(1.) Whether acquisition of essential qualification itself would entail invocation of the doctrine of 'equal pay for equal work,' is the question involved in this petition.
(2.) The Original Applicants before the Central Administrative Tribunal are employees of Railway Medical Services. The structure of the said services in terms of the prevalent recruitment rules is in the following terms:
(3.) Central Health Services which is under the Ministry of Health and Family Welfare, has separate recruitment rules and the structure of the Medical Services thereunder is as follows: <FRM>JUDGEMENT_428_ILRDLH11_2003Html1.htm</FRM> Note below Rule (4) of Central Health Service Rules 1996.