Markandey Katju, J. - (1.) Leave granted.
(2.) Article 14 of the Constitution (the equality provision) is a slippery slope, and a fine balancing act must be done by the Court to avoid slipping down the slope.
(3.) As observed by Lord MacMillan in Law and Ethics 49 Scot. L. Rev.61, 69 (1933): The judiciary is constantly confronted with the necessity of making a choice between a legal principle which is sought to be applied in a particular case, and the choice which it makes in the particular instance resulting inevitably in the expansion or restriction of the principle applied or rejected.;