G.BALAKRISHNAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) - With the avowed object of having a classless society, the State Government issued the following Government Order on 31.07.2000, as under:- Government of Tamil Nadu Abstract

(2.) The learned counsel appearing for the petitioner submits that this Government Order is observed in breach and needs to be re-emphasised.

(3.) We are in agreement with the submission of the learned counsel for the petitioner and thus direct the respondents to circulate the Government Order giving wide publicity, so that such persons who do not want to declare their caste or religion are not compelled to do so.