SARVESH SUDAN DESAI Vs. STATE OF GOA

JUDGEMENT

(1.) The Petitioner has challenged the appointments of the Respondent Nos.4 to 9 to the posts of Assistant Agricultural Officers. An advertisement was issued by the Goa Public Service Commission on 11 December 2009 inviting the applications for direct recruitment to the 12 posts of Assistant Agricultural Officers. The eligible qualifications criteria was specified as Bachelor's Degree in Agriculture /Horticulture from a recognized University and three years experience in Agriculture/Horticulture with knowledge of Konkani and knowledge of Marathi as desirable qualifications.

(2.) On 31 December 2009, the Petitioner applied pursuant to the advertisement. The Petitioner was called for written test. The Petitioner appeared in the written test and secured 63 marks. The highest marks secured were 84 in the written test. Thereafter, the Petitioner appeared for oral interview and in the oral interview the Petitioner secured 63 marks. The highest marks is being 78. Considering the marks obtained by the Petitioner, the Petitioner was not selected. The Petitioner thereafter sought information under the Right to Information Act and it was provided information regarding the marks obtained. The Petitioner has thereafter filed the present petition challenging the appointments.

(3.) Heard Mr. V. Parsekar, the learned counsel for the Petitioner and Mr. S. Dhargalkar, the learned Addl. Government Advocate for the Respondent Nos.1 and 2.