SHAILENDRA MANI TRIPATHI Vs. UNVERSITY OF DELHI

JUDGEMENT

(1.) THIS intra -court appeal impugns the order dated 20th May, 2014 of the learned Single Judge of this Court of dismissal of W.P.(C) No.3104/2014 preferred by the appellant. The said writ petition was filed seeking a direction to the respondents Delhi University and Dean, Faculty of Law, University of Delhi to conduct the entrance examination for the LL.B course scheduled on 8th June, 2014, besides in English language, also in Hindi language. The basis for seeking such a direction was / is that Union Public Service Commission and certain Central Universities are holding examination in Hindi language and that the respondents also conduct semester examination for the LL.B course in Hindi language.

(2.) THOUGH the aforesaid arguments appear to be attractive but the learned Single Judge, rejected the same, and in our opinion rightly so, accepting the explanation of the University that the University expects the candidates for the LL.B programme to be familiar with English language, as the medium of instruction in the Law course is English and the case law is also supplied in English language. Reliance in this regard was placed on Hindi Hitrakshak Samiti Vs. Union of India (1990) 2 SCC 352 and The Gujarat University, Ahmedabad Vs. Krishna Ranganath Mudholkar (1963) Suppl. (1) SCR 112.

(3.) WE cannot shut our eyes also to the fact that the language of the Courts, particularly at Delhi, primarily remains English and the judgments of the Courts are pronounced and reported in English language. Use of English language is also necessitated owing to the present day policy of transfer of Judges of the High Court and of the Chief Justice being necessarily from another Court and who may or may not be versed in the Hindi language.