Getting acquainted with yet more happy faces in government ads
Civil
The Supreme Court nullified to a great extent its order from 2015 against the publishing of photographs of higher-ups in the three pillars of government. In a short order, Justice Gogoi and Justice Ghose permitted publication of photographs of Governors and Chief Ministers of States in addition to those of the President, Prime Minister and Chief Justice India, subject to their approval. Also can be included images of concerned Union or State Ministers, in lieu of the Prime Minister or Chief Minister of the respective State.
Relevant : Common Cause v. Union of India (UOI) MANU/SC/0604/2015
Naresh Shridhar Mirajkar and Ors. v. State of Maharashtra and Ors. MANU/SC/0044/1966
Tags : GOVERNMENT ADVERTISING PHOTOGRAPHS MINISTERS
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