AIR 2018 SC (Supp) 2541 ::AIR 2018 SC (SUPP) 2541 ::2019 (2) SCC 636 ::(2019) 1 RecCivR 324 ::(2018) 15 Scale 873 ::(2019) 2 All WC 1080 ::(2019) 127 Cut LT 401 ::(2019) 73 OCR 588 ::(2019) 2 JCR 221 (SC)

Supreme Court Of India

Hon'ble Judge(s): Madan B. Lokur, Deepak Gupta , JJ

Maintenance and Welfare of Parents and Senior Citizens Act (56 of 2007) , S.19— Rights of elderly person - Right to life included right to live with dignity, right to shelter and the right to health - Continuous monitoring of progress in implementation to make available to all these facilities to elderly person is essential. Constitution of India , Art.21— Right to life provided for in Article 21 of the Constitution must be given expansive meaning. The right to life, encompasses several rights including right to live with dignity, right to shelter and right to health. The State is obligated to ensure that these fundamental rights are not only protected but are enforced and made available to all citizens. There is need to continuously monitor progress in implementation of constitutional mandate to make available to elderly right to live with dignity and to provide them with reasonable accommodation, medical facilities and geriatric care. While this may take some time, only available solution is continuing mandamus which is well-recognised practice and procedure adopted by SC in several cases to ensure that rights of people are respected, recognized and enforced and that social justice as postulated by Preamble in Constitution is given meaning and teeth. 1. The Union of India will obtain necessary information from all State Gover....