Y RAGHURAMULU Vs. COFFEE BOARD

JUDGEMENT

(1.) THE petitioner contends that he holds a M. Sc. (Ag.) degree from the University of Agricultural Sciences and that he holds a Doctorate Degree - Ph. D. , (Horticulture:) from the same University. That he has an excellent academic record and has many achievements to his credit.

(2.) THE petitioner was selected and appointed as Assistant Agronomist in the first respondent-Board in the year 1987 and as an agronomist in the year 1990. He was promoted as Divisional Head of Agronomy. He has been discharging duties in the said post and as Coffee Scientist (FAO Project ).

(3.) IT:is contended that the post of Director, coffee Research Institute had fallen vacant as on 30-6-2004. The respondent-Board had invited applications, in the prescribed form, to the post and the notification was published in an English daily newspaper. The last date for receipt of application was indicated as 30-1-2004. The minimum qualification prescribed was a Doctorate Degree in any branch of Agricultural or Horticultural Sciences. The age limit was prescribed as 50 years.