Maratha Reservation Case: SC to pass interim order on July 15 in Regular Hearing

On Tuesday, the Supreme Court said that the petition challenging Maharashtra's Maratha reservation bill will be heard in a day-to-day hearing and not in a virtual court.

A three-judge bench of the Supreme Court headed by Justice L Nageswara Rao heard the case challenging the law granting reservation to Marathas in education and jobs and said that an interim order will be passed on July 15. 

The dates for the hearing will be given next month, the apex court said. Senior advocate Mukul Rohatgi also supported a physical hearing of the case which has a political significance in Maharashtra.

The state government was represented by Rohatgi and the state government officials had held a meeting with Rahatgi in June.

"The state government has prepared a 1500-page report justifying Maratha reservation. We want the reservation to pass the SC-test and have been working sincerely to achieve the same," PWD minister Ashok Chavan had said last month.

The Maratha reservation bill, which was passed by the Devendra Fadnavis-led Bharatiya Janata Party (BJP) government in the state, was challenged in the apex court by one Jayashri Patil. Vinod Patil, an activist in the Maratha reservation movement, has urged that the matter be referred to a five-judge bench.

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