- (1.) Heard Mr.Satya Narayan Shukla, petitioner in person, Mr.Ashok Mehta, learned Additional Solicitor General of India assisted by Mr.Ajay Kumar Singh, Senior Standing Counsel, Union of India as well as Mr.H.K.Bhatt, learned Additional Chief Standing Counsel.
(2.) The petitioner being an Advocate, has filed this petition styled as Public Interest Litigation to issue a mandamus to the respondents to come out with a comprehensive concrete time bound action plan for fulfilling by 2030 the promise made in the Preamble of Constitution and mandate formulated in the Directive Principles for eradication of poverty alongwith some ancillary reliefs. The petitioner has also proposed some suggestions to ensure prompt and effective action to achieve the objectives of the directive principles of the Constitution of India.
(3.) The petitioner has made the submissions that the preamble of the Constitution of India promises to provide justice to socially, economically and politically backward people of India. The concept of social and economic justice to build a welfare State has been recognized as a basic feature of our Constitution. He has enumerated so many principles enshrined as directive principles under Part IV of the Constitution of India. He has cited a decision of the Hon'ble Supreme Court i.e. Mohini Jain (Miss) versus State of Karnataka and others1. In this case the Hon'ble Supreme Court has held as under:- "9.The directive principles which are fundamental in the governance of the country cannot be isolated from the fundamental rights guaranteed under Part III. These principles have to be read into the fundamental rights. Both are supplementary to each other. The State is under a constitutional mandate to create conditions in which the fundamental rights guaranteed to the individuals under part III could be enjoyed by all......";