BHARATKUMAR BABUBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Special Civil Application is filed praying for the following reliefs :-

(2.) The factual matrix in the present case is as follows :-

(3.) Learned advocate Mr. Amit Joshi appearing on behalf of the petitioners submits that once the advertisement has prescribed the qualification for either two years or three years Diploma in Agriculture or Bachelor in Rural Studies obtained from any recognized university, then the same ought to have been adhered to by the respondents in preparing of select-list. It is further submitted that some of the candidates were possessing the Degree of B.S.C. (Agriculture) which is not the degree prescribed as qualification for the post in question in the advertisement as well as the official gazette. He therefore submits that the case of the present petitioners be considered and the Special Civil Application be allowed.