- (1.) Heard Mr. Gaurav Gupta, learned Counsel for the petitioner, Mr. S.B. Pandey, learned Assistant Solicitor General of India, and Mr. Shailendra Singh Chauhan, learned Additional Chief Standing Counsel.
(2.) Petitioner has filed the instant writ petition as a Public Interest Litigation for ensuring compliance of the Government orders relating to playing National Anthem issued by the Union of India as well as the directions issued by the Apex Court in Writ Petition (Civil) No. 855 of 2016 : Shyam Narayan Chouksey Vs. Union of India & others, decided on 9.1.2018.
(3.) Submission of the learned Counsel for the petitioner is that the Apex Court, while disposing of writ petition (Civil) No. 855 of 2016, has issued directions with respect to playing of National Anthem that every citizen isbound to show respect as required under executive orders relating to the National Anthem of India and the prevailing law, whenever it is played or sung on specified occasions.;