ANAND KUMAR RAI Vs. STATE OF U P THRU IT SECRETARY DEPTT OF PERSONNEL & ANOTHER
LAWS(ALL)-2012-2-491
HIGH COURT OF ALLAHABAD
Decided on February 01,2012

ANAND KUMAR RAI Appellant
VERSUS
State Of U P Thru It Secretary Deptt Of Personnel And Another Respondents

JUDGEMENT

- (1.) We have heard Shri Ramesh Rai, learned counsel for the petitioner in both the writ petitions. Shri Gautam Baghel appears for the U.P. Public Service Commission.
(2.) The petitioners are B.Tech. in Agricultural Engineering. Shri Anand Kumar Rai, the petitioner in Writ Petition No.65506 of 2010 secured 307.2 marks in the preliminary examination of the Combined State/ Upper Subordinate Service Examinations, 2009 conducted by the U.P. Public Services Commission. He was not called to appear in the mains examination either in the 'Executive Group' or in the 'Agricultural Group' as the minimum cut off marks for general category in the Executive Group is 309.44 and the 'Agricultural group' is 180.91. Similarly Shri Vijay Kumar Kamley, the petitioner in Writ Petition No.8736 of 2011 has also not been called for interviews.
(3.) The writ petition was filed on the ground that since the qualifications for the post of District Cane Officer, one of the services provided in the Combined State/ Upper Subordinate Services, 2009 prescribed in Appendix-B as U.P. Cane (Gazetted) Service Rules, 1979, is Bachelor's Degree in Agricultural from recognised university and preferential qualification is Post Graduate Degree in Agricultural from any recognised University, the petitoner holding the degree of Bachelor in Technology in Agricultural are eligible to be considered for the post of District Cane Officer.;


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