There are many known heroes and unsung heroes. Whether printing the photo of National Leader Netaji Subash Chandra Bose on Indian Currency is possible or not? Detailed Report

Madras High Court: The Division Bench of N. Kirubakaran and M. Duraiswamy, JJ., while addressing the matter with the concern of printing

Madras High Court: The Division Bench of N. Kirubakaran and M. Duraiswamy, JJ., while addressing the matter with the concern of printing images of Great leaders on currency notes, expressed that,

If every claim is started to be entertained, there will not be any end.

What is the use of printing images of Great Leaders, who fought for our Independence without following their principles, in currency notes?; merely because the portrait of Mahatma Gandhi is appearing in the currency, does it mean that the currency is used only for legal purposes. Whether the currency should have the portrait of a particular leader or otherwise is the policy of the Government.

 In the instant matter, petitioner appeared before the Court challenging the respondent’s order by which the petitioner’s claim for printing the image of Nethaji Subhash Chandra Bose in the currency notes was rejected.

Petitioner stated that if the image of Netaji Subash Chandra Bose will be printed in the currency note it will be a tribute paid to the great leader.

Analysis, Law and Decision

High Court stated that it was evident from the impugned order that, on the evidence of the Government of India, a Committee was constituted by the Reserve Bank of India in October, 2010 for designing the future currency notes and the Committee deliberated on the issue o changing the existing image of Mahatama Gandhi and inclusion of certain other personalities in the new design Bank notes. However, the Committee decided that no other personality could better represent the ethos of India than Mahatma Gandhi and therefore, no other personality image was decided to be included in the currency note.

The above decision of the Committee was accepted by the Ministry of Finance.

Bench added that it is not underestimating the fight and sacrifice made by Netaji Subash Chandra Bose and great leaders for freedom moment of this Country.

There are many known heroes and unsung heroes. If everybody starts making such a claim there will not be an end.

Court emphasized that, Central Government as well as Reserve Bank of India have already constituted a Committee and took a decision that it is only the father of the Nation Mahatma Gandhi could represent the ethos of India and therefore, it was decided to retain the Mahatma Gandhi’s image in the currency notes and no other personality image is decided to be included.

Hence, Bench lastly held that only the government can take a decision and this Court cannot substitute the views of the Committee report which had been accepted by the Government.

In view of the above, petition was dismissed. [K.K. Ramesh v. Union of India, 2021 SCC OnLine Mad 5022, decided on 10-08-2021]


Advocates before the Court:

For Petitioner: Mr K.K. Ramesh (Party-in-Person)

For Respondents: Mrs L. Victoriya Gowri, Assistant Solicitor General of India

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