Allow Cookies!
By using our website, you agree to the use of cookies
The State Government of Maharashtra has recently increased the reservation cap from existing 52% to 68% by granting 16% quota to the Marathas by introducing the Maharashtra State Reservation (of seats for admission in educational institutions in the state and for appointments in public services and posts under the state) for Socially and Educationally Backward Classes (MSEBC) Act, 2018. An MLA from AIMM named Mr Sayeed Imtiaz Jaleel filed a petition against not only the aforementioned act but also The Maharashtra State Commission for Backward Classes Act, 2005, which he alleged to be unconstitutional.
Further, the petitioner expressed his concern about no thought being given by the government on the recommendations given in the Maharashtra State Minority Commission Report issued in 2011. Previously, the Bombay High Court faced a similar case wherein a Public Interest Litigation was filed against the reservation matter. The Government intended to provide 16% reservation quota to the Marathas and 5% to the Muslims from 52 different communities. The High Court was pleased to not only allow this appeal but also stayed the reservation proposed to be granted to the Marathas as they were not proclaimed as a backward class. Without Marathas being Backward class, the grant of reservation would exceed the maximum limit of 50% reservation set by the Supreme Court of India, although it was set aside by the Court in 2016.
The Grounds on which the petitioner constructed his contentions are as follows:
The Petitioner prayed for the following:
86540
103860
630
114
59824