Ray, C.J. - (1.) These appeals are by certificate against judgment and order dated 29th January ,1971 of the High Court of Madras.
(2.) The respondents filed writ petitions in the High Court for a declaration that the Presidential order dated 27the April, 1960, the Railway Board Orders dated 25th January, 1962, Memoranda or Orders of the Ministry of Home Affairs dated 3rd March , 1966, and the Posts and Telegraph Department Orders dated 6th February, 1965, 4th December, 1965, 23rd September, 1967, 19th June, 1968 and 9th February, 1970 are void.
(3.) The Presidential order dated 27th April, 1960, was inter alia as follows:- "********** 5. Training of administrative personel in the Hindi Medium,....... (a) In accordance with the oponion expressed by tghe Committee in service traning in Hindi may be made obligatory for Central Government employees who are aged less then 45 years. This will not apply to employees below Class III Grade, industrial establishments and work-charged staff. In this Scheme, no Penalty should be imposed for failure to attain the prescribed standard by the due date. Facilites for Hindi training may continue to be provided free of costs to the trainees. (b) Necessary arrangements may be made by the Ministry of Home Affairs for the training of typists and stenographers employed under the Central Goverment in Hindi typewriting and stenography. (C) The Ministry of Education may take early steps to evolve a standerd key-board for Hindi typewritrers. "***** xx 7. Recruitment to local offices of central Goverment Department:- (c) The committee has agreed with the recommendation of the Commission that the Union Government would be justified in prescribing a reasonable measure of knowledge of Hindi language as a qualification for entering into their services provided a sufficiently long notice is given and the measure of linguistic ability prescribed is moderate, any deficiency being made good by further in service training. This recommendation may be applied for the present inregard to recruitment in the local offices of the Central Goverment Departments in the Hindi speaking areas only and not in the local offices in non-Hindi speaking areas. The direction under (a), (b) and (c) above will not apply to offices under the Indian Audit and Accounts Department, ........";