SAROJNI BHOI Vs. STATE OF CHHATTISGARH AND ORS.

JUDGEMENT

(1.) The following pertinent observation made by Their Lordships of the Supreme Court in the matter of Miss C.B. Muthamma v/s. Union of India and others : AIR 1979 SC 1868 in the context of Indian Foreign Service (Conduct and Discipline), Rules, 1961 which prohibits appointment of married woman to such service, aptly and squarely applies to the facts of present case: - -

(2.) Similarly in the matter of Madhu Kishwar v/s. State of Bihar : (1996) 5 SCC 125 the Supreme Court while taking note of discrimination being suffered in silence by Indian women observed as under: - -

(3.) Likewise, in the matter of Voluntary Health Assn. of Punjab v/s. Union of India : (2013) 4 SCC 1 Their Lordships of the Supreme Court observed as under: - -