The Madras High Court observed that putting name plates of caste by a person was not illegal and it was the matter of individual until such activities were downright illegal or criminal.
“It is difficult for courts to control the activities undertaken by certain individuals unless such activities are downright illegal or criminal.”
The above observation were made by the Division-judge bench of Madras High Court, Madurai Bench comprising of Hon'ble the Chief Justice Sanjib Banerjee and Justice R. Hemalatha while dealing with the petition filed by the petitioner named Amuthan filed petition under Article 226 of the Constitution of India, to issue a writ of Mandamus, directing the respondents to eradicate the caste names which were used in front of the Educational Institutions and Shops and other Establishment in the State of Tamil Nadu.
The Court held that:
“The continuation of the caste system under the constitutional scheme of things is completely forbidden. However, there is also an element of freedom and choice left to the private individuals to put up display-boards or other material according to their wishes as long as they are not obscene or offensive.”
The Bench dismissed the petition as the matter brought to the notice of the Court was not worthy or being carried forward.
Case Details
Case: W.P. (MD) No.3570 of 2021
Petitioner: Amuthan
Respondent: The State of Tamil Nadu & Ors
Quorum: Chief Justice Sanjib Banerjee and Justice R. Hemalatha
Read Order@LatestLaws.com
Share this Document :Picture Source :
