Lok Sabha Debates
Reservation Of Maratha Community In Maharashtra. on 20 September, 2020
Seventeenth Loksabha > Title: Reservation of Maratha Community in Maharashtra.
*SHRI S. DHAIRYASHEEL MANE (HATKANANGLE) : Hon’ble Speaker Sir, thank you very much for allowing me to speak. I want to draw your kind attention towards an important issue. This is regarding the fate of Maratha youths and it is known to everyone throughout India. They are about to get a new life through Maratha reservation. I hail from the district Shahu of Maharaj who had given reservation for the first time. But today, Maratha youths have to fight for reservation. Marathas are about 32% of the total population of Maharashtra and approximately 90% of them are economically poor and backward. I want to mention here that in Tamil Nadu, around 69% reservation has been given on the same line. But step-motherly treatment has been given in the case of Maharashtra. Hence, I want to appeal that instead of giving importance to Kangana Ranaut, we should focus on the issue of hard working Marathas. We need to take urgent steps to bring them to the mainstream.
Hence, I would like to request the Union Government to come forward and support this Maratha reservation to do justice to this community.
Thank you.
माननीयअध्यक्ष : श्री अरविंद सावंत, डॉ.श्रीकांत एकनाथ शिंदे, डॉ. सुजय विखे पाटील, डॉ. प्रीतम गोपीनाथ राव मुंडे और श्रीमती रक्षा निखिल खाडसे को श्री धैर्यशील संभाजीराव माणे द्वारा उठाए गए विषय के साथ संबद्ध करने की अनुमति प्रदान की जाती है ।
*SHRI OM PAVAN RAJENIMBALKAR (OSMANABAD) : Hon’ble Speaker Sir, thank you very much for giving me this opportunity to speak on the highly sensitive issue of Maratha reservation. Maratha community have been demanding for Maratha reservation since 1989. Many Maratha youths sacrificed their lives for it. They organized successful silent and peaceful protests for pressing their demand. Finally, Government accepted their demand and they were given 16% reservation in November, 2018. But now the Supreme Court of India has given interim stay. Under Article 15 of the Indian Constitution the State Government has got a right to grant reservation to any backward community and it was also given on the basis of it. If 69% reservation is permissible in the State of Tamil Nadu, why is it not possible in case of Maharashtra?
Hence, I would like to request you that the Union Government should look into this matter urgently and the much awaited justice should be done to the Maratha community.
Thank you.
माननीयअध्यक्ष : श्री अरविंद सावंत, डॉ. श्रीकांत एकनाथ शिंदे, डॉ.सुजय विखे पाटील,श्रीमती रक्षा निखिल खाडसे और श्री उन्मेश भैय्यासाहेब पाटिल को श्री ओम पवन राजेनिंबालकर द्वारा उठाए गए विषय के साथ संबद्ध करने की अनुमति प्रदान की जाती है ।