(1.) We allowed the Civil Appeal No. 3926 of 1986 and dismissed Civil Appeal No. 3797 of 1984 and Writ Petition No. 756 of 1986 filed by Dr. M. C. Bindal and Civil Appeal No. 3798 of 1984 filed by the State of Uttar Pradesh by our order dated December 19, 1986 and we indicated therein that the reasons for the above order would be given later on. Accordingly, we are giving the reasoned judgment hereinbelow.
(2.) The U. P. Public Service Commission made an advertisement in various newspapers on September 13, 1981 inviting applications for the post of Food and Drug Controller, U. P. The qualifications for this post stated in the said advertisement are set out hereunder:-
(3.) Pursuant to the said advertisement Dr. M. C. Bindal, Dr. S. K. Majumdar, Shri Ram Chander Singh and others filed applications. The appellant Dr. Bindal stated in his application that he has seven years' experience as per the advertisement. He also stated that he had three and a half years' specific experience i.e. experience in the field of drug testing and four years other experience namely experience in the field of teaching pharma analysis including testing of transfusion fluids in the hospitals, pharmacy manufacturing units attached to LLRM Medical College, Meerut. It has also been stated that in the four years of teaching experience in addition to his teaching responsibility he also conducted the laboratories in which drug testing was carried out. Of the applicants, Dr. S. K. Majumdar was not called for interview.