Supreme Court: Refusing to entertain the PIL seeking issuance of a writ of mandamus and appropriate directions commanding the Union of India and all the States and Union Territories to incorporate detailed life history and teachings of all the ten Sikh Gurus along with Guru Granth Saheb in syllabus of all the classes in history books for teaching, the Court said the broad canvass that is sought to be painted in this petition does not come within the domain and sphere of the public interest litigation.

The Bench of Dipak Misra and A.M. Khanwilkar, JJ said that what shall be taught in the schools or what shall be included in the syllabus of all classes cannot be directed by this Court in exercise of power of judicial review and also in exercise of power relating to entertaining public interest litigation where rule of locus is not insisted upon and the scope and ambit have been exercised. It was said any litigant should not feel, when he files a public interest litigation that his hope and aspirations for anything and everything deserves to crystalise. He should not harbour the feelings that for any idea to be fructified, he can knock at the doors of this Court under Article 32 of the Constitution of India. [Subhash Chander Katyal v. Union of India, 2017 SCC OnLine SC 465, order dated 24.04.2017]

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