G. MARIAPPAN Vs. MEMBER SECRETARY

JUDGEMENT

(1.) This writ petition is instituted calling in question the correctness and sustainability of the guidelines framed and communicated on 24.1.2011 by the Tamil Nadu State Legal Services Authority in the matter of granting selection grade scale of pay for such of those employees, who have completed 10 years of service.

(2.) The writ petitioner was initially selected by the Tamil Nadu State Legal Aid and Advice Board on 10.4.1989 as an Apprentice Assistant on a consolidated salary of Rs. 575/- per month. Accordingly, the writ petitioner was sent up for receiving one year training as per proceedings dated 10.4.1989. He joined duty on 17.4.1989 as a trainee. The Board, by its proceedings dated 10.5.1989, appointed the writ petitioner as Junior Administrative Assistant at Palladam Legal Aid Centre in the then Coimbatore District and presently Tirupur District.

(3.) It is true that when a note was put up to declare the writ petitioner to have satisfactorily completed the period of probation of one year on the afternoon of 11.5.1990, the said note was approved by the Chairman of the Board. It is also true that an endorsement was made in the service register of the individual i.e. his services stood regularized with effect from 12.5.1989-the date, on which, he joined the services and his probation was also declared to have been satisfactorily completed by 12.5.1990.