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Earlier, the Maharashtra State Government proclaimed 16% reservation in the jobs and educations for the Marathas, who account for 30% of the state population and have been declared as The Petitioners challenged the reservation before the High Court of Bombay.
In light of the circumstances, the state government feared the eruption of communal violence in Maharashtra. Advocate General Ashutosh Kumbhakoni had informed the court that the state desires to submit only a condensed version to the petitioner. Since the report contains pages on the history of the Maratha community, the state was willing to submit the report to the petitioner by trimming such parts in the report.
Nonetheless, the state submitted the entire report before the High Court, and the Bombay HC on perusal of the report directed the state to submit the entire report to the petitioner. The Court said that there was nothing to fear about the possible flareupdue to communal violence.
Despite petitions against the reservation policy adopted by the state government, it is pertinent to note that there were people who filed petitions in support of the reservation. The final hearing is listed for hearing on February 6.
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