AIR 1979 GOA, DAMAN AND DIU 1

Goa, Daman and Diu Judicial Commissioner's Court

Hon'ble Judge(s): Tito Menezes , J

Goa Government Subordinate Revenue Service (Combined Cadre of Aval Karkuns, Circle Inspectors and Talathis of the Collectorate of Goa and Directorate of Land Survey) (non-Gazetted non-Ministerial) Recruitment Rules (1973) , — Not violative of Arts.14 and 16 of Constitution of India. Constitution of India , Art.14, Art.16— The rules are not violative of Arts.14 and 16 of the Constitution on the ground that the rules create two classes of Talathis for the purpose of promotion, out of one class of Talathis which existed prior to 1973. The classification is not made on the basis of any distinction existing at the time of recruitment. The classification is purely based on academical qualifications. Such classification is unquestionably reasonable and bears a nexus with the purpose to be achieved.(Para 8 9) Anno : AIR Comm. Constn. of Ind. (2nd Edn.), Art.14 N. 41-A (aa), Art.16 N. 3(d)(ii). .....