BAJRANG LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) At the outset, it may be noticed that the present appellants were not party to the proceedings before the ld.Single Judge and the State Government has been directed to revise the select/merit list under the impugned judgment dt.4/12/2015 and since the appellants had participated in the selection process pursuant to the advertisement dt.26/2/2013 and placed in the final select/merit list, their rights being seriously jeopardized, preferred the intra-court appeals along with application seeking leave of the court, which was allowed and they were permitted to make submissions on merits in the instant batch of appeals. At the same time, there are certain applications filed during pendency of the proceedings, seeking their impleadment by such of them who are claiming themselves to be the beneficiaries of order of the ld.Single Judge and they too are permitted to intervene in the matter as an intervener vide order of this court dt.30/1/2016.

(2.) It may be noticed that on the first date of hearing when the matter was listed for admission on 13/1/2016, operation and effect of order impugned of the ld.Single Judge dt.4/12/2015 was stayed and it has not been given effect to till date. With consent of the parties, the matter has been finally heard at the admission stage itself.

(3.) The brief facts of the case, which can be culled out from the record, are that the post of Pharmacist, a post which is included in the schedule appended to the Rajasthan Medical and Health Subordinate Service Rules, 1965 is to be filled 100% by direct recruitment and holding diploma in Pharmacy and registered as Pharmacist in Rajasthan Pharmacy Council are the minimum qualification under the scheme of Rules.