SECRETARY AYURVEDA Vs. PRASHIKSHIT BEROZGAR AYURVEDIC PHARMACISTS SANGH

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, this petition is taken up today for final disposal.

(2.) By the judgment dated 25th November, 2002 passed by the Himachal Pradesh Administrative Tribunal in O.A. No. 1853 of 1999, by some process of reasoning with which we do not at all agree, came to the conclusion that the Diploma qualifications obtained by respondents No. 1 and 2 (Diploma in Ayurvedic Pharmacy) from two Institutions in Bihar should be considered as conforming to eligibility requirements of the Recruitment and Promotions Rules, and thus by allowing the Original Application directed the petitioners to treat the two respondents as eligible for their appointment as Ayurvedic Pharmacists and consequently to consider them for such appointment.

(3.) Under the Recruitment and Promotion Rules, 1988, it has, inter alia, been laid down that only such persons shall be eligible for appoitment as Ayurvedic Pharmacists, who are Matric/Higher Secondary Part -I with Science and who additionally possess Ayurvedic Compounders/Ayurvedic Pharmacists Diploma of two years duration as obtained from such Institutions which are recognised by : (1) Central Government; or (2) State Government, or (3) State Board of Indian System of Medicine, or (4) Central Council of Indian Medicine.