BINAY KUMAR SINGH Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) We have heard counsel for the parties.

(2.) The judgment impugned holds that a writ petition under Article 226 was not maintainable in vernacular.

(3.) The notification of the State Government dated 9.5.1972, under Article 348(2) of the Constitution of India and under Section 7 of the Official Languages Act provides Hindi as an alternative language for use in this Court also. Clauses 1 and 2, permits argument to be made in Hindi both in Civil and Criminal matters as also in filing of applications supported by affidavits. The proviso then makes an exception that English may also continue to be used for applications under Articles 226 and 227 of the Constitution of India. The proviso expressly provides that in so far as Tax References are concerned, it can be presented only in English language.