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The Apex Court on 28thSeptember 2018in a 4:1 verdictpermitted entry of women of all age groups to the Sabarimala temple, holding that 'devotion cannot be subjected to gender discrimination'. Post the SC’s judgement there has been lot of unrest in the state of Kerala where some Hindu groups launched large scale protests against implementation of this judgment.
In a report published state Police had arrested more than 3500 people in connection with the protests against entry of women in Sabarimala temple. Post judgement near about 49 review petitions were filed by various individuals and organisations against the SC’s verdict.
Current Governor of Kerala, who has been former Chief Justice of India – Justice P Sathasivam, today while addressing the state on the Republic Day Eve, said it’s the govt duty and the govt is bound to implement the judgment delivered by the Constitution bench of the Supreme Court in Sabarimala case. He further added – the Supreme Court hold prevention of entry of women in a particular age group to Sabarimala temple as unconstitutional& thus the Government is duty bound to implement the judgment and uphold the Constitution.
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