YASH PAL SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The moot question raised in this petition is whether M.S. Pharm Degree awarded by the National Institute of Pharmaceutical Education and Research (NIPER) is equivalent to the degree of M. Pharma issued by the other Universities?

(2.) The petitioners are Post Graduate in the Pharmacy i.e. M.S. Pharm/Master of Science in Pharmacy from the NIPER.

(3.) The respondent No.2. i.e. Himachal Pradesh Public Service Commission issued an advertisement No. 3 of 2020 inviting online applications to various posts including Assistant Professor (Pharmacy)(in Item No. II). The essential qualification for the posts of Assistant Professor (Pharmacy) was mentioned as Bachelor and Master's Degrees in Pharmacy. The petitioners applied for the post of Assistant Professor (Pharmacy), but 2nd respondent did not consider the case only because of the nomenclature of their Degree i.e. M.S. (Pharm) instead of M. Pharma.