KAMAL DEY Vs. G. K. PILLAI & ORS.

JUDGEMENT

(1.) We have heard the petitioner-in-person as also the learned Counsel appearing for the respective parties.

(2.) The grievance of the writ petitioner that some of the officials are not entitled to use the National Emblem of their choice, but they are using the same violating the provisions of 'The State Emblem of India (Regulation of Use) Rules, 2007'.

(3.) We have already passed an order in the matter earlier. Even then, it is brought to our notice that some of the functionaries and/or their office are using the Emblem without following the rules. Accordingly, we direct the State authorities to take necessary steps in the matter, if not already taken, and to see that there should not be any violation of the said rules which has been framed under 'The State Emblem of India (Prohibition of Improper Use) Act, 2005' and the rules framed thereunder being 'The State Emblem of India (Regulation of Use) Rules, 2007' in any manner whatsoever. It appears that in many places, steps have been taken and there are places where the order passed by us have not been complied. The petitioner has pointed out, in particular, that there are certain offices where in violation of these acts and the rules, the said Emblem has been used by the functionaries even when they are not entitled to do so.