SANJEET SHUKLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This group of writ petitions / public interest litigations under Article 226 of the Constitution of India challenge two separate Ordinances promulgated by the Governor of Maharashtra on 9 July 2014 providing for reservation of seats for admissions in aided and unaided educational institutions in the State and reservation of appointments / posts in public services under the State as under:

(2.) This group of matters is heard for admission and for interim relief. We may, at the outset, briefly indicate the structure of this order for the benefit of those who do not propose to meander through the entire discussion:

(3.) While the writ petitions/PILs raise different grounds of challenge to reservations in favour of Maratha community and reservations in favour of Muslim community, there are some common grounds also. The common grounds of challenge are as under: