SHRIKANT SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The relevant prescription under challenge in this petition is conveniently quoted herein below :

(3.) Learned counsel for the petitioners argued that by such a prescription of stringent qualification as an essential eligibility criteria for appointment to the post of Sanitary Inspector, the Rule making authority has violated the Constitutional mandate of Article 14 & 16 of the Constitution of India inasmuch as the prescription of the qualification is not based on any reasonable or rational classification. He would submit that earlier the statutory scheme as it stood prior to amendment, only provided that the candidates should have passed the examination of Sanitary Inspector from a recognized institution. The said qualification has been amended without any relevance to the requirements of duties and functions of the Sanitary Inspector.