REHAN KHAN Vs. HONBLE PRIME MINISTER OF INDIA

JUDGEMENT

(1.) Heard.

(2.) This Public Interest Litigation has been filed seeking a direction to the respondent to consider the representation dtd. 12/10/2021 and recommend the name of Dr.Sri Sri Sri Shivakumar Swamji to the President of India to grant and award 'Bharat Ratna' to him. The respondent in the present petition is the Prime Minister of India through his Principal Secretary.

(3.) Learned counsel for the petitioner submits that as per the notification dtd. 2/1/1954, the medal shall be awarded for exceptional services towards the advancement of Art, Literature and Science and in recognition of public service of the highest Order. It is submitted that Dr. Sri Sri Sri Shivakumar Swamji has rendered exceptional public service for harmony between the people in the society and more particularly, in the filed of education. He is entitled to be conferred the highest civilian award of 'Bharat Ratna'. It is submitted that 'Bharat Ratna' award is conferred on any person on the recommendation of the Prime Minister to the President and as such, he has preferred the representation dtd. 12/10/2021 to the Prime Minister, Government of India. Learned counsel for the petitioner submits that a direction be issued to the Prime Minister to consider his representation dtd. 12/10/2021.