S.S.JHA, J. - (1.) This petition has been filed in public interest by the petitioner. The petitioner is seeking a relief that the orders Annexure-s P/2 and P/3-A circulated as office memorandum, issued by the Ministry of Home Affairs, National Language Department on 1st July 91 be implemented and students in Lakshmi Bai National College of Physical Education, Gwalior (LNCPE) be imparted education in Hindi as well apart from English. It is also prayed that the students be permitted to write their examination papers in Hindi language. On 9-4-96, after hearing the arguments of the petitioner at some length it was found necessary to hear Members of the High Court Bar Association, Gwalior as the petition involves a very important question Shri. J. P. Gupta and Shri R. D. Jain Senior Advocates appeared as amicus curiae on the request to assist the Court.
(2.) The petitioner has submitted that since Hindi has been declared as national language and LNCPE is under the control of Union of India, the students be permitted to write their paper in national language i.e. in Hindi.
(3.) Shri R. A. Roman, counsel appearing for LNCPE submitted that the students all over India and from abroad are admitted and instructions are imparted to them. The examiners are also appointed ahead of the time. The prospectus of the course is issued before the admission of the students and it has been made very clear in the prospectus that medium of instruction shall be English. The students have joined the institution knowing fully well that the medium of instruction is English and at the time of examination they cannot complain about the medium of instruction.;