S MUTHUKRISHNAN SECRETARY HIGH COURT ADVOCATES TAMIL FORUM A 13 P A APARTMENTS 81 LUZ CHURCH ROAD MYLAPORE CHENNAI 4 Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THIS Writ Petition is filed seeking for a writ of mandamus to the Governor to issue notification under Article 348(2) of the Constitution of India for the use of Tamil language in the High Court of Madras.

(2.) MR.S. Ayyadurai, learned counsel appearing for the petitioner in this public interest litigation, takes us to ARticle 348 of the Constitution of India relating to the language in the Supreme Court and the High Court etc. What the learned counsel submits is that Tamil Language should be permitted to be used, right from filing of petitions till the disposal of cases, in addition to English language, Article 348(1) of the Constitution of India provides (a) all proceedings in the Supreme court and in every High Court shall be in English language. Article 348(2) of Constitution of India reads as follows: