LAWS(PAT)-2019-12-25

SANJEEV KUMAR MISHRA Vs. STATE OF BIHAR

Decided On December 10, 2019
SANJEEV KUMAR MISHRA Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Whether a candidate, possessing degree of Bachelor of Pharmacy, is eligible for selection to the basic category post of Pharmacist by direct recruitment under Bihar Pharmacist Cadre Rules, 2014 (hereinafter referred to as 'the Rules'), is the only question, which the present writ application involves.

(2.) I have heard at length Mr. Mrigank Mauli, learned counsel appearing on behalf of the petitioner, Mr. Himanshu Kumar Akela, learned A.C. to PAAG-2 and Mr. K.K. Sinha, learned counsel appearing on behalf of the Bihar State Health Society.

(3.) An application for intervention has been filed by one Arvind Kumar, who holds the qualification of Diploma in Pharmacy, to oppose the relief sought for in the writ application.