PROF C R SRINIVAS SOCIAL WORKER AND PUBLIC INTEREST LITIGANT MADRAS 35 Vs. CHIEF SECRETARY GOVERNMENT OF TAMIL NADU FORT ST GEORGE MADRAS 9

JUDGEMENT

(1.) THE prayer in the writ petition is to issue a writ of mandamus directing the respondent to effect the correct spelling in English language against the age-old customary one, towards the name of our language and State, which remains as' 'Tamil''and''Tamilnadu''as''Tamizh''and''Tamizhnadu''including the change of the name of this High Court as' 'Tamizh nadu High Court' ' instead of the Madras High Court forthwith in the interest of the principles of literalism and for the glorification of the ancient language, State and High Court.

(2.) THE petitioner appearing as party-in-person has filed this writ petition stating that it is filed in the interest of Tamizh masses. It is alleged in the affidavit filed in support of the writ petition that the state was re-named from the original name of Madras State by the then Chief minister late Dr. C. N. Annadurai in the year 1967, but the spelling of the name in English language remains un-altercd and its pronunciation as' 'Tamil' 'by the Britishers is continued. It is also stated by the petitioner that britishers were negligent in so far as the pronounication of the language is concerned and as such the spelling of the name of the language should be' 'Thamizh''instead of''Tamil'' and also the spelling of the name of the State also should be changed as''Tamizh nadu''instead of''Tamil Nadu''. It is also alleged in the affidavit that though the petitioner is concerned about the spelling of very many other words in English language, he is very much concerned about the spelling of the name language, i. e. , mother-tongue, Thamizh. THE petitioner has narrated as to how certain words are spelt in paragraphs 6and 8 of the affidavit filed in support of the writ petition. THE petitioner also alleges that even in the cause list of the Apex Court of the land at the personal request insisted upon to print as' 'Tamizh Nadu' 'instead ' 'Tamil Nadu' ' and got his cases listed where he appeared as party-in-person. It is also stated that in order to safeguard the glory of the language and the State the petitioner wants a direction from this Court to correct the language against the age-old customary one which is totally wrong and according to him, contrary to the principles of literalism, which remain as' 'Tamil''and''Tamil nadu''and the petitioner wants to change it is to be spelt as' 'Tamizh''and''Tamizhnaadu''and also''Tamizh Naadu High Court''instead of''Madras High Court''forthwith.