BIHAR AGRICULTURE SERVICE ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) I.A. No. 6629 of 2013 has been filed bringing on record the order dated 15.12.2010 whereby the representation of the petitioners has been rejected. I.A. No. 6630 of 2013 has been filed for staying the further proceedings pursuant to an advertisement published on 6.9.2013 for appointment of the post of Deputy Project Director etc.

(2.) The petitioners seek quashing of part of the letter No. 5060 dated 25.8.2010 issued by the Additional Secretary, Agriculture Department, Government of Bihar by which latter has decided to make appointments to the post of Director. Deputy Director of Bihar Agriculture Management Extension Training Institute (BAMETI) and Project Director, Deputy Project Director of Agriculture Technology Management Agencies (ATMA) and Block Technology Manager amongst the persons employed in Bihar Agriculture Service in Category-I i.e. Bihar Agriculture Service (Agronomy).

(3.) Bihar Agriculture Services is divided into 9 categories. The Engineering wing of the Bihar Agriculture Service known as Bihar Agriculture (Engineering) Service which comes in Category-II. The Bihar Agriculture Service (Agronomy) is in Category-I. The petitioners belong to B.A.S. (Category-II). The decision has been challenged on the ground as being in teeth of guidelines of Department of Agriculture & Cooperation, Government of India dated 14.6.2010 (Annexure-5).