Amit Kumar And Others ...... ... vs Uttarakhand Public Service ...
2022 Latest Caselaw 1964 UK

      IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL


             THE CHIEF JUSTICE SHRI VIPIN SANGHI

                                      AND

            JUSTICE SHRI RAMESH CHANDRA KHULBE


              WRIT PETITION (S/B) NO.335 OF 2022


                              04TH JULY, 2022


Between:

Amit Kumar and others                                       ...... Petitioners

                                       Vs.

Uttarakhand Public Service Commission                    ...... Respondents


Counsel for the petitioners              : Ms. Prabha Naithani, learned
                                           counsel for the petitioners.
Counsel for the respondent              : Shri N. S. Pundir, learned counsel
                                           for the respondent.


JUDGMENT: (Per Shri Vipin Sanghi, Chief Justice)


              The dispute in the present petition and other
connected petitions, pending before this Court, is whether
the    applicants        possessing        the     qualification   of     B.Sc
Agriculture or M.Sc Agriculture are eligible to apply
against the following posts:-

(17) सहायक �नदे शक /          कृ �ष एवं भू�म संर�ण अ�धकार� /       केन्द्र प्रभार�
(कृ �ष सेवा श्रेणी-2, �वकास शाखा) (कृ �ष �वभाग)

(19) सहायक �नदे शक /          कृ �ष एवं भू�म संर�ण अ�धकार� /       केन्द्र प्रभार�
(कृ �ष सेवा श्रेणी - 2, अ�भयंत्रण शाखा)(कृ �ष �वभाग)

(21) सहायक �नदे शक, उ�ान (उ�ान एवं खा� प्रसंस्करण �वभाग)

(24) पौध सुर�ा अ�धकार� (उ�ान एवं खा� प्रसंस्करण �वभाग)
 (25) मशरूम �वकास अ�धकार� (उ�ान एवं खा� प्रसंस्करण �वभाग)

(26) सहायक �नदे शक, रसायन (उ�ान एवं खा� प्रसंस्करण �वभाग )

(27) सहायक �नदे शक, वनस्प�त �व�ान (उ�ान एवं खा� प्रसंस्करण �वभाग)



2.           The case of the petitioners is this that the
advertisement         clearly      stipulates     that     candidates
possessing B.Sc Agriculture or M.Sc Agriculture are
eligible to apply against the aforesaid posts.

3.           On the other hand the submission of learned
counsel for the respondent is that it is essential for
applicant who apply against the aforesaid posts to have
the   qualification in the concerned              subject, namely,
Horticulture.

4.           Learned counsel for the petitioners states that
the petitioners have studied Horticulture as a subject,
while undergoing the B.Sc Agriculture/M.Sc Agriculture
course.

5.           In the light of aforesaid, let the petitioners
provide copies of the respective mark-sheets of the
qualifying examination undertaken by them, namely, B.Sc
Agriculture/M.Sc Agriculture to the respondents or any
other     concerned      subject    which   is    relevant       to     the
concerned posts, within ten days from today, which shall
be examined by the respondents.

6.           In case the respondents are satisfied, they shall
communicate the acceptance of the candidature of the
petitioners     within    two      weeks.       However,        in     case
respondents are still not satisfied, they shall file their
respective      counter     affidavit(s)    within       four        weeks.

                                    2
 Rejoinder affidavit before the next date.

7.             List this case on 06.08.2022.




                                            ___________________
                                           VIPIN SANGHI, C.J.


                              ______________________________________
                              RAMESH CHANDRA KHULBE, J.

Dated: 04th July, 2022 SK/RB