December 9,2018:
Female Law students have filed a PIL in Delhi High Court seeking directions to Centre and other Authorities to permit entry of women into the sanctum sanctorum of Hazrat Nizamuddin Aulia Dargah in New Delhi.
PIL is likely to come up for hearing next week.
The petition has stated that there is a notice put up outside the 'dargah' clearly stating in English and Hindi that women are not allowed inside.
Law students, in their petition, have submitted that they made several representations to the authorities, including the Delhi Police, but no response was received and therefore, they moved the high court.
PIL, filed through Advocate Kamlesh Kumar Mishra, has sought directions to the Centre, Delhi government, police and the trust managing the shrine, to frame guidelines for ensuring the entry of women into the dargah and declare the bar on entry of females as "unconstitutional".
Petitioners, who are law students from Pune, have contended that when Supreme Court has allowed females of all ages to go to Sabarimala shrine in Kerala, women in the heart of the national capital were being discriminated against by being prohibited from entering the dargah.
According to the petition, Law students came to know of the bar on women's entry at the dargah when they visited the shrine on November 27 to offer prayers.
Petitioners further contended that various other shrines like Ajmer Sharif Dargah and Haji Ali Dargah did not prohibit entry of women.
Source TOI
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