LAWS(MAD)-2006-11-179

TAMIL NADU STATE LEGAL SERVICES AUTHORITY ADMINISTRATIVE AND OFFICE ASSISTANTS WELFARE ASSOCIATION Vs. STATE OF TAMIL NADU

Decided On November 21, 2006
TAMIL NADU STATE LEGAL SERVICES AUTHORITY, ADMINISTRATIVE AND OFFICE ASSISTANTS WELFARE ASSOCIATION Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) 1.00. The Tamil Nadu State Legal Services Authority was constituted through G.O.Ms.No.1577 Home (Courts-IV) Department, dated 29.10.1997 and the existing staff working with the Tamil Nadu Legal Aid and Advice Board, which was established under G.O.Ms.No.3048 (Home) were absorbed on the same scales of pay with effect from 1.11.1977 in the State Legal Services Authority so also in the District Legal Services Authority and Taluk Legal Services Committees. It is an admitted fact.

(2.) 00. The petitioners are the employees of the said Authority and the prayer of the petitioners is to count their past services in the board. When their past service is not considered, they made a request and considering the plight of the petitioners, the Registrar General of this Court being the major head of the department, in letters No.86/2004/RG, dated 3.12.2004 and 21.2.2005 addressed the State for passing the reasonable orders.

(3.) 00. Since the third respondent did not consider the request of the Registrar General of this Court the petitioners have no other option except to seek the writ direction.