SUBBULAKSHMI Vs. HOME SECRETARY, CHENNAI

JUDGEMENT

(1.) WE have declared abolition of untouchability by inserting Article 17 of the Constitution of India. Article 17 of the Constitution of India reads as follows:

(2.) THE fact is otherwise. The mindset of the people are still feudal. The caste system is still prevalent in Tamil Nadu and the untouchability is practiced in different forms. The Apex Court has recorded the said fact in the judgment, which arose from Tamilnadu in Arumugaservai Vs. State of Tamil Nadu reported in 2011(6)SCC 405, in the following words:

(3.) THE aforesaid factum of the existence of practice of untouchability in a village near Madurai shall be seen in the light of the caution administered by Dr.Ambedkar in his inaugural speech on the inauguration of the Constitution and the same is extracted hereunder: