SUNIL PURI Vs. UNION OF INDIA AND ANR

JUDGEMENT

(1.) Relevant Facts

(2.) The facts, briefly are that the Petitioner challenges the vires of Rule 18A(4) (ii) of the Pre- Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996 (hereafter referred as the "Rules") as amended by the Notification bearing No. GSR 60 (E) dated 28.01.2015, issued by the UOI which amended the Rules, stating that

(3.) The Petitioner contends that the impugned Notification and the amendment brought thereon to the Rules is, ultra vires, the provisions of Section 32 of the PreConception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (hereafter referred to as the "Act") and unconstitutional as offending Article 14, 19 and 21 of the Constitution of India, 1950 (hereafter referred to as the "Constitution").