RATAN SINGH Vs. MMM BEG

JUDGEMENT

(1.) This writ petition is directed against a judgment and order dated 27th August 2001 passed by the Central Administrative Tribunal, Principal Bench in OA No.1864/2001 whereby and whereunder the Original Application filed by the petitioner was dismissed. The basic fact of the matter is not in dispute.

(2.) The petitioner got his B.Sc. degree in Agriculture with Animal Husbandry and Veterinary Science in the year 1964. He also obtained his M.Sc. degree in Agriculture in Animal Husbandry and Dairying in the year 1966. The said degree is said to have all along been treated as equivalent to degree in Animal Husbandry.

(3.) The petitioner was appointed as Senior Technical Assistant (Livestock) through Union Public Service Commission in the year 1977. The essential qualification for holding the said post was degree in Animal Husbandry or Veterinary Science from a recognized university or a degree equivalent thereto. The petitioner having the requisite qualification, was not only selected in the post of Senior Technical Assistant (Livestock) but also was promoted to the post of Assistant Livestock Officer wherefor also the similar qualification was prescribed. On or about 2nd December 1994, the petitioner was promoted as Assistant Commissioner (Cattle/Sheep) on ad hoc basis and his service was recognized w.e.f. 3rd July 2000. Be it recorded that even for the said post, the prescribed essential educational qualification was the same which the petitioner possessed.