AYUSH TIWARI Vs. FACULTY OF LAW & ORS

JUDGEMENT

(1.) This writ petition seeks a direction to the University of Delhi, more specifically the Faculty of Law, to conduct the LLB Entrance Examination in Hindi in addition to English. An identical issue was raised by one Shailendra Mani Tripathi by way of a writ petition being W.P.(C) No. 3104/2014 which stood dismissed by an order dated 20th May, 2014 by the learned Single Judge. We find that the learned Single Judge had relied on the pronouncement of the Supreme Court Hindi Hitrakshak Samiti & Ors. v. Union of India & Ors., (1990) 2 SCC 352 wherein a similar submission was rejected, holding as follows :

(2.) The University of Delhi had placed reliance on the pronouncement of the Supreme Court , The Gujarat University, Ahmedabad v. Krishna Ranganath Mudholkar & Ors., (1963) Supp1 SCR 112 wherein it had been held that the University had the implied power to prescribe for the purposes of higher education, a number of media of instructions or even a sole medium of instruction to the exclusion of others. In this regard, we may usefully extract relevant portion of paras 51 and 52 of Krishna Ranganath Mudholkar in the following terms :

(3.) The learned Single Judge had noted Article 348 of the Constitution of India, which states that the language to be used in the Supreme Court and High Courts as well as the Acts and Bills shall be in English. It was also opined by the learned Single Judge that if the relief as prayed was granted, it would tantamount to interfering with the autonomy of the University of Delhi.