UNION OF INDIA Vs. ALI HASSAN

JUDGEMENT

(1.) UNION of India and its functionaries are aggrieved by July 23rd, 2002 judgment of learned Single Judge of this Court in terms whereof respondent Ali Hassan had been held entitled to his placement in the higher grade prescribed for the post of Pharmacist (Qualified) (Assistant Sub -Inspector) in terms of Border Security Force (Group C Combatised Para Medieal Staff) Recruitment Rules, 1983, and a direction has been issued to Union of India and its functionaries to consider his placement in the grade.

(2.) FACTS necessary for the disposal of this appeal may be stated thus: -

(3.) RESPONDENTS request for his appointment as qualified Pharmacist was rejected by the appellants in the year 1988 because he had not acquired requisite qualification of Degree or Diploma in Pharmacy followed by internship of four months. He had approached this Court by filing SWP no. 908/1998 seeking a direction to the appellants to appoint him as qualified compounder by treating him as Pharmacist (Qualified). This writ petition was disposed of on February 4, 1999 with a direction to the appellants to look into the factual position and take appropriate remedial measures within a period of three months.