Dwivedi, J. - (1.) This petition under Article 32 of the Constitution is filed by three petitioners. The first petitioner is the Governing Body, G. C. College, Silchar (Assam); the second petitioner is Shri P. C. Choudhury, member of the said Governing Body; and the third petitioner is S. Deb Roy. He has passed the Matriculation Examination in 1972. He is a Bengali. He says that he has received education in Bengali medium. English was a compulsory subject in the Matriculation Examination. He is now reading in the Pre-University Class in the G. C. College, Silchar. The petitioners pray for the issue of an appropriate writ, order or direction declaring unconstitutional the Resolution of the Academic Council of the Gauhati University, dated June 12, 1972. Their grievance is that the said Resolution is violative of their rights under Arts. 29 and 30 of the Constitution.
(2.) The impugned Resolution retains English as a medium of instruction till such time not exceeding 10 years as may be considered necessary by the Governing Council and also prescribes Assamese as the medium of instruction in the Colleges under the jurisdiction of the Gauhati University. It gives an option to the examinees to answer questions either in English or Assamese in the University Examinations. In the first instance the Resolution is made applicable to the two years Pre-University Course with effect from 1972-73 session.
(3.) The respondents are the Gauhati University, the Academic Council and the Executive Council of the said University and the State of Assam. Counsel for the first three respondents has raised a preliminary objection to the hearing of the petition. The objection is that the petitioners have got no standing to file the writ petition.;