GANGESH KUMAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Department of Agriculture, Government of Bihar, under State Extension Programme for Extension Reforms Scheme, constituted Agriculture Technology Management Agency (ATMA) in different districts of Bihar for which it was required to engage the technical expert on contract basis for the post of Project Director and Deputy Project Director, Agriculture. Accordingly, for appointment against the said posts of Project Director and Deputy Project Director, an advertisement inviting application as contained in Annexure -1 was issued under the signature of the Agriculture Production Commissioner, Bihar, Patna. The appointments were to be made on contract basis for a period of one year. The committee of ATMA selected the name of eligible candidates and sent the same to the Agriculture Production Commissioner, Bihar for approval.

(2.) It would appear from Annexure -3 to the writ petition that name of the petitioner finds place at the top of the wait list candidates for appointment against the post of Deputy Project Director, Saharsa.

(3.) However, a complain regarding genuineness of the certificates submitted by the petitioner was received and, accordingly, the District Agriculture Officer, Saharsa sent Letter No. 642 dated 28th September, 2006 and Letter No. 695 dated 18th October, 2006 to respondent no. 4 to submit report regarding genuineness of certificate of the petitioner. The petitioner was also asked to file show cause/explanation in respect of discrepancies in the certificate submitted by him along with his application vide letter as contained in Annexure -4 to the writ petition issued under the signature of the Project Director, ATMA, Saharsa.