MAHABIR SINGH KHARAK Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has questioned the legality of advertisement Annexure P-6 issued by the Haryana Public Service Commission (For Short 'the Commission') for recruitment to the post of Hatchery Manager (Fisheries) Class I, wherein it as been incorporated that the experience of five years in Fisheries Development Administration and Management work in Central or State Government Department of Fisheries should be acquiring the minimum basis qualification.

(2.) Petitioner passed B.Sc. (Zoology) and thereafter joined service as Assistant Fisheries Officer (Class III) in the Fisheries Department of the Government of Haryaha with effect from 2.5.1973. He was appointed as Fisheries Development Officer (Class II) with effect from 6.1.1984 and presently he is holding this post in the cadre and is on deputation with the Fish Farmers Development Agency as Chief Executive Officer, During the course of his service, the petitioner passed one year Post Graduate Inland Training Course in Fisheries from Barrakpore (West Bengal). He also passed two year Diploma in Fisheries Science from the Central Institute of Fisheries Education, Bombay. This diploma, according to the petitioner, is equivalent to M.Sc. (Zoology). He also claims to have acquired 20 years experience, which includes 9 years experience on a Class II post with specialised experience in Fish Farming and Breeding for more than 6 years.

(3.) The Government of Haryana issued notification dated 28.10.1988 (Annexure P.2) and prescribed the following qualifications for the post of Deputy Director/Hatchery Manager, Fisheries (Class I) -