Uttarakhand High Court
Sakshi Gangwar And Another ...... ... vs State Of Uttarakhand And Another on 14 July, 2022
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.387 OF 2022
14TH JULY, 2022
Sakshi Gangwar and Another ...... Petitioners
Vs.
State of Uttarakhand and Another ...... Respondents
Presence: -
Shri Dushyant Mainali, learned counsel for the petitioners.
Shri J.C. Pandey, learned Standing Counsel for the State.
Shri N.S. Pundir, learned counsel for respondent no.2.
JUDGMENT: (Per Shri Vipin Sanghi, Chief Justice)
The petitioners have preferred the present writ-
petition seeking a direction to the respondent no.2 to
prescribe cut off marks for the posts of Paudh Suraksha
Adhikari and Mashroom Vikas Adhikari and to declare the
petitioners as successful in case the marks obtained by the
petitioners are higher than the cut off marks so prescribed
for the aforesaid two posts. The petitioners, consequently,
seek direction to respondent no.2 to permit them to
participate in the main examination of Uttarakhand
Combined State Civil/ Upper Subordinate Services
Examination 2021.
2. The petitioners applied for and participated in the
preliminary examination for the aforesaid two posts. The
essential qualification prescribed in the advertisement for
these two posts is as follows:-
"¼24½ ikS/k lqj{kk vf/kdkjh ¼m|ku ,oaa [kk| izlaLdj.k foHkkx½
¼d½ vfuok;Z 'kSf{kd vgZrk% fdlh ekU;rk izkIr fo'ofo|ky; ;k laLFkku ls lacaf/kr fo"k; eas foKku
LukrdksRrj ¼d`f"k½ ¼,e0,l0lh0 ¼d`f"k½@ foKku LukrdksRrj ¼,e0,l0lh0½ mikf/kA
¼[k½ vf/kekuh vgZrk% vU; ckrksa ds leku gksus ij] lh/kh HkrhZ ds ekeys esa ,sls vH;FkhZ dks vf/keku fn;k
tk,xk] ftlus&
¼,d½ izknsf'kd lsuk esa U;wure nks o"kZ dh vof/k rd lsok dh gks] ;k
¼nks½ jk"Vªh; dSMsV dksj dk **ch** izek.ki= izkIr fd;k gks]
¼25½ e'k:e fodkl vf/kdkjh ¼m|ku ,o a [kk| izlaLdj.k foHkkx½
¼d½ vfuok;Z 'kSf{kd vgZrk% fdlh ekU;rk izkIr fo'ofo|ky; ;k laLFkku ls lacaf/kr fo"k; eas foKku
LukrdksRrj ¼d`f"k½ ¼,e0,l0lh0 ¼d`f"k½@ foKku LukrdksRrj ¼,e0,l0lh0½ mikf/kA
¼[k½ vf/kekuh vgZrk% vU; ckrksa ds leku gksus ij] lh/kh HkrhZ ds ekeys esa ,sls vH;FkhZ dks vf/keku fn;k
tk,xk] ftlus&
¼,d½ izknsf'kd lsuk esa U;wure nks o"kZ dh vof/k rd lsok dh gks] ;k
¼nks½ jk"Vªh; dSMsV dksj dk **ch** izek.ki= izkIr fd;k gks]"
3. The case of the petitioners is that they are both
M.Sc. in Zoology. Learned counsel for the petitioners has
tendered in Court the communication dated 29.07.2021
issued by the Agriculture and Farmers' Welfare Department,
Government of Uttarakhand addressed to the Secretary,
Personnel and Vigilance, which, inter alia, stated that there
were three posts in Insect and Plant Protection Department
falling in Group-2.
4. Learned counsel for the petitioners relied on the
following entry in the tabulation contained along with the
said communication, which is as follows:-
vf/k;kfor oxZ dk uke lsokfu;ekoyh esa inuke iquxZBu <kaps esa inuke lsok fu;ekoyh 1993 ds
inuke vuqlkj dkWye la[;k 2 ,oa
3 ls lacaf/kr in dh "kSf{kd
vgZrk
ikS/k lqj{kk 4&dhVfoKku 1&dhV foKkuh 1&izns"kh; ekSu fo"ks'kK fu;ekoyh 1993 ds
vf/kdkjh ,oa ikni 2&ikS/k j{kk vf/kdkjh ifjf"k'V "[k"
ifjj{k.k 2&jkT; e/kqeD[kh ikyd 3&dhV fon~ ds vuqlkj lEcfU/kr in
3&iknd ifjj{k.k gsrq "kSf{kd vgZrk%& fdlh
vf?kdkjh ekU;rk izkIr fo"ofo/kky;
;k laLFkku ls lacf?kr fo'k;
4&dhV foKkuh esa foKku LukrdksRrj ¼
¼mDr inuke ¼<[email protected] iquZxBu ds d`f"k½¼,e0,l0lh0 ¼d`f"k½@
lsokfu;ekoyh ds ioZrh; ?k&dhV ,oa ikS/k ijh{k.k foKku LukrdksRrj
laoxZ iz;ksx ,oa izf"k{k.k "kk[kk esa vafdr½ ¼,e0,l0lh0½ mikf/kA
&4&dhV foKku ,oa ¼lsok fu;ekoyh ds
ikni ifjj{k.k esa ifjf"k'V &[k ds oxZ&?k
vafdr½ esa vafdr gS½
5. Learned counsel for the petitioners submits that
since entomologist is one of the subjects in which the
respondents require officers, the petitioners should be
declared as qualified to apply for the said posts, since the
petitioners are qualified in M.Sc.(Zoology).
6. Having heard learned counsel for the petitioners
and perused the relevant documents, including the
advertisement issued by the respondent and the tabulation
contained with the communication dated 29.07.2021 above
2
and referred to, as also U.P. Horticulture and Food
Processing Subordinate Service Rules, 1993, which are
applicable in the State of Uttarakhand, we are of the view
that there is no merits in the petitioners' submission.
7. At this stage, we may observe that Appendix 'B' to
the aforesaid Rules, which lay down the academic
qualification and age prescription for the relevant posts,
show that for the posts in horticulture department (including
plant protection Group-2 posts), the essential qualification
prescribed is B.Sc.(Agriculture) and B.Sc.(Bio Group), with
preferential qualification in M.Sc.(Horticulture),
M.Sc.(Botany) and M.Sc.(entomology and plant pathology).
8. It is for the respondent to prescribe the essential
qualification for any post, and merely because the petitioners
claim to have studied M.Sc.(Zoology) - and entomologist is
one of the posts available under the heading 'plant protection
officer',-it does not follow that the respondents are bound to
declare persons with M.Sc.(Zoology) as eligible for the said
posts.
9. This is for the reason that the focus of study of a
person, who has undergone B.Sc.(Zoology) or
M.Sc.(Zoology), would be very different from a person, who
has undergone one of the courses, which have been declared
as essential qualification for the two posts in question.
10. In these circumstances, we find no reason to
interfere in the matter and, accordingly, the present petition
is dismissed.
_____________________
VIPIN SANGHI, C.J.
______________
RAMESH CHANDRA KHULBE, J.
Dated: 14th July, 2022
BS/SS
