not recognised as the basis of social classification. The

constitutional benefit cannot be made to travel in this manner from the

religion in which the relevant backwardness arose to a religion whose basic

theological structure or otherwise does not recognise caste as its foundational

basis.

40. The constitutional treatment of caste-based disadvantage furnishes

further indication of the same principle. Paragraph 3 of the Constitution

(Scheduled Castes) Order, 1950, as originally made under Article 341 of the

Constitution, restricted the Scheduled Caste status to persons professing the

Hindu religion, the subsequent constitutional amendments extended the

SLP (C) No.25507/2026 Page 20 of 40

position to Sikhs and Buddhists, while persons professing Islam or

Christianity remain outside its scope. The provision operates specifically in

the field of Scheduled Caste status and cannot, by itself, determine every

question arising under Article 16(4) of the Constitution. It nevertheless

reflects the constitutional understanding that the status attached to caste-

based disability is not wholly detached from the social and religious order

within which that disability is constitutionally recognised. But a caste identity

cannot be treated as an immutable personal attribute carrying with it,

irrespective of a change in religious affiliation, every constitutional protection

or benefit which was available on account of that identity and the social

backwardness attaching to it.

41. Consequently, where a person was receiving affirmative action under

Article 16(4) of the Constitution in the Hindu social order, upon conversion to

Islam, Christianity or to any other non-Hindu social order brings such

entitlement norms to an end.

B. VALIDITY OF G.O. DATED 09.03.2024

42. The distinction between religion and community assumes particular

significance in the present case. The fact that a person professes Islam does

not, by that circumstance alone, identify the particular Muslim community to

which he belongs. Muslim social org anisation in India has historically

comprised a number of distinct groups, whose identities have, in different

regions and contexts, been associated with descent, occupation, locality,

ethnicity, customary affiliation and patterns of social association. The

material placed before us also indicates that the communities with which the

SLP (C) No.25507/2026 Page 21 of 40

present controversy is concerned have had distinct social histories and

identities; the Labbai, Rowther and Marakkayar, for instance, have been

separately described in the literature on the social organisation of Tamil

Muslims, even though they fall within the statutory entry relating to Labbais

in the State's Backward Class list. The seven categories like Dekkani Muslims,

Dudekula, Labbais including Rowthar and Marakayar, Mapilla, Sheik, Syed

and Ansar are likewise not a single undifferentiated category of Muslims, but

specifically identified communities within the State's scheme of backward-

class classification. It is against this distinction between religious identity and

membership of a particular notified community that the impugned G.O. must

now be examined, for the question is not merely what follows from a person's

conversion to Islam, but whether such conversion can, in law, furnish the

basis for treating him as a member of a particular notified Backward Class

Muslim community and extending to him the reservation attached to that

class.

43. The fundamental premise of G.O. dated 09.03.2024 is that a person

belonging, before conversion, to a Backward Class, Most Backward Class,

Denotified Community or Scheduled Caste, who thereafter embraces Islam,

may be treated as a Backward Class Muslim and may be issued a community

certificate under one of the seven Muslim communities notified by the State

for which the State has reserved 3.5% of seats and posts for Backward Class

Muslims under Tamil Nadu Act 33 of 2007.

44. The distinction which lies at the heart of the matter is between

continuance of a disadvantage and acquisition of membership of a particular

SLP (C) No.25507/2026 Page 22 of 40

backward class. The proposition does not follow that conversion by itself

makes that person a member of a particular Muslim community already

notified as a backward class. The impugned G.O. proceeds from precisely

such a conflation. Respondent no. 1 was not seeking merely recognition of the

fact that he had become a Muslim, rather a certificate was sought specifically

one certifying him as a Muslim Labbai. This distinction is material as the

certificate of conversion issued by the Sunnath Jamath, Kayathar, recorded

that respondent no. 1 had embraced Islam and changed his name, however it

did not itself establish that he was born into or had historically belonged to

the Muslim Labbai community. The record shows that his application for a

Muslim Labbai certificate was rejected on the ground that respondent no. 1

converted to a religion and not to a caste or community.

45. Before the High Court, the State sought to answer this difficulty by

submitting that the seven communities are already notified as Backward

Class Muslims and that the G.O. merely preserves the reservation benefit

which the proselyte enjoyed before conversion. But this explanation does not

answer the anterior question as to what is the legal basis upon which a person

who was not a member of one of those Muslim communities before conversion

becomes a member of that community after conversion. The answer to this

cannot be found in the fact of conversion itself as conversion establishes

religious affiliation and it does not, establish membership of a particular

socio-historical community within that religion. To reflect on this distinction,

we feel it imperative to place reliance on the observations made by the High

Court in G. Michael vs. S. Venkateswaran, Additional Secretary to

SLP (C) No.25507/2026 Page 23 of 40

Government, Public (Elections) Department

14

which had been approved by

this Court in Kailash Sonkar vs. Maya Devi

15

and C. Selvarani vs. Special

Secretary-cum-District Collector and Others

16

. The High Court in G.

Michael (supra) had held that a Hindu converting to Islam ceased to belong

to his original caste and became a Muslim, and that his position in Muslim

society was not determined by the caste to which he had belonged before

conversion. The relevant observation made by the High Court are reproduced

hereinbelow:

“Christianity and Islam are religions prevalent not only in

India but also in other countries in the world. We know

that in other countries these religions do not recognise a

system of castes as an integral part of their creed or tenets.

Is it different in India? Mr. Venkatasubramania Aiyar

frankly confessed that so far as Islam is concerned there

is no question that it does not tolerate any difference based

on caste distinction. A member of one of the castes or sub-

castes when he is converted to Islam ceases to be a

member of any caste. He becomes just a Mussalman and

his place in Muslim society is not determined by the caste

to which he belonged before his conversion. Learned

Counsel also conceded that generally this is so even when

there has been a conversion to Christianity. But he said

that there were several cases in which a member of one of

the lower castes who has been converted to Christianity

has continued not only to consider himself as still being a

member of the caste, but has also been considered so by

other members of the caste who had not been converted. I

am prepared to accept that instances can be found in

which in spite of conversion, the caste distinctions might

continue. This is somewhat analogous to cases in which

even after conversion certain families and groups continue

to be governed by the law by which they were governed

before they became converts. But these are all cases of

exception and the general rule is conversion operates as

an expulsion from the caste; in other words, a convert

ceases to have any caste.”

(emphasis supplied)

46. We are in agreement with the above proposition laid down in

G. Michael (supra) that upon conversion from one religion to another religion,

14

1951 SCC OnLine Mad 312

15

(1984) 2 SCC 91

16

(2024) 16 SCC 537

SLP (C) No.25507/2026 Page 24 of 40

a person cannot be classified as a member of particular class or community

which existed pre-converted social order.

47. From the above, it is clear that the principle relevant here in the present

case is therefore narrower but decisive i.e., a change of religion cannot, by

itself, establish a new birth-based community identity. The legal consequence

of conversion cannot be treated as a one-way bridge by which the old caste is

simultaneously extinguished for one purpose and transported into a different

community for another purpose. This becomes particularly apparent when

the seven notified communities in the instant case are examined in the

context in which they have historically existed. They are not denominations

of Islam in the theological sense comparable to Sunni, Shia or other schools

of religious doctrine. The High Court, in the impugned judgment, correctly

noticed that the nomenclature used in the statutory and executive lists

corresponds to historically evolved Muslim social communities. The Court had

referred, inter alia, to the Madras Census of 1901 and to the historical writings

of Edgar Thurston, and concluded that communities such as Labbai, Rowther

and Marakkayar were social communities rather than merely theological

sects. According to us, this distinction is crucial as a religious denomination

may ordinarily be entered by adherence to a set of religious beliefs, and a

historical social community may instead be constituted by common ancestry,

endogamy, traditional occupation, social recognition and a shared history.

48. If the identity of a particular Backward Class of Muslim community is

historically constituted by social membership, the mere declaration of

conversion cannot be treated as proof of such membership. Therefore, the

SLP (C) No.25507/2026 Page 25 of 40

defect in the G.O. impugned in the present case is not merely that a particular

certificate was wrongly issued or wrongly refused. Rather, the defect lies

deeper in the sense that the G.O. creates a rule by which the State treats the

historical disadvantage of a person in one religion as sufficient proof of

membership in a particular class in another religion.

49. Article 14 of the Constitution does not prohibit every classification, but

it requires that a classification rest upon an intelligible differentia and bear a

rational nexus to the object sought to be achieved. Reservation itself is

founded upon substantive equality and therefore necessarily involves

classification, however the class which receives the benefit must be

identifiable by the disadvantage which the constitutional measure seeks to

remedy. The impugned G.O. does not explain why a Hindu belonging to one

Backward Class community, another belonging to a Most Backward Class

community, a member of a Denotified Community and a person formerly

belonging to a Scheduled Caste should, upon conversion to Islam, become

members of one or another of seven pre-existing Muslim communities. We feel

that there is no common nexus being demonstrated by the said G .O. and

everything is approved on mere presumption. The defect becomes more

pronounced in the case of a person who was originally a member of Scheduled

Caste. The Scheduled Caste status is governed by the specific constitutional

mechanism contained in Article 341

17

and the Constitution (Scheduled

17

“341. Scheduled Castes.—(1) The President may with respect to any State or Union

territory, and where it is a State, after consultation with the Governor thereof, by public

notification, specify the castes, races or tribes or parts of or groups within castes, races or

tribes which shall for the purposes of this Constitution be deemed to be Scheduled Castes in

relation to that State8[or Union territory, as the case may be.

SLP (C) No.25507/2026 Page 26 of 40

Castes) Order, 1950, and is therefore not a matter which can be altered or

recreated by an executive order of the State. This Constitution (Scheduled

Castes) Order, 1950 specifies the castes deemed to be Scheduled Castes in

relation to various States and Union territories. The said Order is reproduced

hereinbelow:

“Constitution (Scheduled Caste) Order, 1950

1. This Order may be called the Constitution (Scheduled

Castes) Order, 1950.

2. Subject to the provisions of this Order, the castes, races

or tribes or parts of, or groups within, castes or tribes

specified in Parts to [XXV] of the Schedule to this Order

shall, in relation to the States to which those Parts

respectively relate, be deemed to be Scheduled Castes so

far as regards member thereof resident in the localities

specified in relation to them in those Parts of that

Schedule.

3. Notwithstanding anything contained in paragraph 2,

no person who professes a religion different from the

Hindu, the Sikh or the Buddhist] religion shall be

deemed to be a member of a Scheduled Caste.

4. Any reference in this Order to a State or to a district or

other territorial division thereof shall be construed as a

reference to the State, district or other territorial division

as constituted on the 1st day of May, 1976.”

(emphasis supplied)

50. A perusal of Paragraph 3 of the Constitution (Scheduled Castes) Order,

1950 expressly provides that a person professing a religion other than Hindu,

Sikh or Buddhist shall not be deemed to be a member of a Scheduled Caste.

Thus, upon conversion to a religion outside those specified in Paragraph 3,

the person cannot continue to claim Scheduled Caste status merely by

reference to his caste of origin. This position has recently been reiterated by

(2) Parliament may by law include in or exclude from the list of Scheduled Castes specified

in a notification issued under clause (1) any caste, race or tribe or part of or group within any

caste, race or tribe, but save as aforesaid a notification issued under the said clause shall not

be varied by any subsequent notification

SLP (C) No.25507/2026 Page 27 of 40

this Court in Chinthada Anand vs. State of Andhra Pradesh and

Others

18

, wherein this Court, of which one of us (Prashant Kumar Mishra J.)

was the part, held that the appellant's original Scheduled Caste status stood

‘eclipsed’ in the eyes of law upon his conversion to Christianity. The relevant

observations are reproduced hereinbelow:

“POSTULATES

55. Upon a cumulative reading of the aforesaid discussion

and in the light of the Constitution (Scheduled Castes)

Order, 1950 and Constitution (Scheduled Tribes) Order,

1950, the following principles emerge for determining the

entitlement of a person to be recognised as a member of a

Scheduled Caste or Scheduled Tribe:

a) The claimant must demonstrably belong to a caste or

tribe which is specifically notified and recognised under

Clause 2 of the Constitution (Scheduled Castes) Order,

1950 and Constitution (Scheduled Tribes) Order, 1950,

and such status must be established by clear, cogent, and

unimpeachable evidence.

b) No person who professes a religion other than Hindu,

Sikh or Buddhist shall be deemed to be a member of a

Scheduled Caste. This bar under Clause 3 of the

Constitution (Scheduled Castes) Order, 1950 is

categorical and absolute. Conversion to any religion

not specified in Clause 3 results in immediate and

complete loss of Scheduled Caste status from the

moment of conversion regardless of birth.

c) No statutory benefit, protection, reservation, or

entitlement under the Constitution or under any

enactment of Parliament or State Legislature that is

predicated upon the membership of a Scheduled Caste

can be claimed by or extended to any person who, b y

operation of Clause 3 of the Constitution (Scheduled

Castes) Order, 1950, is not deemed to be a member of

a Scheduled Caste. This bar is absolute and admits no

exception.

d) A person cannot simultaneously profess and

practice a religion other than the ones specified in

Clause 3 of Constitution (Scheduled Castes) Order,

1950 and claim membership of a Scheduled Caste at

the same time. A person who professes and practices

such religion for personal, social and spiritual purposes

cannot in law, assert membership of a Scheduled Caste

for the purpose of securing statutory benefits. The two

positions are mutually exclusive and contrary to the

Constitutional scheme.”

(emphasis supplied)

18

2026 SCC OnLine SC 466

SLP (C) No.25507/2026 Page 28 of 40

51. Consequently, in the light of the Constitution (Scheduled Castes) Order,

1950 as well as the decision of this Court in Chinthada Anand (supra), we

are clear that the impugned State G.O. cannot, by executive fiat, treat a

person as continuing to belong to a Scheduled Caste after the constitutional

condition governing such status has ceased to be satisfied. If such a person

is sought to be brought within a different backward class on account of his

conversion, that classification must independently satisfy the constitutional

requirements, and it cannot derive legitimacy merely from his erstwhile

Scheduled Caste status.

52. We next consider the State's argument that the G.O. does not create a

new backward class but merely preserves an existing reservation benefit. The

distinction between preservation and acquisition is, in our view, artificial in

the manner in which the G.O. operates. A community certificate, as sought to

be issued in the present case to respondent no. 1, is not a document merely

preserving a historical entitlement, and it is a statutory recognition of present

community status. When the State directs that a person who was not

previously a member of Labbai, Rowther, Marakkayar or another no tified

Backward Class Muslim community may, upon conversion from Hindu social

order, be certified as belonging to one of them, it necessarily creates an

artificial route to present membership of the notified class. The TNBCC’s

recommendation dated 06.02.2024 itself demonstrates that the measure, in

the form of the impugned G.O. goes beyond mere clarification. By prescribing

that converts from Backward Class, Most Backward Class, Denotified

Communities or Scheduled Caste Hindu communities may be issued

SLP (C) No.25507/2026 Page 29 of 40

certificates as belonging to one of the seven notified Backward Class Muslim

groups, it effectively determines eligibility for an existing reservation class.

Any instruction from the State may at best regulate implementation where

the underlying law permits it, but it cannot supply an absent legal foundation

for membership of a statutory class. Even the recommendation of the TNBCC

cannot cure this defect as even though an expert advice is undoubtedly

entitled to due regard, but an expert recommendation is not legislation, and

nor can it confer constitutional validity upon a classification which does not

satisfy Articles 14, 15(4) and 16(4) of the Constitution. The inclination towards

the recommendation of an expert cannot come at the expense of abdication of

constitutional review. We therefore reject the submission that the impugned

G.O. is immune from scrutiny merely because it was preceded by a

recommendation of TNBCC. We are not concerned with whether the TNBCC

acted in good faith or not, but our understanding as above is only on the

aspect of conclusion reached and the mechanism recommended by TNBCC to

be constitutionally unsustainable.

53. In Ashoka Kumar Thakur vs. Union of India and Others

19

, a Five-

Judge Constitution Bench while examining the identification of socially and

educationally backward classes, reiterated that the very conception of a ‘class’

postulates persons possessing common traits which distinguish them from

others, and where social backwardness constitutes the connecting link, that

characteristic must broadly be common to the class. Therefore, the Court said

that the requirement is therefore not satisfied by assembling persons who

19

(2008) 6 SCC 1 (Per opinion of Chief Justice K.G. Balakrishnan)

SLP (C) No.25507/2026 Page 30 of 40

share nothing beyond a historical or incidental circumstance, however the

class must possess the common characteristic by reason of which the

Constitution permits preferential treatment. As far as the present case is

concerned, this principle assumes significance as the G.O. proceeds from the

historical backwardness of a person in his pre-conversion community to his

membership of a notified Muslim backward class but identifies no common

social characteristic which connects the former class with the latter.

54. Therefore, the conversion itself cannot supply that missing connecting

thread, and this difficulty is not answered by describing the G.O. as a measure

intended to preserve an existing benefit. Reservation is attached to a

constitutionally identified class and not to an individual as a transferable

personal entitlement. The constitutional enquiry is directed to the class, its

common characteristics and the disadvantage which binds its members

together, and therefore, the State's argument in support of the G.O. that

respondent no. 1's pre-conversion backwardness is sufficient cannot be

accepted because it cannot itself establish that the person suffers from the

social backwardness which stemmed or existed in his previous religion, upon

conversion to the new religion, as the social backwardness suffered is unique

to the circumstances which were present in the previous religion leading to

an affirmative action under Article 16(4) of the Constitution.

55. In addition to the above, we must further highlight that the seven

notified Backward Class Muslim communities themselves constitute distinct

social groups, and the State's own framework recognises that not every

Muslim is a Backward Class Muslim. Once that is a case, a person who

SLP (C) No.25507/2026 Page 31 of 40

belongs to none of the seven notified communities cannot claim the benefit

merely because he professes Islam. Now once that is accepted, the

requirement of proving membership of the particular notified Muslim

community cannot disappear merely because the claimant was backward

before conversion. A perusal of the impugned judgment would show that the

State's answer before the High Court was that the identified sects follow

particular practices and that the concerned Jamath would determine whether

a convert should be accepted into one of them, after which the Revenue

Authority should not question the said determination by Jamath and issue

the community certificate.

56. This brings us to another important difficulty that we see, when we test

the G.O. on constitutional principles. There is no doubt on the proposition

that the issuance of a statutory community certificate is a public function,

but the State cannot abdicate the statutory determination to a private body

like Jamath. The responsibility for determining entitlement of a person to a

statutory reservation must remain with the competent public authority. In

Kumari Madhuri Patil and Another vs. Addl. Commissioner, Tribal

Development and Others

20

, this Court had laid down safeguards concerning

the scrutiny and verification of social-status claims. The relevant excerpt is

reproduced hereinbelow:

“13. The admission wrongly gained or appointment

wrongly obtained on the basis of false social status

certificate necessarily has the effect of depriving the

genuine Scheduled Castes or Scheduled Tribes or OBC

candidates as enjoined in the Constitution of the benefits

conferred on them by the Constitution. The genuine

candidates are also denied admission to educational

institutions or appointments to office or posts under a

20

(1994) 6 SCC 241

SLP (C) No.25507/2026 Page 32 of 40

State for want of social status certificate. The ineligible or

spurious persons who falsely gained entry resort to

dilatory tactics and create hurdles in completion of the

inquiries by the Scrutiny Committee. It is true that the

applications for admission to educational institutions are

generally made by a parent, since on that date many a time

the student may be a minor. It is the parent or the

guardian who may play fraud claiming false status

certificate. It is, therefore, necessary that the

certificates issued are scrutinised at the earliest and

with utmost expedition and promptitude. For that

purpose, it is necessary to streamline the procedure

for the issuance of social status certificates, their

scrutiny and their approval, which may be the

following:

1. The application for grant of social status

certificate shall be made to the Revenue Sub -

Divisional Officer and Deputy Collector or Deputy

Commissioner and the certificate shall be issued

by such officer rather than at the Officer, Taluk or

Mandal level.

2. The parent, guardian or the candidate, as the

case may be, shall file an affidavit duly sworn and

attested by a competent gazetted officer or non -

gazetted officer with particulars of castes and sub-

castes, tribe, tribal community, parts or groups of

tribes or tribal communities, the place from which

he originally hails from and other particulars as

may be prescribed by the Directorate concerned.

3. Application for verification of the caste certificate

by the Scrutiny Committee shall be filed at least six

months in advance before seeking admission into

educational institution or an appointment to a post.

4. All the State Governments shall constitute a

Committee of three officers, namely, (I) an

Additional or Joint Secretary or any officer high-

er in rank of the Director of the department

concerned, (II) the Director, Social Welfare/Tribal

Welfare/Backward Class Welfare, as the case may

be, and (III) in the case of Scheduled Castes

another officer who has intimate knowledge in the

verification and issuance of the social status

certificates. In the case of the Scheduled Tribes,

the Research Officer who has intimate knowledge

in identifying the tribes, tribal communities, parts

of or groups of tribes or tribal communities.

5. Each Directorate should constitute a vigilance

cell consisting of Senior Deputy Superintendent of

Police in over-all charge and such number of Police

Inspectors to investigate into the social status

claims. The Inspector would go to the local place

of residence and original place from which the

candidate hails and usually resides or in case of

migration to the town or city, the place from

SLP (C) No.25507/2026 Page 33 of 40

which he originally hailed from. The vigilance

officer should personally verify and collect all the

facts of the social status claimed by the candidate

or the parent or guardian, as the case may be. He

should also examine the school records, birth

registration, if any. He should also examine the

parent, guardian or the candidate in relation to

their caste etc. or such other persons who have

knowledge of the social status of the candidate

and then submit a report to the Directorate

together with all particulars as envisaged in the

pro forma, in particular, of the Scheduled Tribes

relating to their peculiar anthropological and

ethnological traits, deity, rituals, customs, mode

of marriage, death ceremonies, method of burial of

dead bodies etc. by the castes or tribes or tribal

communities concerned etc.

6. The Director concerned, on receipt of the report

from the vigilance officer if he found the claim for

social status to be “not genuine” or ‘doubtful’ or

spurious or falsely or wrongly claimed, the

Director concerned should issue show -cause

notice supplying a copy of the report of the

vigilance officer to the candidate by a registered

post with acknowledgement due or through the

head of the educational institution concerned in

which the candidate is studying or employed. The

notice should indicate that the representation or

reply, if any, would be made within two weeks from

the date of the receipt of the notice and in no case on

request not more than 30 days from the date of the

receipt of the notice. In case, the candidate seeks for

an opportunity of hearing and claims an inquiry to be

made in that behalf, the Director on receipt of such

representation/reply shall convene the committee

and the Joint/Additional Secretary as Chairperson

who shall give reasonable opportunity to the

candidate/parent/guardian to adduce all evidence in

support of their claim. A public notice by beat of

drum or any other convenient mode may be

published in the village or locality and if any

person or association opposes such a claim, an

opportunity to adduce evidence may be given to

him/it. After giving such opportunity either i n

person or through counsel, the Committee may

make such inquiry as it deems expedient and

consider the claims vis-à-vis the objections raised

by the candidate or opponent and pass an

appropriate order with brief reasons in support

thereof.

7. to 8…..

9. The inquiry should be completed as

expeditiously as possible preferably by day-to-day

proceedings within such period not exceeding two

months. If after inquiry, the Caste Scrutiny

Committee finds the claim to be false or spurious,

SLP (C) No.25507/2026 Page 34 of 40

they should pass an order cancelling the

certificate issued and confiscate the same. It

should communicate within one month from the

date of the conclusion of the proceedings the

result of enquiry to the parent/guardian and the

applicant.

10. to 15……”

(emphasis supplied)

57. We must clarify that the principle underlying the decision of this Court

in Kumari Madhuri Patil (supra) is not that every fact relevant to community

status must originate from a State officer, but that the determination

conferring a statutory benefit, like in the instant case be confirmed to be a

member of one of the seven communities, must be made through an

accountable public process capable of verification and scrutiny. This position

becomes constitutionally untenable where, as the State itself submitted before

the High Court that the Revenue Authority is expected not to question the

determination of the Jamath. In Vishwa Lochan Madan vs. Union of India

and Others

21

, this Court has held that religious bodies may perform religious

functions within their sphere, but they cannot constitute themselves as

adjudicatory authorities whose determinations bind secular governmental

authorities in matters affecting legal rights. The relevant observations of the

Court are reproduced hereinbelow:

“13. As it is well settled, the adjudication by a legal

authority sanctioned by law is enforceable and binding

and meant to be obeyed unless upset by an authority

provided by law itself. The power to adjudicate must

flow from a validly made law. A person deriving benefit

from the adjudication must have the right to enforce

it and the person required to make provision in terms

of adjudication has to comply that and on its failure

consequences as provided in law are to ensue. These

are the fundamentals of any legal judicial system. In

our opinion, the decisions of Dar-ul-Qaza or the fatwa

do not satisfy any of these requirements. Dar-ul-Qaza

21

(2014) 7 SCC 707

SLP (C) No.25507/2026 Page 35 of 40

is neither created nor sanctioned by any law made by

the competent legislature. Therefore, the opinion or

the fatwa issued by Dar-ul-Qaza or for that matter

anybody is not adjudication of dispute by an authority

under a judicial system sanctioned by law. A Qazi or

Mufti has no authority or powers to impose his opinion

and enforce his fatwa on anyone by any coercive

method. In fact, whatever may be the status of fatwa

during Mogul or British Rule, it has no place in

independent India under our constitutional scheme. It

has no legal sanction and cannot be enforced by any

legal process either by the Dar-ul-Qaza issuing that or

the person concerned or for that matter anybody. The

person or the body concerned may ignore it and it will

not be necessary for anybody to challenge it before any

court of law. It can simply be ignored. In case any

person or body tries to impose it, their act would be

illegal. Therefore, the grievance of the petitioner that

Dar-ul-Qazas and Nizam-e-Qaza are running a parallel

judicial system is misconceived.”

(emphasis supplied)

58. Drawing from the observations in Vishwa Lochan (supra) and Kumari

Madhuri Patil (supra), we are of the view that a private religious body cannot

be vested with the authority to conclusively determine the community status

of an individual for the purposes of statutory reservation. To recognise such

authority in the Jamat would, in substance, permit it to determine whether a

person belongs to a constitutionally recognised class and, consequently, his

or her entitlement to a public benefit. Such a power, carrying consequences

in the sphere of public law, must flow from law and cannot be assumed by a

private religious body by virtue of its communal or religious authority. This is

clear from the State's own submission, as recorded by the High Court,

demonstrating the extent of the abdication of its duty. A Jamath may certify

that a person has embraced Islam or may furnish whatever evidence is

legitimately within its knowledge concerning the person's religion, however, it

cannot, merely by issuing a testimonial, create or conclusively determine a

statutory backward-class status.

SLP (C) No.25507/2026 Page 36 of 40

59. Now, it is apposite for us to recap our analysis on distinctive

understanding of the Hindu society and Muslim society. The distinction,

according to us, is not between a Muslim society which is wholly free from

social stratification and one which possesses a caste system identical to that

found in Hindu society. Social formations among Indian Muslims, including

the historically described categories of Ashraf, Ajlaf and Arzal, and the

numerous biradaris and occupational groups associated with them,

demonstrate that descent, occupation, endogamy and social status have, in

particular regions and communities, operated as bases of social

differentiation. At the same time, these categories cannot be treated as three

homogeneous castes constituting a single, uniform or universally applicable

hierarchy throughout Muslim society in India. Their content, boundaries and

social significance have varied across regions and communities.

60. The constitutional inquiry must, therefore, remain anchored in the

social reality of the particular class sought to be identified, rather than in

either religious doctrine or a presumed religious-wide hierarchy. The fact that

Islam does not prescribe a caste hierarchy religion based on birth does not,

by itself, negate the existence of historically evolved forms of social

disadvantage among particular Muslim communities; equally, the existence

of such formations cannot justify treating every Muslim, or even every such

formation, as belonging to one predetermined caste -like class. What is

constitutionally relevant is the demonstrable social and educational

backwardness of the particular group, established by relevant and objective

criteria. This preserves the necessary distinction between what a religion

SLP (C) No.25507/2026 Page 37 of 40

doctrinally prescribes and how its adherents may, in particular social

contexts, have organised themselves. Therefore, the idea of the State in the

present case drawing parallels with caste-based stratification in Hindu system

to that in Muslims is against the ethos of the Constitution.

C. POSTULATES

61. In this regard, and upon a cumulative reading of our discussion as well

as the precedents of this Court relied by us, the following principles emerge:

a) A person who converts from a Hindu social order to a non-Hindu

social order cannot claim affirmative action under Article 16(4) of the

Constitution merely on the basis of the social backwardness

associated with his pre-conversion status; the backwardness

suffered in the antecedent social order cannot, by itself, be carried

forward so as to confer upon him the status of a backward class in

the religion to which he has converted.

b) By virtue of paragraph 3 of the Constitution (Scheduled Castes)

Order, 1950, a person who professes a religion other than Hinduism,

Sikhism or Buddhism cannot be deemed to be a member of a

Scheduled Caste. Consequently, upon conversion to a religion not

specified therein, such person ceases to possess the Scheduled

Caste status attached to his antecedent caste and cannot claim any

affirmative-action benefit of a backward class under Article 16(4) of

the Constitution which is predicated upon membership of a

Scheduled Caste.

SLP (C) No.25507/2026 Page 38 of 40

c) Conversion to a non-Hindu social order does not, by itself, confer

membership of any particular notified Backward Class community.

A person's pre-conversion caste or community status cannot, merely

by reason of conversion, be transposed into membership of a distinct

notified Backward Class community in the post-conversion social

order. The social backwardness which formed the basis of the

person's pre-conversion status cannot, by itself, furnish the legal

foundation for conferring upon him membership of a different

notified Backward Class community after conversion.

d) Conversely, where a person, after having converted from the Hindu

social order to a non-Hindu social order, reconverts to Hindu social

order, the question of his entitlement to affirmative action under

Article 16(4) cannot be determined merely by reference to his

antecedent status. Such entitlement would require an independent,

fact-specific determination by the competent authority as to whether

the original caste or social identity has genuinely revived upon

reconversion and whether the person satisfies th e applicable

constitutional and legal requirements for such affirmative action.

e) No statutory benefit, protection, reservation or other entitlement

under Article 16(4) of the Constitution, the enjoyment of which is

predicated upon a particular Hindu social order, can be claimed or

extended merely on the basis of such antecedent membership after

the person has converted to Islam, Christianity or any other non-

Hindu social order. Such conversion severs the legal foundation of

SLP (C) No.25507/2026 Page 39 of 40

an entitlement which is specifically conditioned upon membership

of that Hindu social order.

f) A community certificate is declaratory of, and does not create or

confer, the status which it purports to recognise. Neither the

issuance of a community certificate nor an executive instruction can

enlarge, modify or dispense with the substantive constitutional and

statutory conditions governing membership of the class or

entitlement to the benefits attached thereto.

CONCLUSION

62. We therefore affirm the central conclusion of the High Court, though

our reasoning proceeds on the constitutional foundations set out above. A

person who converts to Islam does not, by that act alone, become a member

of any one of the seven notified Backward Class Muslim communities in the

State. His former caste or community status cannot automatically be

transposed into the Muslim Backward Class category, nor can a private

religious body conclusively determine such statutory entitlement.

63. Tested on that standard, we are of the view that the impugned G.O.

cannot be sustained and has rightly been quashed by the High Court . It

creates an artificial route by which a person moves from a pre-conversion

backward social order into a notified Muslim backward class without

establishing the necessary social and legal link. Therefore, the declaration

made by the High Court that the impugned G.O. is unsustainable in law calls

for no interference.

SLP (C) No.25507/2026 Page 40 of 40

64. In view of our above analysis, the Special Leave Petition is accordingly

dismissed.

Pending applications, including the applications seeking intervention,

stand disposed of.

………………………………………J.

(PRASHANT KUMAR MISHRA)

………………………………………J.

(SHREE CHANDRASHEKHAR)

NEW DELHI;

OCTOBER 15, 2026.