S. RAMASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) You will never be a better you, than you. To achieve greatness one should improve and illuminate himself with great virtues, but not by envying and belittling others. Here is a case of a highly placed Law officer of the State Government, in order to defend the honour and glory of the noble profession, against the unilateral and arbitrary decision taken by a fickle minded officer, contrary to the specific instructions given by the Chief Secretary the State Government.

(2.) The Government has to augment its revenue from taxation and other sources and incur expenditure under various heads including the welfare measures for the people, even where there is no return or profit. There are certain pivotal fields from where the government shall spend without expectation of revenue, such as Health, Education, Law and Social Welfare. The Government need to provide budgetary allocation to these Departments, which are very vital for a welfare state to maintain peace and harmony. Thus, the honorarium made to the services of the Law Officers of the State to defend its actions is also a very important, essential and unavoidable expenditure.

(3.) Government is continuously running machinery for the welfare of the people and its responsibility to protect, preserve and uphold the rights and liberties, dignity, social, economic and political justice to each and every citizen continue to be the same. The welfare schemes, projects, development of infrastructure, rule of law continue, in spite of change of rulers. In the present writ petition, oblivious of the above facts and the pivotal role played by the respectable and highly placed Law Officer on request, the impugned order of restricting the fee, came to be passed under the pretext of saving expenditure to the Government.