STATE AND ORS. Vs. RASU AND ORS.

JUDGEMENT

(1.) A very recent decision of the Supreme Court in Joint Secretary, Political Department, Government of Meghalaya, Main Secretariat, Shillong Vs. High Court of Meghalaya through its Registrar, Shillong [Civil Appeal No. 2987 of 2016 dated 18.3.2016] began with the above quote. In the said decision, the Supreme court reminded all the Judges of this country about their duty and also quoted the following passage from its earlier judgment in Census Commissioner & Ors. Vs. R.Krishnamurthy, 2015 2 SCC 796 :-

(2.) The learned Advocate General appearing for the State reminded us of this sagely advice, while commencing his arguments in the present appeals, which arise out of an order passed by the learned Single Judge directing the State, after disposing of a writ petition, to impose a dress code in temples. The learned Single Judge felt that in order to enhance the spiritual ambiance among the devotees, thronging the temples, a dress code for devotees visiting the temples in Tamil Nadu is essential and hence, gave a direction to the State Government and the Hindu Religious and Charitable Endowments Department to consider implementing a dress code. The learned Judge also prescribed a code as follows:-

(3.) The learned Judge also gave the following direction to the State: