LAWS(MAD)-2023-11-132

A.J. ETHIRAJ Vs. GOVERNMENT OF TAMIL NADU

Decided On November 03, 2023
A.J. Ethiraj Appellant
V/S
GOVERNMENT OF TAMIL NADU Respondents

JUDGEMENT

(1.) This Writ Petition has been filed, challenging the Appointment Orders of the Respondents 3 to 18, dtd. 12/10/2022 made by the Second Respondent in TNSLSA No.8080/E/2022 on temporary basis in the post of Junior Administrative Assistants. The Petitioners also sought a direction to the Second Respondent to promote the Petitioners to the post of Junior Administrative Assistants. Brief facts in nutshell:

(2.) It is the case of the Petitioners that they joined the services of the Tamil Nadu State Legal Services Authority as Office Assistant on 23/4/2019 and after completion of one year period of service, they are entitled to be promoted as Junior Administrative Assistant. The Petitioners have successfully completed the period of probation and the same was approved by the 2nd Respondent.

(3.) The Respondents 1 and 2 have not filed any counter. However, Mr. Naveen Kumar Murthi, learned Counsel appearing for the Second Respondent has strenuously contended that in exercise of powers under subsec. (5) of Sec. 6 and sub-sec. (5) of Sec. 9 of the Legal Services Authorities Act, 1987 r/w sub-rule (2) of Rule 13 of the Tamil Nadu District Legal Services Authority Rules, 1997, the Hon'ble Acting Chief Justice/Patron-in-Chief and the Hon'ble Executive Chairman of the Tamil Nadu State Legal Services Authority have provisionally ordered the appointment of the Respondents 3 to 18 as Junior Administrative Assistants in the existing vacancy in the Pay Band of Rs.19,500.0062,000 with all admissible allowances.