Reservation Policies in India
Reservation as a concept is very wide. Different people understand reservation to mean different things. One view of reservation as a generic
Maratha Reservation
Yearly Round-up 2021| Supreme Court Constitution Bench
Unlike the year 2020, the Supreme Court Constitution Bench has functioned limitedly in the year 2021, with the number of judgments delivered
Maratha Reservation unconstitutional| The timeline of the case and the 3 questions that received unanimous opinions of all 5 judges
“Sufficient and adequate representation of Maratha community in public services is indicator that they are not socially and educationally backward.”
Maratha Reservation| Implementation of Maharashtra State Reservation Act stayed; Larger bench to interpret Constitution (102nd Amendment) Act, 2018
Supreme Court: The 3-judge bench of L. Nageswara Rao, Hemant Gupta and S. Ravindra Bhat, JJ has referred to a larger bench,
Bom HC | Maratha Reservation [Full Report] Validity of SEBC Act providing for reservation to Maratha upheld, quantum of 16% reservation held not justifiable
“Bowed by the weight of centuries, he leans upon his hoe and gazes on the ground the emptiness of ages in his face
[Breaking] Maratha Reservation | Judgment to be pronounced on 27-03-2019 by Bombay High Court
As reported by ANI, Division Bench comprising of Ranjit More and Bharti Dangre, JJ. will pronounce the Judgment on Maratha Reservation on