B.Dayal, J. - (1.) This is an application under Article 227 of the Constitution which has been referred to a Division Bench by a learned single Judge of this Court because he was of the opinion that the decision in Civil Misc. Writ No. 1247 of 1956, D/- 1-10-1958, (All), Vinayakdatt Tewari v. Shom Nath Pathak, did not lay down good law. That being the decision of a learned single Judge it was thought proper to refer the matter to a Division Bench.
(2.) The facts which have given rise to this application are very short. The respondent Allahabad Bank Ltd. filed a suit in the Court of the Civil Judge Kanpur which came up for hearing before the II Addl. Civil Judge, Kanpur. This was suit No. 136 of 1960. The plaint in the case was written in English language. The defendant filed an application before the Court praying that English not being the language of the court under R. 15 of the General Rules (Civil), the plaint was liable to be rejected. This application was dismissed by the Court below relying upon the decision of a Division Bench of this Court in Mohd. azim Uddin v. State of Uttar Pradesh, 1959 All LJ 863 : (AIR 1959 All 459). The defendant then moved this application under Article 227 of the Constitution in this Court and prayed that the II Addl. Civil Judge Kanpur be directed, that the plaint in suit No. 136 of 1960 be rejected,
(3.) The point for consideration, therefore, is whether R. 15 of the Geenral Rules (Civil) is mandatory and the Court is bound to reject the plaint not written in the Hindi language in Devanagri Script. Rule 15 of the General Rules (Civil) is as follows: "Hindi written in Devnagri script shall be the language of the civil Courts in Uttar Pradesh." These rules have been framed under the powers given to the High Court by Article 227 of the Constitution and Section 122 C. P. C. The relevant words of Article 227 of the Constitution are: "......... The High Court may ............ (b} make and issue general rules and prescribe forms for regulating the practice and proceedings of such Courts; Provided that any rules made, forms prescribed or tables settled under Clause (2) or Clause (3) shall not be inconsistent with the provision of any law for the time being in force, and shall require the previous approval of the Governor. . . Admittedly R. 15 was made, if at all, under the powers conferred by Article 227{2)(b} of the Constitution. This rule, therefore, could not, under the proviso aforesaid, be inconsistent with any law for the time being in force, Section 122 C. P. C. provides as follows: "122-High Courts, not being the Court of a Judicial Commissioner may, from time to time after previous publication, make rules regulating their own procedure and the procedure of the civil Courts subject to their superintendence, and may by such rules annul, after or add to all or any of the rules in the First Schedule." This gives a general power to the High Court to make rules relating to the procedure of the civil Courts subject to its superintendence. This general power obviously cannot be exercised in contravention of the specific powers conferred on the State Government by the C. P. C. Section '137 C. P. C. specifically authorises the State Government to determine the language which shall be used in the subordinate Courts. It runs as follows; "137(1) The language which, on the commencement of this Code, is the language of any Court subordinate to a High Court shall continue to be the language of such subordinate Court until the State Government otherwise directs. (2) The State Government may declare what shall be the language of any such Court and in what character applications to and proceedings in such Courts shall be written. (3) Where this Code requires or allows any thing other than the recording of evidence to be done in writing in any such Court, such writing may be in English; but if any party or his pleader is unacquainted with English, a translation into the language of the Court shall, at his request, be supplied to him; and the Court shall make such order as it thinks fit in respect of the payment of the costs of such translation," From this provision, it is quite clear that the power to determine the language which is to be used in the subordinate Courts is exclusively given to the State Government. In exercise of this power, the State Government issued Notification No. 4588{S)/ill-170-47 dated the 8th of October, 1947, by which it was declared that the Hindi shall be the language in the civil Courts subordinate to the High Court of Judicature at Allahabad and the Chief Court of Oudh and that applications to and proceedings in such Courts shall be written in Devanagri character provided that the continued use of any other language or script already in the use under the existing taw and the rules shall be permissible in accordance with the executive instructions issued by the Provincial Government from time to time. Thus the State Government determined the language of the civil Courts to be Hindi but under the proviso permitted the continued use of such languages as were being used on the date of the Notification unless the Government directed otherwise, by executive directions. No executive direction has been issued to discontinue the use of any language that was in use on that date. Under the proviso the phrase "continued use of any language" is very significant. It clearly indicates that the use of languages other than Hindi continued and did not stop. It cannot, therefore, be contended that this proviso directed the use of other languages only if there was an express executive direction to that effect. We respectfully agree with the opinion expressed by Chief Justice Mootham, as he then was, in 1959 All LJ 863 : (AIR 1959 All 459).;