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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 2689 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 20908 OF 2012 ] RANAJIT KUMAR MEHER                         Appellant(s)

                               VERSUS STATE OF ORISSA & ORS.                      Respondent(s)

J U D G M E N T

KURIAN, J. Leave granted.   

1. In the affidavit filed on 15.10.2013 by the Joint Director, Directorate of Animal Husbandry and Veterinary Sciences, Government of Odisha, it is stated that the petitioner does not have the qualification prescribed under  the  Orissa  Non-Gazetted  Veterinary  Technical Services (Recruitment & Conditions of Service) Rules, 1983, as amended in the year 1997.  The whole crux of the argument of the learned counsel for the petitioner is  that  he  possesses  the  qualification  as  per  the advertisement issued on 16.01.2004.

2. Having heard the learned counsel appearing on both the sides, we are of the view that there cannot be any appointment in violation of the Rules.  Qualification is to  be  seen  with  respect  to  the  Rules  and  not  the advertisement  inviting  applications.   The  appellant,

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admittedly,  does  not  possess  the  qualification  as prescribed under the Rules. 3. The appeal is, accordingly, dismissed. 4. Pending interlocutory applications, if any, stand disposed of.    

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ A. M. KHANWILKAR ]  

New Delhi; February 13, 2017.