P.N. SHUKLA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present appeal questions the legality of the order[1] passed by the High Court[2], vide which the orders[3] passed by the Tribunal[4] were upheld by the Division Bench of the High Court.

(2.) The appellant No.1 joined the Commission for Scientific and Technical Terminology[5] as a Research Assistant (later redesignated as Assistant Scientific Officer) on 3/1/1990. The recruitment was made in terms of the Central Hindi Directorate (Research Assistant) Recruitment Rules, 1980[6].

(3.) The 1980 Rules were amended in the year 1993 providing for educational qualifications and experience required for the post of Research Assistant in different subjects including medicine.