KANTI SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The issue raised by the petitioner in the instant Writ Petition is as to whether the petitioner has the minimum qualification prescribed for the post of Assistant Professor/Scientist in the subject Agricultural Statistics and whether declaring of the petitioner as ineligible by the respondents was justified or bad in law.

(2.) The facts of the case in brief is that, the respondent No.2 vide Annexure-P/2 dated 19/02/2018 had issued an advertisement for recruitment of backlog vacancies of Assistant Professor/Scientist and Technical Assistant. Of the many subjects for the post advertised, one such subject was Agricultural Statistics. The essential qualification prescribed under the advertisement was as under:-

(3.) The petitioner in the instant case having a masters degree in M.Sc. (Final) Statistics and P.hd.