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On Tuesday the Chief Justice of India announced that the Supreme Court will hear the review petition filed against the Sabrimala verdict on November 13.The petition will be heard in open court as stated by the CJI.
The review petition rely mainly on the dissenting judgment of justice Indu Malhotra to contend that constitutional parameters of rationality cannot be blindly applied to matters of faith. The review petitions also stated that the court erred in entertaining the PIL without examining the locus standi of the petitioner.
Further it should be noticed that the court wrongly concluded that the basis of prohibition was physiological nature of women. According to the review petitioners the practice was rooted in “naistika brahmachari” character of deity, according to which the deity cannot be in the presence of women. The practice therefore is not derogatory to the dignity of women as stated in the petition.
A five-judge constitution bench by a ratio of 4:1 held that women of all age group should be allowed entry in Kerala’s Sabarimala Temple.
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