R B GIRIPUNJE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal by special leave petition is directed against the judgment and order dated 27. 8. 2001 passed by the High Court of Judicature at Bombay, Nagpur Bench whereby the Division Bench of the High Court has held that the appellants who does not possess the basic qualification i. e. a Diploma in Agriculture (two years' course) and merely possess a Degree in Agriculture or higher qualification are not eligible for being considered for the post of Gram Sevak. It is also observed in the impugned judgment that a candidate who only possesses a Degree in Agriculture can be given preferential right to be considered for appointment as Gram Sevak but in the absence of basic qualification of diploma in Agriculture (two years' course) he cannot be considered for appointment to the post of Gram Sevak. Aggrieved against the impugned judgment and order, the present appeal has been preferred.

(3.) We have heard learned counsel for the parties and perused the record. According to him as per the Government Resolution dated 6. 6. 2001, the requirement for the post of Gram Sevak is Secondary School Certificate or any equivalent qualification and Diploma in Agriculture (two years' course) and preference needs to be given to the candidate who possesses Degree in Agriculture or higher qualification or experience in social services and with rural base.