M RANKA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PRELIMINARY:

(2.) IN W.P.No.1059 of 1982, the petitioner is an advocate practicing in this Court. He prays for issue of a writ of declaration declaring Scc.4-B of the Tamil Nadu Official Language Act (XXXIX of 1956) and the order - G.O.Ms.No.9, Law Department, dated 18th/19th January, 1982 as invalid, unconstitutional, null and void and non est insofar as the petitioner is concerned. The only respondent in the petition is the State of Tamil Nadu represented by the Secretary to the Government, Department of Law. IN W.P.No.1148 of 1982 filed by another advocate, the only prayer is to issue a writ of certiorari calling for the records on the file of the Secretary to the Law Department, Government of Tamil Nadu, Madras, pertaining to G.O.Ms.No.9, Law, dated 18th January, 1982 and quash the same insofar as he is concerned. The second respondent is the Union of INdia represented by the Secretary to the Ministry of Law, Justice and Company Affairs. IN W.P.No. 1294 of 1982, filed by a member of the Coimbatore Bar, the prayer is the same as in W.P.No.1059 of 1982. The only respondent is the Government of Tamil Nadu. The petitioner in W.P.No.1148 of 1982 has filed W.P.No.4287 of 1984 praying for issue of a writ of mandamus directing the Union of INdia to secure a mandate in exercise of the powers under Arts.256 and 257 of the Constitution of INdia or otherwise requir-ing all the States and in particular Tamil Nadu, the second respondent to retain or reintroduce English as the language of the Courts, Tribunals and other authorities subordinate to High Court for use in the judicial proceedings so as not to violate the petitioner's fundamental rights guaranteed by Arts.l9(l)(a), 19(l)(d), 19(l)(c) and 19(l)(g) of the Constitution of INdia or so as not to impede the exercise of power of transfer of High Court Judges under Art.222 of the Constitution or otherwise.

(3.) II. History: