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Inder Jit Gupta & Ors Vs. Union of India & Ors [2001] INSC 392 (14 August 2001)
2001 Latest Caselaw 392 SC

Citation : 2001 Latest Caselaw 392 SC
Judgement Date : Aug/2001

    

Inder Jit Gupta & Ors Vs. Union of India & Ors [2001] Insc 392 (14 August 2001)

Doraiswamy Raju, S.R.Babu Rajendra Babu, J. :

The appellants before us are serving in the Zoological Survey of India under the control of the Ministry of Environment & Forests. Most of them were appointed as Assistant Zoologists by direct recruitment and some of them were promoted to the post of Assistant Zoologist under the Zoological Survey of India (Central Service Class I and Class II posts] Recruitment Rules, 1963, as amended from time to time. They contended that they were governed by the Recruitment Rules, which prescribed only the Master's degree in Zoology as essential qualification for the post of Assistant Zoologist and experience relating to the posts above that of the Assistant Zoologist would be Scientist-B and so on.

Annexure-II to the Recruitment Rules provides the norms for recruitment to the scientific posts as under:

"SC Rs.2200-75-2800-EB-100-4000

SD Rs.3000-100-3500-125-4500

SE Rs.3700-125-4700-150-5000

SF Rs.4500-150-5700

SG Rs.5100-150-5700-200-6300

G Rs.5900-200-6700

H Rs.5900-200-7300

Master's degree in Science or equivalent

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