RAM BRIKSH SINGH Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Will man ever cease to exploit another man ? Looking at the human history, it is difficult to answer this question in the affirmative confidently. Human history is replete with instances of exploitation by man of his own fellow beings, slavery and bonded labour are instances of such weaknesses of human instincts.

(2.) In a democratic set up, such as ours, law is equal for all of us, but are we all equal before the law? If this question has to be answered in the affirmative, the responsibility of the Courts is onerous, because the Courts have the momentous task of ensuring the principle that every one is equal before the law does not remain as a mere philosophy, but translate into practice in everyday life. If the answer has to be given, in the present writ petition, in the affirmative, this Court has the responsibility of freeing the writ petitioners from the exploitative attitude of none, but the State itself.

(3.) This case has a history and the history commences in the year 1967, when Arunachal Pradesh police set up was attempted to be brought at par with the rest of the country.