MANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) 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.

(2.) 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. Hon'ble Supreme Court of India in case "Lata Singh Vs. State of U.P. and Anr." Reported as 2006 (5) SCC 475; has observed in para No.17 and 18 as under:-

(3.) Article 21 of The Constitution of India guarantees the protection of their lives but the private respondents Nos.4 to 7, are posing threats and danger to their life, limb and liberty. To the mind of this court, the petitioners have every right to seek the protection of their life, limb and liberty.