PRASHANT VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned Addl. A.G. for the respondent State and learned counsel for the Jharkhand Public Service Commission (for short JPSC).

(2.) The appellant is aggrieved by the impugned Judgment dated 29.11.2013, passed by Hon'ble Single Judge, in W.P.(S) No. 1637 of 2013, whereby the writ petition filed by the appellant, claiming appointment on the post of Director of Agriculture, has been dismissed by the Writ Court.

(3.) The advertisement was issued inviting applications for appointment on the post of Director of Agriculture, which has been brought on record as Annexure-1 to the memo of appeal. The advertisement shows that apart from the educational qualifications required for the post, the experiences required for appointment to the post, were also given. The minimum educational qualification was shown to be M.Sc. in Agricultural Science, and additional qualification was shown to be Ph.D, for which weightage of 10 % marks was to be given. As regards the experiences required for the post, it was mentioned in the advertisement that the work experience of twenty years and administrative experience of five years were required for appointment to the said post.