KUMER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE instant writ petition brings to the fore a tale of a member of the society who seeks to find the lost foothold in the society; both in the economic sense and the social sense.

(2.) KUMER Singh, is domiciled in village Moroli, Tehsil Sikrai, District Dausa, Rajasthan and belongs to the Gujjar Community; a backward class in the State of Rajasthan, forefathers of which community used to earn their livelihood rearing cattle and members of the community continue to earn their bread rearing cattle. In the social hierarchy in the State of Rajasthan the Gujjars are quite a few notches above their lesser born brethren : the members of the scheduled caste, whose primary source of livelihood, regretfully stated, was limited to and even today continues to be limited to the most menial jobs required to be performed in a society : to satisfy the wants of the society, one of which job is to sweep the streets and residences of humans; a job which for ages was conceived to be untouchable by the so called forward classes of the society.

(3.) EMPLOYMENT in the rural areas is scarce. No figure can be more pathetic to the human eye than that of the strong, abled worker, crying plaintively for charity. He seeks the privilege of a small reward for his labour : just about enough money to fill his empty belly and silence the cry of his family for food. When this is not given to him, he cries for charity and begs in the streets.