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Kerala HC: Headmistress’s Churidar cannot Bar Entry, Clothing Choice is A Fundamental Right - (08 Oct 2026)

CONSTITUTION

Kerala High Court while ordering police protection for a headmistress after school manager allegedly prevented her entry for wearing churidar instead of a saree stated that, “What dress one wears is ordinarily a matter of personal choice of every citizen of this country”

Tags : HEADMISTRESS; CLOTHING CHOICE; FUNDAMENTAL RIGHT  

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