CSIR Vs. S C LALI

JUDGEMENT

(1.) PERTAINING to relaxing standards in favour of members belonging to Scheduled Castes and Scheduled Tribes in relation to promotion, Government of India issued OM No. 8/12/69-Estt. (SCT) dated 23.12.70. It reads as under:

(2.) A perusal of the Office Memorandum would reveal that in matters of promotion, qualifying standards could be relaxed by the Departmental Promotion Committees in relation to members belonging to the Scheduled Castes and Scheduled Tribes.

(3.) THE challenge succeeded and the decision is reported as 1996 (8) JT (SC) 643 S.Vinod Kumar vs. UOI.