LAWS(MAD)-2026-2-185

M.DJEAVELOU Vs. UNION OF INDIA

Decided On February 17, 2026
M.Djeavelou Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) This writ petition has been filed by petitioners challenging the order of the Tribunal dtd. 30/4/2024 and to allow the same.

(2.) Heard Ms.Kavitha Y, learned counsel appearing on behalf of M/s.P.V.S.Giridhar Associates for the petitioners and Mr.R.Syed Mustafa, learned Special Government Pleader (Pondy) appearing on behalf of the first and second respondents.

(3.) Ms.Kavitha Y, learned counsel for the petitioners would submit that the petitioners were appointed as part time Instructors (Librarian) in the Bal Bhavan on part-time wages. She would submit that pursuant to various representations 61 posts were created which included 6 Instructors (Library Science). By order dtd. 22/6/2009 they were absorbed as part-time staff to Bal Bhavan Instructors (Library Science) with the pay band of Rs.5,200.00 20,200 with grade pay of Rs.1,900.00 against the newly created post. She would submit that as per the recruitment Rules, post of librarian carries a pay scale of Rs.5,500.009000 which was fitted in the revised pay band as per the VIth Pay Commission which is Rs.9,300.003,4800 with grade pay of Rs.4,600..00