Latest News
Back
Brahmins Should Be At The Helm Of Affairs
Justice V Chitambaresh has made his share of controversial statement as the sitting Judge of the Kerala High Court, about Brahmins and their virtues. He asked the Brahmin community to fight against the caste- based reservation in the country.
The Judge marked the beginning of the speech by celebrating the integrities of Brahmins, at the Tamil Brahmin's Global Meet held on Friday
The Judge in his controversial speech said,
"Now who is a brahmin? A brahmin is dwijhanmana - twice born... Because of poorvajanmasuhridham, he is twice born.
He has certain distinct characteristics: clean habits, lofty thinking, sterling character, mostly a vegetarian, a lover of Carnatic music. All good qualities rolled into one is a brahmin."
The rich heritage of the agraharams (temple land given to Brahmins) was propounded by the Judge of the Kerala High Court and also added that the land around agraharams should not be given for flat construction.
"There are innumerable agraharams in Kerala, which needs to be preserved. There is a rich cultural heritage. The agraharams have to be declared as heritage source and we shall not permit any flat to be built in between the agraharams - in between the houses in the agraharams."
Then it slowly transmitted towards the hot button space, he asked the Brahmin Community to agitate for the economic reservation rather than communal or caste reservation. The Judge was careful not to express any personal opinions in the speech due to the position he held.
"It is time for you to deliberate as to whether reservation should be on the basis of community or caste alone. Occupying a constitutional post, it may not be proper for me to express any opinion - I am not expressing my opinion at all. But I am only kindling your interest or reminding you that there is a platform for you to agitate or to voice your concern about economic reservation alone, and not caste or communal reservation.
Of course, there is a 10% reservation for economically backward classes. A son of a Brahmin cook, even if he falls within the non-creamy layer zone, will not get any reservation. Whereas, a son of a timber merchant who belong to other backward communities will get reservation if he is within the non-creamy layer zone. I am not expressing any opinion at all, it is for you to deliberate and put forward your opinion."
The speech was concluded by stating that the Brahmin community is not vocal enough about their demands
"As Mr. Raman said, karayunna kuttike paal ullu ('only the crying child will get milk'). The time has come for us to play an orchestra and not to play solo. More of Veda Padashaalas which are now dwindling should be encouraged. The rich cultural heritage should be protected."
He added that the people with qualities of Brahmins should always be at the helm of affairs
"It may be noted that a Brahmin is never communal, he is always considerate, he is an ahimsavadi (proponent of peace). He loves people; he is one who liberally donate for any laudable cause. Such a person should always be at the helm of affairs for which this Tamil Brahmin meet will definitely be a turning point."
