A K AHLUWALIA Vs. UNION OF INDIA

JUDGEMENT

(1.) Category A surveyor will be eligible for jobs falling under the financial limits of Category B. Similarly Category B surveyor will be eligible for jobs falling under the financial limits or Category C.

(2.) Category C surveyor shall not be eligible for the limits of Category B and A. Similarly Category B surveyor shall not be eligible for the limits of Category A surveyors.

(3.) Financial limits are based on the estimated value of the loss in the opinion of the insurer."