Delhi High Court
Amit Sahni vs Commissioner Of Police And Anr on 22 July, 2016
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 22nd July, 2016
+ W.P. (C) 6199/2015
AMIT SAHNI ..........Petitioner
Through: Mr. Amit Sahni, petitioner-in-person.
Versus
COMMISSIONEROF POLICE & ANR ...........Respondent
Through: Mr. Dayan Krishnan, Sr. Adv. With
Mr. Gautam Narayan, ASC for
GNCTD.
Mr. Kirtiman Singh, CGSC for UOI.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL
CM No. 1617/2016 (delay in refiling)
In the facts and circumstances explained in the application delay in
refiling the restoration application is condoned.
CM stands disposed of.
CM No. 1616/2016 (for restoration)
For the reasons stated in the application, we recall the earlier order
dated 14.10.2015 and the writ petition is restore to its original number.
CM stands disposed of.
W.P. (C) 6199/2015
1. The present Public Interest Litigation has been filed under Article 226
of the Constitution of India seeking directions to the Commissioner of Police
W.P. (C) 6199/2015 Page 1 of 3
to take steps for replacement of archaic and difficult words and phrases of
Persian and Urdu with simple words of Hindi and English for official use by
Delhi Police.
2. It is pleaded in the writ petition that Delhi Police uses archaic Urdu and
Persian words in their police reports, challan, etc. which is difficult for a
common man to understand. It is also pleaded that it cumbersome for the
police officials also to learn such words in order to understand the
proceedings of police.
3. Mr. Amit Sahni, the petitioner appearing in person, therefore, submits
that it is necessary in the interest of justice to issue directions as prayed for.
4. On the other hand, it is submitted by Shri Gautam Narayan, ASC
appearing on behalf of Commissioner of Police, Govt. of NCT of Delhi that
the issue raised in this petition is covered by the decision of the Supreme
Court in Uttar Pradesh Hindi Sahitya Sammelan vs. State of Uttar Pradesh
(2014) 9 SCC 716. It is also submitted by him that though it is a fact that
certain words of Urud/Persian are used by Delhi Police in the proceedings,
the plea of the petitioner that the police officials, accused, legal practitioners
and the judicial officers are finding it difficult to understand is without any
basis and no such complaint has been received from any quarter.
5. It is brought to our notice by the petitioner as well as the learned
counsel for the respondents that training is imparted to police officers for
learning such Urdu/Persian words and the same is part of their
course/training. In fact, the petitioner himself pleaded that such training is
being imparted to police at Police Training College and Jharoda Kalan, New
Delhi.
W.P. (C) 6199/2015 Page 2 of 3
6. Be that as it may, in the light of the facts and circumstances noticed, it
appears to us that the grievance sought to be highlighted by the petitioner
may be of an individual or group of individuals, however, it cannot be
termed as infraction of any right of public at large.
7. Therefore, the matter does not deserve to be entertained as a Public
Interest Litigation.
8. Accordingly, the writ petition is dismissed.
CHIEF JUSTICE
SANGITA DHINGRA SEHGAL, J.
22nd JULY, 2016
