On Tuesday, the Apex Court adjourned to another day, without giving any date, a plea seeking directions to the Centre to amend the Constitution & replace the word India with 'Bharat' alleging it will "instill a sense of pride in our nationality."
The plea filed by one Namah was earlier listed to be heard today, however, it got adjourned as the bench slated to hear the matter was unavailable.
The petition sought directions to change the name of the country from "India" to "Bharat".
The plea said:
"Stop using INDIA, this will ensure citizens of this country get over the colonial past & instill a sense of pride in our nationality. It will also justify the hard-fought freedom by our freedom fighters".
The petitioner, while speaking to the news agency, had said that the country has several names like India, Republic of India, Bharat, Bharat Ganarajya, etc, & advocated that there should only be one name for a country.
He added:
"There are different names on different documents. The Aadhar card says 'Bharat Sarkar', driving license says 'Union of India', 'Republic of India' on passports, creating confusion. There should be uniformity & one should know the name of the nation. This is the time for unity".
Saying that his SC petition sought notice to the Centre for the same, Namah added, "The name should be uniform. One voice, one nation, as Prime Minister Narendra Modiji himself says."
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