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Judgment
The petitioner by way of this writ petition has challenged the order of reversion dated 05.10.1999 whereby he was reverted from the post of Project Officer on which he had been promoted on adhoc basis by earlier order dated 24/25.10.1997.
It has been submitted that revision petition was preferred which has also been rejected on 21.10.1999 on the ground that the Board of Management had not sanctioned regular promotion.
In reply to the writ petition respondents who stated that the petitioner does not possess the requisite educational qualifications for the purpose of promotion to the post of Project Officer and no right is created in his favour on adhoc basis.
Having heard the counsel for the parties. This Court finds that the petitioner's promotion was purely on adhoc basis and the Board of Management ultimately did not sanction the post for promotion on regular basis. Moreover, as has come in reply, the petitioner does not possess the qualifications required for the post of Project Officer as he did not possess the degree of Bachelor of Veterinary Science or Bachelor of Animal Husbandry or Bachelor of Dairy Science, whereas the petitioner possessed the qualification of Bachelor of Science (Agriculture) which cannot be treated as equivalent qualification.
Accordingly, the reversion order dated 05.10.1999 cannot be said to be unjustified. This writ petition fails and is hereby dismissed.