AMIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. Rarry M, learned counsel for the petitioners and also heard Mr. C. Kamal, learned CGSC for the respondents.

(2.) THE present writ petition has been filed by the petitioners who are serving as Havildar/Registered Pharmacists in the Assam Rifles. By this writ petition they have questioned the validity of the new Recruitment Rules for the post of Havildar (Pharmacist) issued by the authorities and notified vide notification dated 21.02.2013, more particularly, with reference to the educational qualifications and pay scale provided under the Recruitment Rules, which according to the petitioners are discriminatory and illegal.

(3.) ACCORDING to Mr. Rarry, learned counsel for the petitioners, the Pharmacy Council of India, constituted under the Pharmacy Act, 1948, in terms of Section 10 of the said act, prescribed the minimum standard of education required for qualification as pharmacist by framing the Education Regulations which have been approved by the Central Government. As per the said Regulations (Annexure -R/1), the minimum qualification prescribed for admission to Diploma course in Pharmacy has been provided as follows.