AIROnline 2018 SC 243 ::2019 (11) SCC 1 ::AIR 2018 SC (Supp) 1650 ::(2018) 7 Mad LJ 889 ::2018 (4) KCCR SN 363 (SC) ::(2018) 4 Ker LT 373 ::AIR 2018 SC (SUPP) 1650

Supreme Court Of India

Hon'ble Judge(s): Dipak Misra, R. F. Nariman, A. M. Khanwilkar, Dhananjaya Y Chandrachud, Indu Malhotra , JJJ

(A) Constitution of India , Art.15, Art.25— Supreme Court by 4:1 majority permitted entry of women of all age groups in Sabarimala temple. (B) Constitution of India , Art.15, Art.25— Practice of exclusion of women of any age group to enter into temple as devotees and offer their prayers to deity cannot be regarded as an essential practice of Hindu religion. (C) Constitution of India , Art.15, Art.25— Devotees of Lord Ayyappa do not constitute a separate religious denomination. (D) Constitution of India , Art.15, Art.25— Right guaranteed under Art. 25(1) has nothing to do with gender or for that matter, certain physiological factors specially attributable to women. (E) Kerala Hindu Places of Public Worship (Authorisation of Entry) Act (7 of 1965) , S.4— Rule 3 (b) of Rules of 1965 framed under Act of 1965 stipulating exclusion of entry of women of age group of 10 to 50 years is clear violation of right of Hindu women to practice their religious belief. ....