S.S. Saron, J. - (1.) The petitioner has filed the present petition in the nature of public interest litigation for declaring Articles 15 (4), 15 (5) and 16 (4) of the Constitution of India as also the provisions of the Haryana Backward Classes (Reservation in Services and Admission in Educational Institutions) Act, 2016 as unconstitutional as these discriminate on the basis of caste or religion in the territory of India; besides, these laws alter the basic structure or framework of the Constitution and damage, emasculate, destroy, abrogate, change or alter the basic structure or framework of the Constitution.
(2.) The petitioner has mentioned his name, address, email Id, mobile number, Aadhar card number and PAN card number. A copy of his income tax return (Annexure P1) for the year 2016-17, has been placed on record. The petitioner states that he is an advocate by profession. He further states that he did not have his own identity in this world. The birth and name is given by others, education and experience is also given by others. Everything that he has in this world, it is submitted, has been given by others. Now, it was the right time for him to pay the debt and thus being citizen of India, it is stated that he is competent to invoke the writ jurisdiction of this Court by filing the present petition.
(3.) A reference has been made to the recent agitation i.e. the 'Jat Andolan' by a particular caste demanding reservations. This, according to the petitioner, is very harmful to the State of Haryana and also the nation. It is also stated that some other castes demand and protest against it. A reference has been made to various agitations in this regard. These agitations, according to the petitioner, were the product of the laws which discriminate on the basis of caste/religion in India. It is submitted that the great country should have one law, one Constitution and one Flag. Otherwise, such agitations would occur in series which were very harmful to the society and the nation. According to the petitioner, the division of society on the basis of caste is the problem which the society is facing.;