Can a document be so fundamental, so organic, and so comprehensive that it can control not only political but also social future of a nation? The answers are yes and ‘The Constitution of India’ bears testimony to this. After almost 200 years of foreign rule, a nation inhabited by 350 million people was aspiring to be a democratic republic wherein the office of the Head of the State would be open for its citizen. Manning this aspiration was a daunting task. But the intellectual capital that India possessed at that time gathered formally in the name of Constituent Assembly to draft the Constitution which would decide the future of generations to come. The idea of Constituent Assembly was first propounded in 1934 by MN Roy, a pioneer in communist movement in India and an exponent of radical humanism. The members of Constituent Assembly were elected by provincial assemblies by means of single transferable vote system of proportion representation in the ratio of one m ....