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Maratha Reservation Upheld
In another controversy with regard to the reservation policy, the validity of reservation granted to the Maratha community by the state government under the socially and educationally backward class category (SEBC) in government jobs and educational institutions was upheld by the Bombay High Court. However it stated that 16% reservation is not justifiable and ruled that reservation should not exceed 12% in employment and 13% in education as recommended by Backward Commission.
The petition filed challenging the Maratha Reservation Act (Maharashtra State Reservation (of Seats for Admission in Educational Institutions in the State and for Appointments to the Posts in the Public Services under the State) for Socially and Educationally Backward Category (SEBC) Act, 2018 (SEBC Act)) passed by the State Legislative Assembly on November 29, 2018 granting reservation for Marathas was dismissed by the Bombay High Court.The Court held that 50% ceiling for reservation can be exceeded under exceptional and extraordinary circumstances and observed that the Maratha reservation was based on justifiable data submitted by the Backward Commission.
