ABHISHEK JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant Special Appeal Writ has been preferred claiming the following reliefs:- It is, therefore, most respectfully prayed that this appeal may kindly be allowed by quashing the judgment dtd. 17/4/2025 by allowing the writ petition along with the prayer made therein by holding the appellant eligible and entitle for the post of Pharmacist. Any other order deemed just and proper in the facts and circumstances of the case may also kindly be passed in favour of the petitioner/appellant.

(2.) The respondents have invited applications for the post of Pharmacist vide Advertisement/Notification dtd. 5/5/2023. The appellant applied pursuant thereto and succeeded on merits; however, the appellant s name did not appear in the selected list solely on the ground that registration with the Pharmacy Council was not available at the time of document verification.

(3.) Learned counsel for the appellant makes a limited submission that after acquiring the requisite qualification of Pharmacist, the appellant applied for registration with the Pharmacy Council on 22/2/2023. He draws the attention of this Court towards the State Circular dtd. 31/10/2022, particularly paragraph No.4 thereof, which reads as under:-