DR.TAPAN BHATTACHARYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on point of admission, preliminary objections raised by respondents and also I.A. No.2195/2016, which is an application for deleting names of respondents No.1 and 2.

(2.) This writ petition under Article 226 of the Constitution of India is filed under the category of Public Interest Litigation.

(3.) Subject matter of the petition in brief is that Govt. of Madhya Pradesh publishes textbooks for schools run by the Government within the State. A news item was published in daily newspaper "Prabhat Kiran" on 22.03.2016, in which, it was stated that Government of Madhya Pradesh placed an order for printing 6.5 crores textbooks, out of which, 3 crores have already been printed and published. It is also stated in the same news item that the Chief Minister and the Chief Secretary issued a direction that though the books have already been published message of Chief Minister alongwith his photo should be published in every book giving in detail the views of the Chief Minister and good works he had done. The purpose was that by this message, the Chief Minister would reach to every child of the State.