THE ALL TRIPURA BOOK SELLERS & PUBLISHERS ASSOCIATION Vs. THE STATE OF TRIPURA REPRESENTED BY THE COMMISSIONER & SECRETARY

JUDGEMENT

(1.) Whether statement of the Minister alone, as reported in the newspaper, can be made basis for invoking the principle of promissory estoppel and legitimate expectation, is the core issue which arises for consideration in the present petition. [2] On 14th June, 2018, the daily newspaper "Tripura Observer" carried the following news item, inter alia quoting the statement made by the Minister for Education, Government of Tripura:

(2.) Nath said that the state government decided to implement the NCERT curriculum in to to from class I to VIII and the massive translation of text books is being conducted by SCERT along with other curriculum activities. My visit aims only to review the progress of translation works, he added. Minister said that the students reading in and passing out from the state government run schools often face obstacles because of differences in curriculum and hence, this initiative of introducing new syllabus is being taken.