S UMASHANKAR Vs. UOI

JUDGEMENT

(1.) PETITIONERS, Assistant Sub-Inspectors, Sub- Inspectors and Inspector, Pharmacists stake a claim to be paid salary in the same pay band with same grade pay as is paid to pharmacist employees in CGHS and additionally pray that they be permitted to serve till they attained the age of 60 years, since this is the age of superannuation of pharmacists employed under CGHS. The petitioners state that their age of superannuation being restricted to 57 years is resulting in discrimination against them.

(2.) THE basis of the claim is that working as pharmacists, on different posts under BSF, petitioners render qualitative and quantitative same service as is rendered by pharmacists employed under CGHS.

(3.) PHARMACISTS appointed under clause 31(d) of the Pharmacy Act did not possess either a degree or a diploma in pharmacy related courses, but experience gained by them make them eligible to be registered as pharmacists.