PADAM MEHTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The ability to understand and be understood in one's own language is not a matter of convenience, but a matter of existential rights, for comprehension must necessarily precede meaningful participation in the society and day to day life activities. It is in this context that language, being the means of expression, is the very essence of an individual. It serves as the medium through which thought takes shape and identity finds recognition. Therefore, in a society governed by law, the accessibility of language assumes constitutional significance.