POOVIZHI MINOR Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE question in this batch of writ petitions and connected writ appeal is whether the doctrine of legitimate expectation, which a judge-made law, can be invoked to assail the changed Government policy relating to improvement examination as promulgated in G.O.Ms.No.142, School Education Department, dated 12.9.2001.

(2.) WE may have to go to the genesis of the said Government Order, which is impugned in this batch of writ petitions. Henceforth, the said G.O.Ms.No.142, dated 12.9.2001 will be referred to as the impugned G.O.

(3.) ON behalf of the petitioners M/s.M.Ravindran, learned senior counsel, C.Selvaraj and N.Paul Vasanthakumar have made their submissions and other learned counsel have adopted their arguments. Mr.N.R.Chandran, learned Advocate General, has appeared for the State defending the action of the Government in issuing the impugned G.O.