MANPREET Vs. STATE OF HARYANA

JUDGEMENT

(1.) The copy of the secondary examination certificate of petitioner No.1 Manpreet has been filed. Same is takane on record. The said certificate transpires that petitioner No.1 is major.

(2.) The Constitutional philosophy completely eradicates discrimination on the grounds of casts, creed, religion, domicile etc. It has propounded the equality and freedom. But after a lapse of 68 years since after coming into force of the Constitution of India, the citizens, especially in the ruralities, are under the influence of orthodox phenomina and believe in the traditional societies. It gravely affects the doctrine of social justice and equality.

(3.) The social values in ancient society had propounded freedom, liberty and equality but the shackles of millennium long slavery made the society complexened one and it resulted into the darkest aspect of castism.