Kosireddy Veera Babu, vs The State Of Andhra Pradesh,
2024 Latest Caselaw 10616 AP

Andhra Pradesh High Court - Amravati

Kosireddy Veera Babu, vs The State Of Andhra Pradesh, on 25 November, 2024

      HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATHI

                 MAIN CASE No.: Crl.P.No.4608 of 2023

                              PROCEEDING SHEET

Sl.
                                        ORDER

No      DATE

14. 25.11.2024    VS, J

The respondents have filed W.A.No.242 of 2024, challenging the order passed by this Court in W.P.No.18164 of 2019, dated 02.09.2022, wherein the Hon'ble Division Bench of this Court disposed of the said appeal on 15.03.2024, modifying the order as follows:

18.Therefore, the order of the learned Single Judge directing respondent Nos.2 to 4 to consider the representations of the petitioner taking into consideration the letters issued by ANGRAU is modified and respondent No.1/State is directed to consider the issue of equivalence of B.Sc.(Commercial Agriculture & Business Management) and B.Sc.(Agriculture).

19. Though ANGRAU is not a party to this case, since their opinion with regard to equivalence has a bearing on the decision to be taken by respondent No.1, ANGRAU is called upon to take a conscious decision as opined by Honourable Supreme Court in the above quoted Judgment with regard to equivalence of B.Sc. (Commercial Agriculture & Business Management) and B.Sc. (Agriculture) forthwith and communicate their decision to Respondent No.1 within a period f two (2) months from Contd.....

the date of receipt of copy of this order. The respondent No.1 is directed to take a decision on the equivalence within two (2) months thereafter.

20. A post of Village Agricultural Assistant, Grade-II was reserved pursuant to interim order in Writ Petition on 19.11.2019 and the same shall be kept vacant till a decision is taken by Respondent No.1."

In pursuance of the order passed by this Court, Acharya N.G. Ranga Agricultural University has given a clarification on 13.08.2024, wherein it is stated that upon careful examination of the course programme, as MPEO with B.Sc.(BZC) degree is eligible for the post of Village Agricultural Assistant, the candidates with B.Sc.(CA&BM) are more eligible and justified and thereafter it is stated that the prescription of qualification for the post is a matter of recruitment policy and the state is entitled to prescribe its own conditions of eligibility. However, at the end, the Committee has resolved that the degree B.Sc.(CA&BM) is not equivalent to B.Sc.(Agriculture) degree.

In the resolution there is no clarity as to whether the candidates possessing B.Sc.(CA&BM) are equivalent to the candidate possessing B.Sc.(BZC) from the post of Village Agricultural Assistant.

In view of the same, as the Registrar, Contd...

Acharya N.G. Ranga Agricultural University is not a party before this Court, who has passed the resolution in pursuance of the orders passed by the Hon'ble Division Bench of this Court in W.A.No.242 of 2024, dated 15.03.2024, the learned counsel for the petitioner is directed to implead the Registrar, Acharya N.G. Ranga Agricultural University, Guntur.

Post the matter on 09.12.2024.

_____ VS, J KGR