HARENDRA PRATAP SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution is filed in public interest by a practicing Advocate to challenge the provisions under Clause 3.50 in Section-XI of the Flag Code of India, 2002 insofar as the posts of the Chief Justice of India and the Chief Justice of the High Courts have not been included in the list of dignitaries on whose passing away the National Flag is half-masted.

(2.) We see No. substance in this petition; first it is a matter of policy of the Government; second it can hardly be a matter of public interest.

(3.) The petition is dismissed in limine.