SUNIL ARORA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Learned counsel appearing for the petitioner submits that the advertisement issued by the respondent authorities for selection and appointment on the post of Pharmacist Grade - II provides essential qualification as Higher Secondary School Certificate Examination 10 + 2/12th class in Science subject. Even the rules prescribe the qualification for the said post i.e. 10+2/12th pass in Biology, Chemistry & Physics.

(2.) It is indisputable that the petitioner participated in the selection process and when his name did not find place in the list of successful candidates, the petitioner filed the instant petition on the ground that some of the successful candidates did not possess the above-stated qualification, as they obtained 10+2/12th pass certificate in Mathematics and some of the successful candidates are having higher qualification and, as such, they could not have been considered in preference to other candidates, who are having the requisite basic qualification in the concerned subject.

(3.) It is well settled by a catena of decisions that classification on the basis of higher educational qualification to achieve higher administrative efficiency is permissible under our constitutional scheme. (See: Government of Andhra Pradesh v. P. Dilip Kumar & Another, 1993 2 SCC 310