ISHWAR D. PARWAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioner challenges the selection and appointment of respondents no.4 and 5 and his consequent non-selection to the post of Insect Collector in pursuance of an advertisement published in July 2017 by the Directorate of Health Services, Government of Goa. The last date for filing of applications was prescribed as 31/7/2017 and late or incomplete applications were liable for summary rejection.

(3.) The advertisement referred not only to the two posts of Insect Collectors but to several other posts having in all 18 designations. There is no serious dispute that the essential and desirable qualifications referred to in the advertisement aligned with the recruitment rules framed under the proviso to Article 309 of the Constitution of India. Therefore, where the recruitment rules prescribed the requirement of 'experience', such requirement was duly reflected in the advertisement. The nature and extent of the experience prescribed in the recruitment rules were also duly reflected in the advertisement. The experience so prescribed, in each case, had a clear nexus with the job profile.