YOGESH KUMAR SHARMA Vs. STATE OF U.P.
LAWS(ALL)-2014-7-323
HIGH COURT OF ALLAHABAD
Decided on July 11,2014

YOGESH KUMAR SHARMA Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

Narayan Shukla, J. - (1.) C.M. Application No. 60253 (W) of 2014
(2.) HEARD Mr. S.K. Kalia, learned Senior Advocate assisted by Mr. Ankit Pandey learned counsel for the petitioner as well as Dr. L.P. Mishra, learned counsel for the applicants and learned Chief Standing Counsel. The petitioners are diploma holders of Ayurvedic Pharmacist and they are registered with the Board of Indian Medicine U.P. between the year 1985 -1994. The Board has issued a list of eligible candidates for the purpose of counseling for appointment on the post of Ayurvedic Pharmacist. The counseling has commenced since 07th July 2014. They have assailed the aforesaid list as it does not contain their names, whereas they are waiting for their appointment since long.
(3.) THE learned counsel for the respondents submits that an advertisement for appointment on the post of Ayurvedic Pharmacist have been issued pursuant to the order passed by this Court in Writ Petition No. 1962 (SS) of 2007 and other connected matters. This Court in the said writ petition has provided that the opposite parties shall extend the benefit of the judgment and order dated 04.05.2009 passed in Special Appeal No. 377 of 2008 to the present petitioners.;


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