[After article 39 of the Constitution, the following article shall be inserted through Constitution (Forty-Second Amendment) Act, 1976]The State shall secure that the operation of the legal system promotes justice, on a basis of equal opportunity, and shall, in particular, provide free legal aid, by suitable legislation or schemes or in any other way, to ensure that opportunities for securing justice are not denied to any citizen by reason of economic or other disabilities.[Editorial comment-The Constitution (Forty-Second Amendment) Act, 1976,New DPSPs (Directive Principles of State Policy) had been added to the existing list, where to promote equal justice and to provide free legal aid to the poor. Important Verdict-Minerva Mills Ltd. And Ors. vs Union Of India (Uoi) And Ors.Also Refer]
