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This year on Independence Day the Yogi government had passed an order mandating all madrasas in the state to organise flag hoisting ceremony and singing national anthem. Further the order stated to record video of events organized on the occasion of Independence Day and send it to the government. This order was challenged in the Allahabad high court by Mr. Alaul Mustafa, stating that singing of national anthem cannot be forced upon the citizens. The high court rejected this petition stating that singing national anthem is not just a constitutional duty but also fosters the spread of the spirit of democracy, secularism and the integrity of the nation. Court reminded the petitioner his duties under article 51A of the Constitution of India and further stated that “The recitation of the National Anthem is in essence the act of every citizen honouring the history and tradition of this great nation and ultimately sub serves the promotion of a spirit of brotherhood amongst all without exception to the religious, lingual or regional affiliation of a particular individual.”
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