AMRITPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is aggrieved by the action of the respondents in not treating him as eligible for appointment to the post of an Agriculture Master. He consequently, prays for the issue of a writ in the nature of mandamus directing the respondents to appoint him to the post of Agriculture Master. In the alternative, he prays that the appointments of respondents Nos. 4 to 7 be quashed. A few facts may be noticed.

(2.) The respondents advertised posts of Lecturers and Masters in different subjects. In the case of appointment to the posts of Masters in Agriculture, the prescribed qualifications were B.Sc. Agriculture with B.Ed. It has also been mentioned in the advertisement that the applicants must have relevant subject in B.Ed. The petitioner's grievance is two fold. Firstly, he urges that the qualification of B.Ed, is essential in the case of appointment to the post of Master in Agriculture. In the alternative, he submits that the appointments of respondents Nos. 4 to 7 is vitiated as they did not have the subject of Agriculture as a teaching subject in B.Ed.

(3.) The respondents contest the petitioner's claim on a two-fold basis. Firstly, it has been pointed out that the Degree of B.A. is an essential qualification for appointment to the post of Master. It has also been submitted that the subject of Agriculture is not a teaching subject in B.Ed and as such this qualification was not insisted upon while considering at the time of selection.