SATYABRATA BHATTACHARJEE Vs. STATE OF TRIPURA AND ORS.

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has challenged the constitutional validity of the Recruitment Rules for the post of Senior Scientific Officer on the ground that they are violative of the stipulations laid down under the Drugs and Cosmetics Act, 1940 (hereinafter referred to as "the Act"). The petitioner has also prayed for quashing of the Advertisement (Annexure -2) whereby applications have been invited for filling up the post of Senior Scientific Officer by direct recruitment.

(2.) THE case of the petitioner is that the Senior Scientific Officer performs the jobs of Government Analyst and, therefore, the appointment of Government Analyst being governed by statute, i.e. the Drugs and Cosmetics Act, there can be no qualifications other than those prescribed under the Act.

(3.) THE Drugs and Cosmetics Act, 1940 defines "Government Analyst" as follows: - -