REGENT COMPUTRONICS PVT. LTD.

Rajeeb Kalita Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

KHARAK SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
FRANCIS CORALIE MULLIN VS. ADMINISTRATOR UNION TERRITORY OF DELHI [REFERRED TO]
STATE OF MAHARASHTRA VITHOBA BABAN VS. GHANDRABHAN TALE:STATE OF MAHARASHTRA:STATE OF MAHARASHTRA [REFERRED TO]
BANDHUA MUKTI MORCHA VS. UNION OF INDIA [REFERRED TO]
OLGA TELLIS VAYYAPVRI KUPPUSAMI VS. BOMBAY MUNICIPAL CORPORATION:STATE OF MAHARASHTRA [REFERRED TO]
VINCENT PANIKURLANGARA VS. UNION OF INDIA [REFERRED TO]
DELHI TRANSPORT CORPORATION VS. D T C MAZDOOR CONGRESS ANB [REFERRED TO]
CONSUMER EDUCATION AND RESEARCH CENTRE VS. UNION OF INDIA [REFERRED TO]
COMMON CAUSE A REGISTERED SOCIETY VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. KEDIA LEATHER AND LIQUOR LIMITED [REFERRED TO]
COURT ON ITS OWN MOTION VS. UNION OF INDIA [REFERRED TO]
NATIONAL LEGAL SERVICES AUTHORITY VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties and perused the materials placed before us.

(2.) This writ petition styled as "Public Interest Litigation" has been filed under Article 32 of the Constitution of India for the following reliefs:

(3.) The Petitioner is a practicing Advocate enrolled with the Bar Council of Assam and practicing in the Courts in Assam, Nagaland, Mizoram, Arunachal Pradesh and Sikkim. He has stated that the scope of the fundamental right under Article 21 of the Constitution of India includes the right to live with dignity and all the necessities of life, such as, adequate nutrition, clothing, health, etc., and no human being can live with dignity unless there are facilities to maintain basic hygiene.

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RAJEEB KALITA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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