Amreshwar Pratap Sahi, Sanjay Harkauli, J. - (1.) This petition in Public Interest has been filed by a practicing Advocate contending that there is a moral and constitutional obligation to ensure the daily recital of the National Anthem inside the premises of the High Court as well as District Courts, Tribunals and other such establishments. The petitioner appears to be inspired by the order of the Apex Court in the recent case of Shyam Narayan Chouksey v. Union of India, Writ Petition (Civil) No.855/2016 dated 30.11.2016.
(2.) Certain directions have been issued therein and while referring to Article 51A (a) of the Fundamental Duties contained in Chapter Part-IV-A of the Constitution of India, it has been observed that a time has come that the citizens of the country realise that they are duty bound to show respect to the National Anthem being the symbol of the Constitutional Patriotism and inherent national quality.
(3.) The contention of the petitioner is that even Courts should rise each morning and begin the day with the singing of the National Anthem.;