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Petitioner Jagdeep Singh Puri was disqualified for a cycling event after he had refused to wear a helmet instead of a turban. He routed the Supreme Court arguing that that wearing a turban is an essential part of Sikh religion and Sikh rights have to be protected. He submitted that even the Motor Vehicle Act exempts Sikhs from wearing a helmet. The government should frame guidelines in the regard.
In his plea, the petitioner has prayed that this court may indulge, directing Parliament to enact legislation on this issue and order the Central government to frame guidelines for such situations.
The following Prayer has been made:
A notice has been issued to the Centre and its reply has been sought on a public interest litigation seeking direction to formulate guidelines exempting turbaned Sikhs from wearing any headgear during sports events by the bench of Justice SA Bobde and Justice L Nageswar Rao.
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