As reported by ANI, Division Bench comprising of Ranjit More and Bharti Dangre, JJ. will pronounce the Judgment on Maratha Reservation on 27-03-2019.

The Judgment was reserved after hearing the petitions on 26-03-2019.

Background:

In accordance with the amendment in Socially Economically Backward Class (SEBC) Act, 2018, 16% reservation was provided to the students belonging to the Maratha community for admissions to PG Courses in medical colleges.

Nagpur bench of the Bombay High Court had rejected a plea against the state government’s ordinance to retain 16% reservation for Marathas under the socially and educationally backward classes (SEBC) category in post-graduate medical and dental courses.


[Judgment Awaited]

[Source: ANI]

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.