MAHESH LAXMAN KANKONKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. S.G. Desai, learned Senior Advocate with Mr. Pavithran for the Petitioner. Mr. Deep Shirodkar, learned Additional Govt. Advocate appears on behalf of Respondents No.1 and 2. Respondents No.3 and 4, though served neither represented by some authorised representative, nor by an Advocate.

(2.) By this Petition under Article 226 of the Constitution of India, the Petitioner seeks an appropriate writ, order or direction to Respondents No.1 and 2 not to insist upon production of a letter of recognition of the Degree of Horticulture from the Distance Education Council issued to the Petitioner in the year 2006 by Yashwantrao Chavan Maharashtra Open University, Nashik, Maharashtra (YCMOU) within 60 days from the date of issuance of Memorandum dated 28/07/2011, which is nothing but an offer of appointment issued to the Petitioner for the post of Assistant Agricultural Officer, reserved against the vacancy for Scheduled Tribe category, to which the Petitioner belongs.

(3.) The recruitment to the post of Assistant Agricultural Officer in the Directorate of Agriculture, State of Goa, is governed by the Government of Goa, Directorate of Agriculture, Goa General Service, Group 'B', Non-Ministerial, Gazetted Post, Recruitment Rules, 2004 (said Rules). The said Rules provide that the post of Assistant Agricultural Officer should be filled in by promotion to the extent of 25%, failing which by direct recruitment, and 75% by direct recruitment. In the present Petition, we are concerned with the issue of filling up of the post of Assistant Agricultural Officer by direct recruitment.