RASHMI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Notice of motion.

(2.) On the asking of the Court, Mr. Ashish Sanghi, DAG, Haryana accepts notice behalf of the official respondents No.1 to 3. Copy of complete paper book be supplied to the learned State counsel during the course of the day.

(3.) The Constitutional philosophy completely eradicates discrimination on the grounds of casts, creed, religion, domicile etc. It has propounded the equality and freedom. But after a lapse of 68 years since after coming into force of the Constitution of India, the citizens, especially in the ruralities, are under the influence of orthodox phenomena and believe in the traditional societies. It gravely affects the doctrine of social justice and equality.