S MAZHAIMENI PANDIAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioners in W.P.Nos.24625, 24696, 25014 and 25015 of 2002, who are probono public have challenged the correctness of the action of the Government in discontinuing the B.L. Degree Course both three years and five years in Dr. Ambedkar Government Law College, Chennai, and have sought for a direction to the Government to continue the same, as it was done earlier.

(2.) The petitioner in W.P.No.25632/2002, a practicing advocate and social worker has prayed to issue a writ of mandamus, to direct the respondents to stop all processes relating to the notification given on or about 6.7.2002, announcing about the new five-year B.A.,B.L. (Hons.) Course, without providing for age and marks relaxations for Most Backward Class and Backward Class students.

(3.) Originally, there was only one Law College at Chennai, for the entire Madras State, called Government Law College, Chennai. Taking into consideration the demand for law course, the Government wanted to have Law Colleges in the other regions also. So, first, the Government Law College at Madurai was started. Thereafter, it was started at Tiruchi and Coimbatore, and recently a Law College was started at Tirunelveli also.