SATYAVART Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner has claimed that his qualification of M.Sc (Genetics) is the same/equivalent to the prescribed qualification of M.Sc (Agriculture).

(2.) Brief facts are that the petitioner was appointed as Agricultural Development Officer in the State of Haryana (for which the essential qualification was B.Sc (Agriculture). The petitioner is holding degrees of B.Sc (Agriculture) and M.Sc (Genetics). The department advertised 51 posts of Sub Divisional Agricultural Officer and it is the case of the petitioner that he has wrongly been declared ineligible.

(3.) Stand of the official respondents is that the qualification of M.Sc (Agriculture) does not encompass within its ambit (M.Sc (Genetics).