ROMA RAMESH KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These Petitions are filed by seven contract workers engaged in the Minority Girls Hostel of Rajaram College, Kolhapur challenging the Judgments and Orders passed by Industrial Court, Kolhapur dismissing their respective complaints in which they had sought permanent status and other consequential reliefs.

(2.) The details of each of the seven Petitions are as under: <FRM>JUDGEMENT_90_LAWS(BOM)3_2024_1.html</FRM>

(3.) Briefly stated, facts of the case are that, the Government of India had appointed a committee under the Chairmanship of retired Chief Justice of Delhi High Court to study conditions of minorities in India and to submit a report. The Committee submitted the report in the year 2005 and one of the recommendations of the committee was to establish hostels for girl students of minorities communities. The Government of Maharashtra accordingly issued Government Regulation dtd. 2/3/2010 for setting hostels for girls belonging to minority communities of Muslim, Jain, Buddh, Christian, Sikh and Parsi in 25 districts. Under the GR, it was proposed to set up hostels with capacity of 100 or 200 girls out of which 70% of the rooms were to be reserved for girls belonging to minority community and balance 30% rooms were to be reserved for girls not belonging to minorities but as per prevailing reservation. The Government proposed to carry out construction of hostels through CIDCO/Public Works Department/MHADA for girls taking higher education. The GR contemplated construction of hostels on lands belonging to universities and colleges.