KHUSHBU SEN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All the aforesaid writ petitions are relating to the same facts and points of consideration, hence, with the consent of the parties, petitions were heard analogously and are being decided by this common order. For the sake of convenience, facts stated in Writ Petition No. 8164/2025, Khushbu Sen Vs. State of Rajasthan & Others are being taken into consideration.

(2.) Petitioners have sought a direction against the respondents to delete their names from the category of 'result withheld on account of report of Drug Controller" as shown in the provisional merit list dtd. 5/7/2024 and final merit list dtd. 24/3/2025. The petitioners have further prayed that they may be appointed on the post of Pharmacists pursuant to advertisement dtd. 5/5/2023 as per their respective merit in the recruitment process.

(3.) It is stated that advertisement dtd. 5/5/2023 was issued by Rajasthan Health and Family Welfare Department inviting applications from eligible candidates for appointment on the posts of Pharmacist. In the aforesaid advertisement, under the eligibility clause, qualification required to be possessed by the candidates was also given and as per the said clause of the advertisement, the candidates were required to possess Diploma in Pharmacy as well as registration with Rajasthan Pharmacy Council. As per the petitioners, they have acquired Diploma in Pharmacy from Mewar University, Chittorgarh after actual studies by remaining present in the classes and they have also been registered by Rajasthan Pharmacy Council on the basis of such diploma.