SWATI ANIL SAKPAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Heard forthwith.

(2.) It is the case of the petitioner that she was married to the deceased Anil Sakpal on 4. 5. 1999. The husband expired on 23. 2. 2006. The petitioner thereafter applied for full time course for seats in D. Ed, courses reserved for widows. The petitioner however, was called upon to produce the marriage registration certificate. The petitioner applied but considering section 6 of the Maharashtra regulation of Marriage Bureaus and registration of Marriages Act, 1998, the same was refused. The petitioner has therefore filed this petition to challenge the constitutional validity of section 6 and also for other reliefs.

(3.) Section 6 of the Maharashtra regulation of Marriage Bureaus and registration of Marriages Act, 1998 reads as under :