RUMMAN UDDIN Vs. STATE OF MP

JUDGEMENT

(1.) Petitioner claiming probono publico cause has submitted before this Court that the present matter is arising out of inaction on the part of the respondents, whereby the respondents are not ensuring induction of Urdu language as subject in school education despite millions of Indians are speaking Urdu and Urdu is officially recognised as regional language of India.

(2.) Learned counsel for the petitioner has further submitted that State of Rajasthan has introduced Urdu language in three schools. Most of the Urdu medium Government schools are only functional on papers. The overall scenario reflects that the language which has been able to secure its place in language in Constitution has failed to secure its place in elementary education. The petitioner has carried out various activities for upliftment of down-trodden class. The petitioner served for social awareness from time to time and has also volunteered in cleanliness of Kanthan River in Sironj area and has also performed appreciable role in 'Shahar Sarkar Dwar Programme' organized by Nagar Palika Parishad, Sironj and in various other social programmes.

(3.) It is also submitted by learned counsel for the petitioner that the Constitution of India has included a clause to protect minority languages as a fundamental right. It states "any section of the citizens residing in the territory of India or any part thereof having a distinct language, script or culture of its own shall have the right to conserve the same." It is further submitted that the language policy of India provides guarantee to protect the linguistic minorities.