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Supreme Court Of India

Hon'ble Judge(s): Kurian Joseph, R. Banumathi , JJ

Constitution of India , Art.14, Art.16, Art.309— Forester, Forest Guard, Ranger-Surveyor, Surveyor, Head Clerk, Accountant and Clerk-cum-Typist (Recruitment) Rules (1987) , R.7(2)— Promotion for post of Forester - Eligibility to appear in Limited Departmental Competitive Examination (LDCE) u/R. 7(2) - On basis of educational qualification - Constitutional validity - 75% of posts to be filled on seniority basis - Remaining 25% posts reserved for graduates, subject to inter se merit in competitive examination - Introducing additional restriction of graduation without reserving any quota for graduates, discriminatory and violative of Arts.14 and 16 - Forest Guards forming one class for appearing in LDCE, cannot be further classified between graduates and non-graduates - R. 7(2) to extent of imposing requirement of being graduate - Held, unconstitutional. 1994 AIR SCW 4367, Rel. on. (Para 16 17 18) .....