FIROZ MANSURI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals arise from the judgement and order of the Division Bench of the High Court of Judicature at Patna dtd. 10/4/2025 (hereinafter "Impugned Order "), wherein the High Court upheld the constitutional validity of Rule 6(1) of the Bihar Pharmacists Cadre Rules, 2014 (as amended by the Bihar Pharmacist Cadre (Amendment) Rules, 2024) (hereinafter "Cadre Rules "), holding that that the fixation of minimum qualification for recruitment of Pharmacist and the "note " in the Cadre Rules providing that holders of Bachelor 's/ Master 's degree in Pharmacy could apply but subject to their having obtained the minimum qualification of diploma, is neither arbitrary or exclusionary per se.

(3.) The Appellants are holders of Bachelor 's/ Master 's degree in Pharmacy (hereinafter "B.Pharma and M.Pharma ") and are registered with the Bihar State Pharmacy Registration Council. They claim eligibility for appointment to the post of Pharmacist (basic category) under the State of Bihar.