AGRICULTURE STUDENTS ASSOCIATION Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the State.

(2.) The petitioner no. 2 is the member of petitioner no. 1 which is a registered society of the students who have obtained degrees in Agriculture and allied subjects.

(3.) The petitioners have approached this Court against the advertisement, published on the website of the Agriculture Department in the month of February, 2019, whereby applications have been invited for being appointed / engaged on a temporary basis, for the maximum of a year or till such time that regular appointment is made, for the post of Block Horticulture Officer; but only such persons who could not be appointed as Agriculture Coordinators in the service of the State Government.