VIMAL CHOUDHARY Vs. NAGAR NIGAM JAIPUR

JUDGEMENT

(1.) It is a common sight that people who do not have dwelling places and are steeped in poverty and have come to the city to look for work for economic reasons, as a compulsion use roads and footpaths for easing themselves. This not only presents an ugly sight and creates unhygienic conditions in the city, but it also compromises human dignity. It also hurts national pride. In catena of decisions, right to life has been construed widely. On a larger canvass, right to life includes everything which gives meaning to life and makes it wholesome and worth living. It means much more than survival or animal existence. Art, 21 of the Constitution of India in its expanded horizon embarrasses medley of concepts including any aspect of life, which makes life dignified,

(2.) Therefore, the State must provide means to the citizens to live a life of dignity, a life worth living. Failure of the State to provide such a life negates Art. 21 of the Constitdtion. In the circumstances, we consider it appropriate to direct the Municipal Corporation, Jaipur and the State of Rajasthan, to provide and construct toilets for the public up to 100 in number. Toilets built by the New Delhi Municipal Corporation and Municipal Corporation, Delhi on BOT basis, shall serve as model for construction of toilets at the various places in the city of Jaipur.

(3.) Accordingly, we direct that adequate number of toilets be constructed at appropriate places in the city for the use of the public at large. The work should be completed within a period of three months.