ANANG PAL SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Sri Manoj Tiwari, learned counsel for the petitioners and Sri K. P. Upadhyay, learned Additional Chief Standing Counsel for the State-respondents.

(2.) THIS writ petition has been filed for the following reliefs:-

(3.) LEARNED counsel for the petitioners has submitted that by the impugned advertisement, the eligibility condition for registration in the Uttaranchal State Medical Faculty being two-year diploma course in Medical Laboratory Technology from unrecognized institution is arbitrary. The petitioners are having one-year diploma in Medical Laboratory Technology Course besides B. Sc. degree with Zoology, Botany and Chemistry from Kumaon University, while the advertisement was made only for those candidates who were possessing two year diploma course in Medical Laboratory Technology from unrecognized institution.