NATHALAL PUNJABHAI Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner-in-Person has prayed for a writ of mandamus or any other appropriate writ, order or direction on the respondents to provide for equal marriageable age in law for both, male and female, and to remove the discrimination between the male and female, irrespective of sex, gender, caste, race, religion, place of birth, insofar as it provides the age of 21 years for a male to get married and age of 18 years for a female to get married. The petitioner has also prayed for direction to the Commissioner of Health and Medical Services, State of Gujarat, to submit a status report of the action, if any, taken by the respondents pursuant to the letter dated June 05, 2010 of the respondent No. 3 addressed to the petitioner.

(2.) The case as made out by the petitioner in this petition may be summarized as under:

(3.) Thus, the question for our consideration in this petition in the nature of Public Interest Litigation is as to whether any public interest is involved and whether this Court, in exercise of powers under Article 226 of the Constitution of India, can entertain such a petition and grant reliefs as prayed for.