CHITRA MALI MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Even if we branch out from the magnificent splendour of Article 15(3) of the Constitution of India and look beyond the shadows of Gender Justice, we would be of the view the situation would remain as mellifluous as before.

(2.) Matrimony, which otherwise, is a bliss and contentment for a person, worked out to be much to her impairment in course of the sequence of events that we will be required to track in this appeal.

(3.) Once upon a time in the remote village of Kundira in the district of Birbhum there lived Shri Shyama Prasad Mali, who graduated from an Assistant Teacher of Muradgunj Primary School as its Headmaster when death claimed him.