- (1.) Heard Dr. Balram Singh, along with Mr. Ajay Kumar Talesara, learned counsel for the petitioner.
(2.) In the present writ petition preferred under Article 32 of the Constitution of India, the petitioner has prayed for issuance of a writ of mandamus and appropriate directions commanding the respondents, namely, the Union of India and all the States and Union Territories to incorporate detailed life history and teachings of all the ten Sikh Gurus along with Guru Granth Saheb in syllabus of all the classes in history books for teaching. It is urged in the petition that the life history of Sikh Gurus and history of Sikhs have not been given appropriate place in history books whereas there is mention of other historical personalities and different rulers.
(3.) Without entering into the merits, suffice it to say that what shall be taught in the schools or what shall be included in the syllabus of all classes cannot be directed by this Court in exercise of power of judicial review and also in exercise of power relating to entertaining public interest litigation where rule of locus is not insisted upon and the scope and ambit have been exercised. The present case comes within the realm of public interest litigation.;