Supreme Court held that conversion to Islam does not automatically make a person a member of a notified Backward Class Muslim community, nor does it automatically entitle them to reservation benefits under Article 16(4). Conversion may establish religious identity, but community status and eligibility for reservation must independently satisfy constitutional and statutory requirements.
SC on Conversion and Reservation: Religious Conversion Alone Cannot Confer Backward Class Muslim Status
Supreme Court held that conversion to Islam does not automatically make a person a member of a notified Backward Class Muslim community,
