Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common  ||  Gujarat HC Quashes Cruelty FIR Against Mother-in-Law as Complainant’s Earlier Marriage Subsisted  ||  Supreme Court Stays Kerala FIR Probe Against Ex-CM Pinarayi Vijayan, Kin for 10 Days  ||  Supreme Court: Courts Can Intervene When Free and Fair Elections are Tainted by Illegal Means  ||  Delhi HC: CJP Leaders Saurav Das, Ashutosh Ranka Withdraw Plea Against Judicial Custody  ||  Bombay HC Fines Junior Advocate Rs. 25K, Clerk Rs. 10K for Unauthorised Court Video Recording  ||  Bombay HC Expresses Concern as Mumbai Surpasses Delhi in Pollution Levels    

Madras HC Directs Centre to Strictly Follow Provisions of Official Languages Act, 1963 - (13 Sep 2021)

CIVIL

Madras High Court has directed the Centre to strictly follow the provisions of the Official Languages Act, 1963 while emphasizing that once a representation is given in English, the Centre is duty bound to respond in English. The Court has issued the direction while allowing a Public Interest Litigation filed by Madurai Lok Sabha MP S. Venkatesan seeking a direction to use English in all communications between the Centre and the State, its MPs and the people.

Tags : MADRAS HIGH COURT   PROVISIONS OF OFFICIAL LANGUAGES ACT   1963  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved