FIROZ IQBAL KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who is an advocate, has instituted these proceedings under Art. 32 of the Constitution. The fifth respondent is a television channel by the name of Sudarshan News.

(2.) The grievance of the petitioner pertains to a programme which is to be broadcast today at 8 pm by the fifth respondent. The petition has been moved with a few hours left for the broadcast. The petitioner has relied on the transcript of a clip of forty-nine seconds which according to counsel was aired on the television channel in the course of the last week. The contention of the petitioner is that the clip contains statements which are derogatory of the entry of Muslims in the civil services.

(3.) The respondents to the Writ Petition under Art. 32 are: