HARENDRA PRATAP SINGH Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Heard the petitioner in person and Mr. S. D. Sanjay Additional Solicitor General appearing for the Union of India.

(2.) By this writ application filed under 226 of the Constitution of India the petitioner seeks a writ of mandamus or appropriate order/writ commanding the Union of India to incorporate/include the Bhojpuri language in the VIII Schedule of the Constitution of India by constituting a Commission to make a recommendation to the Hon'ble the President in the light of the provisions of the Constitution of India. Analogous relief(s) thereto have also been sought.

(3.) The writ application as seen from paragraph 1 thereof has been filed on behalf of the residents who are people, farmers, labours, men and women of SC/ST, advocates, teachers students, freedom fighter of all the Panchayats, Blocks, Districts, States in the territory of India. The application does not pertain to any wrong or injury caused to the petitioner which requires to be corrected by issuance of appropriate direction/order/writ.