Delhi HC rejects plea to make National anthem singing compulsory

New Delhi, Oct 3 (IANS) The Delhi High Court Wednesday dismissed a public suit that sought a direction to the government that singing of the national anthem in all public offices in morning be made compulsory to imbibe patriotism among government employees.

A bench headed by Justice T.S. Thakur rejected the plea of D.K. Singh, an advocate, and said the court did not have the authority to give such a direction to the government.

The petition said that in order to imbibe communal harmony, the government should make it compulsory for its employees to sing the national anthem at the beginning of the office hours every day.