KULVINDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In pursuance of our order of 29/7/2022, learned counsel for the respondent no. 2 has reported instructions as follows :-

(2.) From the aforesaid stand taken by the respondents, it emerges that the post of Horticulture Development Officer, for which the advertisement is issued, is the same as the post of District Horticulture Officer mentioned in Appendix A(2), Sec. B(2) of the U.P. Horticulture and Food Processing Group-B Service Rules, 1993. It is also not in dispute that the Service Rules, governing the post of Horticulture Development Officer, are the said U.P. Horticulture and Food Processing Group-B Service Rules, 1993.

(3.) Though, in respect of the third query, mentioned in Point 6(3), the answer given is as found in the aforesaid tabulation, the learned counsel for the respondent no. 2 states that the minimum qualification, prescribed under the U.P. Horticulture and Food Processing Group-B Service Rules, 1993 for the aforesaid post, is B.Sc. (Agriculture), or equivalent degree in Horticulture from a recognized University or Institute. He refers to the answer given to the query at Point No. 7 to submit that, without amendment of the Rules, the department had, after the issuance of the advertisement in question, stated that candidates, who have undergone B.Sc. (Agriculture), should have studied Horticulture as a subject for being eligible to be considered for the post of Horticulture Development Officer. The meaning of the qualification "B.Sc. Horticulture (Agriculture)" has been explained as "B.Sc.(Agriculture) degree with Horticulture as a subject".