SURAT SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) A fore noted writ petitions, which raised common questions of law structured on almost identical factual matrix, are taken up for analogous hearing, and are being disposed of by this common judgment.

(2.) The facts leading to filing of these writ petitions may be stated in brief as follows:

(3.) The aforesaid recruitment rules dated 04.02.1991, framed in terms of the proviso to Article 309 of the Constitution of India, laid down essential educational and other qualifications, for appointment to the post of Pharmacist (Allopathy), under the Health and Family Welfare Department Govt. of Tripura. It would be pertinent to reproduce herein below the previous Recruitment Rules of 1991, which specified different qualification for recruitment to the post of Pharmacists (Allopathy), under Health and Family Welfare Department, prior to coming into force of the 2004 Rules. The recruitment Rule of 1991 reads as follows: