Supreme Court struck down CARA regulation restricting queer and unmarried couples from adoption.
On the aspect of adoption by same-sex couples, the CJI said the difference between married couples and unmarried couples has no reasonable nexus with the objective of CARA. The CJI said it cannot be assumed that unmarried couples are not serious about their relationship.
He said that there is no material on record to prove that only a married heterosexual couple can provide stability to a child. The SC struck down the CARA regulation restricting queer and unmarried couples from adoption. CJI directs the Centre and states that queer community is not discriminated against and there is no discrimination in access to goods and services.
The SC directed that no person shall be forced to undergo any hormonal therapy. The CJI said the Right to enter into a union cannot be restricted on the basis of sexual orientation.
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