B S PHOGAT S/O SHRI DAULAT RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) TRANSFER to NPPTI, Hyderabad vice Dr. Bhaskar Tripathi by an order dated 31.05.2005, is the grievance of the applicant.

(2.) Brief factual matrix transpires that the applicant was appointed as Senior Scientific Officer (Bioassay) through Union Public Service Commission and was later on re-designated as Deputy Director in the Bioassay Division of CIL, Faridabad under the Insecticides Act, 1968. The Recruitment Rules for Sr. Scientific Officer (SSO Bio) prescribed qualification of MSc (Agriculture) in Agronomy (Herbicides) with minimum five years� research experience. The specific duties attached with the post are to test the sample and study in Bioassay Division. Under the Insecticides Act, there are three units i.e. one CBI & RC and CIL located at Hyderabad and others are in Kanpur and Chandigarh. NPPTI at Hyderabad, which imparts training, is not formulated under Insecticides Act, 1968.

(3.) EARLIER to the above, Directorate of Plant Protection, Quarantine & Storage (Weed Specialist) Recruitment Rules, 1975 was containing essential qualification for the post of Weed Specialist as MSc in Agronomy with three years experience in teaching. Joint Director (Bioassay) and Junior Scientific Officer (Bioassay) Rules were promulgated on 30.07.1991 and as per the Rules the feeder categories are Entomologist (Insecticides) and Plant Pathologist (Insecticides) with four years regular service and Senior Scientific Officers (Bioassay) and Agronomist (Herbicides) with five years regular service.