MOANARO Vs. STATE OF NAGALAND AND OTHERS

JUDGEMENT

(1.) The instant writ petition is directed against the impugned news item published under the caption "Agri Dept. re-invites application" published through daily newspaper, Nagaland Post, dated 20.4.2010 as at Annexure C and minutes dated 15.7.2010 as at Annexure H respectively of the writ petition.

(2.) The brief facts of the case is that the Government of India had launched a programme called "Krishi Vigyan Kendra" ('KVK'). The KVKs are the innovative science based institutions and established mainly to impart vocational training to the farmers and field level workers. The KVK is a centrally sponsored programme directly funded by the Indian Council of Agricultural Research ('ICAR'), The KVK does not have its own requirement rules and, therefore, for the purpose of requirement, they used to adopt the rules of ICAR to fill up various posts under the KVK.

(3.) By an advertisement dated 4.9.2009 issued by the Government of Nagaland, Directorate of Agriculture, Kohima, invited applications to fill up the post of Programme Co-ordinator under the KVK. The minimum educational qualification was Ph.D. in the field of Agriculture/Horticulture/Animal Science/Fishery. Thereafter, by another news item published in the daily local newspaper, Nagaland Post dated 20.4.2010 under the caption "Agri.Department re-invites applications" respondents invited applications for the post of Programme Co-ordinator at KVK in continuation of earlier advertisement dated 4.9.2009 and in the said news item, the minimum educational qualification was fixed for the Programme Co-ordinator as Ph.D. in the field of Agriculture/ Horticulture/Animal Science/Fishery with Bachelor Degree in the same field and also further mentioned that those candidates who had already applied earlier are eligible for interview and will be called for.