LORIND LALTHANNGURI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) THIS writ- petition raises an interesting question of some importance. The question is as to whether a candidate having the degree of Bachelor of Pharmacy i.e. B. Pharma, which is a higher qualification, is not eligible to compete for the post of Pharmacist, for which the qualification prescribed is a Diploma in Pharmacy (D. Pharma). The State respon-dents think that such a candidate is not eligible. Hence the writ petition.

(2.) THE facts of the case may be briefly noted.

(3.) THE Govt. of Mizoram in the Health and Family Welfare Department issued advertise-ment on 09.09.2011 inviting applications for filling up 15 vacant posts of Pharmacist under the said Department. THE qualification prescribed is, amongst others, two years course Diploma in Pharmacy from a recognised institution. THE petitioners applied for the said posts. But the State respondents put up a list of applications which were rejected. THE names of the petitioners figure in the said list. THE reason given for rejection of the applications is non production of 2 years course Diploma Certificate. THE Mizoram State Pharmacy Council moved the Government by way of a representation with the request that the degree holders should also be permitted to appear in the selection for the post of Pharmacist. As the same did not elicit any response, the petitioners moved this Court by filing the present writ petition.