K.C. Bhargava, J. - (1.) All those writ petitions have boon filed by tho petitioner against the State of U. P. and others. They raise common question of feet 8nd law, hence they are being disposed of together by a common judgment
(2.) In W.P. No. 923/88 the petitioner has preyed for directing the opposite parties 1 and 2, the State of U.P. and the U.P. Public Service Commission, Allahabad to consider the application of the petitioner for appointment to the post of Drugs Controller and he be interviewed in accordance with rules and in accordance with the directions of the Hon'ble Supreme Court. It is further prayed that opposite party No. 4 Dr. M.C. Bindal, who is presently functioning as Reader in Pharmacy G.S.. Medical College, Kanpur, be excluded from consideration to the post of Food and Drugs Controller, U. P. or on any other post and further to take action against him for misrepresentation of facts and Tampering of records By mesne of amendment it hes further been prayed that opposite party No. 1 be commanded to produce the letter of appointment dated 23-6-1989 of opposite party No. 5 Dr. K.C. Rastogi by which he has allegedly been appointed to the poet of Drugs Controller and the same be also quashed.
(3.) The facts stated in brief are that previously I.A.S. Officers used to head the department and the post was known as Food and Drugs Controller, but after the receipt of Hathi Commission report which was subsequently adopted by this State, this post is filed up by a technical person having requisite qualifications. The opposite party No. 2 U.P. Public Service Commission invited applications for appointment to the post of Drugs Controller U.P. it was provided In the advertisement that besides academic qualifications five years experience in dealing with problems regarding drugs standardisation and controlling standards of drugs or in manufacture or testing of drugs in a reputed concern must be possessed by the candidate.;