The Top Court & HCs should pronounce judgments in regional languages that would enable a majority of the country''s population to understand the verdicts, an Uttarakhand Law Commission member said.
“When the Constitution came into force, an arrangement was made for delivery of judgments of HCs & the Supreme Court in English for a period of fifteen years only under Article 348,” Chandrashekhar Upadhyay told reporters on Monday here at an event.
Article 348 of the Constitution provides for all proceedings in the higher courts to be carried out in English.
The former Uttarakhand advocate general said the provision of the Constitution that is in force for the last 70 years is still practising what was temporary & supposed to be in place for only 15 years.
I don''t have any grudge against English, he clarified.
“However, a majority of the population of the country has every right to know the judgment of HCs & the Supreme Court in their regional language also,” he reasoned.
He pointed out that the judgments may be delivered in any of the 22 languages under the 8th Schedule of the Constitution along with English.
According to Upadhyay, his target is to reach 2 crore signatures to take this issue to the Centre.
In the 1st phase, he is targeting 10 lakh signatures each from UP, Uttarakhand & Delhi to be completed by Mar 15.
The signatures collected in UP would be submitted to social worker Anna Hazare while the signatures of other states would be submitted to a similar renowned figure, he added.
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