Report No. 66
3.40. Case law.-
Recently, it was held1 that though the State can make special provision for women, the State cannot discriminate against them only on the ground of sex. On this ground, it was held that rules laying down that women cannot succeed to any Brahmottar grant, discriminated between men and women, only on the ground of sex. "On the plain interpretation of the provision, it is hit by Article 15 and is void."
1. Bhulanath v. State, AIR 1974 Ori 135 (139).
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