Human rights can be considered fundamental rights, and they cannot be taken away, not even by the government or legislature, High Court Chief Justice Ashish Jitendra Desai has said. He was speaking after inaugurating the Human Rights Day celebrations organised by the Kerala State Human Rights Commission (KSHRC) here on Sunday.
“We can find several identical features between the fundamental rights enshrined in our Constitution and the Articles of the Universal Declaration on Human Rights, a milestone document in the history of human rights, like equality before law, non-discrimination on grounds of religion, race and sex, freedom of speech and expression, the right to life and liberty and judicial remedy against violations of rights, etc. Section 2(1)(d) of the Protection of Human Rights Act, 1993, defines human rights as the rights relating to life, liberty, equality, and dignity of the individual guaranteed by the Constitution or embodied in the international covenants and enforceable by courts in India,” said Mr. Desai.
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