COMMONWEALTH ADVOCATE ASSOCIATION OF INDIA Vs. HOME SECRETARY

JUDGEMENT

(1.) The Petitioner has come forward with this Public Interest Litigation seeking for issuance of a Writ of Mandamus for a direction to respondents 1 to 4 to take necessary action for introduction of "tamil Language" as Court language of the High Court of Madras, considering the representation of the petitioner Association dated 29.05.2007 to the Hon ble President of India and representation dated 25.06.2007 to the Hon ble Chief Minister of Tamilnadu.

(2.) The Petitioner has placed before the Court the letter dated 18.06.2007, which has emanated from the Office of Joint Secretary to the president of India, Rashtrapati Bhavan, New Delhi, in reply to the petitioner's representation dated 29.05.2007. In the said communication, it is stated that nothing is pending with the Secretariat and that the petitioner's letter dated 29.05.2007 has been forwarded to Ministry of Home Affairs, the second respondent herein for appropriate attention. The petitioner was also directed to liaise with Ministry of Home Affairs in the matter, if so desire. That apart, the Chief minister's Special Cell in its communication dated 17.08.2007 has informed the national President of the petitioner's Association that the State Government is already under correspondence with the Government of India to allow the use of tamil as the Language of the Madras High Court.

(3.) When this writ petition was taken up for hearing, Mr. B. Rajendran, learned Central Government Standing Counsel represented respondents 1 and 2.