C.N. LAKSHMINARAYANA REDDY S/O T. CHIKKANARASIMHA REDDY Vs. UNIVERSITY OF AGRICULTURAL SCIENCES REP. BY ITS ADMINISTRATIVE OFFICER AND THE VICE CHANCELLOR, UNIVERSITY OF AGRICULTURAL SCIENCES

JUDGEMENT

(1.) WRIT Petitions by persons who had applied to the posts of Assistant Supervisors in the subjects of Agricultural Engineering, Land Pathology and Agricultural Entomology; in Writ Petition No. 4343/2006, Agricultural Engineering in Post Harvest Processing and Food Engineering (Grafts), in Writ Petition No. 5568/2006, Post Harvest Processing and Agricultural Engineering (Craft), in Writ Petition No. 11935/2006 Agricultural Plant Pathology, in Writ Petition No. 11041/2006, first petitioner in Agricultural Entomology and second petitioner in Agricultural Plant Pathology and in Writ Petition No. 11741/2006 in Agricultural Engineering (Post Harvest Technology/Farm, Power and Machinery/Soil and Water Conservation Engineering) are all before this Court even before the process of selection is through in terms of the two notifications Annexure -W dated 13.7.2006 in Rs. 4343/2006, Annexure -W dated 13.7.2006 in WP. No. 5568/2006, Annexure -H dated 12.6.2006 in WP. No. 11041/2006, Annexure -C dated 12.6.2006 in WP. No. 11741/2006 and Annexure -F dated 12.6.2006 in WP. No. 11935/2006.

(2.) PETITIONERS are all aggrieved by the prescription of eligibility/qualification as prescribed by the University in respect of the applicants to the posts. While in Writ Petition No. 4343/2006 and 5568/2006 the contention is that the prescription of the qualification particularly, the requirement of having acquired NET certificate, called National Eligibility Test, conducted by the Agricultural Scientists Recruitment Board (Board for short), a unit of Indian Council of Agricultural Research (ICAR for short) is not realistic; that the prescribing of the qualification of a certificate in a test so conducted by the Board is one impossible of achievement and therefore, persons like petitioners who are otherwise duly qualified to apply to the posts are eliminated from participating in the selection process.

(3.) IN so far as the grievance of the petitioner in Writ Petition No. 11935/2006 is concerned, it is that the petitioner though qualified by having acquired a certificate in NET conducted by the Council for Scientific and Industrial Research (CSIR for short) another Scientific Research Organisation, which is also recognised by the University for conducting such tests, the petitioner is apprehending that he may be kept out of the selection process for want of NET certificate from ICAR. It is under such apprehension and such contentions, the present writ petitions.