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Madras High Court: State Temple Festivals Must Not Perpetuate Caste, Aim to Annihilate it - (20 Feb 2026)

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Madras High Court observed that state-conducted temple festivals cannot perpetuate caste, noting that India’s republic aims for equality, and authorities must strive to annihilate caste. Using caste names in invitations for such festivals is impermissible under this principle.

Tags : STATE TEMPLE FESTIVALS   CASTE   EQUALITY  

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