JALINDHAR DASHRATH WANVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) :-

(2.) A group of writ petitions praying for direction that the petitioners be considered for admission to the D.Ed. Course in the institutions located in Aurangabad district was heard.

(3.) WE have also found another mistake committed by the authorities whereby they have treated the reservations in favour of hilly areas outside district candidates, children of ex-servicemen or in service military personnel, project affected persons, widows, divorcees and so on, as vertical reservations over and above the reservations in favour of the Backward Classes. This has increased the total number of reservation to more than 65 per cent and it is totally contrary to the law laid down by the Supreme Court in the case of Indra Sawhney cited supra.