AVADHESH KUMAR Vs. DISTRICT MAGISTRATE, LKO.

JUDGEMENT

(1.) As we are celebrating 75 Years of our Independence which has been celebrated with much fanfare across the country under the aegis of "75 Years of Azadi Ka Amrit Mahotsov", but at the same time, this Court is pained to take note of the instant petition whereby the petitioners have approached this Court alleging violation of their fundamental right to access justice.

(2.) Rule of law is meaningless unless there is access to justice for the common people. Access to justice is one of the constitutionally recognized human and fundamental right. Access to justice means to reach justice easily by legal proceedings in appropriate time. Delivery of justice should be impartial and non-discriminatory. State to take all necessary steps to provide fair, transparent, effective, and accountable service that promotes access to justice for all.

(3.) It is in the backdrop of Constitutional vision that the facts of the present case requires to be evaluated.