ROOPA K.V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Legal Services Authorities Act, 1987 (hereinafter referred to as, "the Act", for brevity) was enacted in the year 1987 with the objective of providing legal services. In exercise of the powers conferred under Sec. 28 of the said Act, the Karnataka State Legal Services Authorities Rules, 1996 (hereinafter referred to as, "the 1996 Rules", for brevity) was framed and the same came into effect from 6/2/1997.

(2.) Rule 9 of the 1996 Rules provided for the number, conditions of service, method of appointment, pay and other allowance of officers and other employees of the State Authority, High Court Legal Services Committee, District Legal Services Authority and Taluk Legal Services Committee.

(3.) The scale of pay, number of posts, method of appointment, qualification and conditions of service of the officers and employees of the State Authority, High Court Legal Services Committee, District Legal Services Authority and Taluk Legal Services Committee was to be as specified in the Schedule-I of the said Rules.