CHANDA RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Notice of motion.

(2.) On the asking of the Court, Ms. Anu Chatrath, Additional A.G. Punjab with Mr. Amit Mehta, Senior DAG, Punjab accepts notice on behalf of the official respondent Nos.1 to 3. Copy of complete paper book be supplied to the learned State counsel during the course of the day.

(3.) The Constitutional philosophy completely eradicates discrimination on the grounds of casts, creed, religion, domicile etc. It has propounded the equality and freedom. But after a lapse of 69 years since after coming into force of the Constitution of India, the citizens, especially in the ruralities, are under the influence of orthodox phenomena and believe in the traditional societies. It gravely affects the doctrine of social justice and equality. The social values in ancient society had propounded freedom, liberty and equality but the shackles of millennium long slavery made the society complexioned one and it resulted into the darkest aspect of castism. Hon'ble Supreme Court of India in case 'Lata Singh v. State of U.P. and Anr.' Reported as 2006 (5) SCC 475; has observed in para No.17 and 18 as under:-