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High CourtsDivision Bench(2022) 04 KAR CK 0001

Rehan Khan vs Hon�ble Prime Minister Of India

Karnataka High Court · Decided on 1 April 2022

HON’BLE JUDGES
Ritu Raj Awasthi, CJ · S.R. Krishna Kumar, J
RESULT
Dismissed
CASE NUMBER
Writ Petition No. 139 Of 2022 (GM-RES-PIL)
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Judgment

8 paragraphs · 362 words

Ritu Raj Awasthi, CJ

1.

Heard.

2.

This Public Interest Litigation has been filed seeking a direction to the respondent to consider the representation dated 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 dated 02.01.1954, 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 dated 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 dated 12.10.2021.

4.

We have considered the submissions and gone through the record.

5.

We are of the considered view that it is totally in the domain of the Government of India to consider and confer any civilian award including ‘Bharat Ratna’ to any person and no person can claim to be awarded any medal of the like nature. Neither any direction can be sought for considering the award of ‘Bharat Ratna’ to any particular person. The award of medal such as, ‘Bharat Ratna’ is a recognition for the exceptional service rendered by an individual person which is to be determined by the President in consultation with the Government of India and the concerning body.

6.

We are of the considered view that no direction can be issued to the respondent to consider the representation of the petitioner as it does not confer any right on him.

7.

The writ petition being misconceived is dismissed.