SATYA NARAIN SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri S.N.Shukla and Shri G.N. Pandey, petitioners-in-person, Shri Sudhanshu Chauhan, learned Counsel representing the respondents no. 3, 4 and Shri V.P. Nag, learned Standing Counsel representing the State/respondents no. 1 and 2.

(2.) This petition styled as Public Interest Litigation was filed in the year 2018 seeking the following reliefs :-

(3.) Petitioners, who appear in person, have submitted that the concept of the social and economic justice is to build a welfare state and the same has been recognised as a basic feature of our Constitution. According to them, without social and economic justice, there cannot be political justice and as a corollary, a just social order cannot be established without removing inequalities in income and status.