S THAMIZH MUTHAR PAVALAN Vs. UNION OF INDIA

JUDGEMENT

(1.) UNDER the Indian Legal Service there exists a post of Deputy Legal Advisor which is a duty post in Grade III. The post has to be filled up by direct recruitment. Rule 7 of Indian Legal Service Rules 1957 regulate appointment to duty posts in the service and covers direct recruitment to posts in Grade I, Grade II, Grade III and Grade IV.

(2.) IN the present case we are concerned with appointment to duty post by direct recruitment in Grade III and hence we reproduce the relevant part of Rule 7:-

(3.) THE petitioner has the undernoted experience:- S.No. Experience Years Months Days As an Advocate 6 3 2 1 As a Lecturer (SS) 7 7 0 2 As a Legal Officer 1 0 22 3 Total Experience 14 10 24