JASMINE AMARJOTHI Vs. UNION OF INDIA

JUDGEMENT

(1.) These petitions raise an important question of law relating to recruitment to Class III cadre in the Reserve Bank of India, which is a body corporate constituted under the Reserve Bank of India Act, 1934. The matter arises in this way :

(2.) The non-consideration of the petitioners' applications is sought to be justified by the Reserve Bank of India, on the following contentions :

(3.) The question is, whether the classification made by the Reserve Bank, on the basis of gradation from the universities established in the respective zone is a valid classification within the scope of Art. 16 of the Constitution.