LAWS(J&K)-2011-12-12

RAVINDER KUMAR KAPOOR Vs. STATE OF J&K

Decided On December 15, 2011
Ravinder Kumar Kapoor Appellant
V/S
State of JAndK and others Respondents

JUDGEMENT

(1.) The writ petitioners are the appellants. The challenge is to the order of the learned Single Judge dated 03.06.2011 passed in SWP no. 88/2011.

(2.) The State Cabinet in its decision no. 453 dated 30.12.1983 decided to create a cadre of Rehbar-i-Zirat with strength of 300 on a consolidated salary of Rs. 400/- per month. Pursuant to the said decision, by Government Order no. 72-Agri of 1984 dated 01.02.1984 sanction was accorded by the Governor for creation of said 300 posts of Rehbar-i-Zirat in different Districts in the State of Jammu and Kashmir on a 2 consolidated salary of Rs. 400/- per month. The Government Order stipulated that the expenditure on that account would be debitable to the plan out lay of the Agriculture Sector. The nature of job to be performed by Rehbar-i-Zirat was to offer technical support to the programmes of intensive agricultural development in various parts of the State, in that they were to keep very close liaison with the Department of Agriculture and Horticulture and the crop programmes formulated at the State level for different parts of the State. They were to fully involve in guiding the farmers with regard to the prescribed packages of practice, arrangement of inputs including arrangement of crop loans and other loans required for intensification of agricultural production. The appointment to the cadre was to be made on the recommendation of Special Divisional/ Section Boards constituted with Director Agriculture Jammu/Srinagar as Chairman and Director Rural Development, Deputy Director Agriculture (Central) and Deputy Director Horticulture as members. The Divisional Board was to invite applications to be received by 15.02.1984 and complete the selection by 25.02.1984. The minimum qualification was fixed as B.Sc. Agriculture.

(3.) Pursuant to the said Government Order, appointment of candidates as Rehbar-i-Zirat was made by Government Order No. 305-Agri of 1984 dated 25.05.1984. They were directed to report to Director of Agriculture Kashmir/Jammu and they all joined duties.