December 04, 2018:
On Monday, a petition was filed in the Bombay High Court challenging the Maharashtra Govt.'s decision to grant 16% reservation in education & govt. jobs to the Maratha community.
Advocate Gunaratan Sadavarte, appearing for petitioner Jayashree Patil, claimed the state govt's decision was violative of Supreme Court orders which says that reservation in any state should not exceed 50%.
Sadavarte is likely to mention the petition before a division bench of Chief Justice N H Patil and Justice M S Karnik on Dec 6.
Meanwhile, the Maharashtra govt., on Dec 1, filed a caveat petition in the high court anticipating challenge to the legislation.
The caveat petition has prayed that no order shall be passed in any petition concerning the Maratha reservation legislation without first hearing the State Govt.
On Nov 29, the Maharashtra legislature passed a bill granting 16% reservation in education & govt. jobs for the Maratha community under the socially and educationally backward category (SEBC).
This 16% quota will be in addition to the existing 52% reservation for other groups, taking the total percentage in the state to 68%.
The bill was approved & signed by the Maharashtra governor on Nov 30.
In June last year, the State Backward Class Commission was asked to study the social, financial & educational status of the Maratha community.
The commission submitted its report to the government last month.
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