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Recently in a judgment Justice Sudip Ranjan Sen of Meghalaya High Court, vehemently opposed and condemned the narrow mindedness of the school authorities over dismissal of a teacher from a school for marrying a woman who belonged to another caste.
Justice SR Sen said that-“At the outset, I expressed my anguish displeasure over the whole matter. No authority can stop inter-caste marriage or intersect marriage. It is purely a decision between the private party i.e. bride and bridegroom to choose their life and their marriage is in no way connected with their service.”
It was when Dasuklang Kharjana had approached the high court owing to the fact that he was coerced to resign from his position of responsibility of Assistant Teacher because he was married to a woman of different denomination of caste i.e. Roman Catholic Church.
Arumugam Servai v. State of Tamil Nadu, the Apex court has mentioned that the inter-caste marriages are for the sake of public and national interest. Such examples help in combating the stigma attached to inter-caste marriages. It will also help in the mission of eradicating caste system from the country.
The court had given strict instructions to the school authorities to reinstate the teacher and had ordered to pay him a compensation amount of Rs. 50,000.
While considering a petition relating to the refusal of Domicile Certificate to an Army recruit, Justice SR Sen had indulged in a controversy as he had mentioned that based on religion, India should have been declared declared a Hindu country and had also mentioned that anybody opposing the Indian laws and Constitution could not be considered as a citizen of this country.These statements led to mass outrage and opposition and the Communist Party of India (Marxist) along with other political parties had planned to move impeachment motion for the same.
However in his clarification Justice SR Sen said that-: “I do not belong to any political party nor have I got any dream to get any political berth after my retirement and neither is my judgment politically motivated or influenced by any party. Whatever is the truth, history and real ground reality, on that basis I have written my judgment to save the citizens of India irrespective of caste, creed, religion or language and people should understand the history of India and live in peace and harmony. I also mention that I am not a religious fanatic rather I respect all the religions because to me God is one.”
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